LexSANJAYA KUMAR MISHRA,SRI NARAYAN SINGH DHANIK, J
164 recorded High Court judgment(s) · 2004–2022
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 164 |
Disposal nature
| DISMISSED | 66 |
| DISPOSED | 52 |
| DISMISSED AS WITHDRAWN | 29 |
| DISMISSED AS INFRUCTUOUS | 8 |
| (unspecified) | 3 |
| ALLOWED | 3 |
| DISMISSED IN DEFAULT | 2 |
| PARTLY ALLOWED | 1 |
Recent judgments
- SAI AUTO INDUSTRIES THROUGH ITS PROPRIETOR v. THE UNION OF INDIA — Uttarakhand High Court (2022-05-19)
- DIGER SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-05-19)
- MUNTAHIRA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-05-19)
- IN THE MATTER OF CAPITAL PUNISHMENT AWARDED DIGAR SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-05-19)
- KIRAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-05-19)
- SATPAL THUKRAL v. STATE OF UTTARAKHAND SENIOR SUPERINTENDENT OF POLICE UDHAM SINGH NAGAR — Uttarakhand High Court (2022-05-19)
- HEM CHANDRA v. UTTARAKHAND PUBLIC SERVICE COMMISSION — Uttarakhand High Court (2022-04-06)
- TRILOK SINGH PAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-02-25)
- CHANDRA MOHAN GOSWAMI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-02-25)
- KHIM CHANDRA ARYA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-02-25)