LexSUNIL KUMAR SINHA, MANINDRA MOHAN SHRIVASTAVA
41 recorded High Court judgment(s) · 2000–2012
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 41 |
Disposal nature
| DISMISSED | 19 |
| ALLOWED | 10 |
| DISPOSED OFF | 8 |
| PARTLY ALLOWED | 3 |
| D.F.D.(DISSMISSED ON DEFAULT) | 1 |
Recent judgments
- Umendi And Anr. v. State Of Chhattisgarh And Ors. — Chhattisgarh High Court (2012-10-17)
- RAM NATH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2012-05-04)
- LAKHMU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2012-05-04)
- DR. SAPNA JAISWAL v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-05-04)
- GHANSIYA SINGH and ANR. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2012-05-04)
- VIKRAM SINGH v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-05-04)
- CHAND ALI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2012-05-04)
- MANOJ KUMAR KANWAR v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-04-18)
- HARISH KUMAR JAGAT v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-04-18)
- VIRENDRA KUMAR SAHU v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-04-18)