LexSANJAYA KUMAR MISHRA, . RAMESH CHANDRA KHULBE
689 recorded High Court judgment(s) · 2013–2022
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 689 |
Disposal nature
| DISPOSED | 344 |
| DISMISSED | 140 |
| DISMISSED AS INFRUCTUOUS | 71 |
| ALLOWED | 65 |
| DISMISSED AS WITHDRAWN | 53 |
| DISMISSED IN DEFAULT | 14 |
| PARTLY ALLOWED | 2 |
Recent judgments
- SHANTANU SHARMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-26)
- ARADHNA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-26)
- MANISHA DHYANI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-26)
- M/S RAVINDRA KUMAR GUPTA AND SONS v. UNION OF INDIA — Uttarakhand High Court (2022-10-21)
- UNION OF INDIA v. M/S RAVINDRA KUMAR GUPTA AND CO. — Uttarakhand High Court (2022-10-21)
- M/S RAVINDRA KUMAR GUPTA AND SONS v. UNION OF INDIA — Uttarakhand High Court (2022-10-21)
- PRIYANKA DEVI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-10-21)
- UNION OF INDIA v. M/S RAVINDRA KUMAR GUPTA AND CO. — Uttarakhand High Court (2022-10-21)
- DEVENDRA SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-09-05)
- MOHAN CHANDRA PANDEY v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-09-05)