LexRAVINDRA NATH KAKKAR
1,073 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 1073 |
Disposal nature
| Allowed/Partly Allowed on merits | 497 |
| Dismissed on merits | 329 |
| Disposed off/Decided on merits | 114 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 97 |
| (unspecified) | 35 |
| Decided in terms of compromise | 1 |
Recent judgments
- DHARMENDRA SINGH v. State of U.P. — Allahabad High Court (2018-11-29)
- RAJEEV v. STATE OF U.P. — Allahabad High Court (2018-11-28)
- TODI SINGH AND ANR. v. STATE OF U.P. — Allahabad High Court (2018-11-28)
- NASARUL SHEKH v. State of U.P. — Allahabad High Court (2018-11-27)
- SUNIL CHAUDHARY v. State of U.P. — Allahabad High Court (2018-11-27)
- HAZRAT ALI v. State of U.P. AND ANOTHER — Allahabad High Court (2018-11-22)
- RAHUL v. STATE OF U.P. — Allahabad High Court (2018-11-22)
- SHERU YADAV @ AMIT KUMAR YADAV v. State of U.P. AND ANOTHER — Allahabad High Court (2018-11-22)
- IRSHAD ALI v. State of U.P. AND ANOTHER — Allahabad High Court (2018-11-22)
- PREM SAINI AND 3 OTHERS v. State of U.P. AND ANOTHER — Allahabad High Court (2018-11-22)