LexSANJAY AGRAWAL, AMITENDRA KISHORE PRASAD
155 recorded High Court judgment(s) · 2026–2026
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 155 |
Disposal nature
| DISMISSED | 62 |
| ALLOWED | 43 |
| DISPOSED OFF | 34 |
| PARTLY ALLOWED | 7 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 4 |
| DISMISSED FOR NON-COMPLYING CONDITIONAL ORDER | 2 |
| WITHDRAWN | 2 |
| REMANDED FOR RETRIAL | 1 |
Recent judgments
- RASHTRA PAL VANDRE v. UNION OF INDIA — Chhattisgarh High Court (2026-05-13)
- SANTOSH MAHANAND v. UNION OF INDIA — Chhattisgarh High Court (2026-05-13)
- Ku. Divya Chandrakar v. State Of Chhattisgarh — Chhattisgarh High Court (2026-05-13)
- GOPAL SAHU v. UNION OF INDIA — Chhattisgarh High Court (2026-05-13)
- Bhishma Vaishnav v. State Of Chhattisgarh — Chhattisgarh High Court (2026-05-13)
- Girvar Prasad Sharma and Ors. v. The State Of Chhattisgarh — Chhattisgarh High Court (2026-05-13)
- DR. MANMOHAN ALBERT DASS v. SMT. LEELA DEVI — Chhattisgarh High Court (2026-05-13)
- RAM NARAYAN SONI v. UNION OF INDIA — Chhattisgarh High Court (2026-05-13)
- SANJAY KUMAR SAMUND v. UNION OF INDIA — Chhattisgarh High Court (2026-05-13)
- State Of Chhattisgarh v. Girwar Prasad Sharma — Chhattisgarh High Court (2026-05-13)