LexRITU BAHRI, . ALOK KUMAR VERMA
182 recorded High Court judgment(s) · 2015–2024
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 182 |
Disposal nature
| DISMISSED | 76 |
| DISPOSED | 55 |
| ALLOWED | 28 |
| PARTLY ALLOWED | 8 |
| DISMISSED AS WITHDRAWN | 7 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED IN DEFAULT | 1 |
| CLOSED | 1 |
Recent judgments
- ZULFIQAR ALIAS MOTA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-04)
- LAXMAN TIWARI ALIAS PANKAJ TIWARI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-20)
- MS VIDDUT KUMAR JAIN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-19)
- RAJENDRA PRASAD THAPLIYAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-19)
- BASANT @ CHOTU v. STATE — Uttarakhand High Court (2024-09-19)
- MS DHINGRA BROTHERS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-18)
- ALLAHABAD BANK HEAD OFFICE v. PRAMOD KUMAR AGARWAL — Uttarakhand High Court (2024-09-18)
- ARMY PUBLIC SCHOOL, HEMPUR THROUGH ITS PRINCIPAL, v. PALLAV BHATNAGAR — Uttarakhand High Court (2024-09-18)
- ARMY PUBLIC SCHOOL, HEMPUR THROUGH ITS PRINCIPAL, v. DEEPAK KUMAR — Uttarakhand High Court (2024-09-18)
- ARMY PUBLIC SCHOOL, ALMORA v. SMT. HEMLATA KANDPAL — Uttarakhand High Court (2024-09-18)