RAMESH CHANDRA KHULBE
525 recorded High Court judgment(s) · 2018–2020
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| Uttarakhand High Court | 525 |
Disposal nature
| DISPOSED | 224 |
| DISMISSED | 171 |
| ALLOWED | 57 |
| DISMISSED AS WITHDRAWN | 51 |
| DISMISSED AS INFRUCTUOUS | 12 |
| CLOSED | 10 |
Recent judgments
- JASVEER SINGH v. STATE OF UTTARAKHAND THROUGH CHIEF SECRETARY DEHRADUN — Uttarakhand High Court (2020-07-27)
- RAJNEESH DWIVEDI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-24)
- RAMJATAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-22)
- PREETI LAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-21)
- SRI 5 MANDIR SAMITI GANGOTRI DHAM v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-21)
- SUBRAMANIAN SWAMY v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-21)
- UDAY SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-20)
- THAKUR SINGH DASILA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-15)
- RANBER SINGH v. CENTRAL BOARD OF SECONDARY EDUCATION — Uttarakhand High Court (2020-07-15)
- RISHESH SIKARWAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-07-14)
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