LexRAVINDRA MAITHANI, . ALOK MAHRA
265 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 265 |
Disposal nature
| DISPOSED | 95 |
| ALLOWED | 52 |
| DISMISSED | 49 |
| DISMISSED AS WITHDRAWN | 37 |
| DISMISSED IN DEFAULT | 17 |
| DISMISSED AS INFRUCTUOUS | 12 |
| ALONGWITH RECORDS | 3 |
Recent judgments
- RAKESH SINHA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-08)
- ANAM v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- SUNIL SINGH PANWAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- AMITA JOSHI v. THE STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- JONY SHARMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- Rajendra Kumar Arya v. State Of Uttarakhand — Uttarakhand High Court (2026-01-07)
- NEHA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- VISHAL ALIAS JOLLY v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)
- Balmiki Chaudhary AND ANOTHER v. State Of Uttarakhand — Uttarakhand High Court (2026-01-07)
- SURENDER SINGH ALIAS SURI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-07)