LexRAVI MALIMATH
32 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 32 |
Disposal nature
| Disposed Off | 31 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- ATMA RAM v. PANKAJ RANA AND OTHERS — Himachal Pradesh High Court (2021-06-17)
- SHALLU v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2021-06-09)
- AJAY KUMAR JAISWAL v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2021-06-09)
- RATTI RAM v. SHOBHA RAM — Himachal Pradesh High Court (2021-04-09)
- CHAMPESHWAR LALL SOOD v. STATE OF HP — Himachal Pradesh High Court (2021-04-09)
- ASHOK KUMAR AND OTHERS v. ABHA AND OTHERS — Himachal Pradesh High Court (2021-04-09)
- PURAN SINGH v. DIVISIONAL COMMISSIONER AND ORS — Himachal Pradesh High Court (2021-04-09)
- RAM LOK v. BHAKRA BEAS MANAGEMENT BOARD — Himachal Pradesh High Court (2021-04-09)
- GIRDHARI LAL v. STATE OF HP AND ANR — Himachal Pradesh High Court (2021-04-09)
- PARDHAN HIM SHAKTI PWD (BMS) v. STATE OF HP — Himachal Pradesh High Court (2021-04-09)