LexSHARAD KUMAR GUPTA
928 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 928 |
Disposal nature
| DISMISSED | 464 |
| DISPOSED OFF | 380 |
| ALLOWED | 48 |
| WITHDRAWN | 26 |
| PARTLY ALLOWED | 7 |
| INFRUCTUOUS | 2 |
| ABATED | 1 |
Recent judgments
- CHHATTISGARH DIOCESE BOARD OF EDUCATION v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-10-17)
- GIRJA SHANKAR DUBEY v. DR. SARANSH MITTAL — Chhattisgarh High Court (2019-10-17)
- Gayatri Sahu v. State Of Chhattisgarh — Chhattisgarh High Court (2019-10-17)
- CHHATTISGARH DIOCESE BOARD OF EDUCATION v. RT. REV ROBERT ALI — Chhattisgarh High Court (2019-10-17)
- LOUIS TIRKEY v. PRIYANKA SHUKLA — Chhattisgarh High Court (2019-10-17)
- Ankit Sahu v. State Of Chhattisgarh — Chhattisgarh High Court (2019-10-17)
- ASHA YADAV v. B.V.R. SUBRAHMANYAM — Chhattisgarh High Court (2019-10-17)
- DR. PRAKASH LADIKAR v. DR. ROHIT YADAV — Chhattisgarh High Court (2019-10-17)
- JAIN AND BROTHERS v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-10-17)
- BALRAJ MOTWANI v. SMT. SUNANDA TIJARE — Chhattisgarh High Court (2019-10-17)