RAMESH CHANDRA KHULBE
8,529 recorded High Court judgment(s) · 2001–2022
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 8529 |
Disposal nature
| DISPOSED | 2570 |
| ALLOWED | 2446 |
| DISMISSED AS INFRUCTUOUS | 1442 |
| DISMISSED | 941 |
| DISMISSED AS WITHDRAWN | 383 |
| (unspecified) | 234 |
| DISMISSED IN DEFAULT | 227 |
| GRANTED | 170 |
Recent judgments
- KUNWAR TASSAWUR ALI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-23)
- SAONU SAINI v. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, GOVERNMENT OF UTTARAKHAND CIVIL SECRETARIAT, U.K. DEHR — Uttarakhand High Court (2022-12-23)
- SURAJ KUMAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- SUKHVINDER SINGH ALIAS SUKKHA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- ANKIT KUMAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- VINEET SHARMA ALIAS CHEENU PANDIT v. STATE OF UTTARAKHAND THROUGH SECRETARY HOME GOVT. OF UTTARAKHAND DEHRADUN — Uttarakhand High Court (2022-12-21)
- ALOK TIWARI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- GURU SAHAB ALIAS LADI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- MUKUL KUMAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-21)
- SHEKHAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-12-20)
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