LexSANGEETA CHANDRA,MOHD. FAIZ ALAM KHAN
36 recorded High Court judgment(s) · 2022–2025
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 36 |
Disposal nature
| Dismissed on merits/Rejected | 12 |
| Disposed off/Decided on merits | 8 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 8 |
| DISMISSED AS WITHDRAWN | 4 |
| Allowed/Partly Allowed on merits/Granted | 3 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- JAINENDRA KUMAR ALIAS DEEPU v. STATE OF U.P THRU. PRIN. SECY. HOME — Allahabad High Court (2025-01-22)
- STATE OF U.P. v. RAM NARESH AND 5 ORS. — Allahabad High Court (2025-01-22)
- SHIV DAYAL SHARMA and ANOTHER. IN JAIL v. STATE OF U.P. — Allahabad High Court (2025-01-22)
- SANJU AND 4 ORS. v. STATE OF U.P. — Allahabad High Court (2025-01-22)
- HARI SHANKAR v. STATE OF U.P. — Allahabad High Court (2025-01-22)
- JAIMANGAL YADAV v. THE STATE OF U.P. — Allahabad High Court (2025-01-08)
- RAJ DEO AND 4 ORS. v. STATE OF U.P. — Allahabad High Court (2025-01-08)
- RAJA RAM YADAV v. STATE OF U.P. — Allahabad High Court (2024-12-18)
- PUNEET SINGH v. STATE OF U.P. — Allahabad High Court (2024-12-18)
- UDAY BHAN NAI v. THE STATE OF U.P. — Allahabad High Court (2024-12-18)