LexSANJAYA KUMAR MISHRA
2,255 recorded High Court judgment(s) · 2015–2023
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 2255 |
Disposal nature
| DISPOSED | 931 |
| DISMISSED | 612 |
| DISMISSED AS WITHDRAWN | 292 |
| ALLOWED | 182 |
| DISMISSED AS INFRUCTUOUS | 133 |
| DISMISSED IN DEFAULT | 86 |
| REJECTED | 8 |
| PARTLY ALLOWED | 5 |
Recent judgments
- PREM KUMAR SAHU v. DILEEP SINGH KUNWAR — Uttarakhand High Court (2023-02-17)
- DEVENDRA PADALIA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- BABTESH CHAUHAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- PANKAJ GAUTAM v. STATE OF UTTARAKHAND THROUGH THE SECRETARY OF HOME AFFAIRS, DEHRADUN — Uttarakhand High Court (2023-02-17)
- ALI MOHAMMAD v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- SHEELA DEVI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- PANKAJ GAUTAM v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- BEENA GOYAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-17)
- AJAY NAUTIYAL v. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AFFAIRS, GOVERNMENT OF U.K. DEHRADUN — Uttarakhand High Court (2023-02-17)
- ABHISHEK v. STATE OF UTTARAKHAND THROUGH THE SECRETARY OF HOME AFFAIRS GOVERNMENT OF U.K. DEHRADUN — Uttarakhand High Court (2023-02-17)