LexSIDDHARTHA SAH
123 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 123 |
Disposal nature
| DISPOSED | 36 |
| DISMISSED AS WITHDRAWN | 25 |
| DISMISSED | 23 |
| DISMISSED AS INFRUCTUOUS | 16 |
| DISMISSED IN DEFAULT | 10 |
| ALLOWED | 9 |
| GRANTED | 4 |
Recent judgments
- ALISHER v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- Puran Chand Pal v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- ASHISH SHARMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- Amarpal Singh v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- AAKANKSHA GULERIA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- YASMEEN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- ANIL KUMAR v. KAJAL — Uttarakhand High Court (2026-06-04)
- SUNIL GUPTA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- ABHAYARAJ SINGH BISHT v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- RACHNA RANA v. SHAKUNTALA SHARMA — Uttarakhand High Court (2026-06-04)