LexRAKESH KAINTHLA
5,082 recorded High Court judgment(s) · 2013–2026
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 5082 |
Disposal nature
| Dismissed | 1810 |
| Allowed | 1362 |
| Disposed Off | 1211 |
| Dismissed as withdrawn | 514 |
| Abated | 68 |
| Partly Allowed | 61 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 16 |
| Dissmiss For Default/Non-Prosecution | 14 |
Recent judgments
- KARAM CHAND v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- PURAN CHAND v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- GANGA DEVI v. BANSI RAM Deceased through Lrs Om Parkash — Himachal Pradesh High Court (2026-06-05)
- PUNIT KUMAR v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- ANOOP KUMAR v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- Pawan Kumar v. State of HP — Himachal Pradesh High Court (2026-06-05)
- DEEPAK KUMAR alias DEEPU v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- MANOJ v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- HARI DASS v. CHHERGU DECEASED THROUGH LRS SUNEHRU AND OTHERS — Himachal Pradesh High Court (2026-06-05)
- AKSHAY v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)