LexSANJAY K. AGRAWAL, SANJAY AGRAWAL
514 recorded High Court judgment(s) · 2017–2024
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 514 |
Disposal nature
| ALLOWED | 204 |
| PARTLY ALLOWED | 188 |
| DISMISSED | 66 |
| DISPOSED OFF | 49 |
| DISMISSED FOR NON-COMPLYING CONDITIONAL ORDER | 3 |
| ABATED | 2 |
| D.F.D.(DISSMISSED ON DEFAULT) | 2 |
Recent judgments
- AASHISH GUPTA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-11)
- PRAMOD KUJUR v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-11)
- LOHRA RAM @ PATEL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-11)
- KEKHRA @ JAG NARAYAN v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-11)
- KRISHNA KUMAR BANJARE AND ANOTHER v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-08)
- SUJIT BANJARE @ RINKU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-08)
- BEER SINGH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-08)
- RAMPRASAD v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-08)
- MOHSIN ALI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-07)
- BUDHRAM BAIGA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-08-07)