LexSHARAD KUMAR SHARMA
28 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 28 |
Disposal nature
| DISMISSED | 12 |
| DISPOSED | 8 |
| ALLOWED | 3 |
| CLOSED | 2 |
| PARTLY ALLOWED | 1 |
| DISMISSED AS WITHDRAWN | 1 |
| DISMISSED IN DEFAULT | 1 |
Recent judgments
- Mohan Singh Bangyal v. State Of Uttarakhand AND OTHERS — Uttarakhand High Court (2019-03-01)
- North Eastern Railway AND OTHERS v. Smt Dilshad Parveen AND OTHERS — Uttarakhand High Court (2018-11-12)
- Dr. Vidhi Sundli v. Oil And Natural Gas Corporation Ltd. AND OTHERS — Uttarakhand High Court (2018-11-12)
- Dr. Navdeep Kumar v. State Of Uttarakhand AND OTHERS — Uttarakhand High Court (2018-11-01)
- SURAJ SINGH RAWAT v. UNION OF INDIA — Uttarakhand High Court (2018-11-01)
- Dr Raj Kumar Sharma v. State Of Uttarakhand AND OTHERS — Uttarakhand High Court (2018-11-01)
- MANAGING DIRECTOR KUMAON MANDAL NAINITAL v. DIWAN SINGH BISHT — Uttarakhand High Court (2018-11-01)
- STATE OF UTTARAKHAND and ANOTHER v. PITAMBER DATT PANDEY and OTHERS — Uttarakhand High Court (2018-11-01)
- MANAGING DIRECTOR KUMAON MANDAL NAINITAL v. HIRA SINGH MEHRA — Uttarakhand High Court (2018-10-29)
- Ramesh Chandra Tewari v. State Of Uttarakhand AND ANOTHER — Uttarakhand High Court (2018-10-29)