LexRAVI MALIMATH
313 recorded High Court judgment(s) · 2005–2021
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 313 |
Disposal nature
| DISPOSED | 103 |
| DISMISSED AS INFRUCTUOUS | 84 |
| DISMISSED | 47 |
| DISMISSED IN DEFAULT | 33 |
| DISMISSED AS WITHDRAWN | 30 |
| ALLOWED | 14 |
| GRANTED | 1 |
| REJECTED | 1 |
Recent judgments
- VIRAT TYAGI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-11-12)
- STATE BANK OF INDIA v. PARAS MAGNETIC TAPES LIMITED and OTHERS — Uttarakhand High Court (2020-12-07)
- RAJ PAL SINGH v. STATE OF UTTARANCHAL — Uttarakhand High Court (2020-12-07)
- M/S LINK ENTERPRISES v. M/S ARORA CONSTRUCTION — Uttarakhand High Court (2020-12-04)
- R.g. Buildwell Engineers Ltd. v. Chairman N.t.p.c. — Uttarakhand High Court (2020-12-04)
- Sidhivinayak Electric Traders Private Limited AND ANOTHER v. Asian Galaxy Private Limited AND ANOTHER — Uttarakhand High Court (2020-12-04)
- M/s Shivam Agri Oils Pvt. Ltd. v. M/s Shri Krishna Vanaspti Industries Pvt. Ltd. — Uttarakhand High Court (2020-12-04)
- M/S R.R.C.-LINK (JV) v. M/S ARORA CONSTRUCTION — Uttarakhand High Court (2020-12-04)
- DHRUV SINGH v. COMPETENT AUTHORITY / SPECIAL LAND ACQUISITION OFFICER — Uttarakhand High Court (2020-12-04)
- M/S RAVINDRA KUMAR GUPTA AND COMPANY(NOW M/S RAVINDRA KUMAR GUPTA AND SONS) v. UNION OF INDIA — Uttarakhand High Court (2020-12-04)