LexSANDEEP MEHTA,VINOD KUMAR BHARWANI
745 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 745 |
Disposal nature
| DISPOSED OF | 386 |
| DISMISSED | 218 |
| ALLOWED | 117 |
| WITHDRAWN | 10 |
| PARTLY ALLOWED | 6 |
| MODIFIED | 4 |
| PREMPTORY | 1 |
| DISPOSED BY NONPV | 1 |
Recent judgments
- NIRANJAN v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-03-04)
- M/S ASHA TOBACCO TRADING COMPANY v. THE ASSISTANT COMMERCIAL TAXES OFFICER — Rajasthan High Court (2023-08-23)
- THE DIRECTOR v. MAHENDRA KUMAR — Rajasthan High Court (2023-01-09)
- LRS OF DEVA RAM v. STATE OF RAJASTHAN — Rajasthan High Court (2023-01-09)
- TIRUPATI CONSTRUCTION COMPANY v. INCOME TAX OFFICE — Rajasthan High Court (2022-10-19)
- RANJEET SINGH AND ANR. v. STATE — Rajasthan High Court (2022-06-30)
- ASHOK RAM v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-06-30)
- PRAKASH BHARTI v. STATE — Rajasthan High Court (2022-06-30)
- RUPI v. STATE OF RAJASTHAN — Rajasthan High Court (2022-06-30)
- DILIP AAHARI MEENA AND ORS. v. STATE — Rajasthan High Court (2022-06-30)