LexRAKESH THAPLIYAL
4,142 recorded High Court judgment(s) · 2008–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 4142 |
Disposal nature
| DISPOSED | 1687 |
| ALLOWED | 1153 |
| DISMISSED | 444 |
| DISMISSED AS WITHDRAWN | 444 |
| DISMISSED AS INFRUCTUOUS | 237 |
| DISMISSED IN DEFAULT | 68 |
| CLOSED | 44 |
| GRANTED | 16 |
Recent judgments
- Rajdeep Gogoi v. State of Uttarakhand — Uttarakhand High Court (2026-06-05)
- ARUN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- JAVED AHAMAD v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- RAVI KUMAR AND ORS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- SONI AND ORS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- SHANKAR KUMAR ALIAS SHANKAR VERMA AND ORS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- DILIP MISHRA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- M/S K B SYSTEM PVT. LTD v. SENIOR SUPERINTENDENT OF POLICE — Uttarakhand High Court (2026-06-03)
- VIKRAM SINGH MAURYA v. SATENDRA SHARMA — Uttarakhand High Court (2026-06-03)
- MUNICIPAL CORPORATION HARIDWAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)