LexRAVINDRA KUMAR AGRAWAL
4,632 recorded High Court judgment(s) · 2023–2026
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 4632 |
Disposal nature
| DISMISSED | 2465 |
| ALLOWED | 789 |
| DISPOSED OFF | 557 |
| WITHDRAWN | 429 |
| PARTLY ALLOWED | 249 |
| INFRUCTUOUS | 102 |
| REJECTED | 21 |
| DISMISSED FOR NON-COMPLYING CONDITIONAL ORDER | 6 |
Recent judgments
- HARKESH KUMAR JAISWAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- ANKIT MAHILA SWA SAHAYATA SAMUH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- RAJKUMAR YADAV v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- OXYZO FINANCIAL SERVICES LTD. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- MOHAMMAD BAKS ANSARI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- NIJAKAT SAKKA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- SURAJ RAVISH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- KANCHAN ATLANI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- RAMJI MAMDIKAR v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)
- ASHWANI GURDEKAR v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-14)