LexSUNIL KUMAR SINHA, PRASHANT KUMAR MISHRA
114 recorded High Court judgment(s) · 2004–2014
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 114 |
Disposal nature
| DISMISSED | 65 |
| DISPOSED OFF | 27 |
| ALLOWED | 11 |
| PARTLY ALLOWED | 5 |
| COMPROMISED/CONSENT TERMS | 3 |
| ABATED | 1 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 1 |
| REMANDED FOR RETRIAL | 1 |
Recent judgments
- Jagdeo Ram Sen v. State Of M.p. Now C.g. and Ors — Chhattisgarh High Court (2014-01-22)
- STATE OF CHHATTISGARH and ORS. v. MRS.NEETA BARDE and ORS. — Chhattisgarh High Court (2013-04-22)
- LEKH RAM KAUSHIK v. SMT. RAM BAI — Chhattisgarh High Court (2013-04-15)
- Smt. Kiran Shrivastava and Anr. v. Satnam Singh and Ors. — Chhattisgarh High Court (2013-04-12)
- RAM RAI v. STATE — Chhattisgarh High Court (2013-04-12)
- SMT.CHHANDA BANERJEE v. THE STATE OF C.G.and ORS. — Chhattisgarh High Court (2013-04-12)
- MAHESH KUMAR SINHA v. SMT. YAMINI SINHA — Chhattisgarh High Court (2013-04-12)
- Smt. Nandini Khatri @ Laxmi Khatri v. Harish Khatri — Chhattisgarh High Court (2013-04-12)
- SODEE LAKHMA v. STATE — Chhattisgarh High Court (2013-04-11)
- NIRMAL and ORS. v. STATE — Chhattisgarh High Court (2013-04-11)