LexSUNIL KUMAR SINHA, PRITINKER DIWAKER
27 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 27 |
Disposal nature
| DISMISSED | 16 |
| PARTLY ALLOWED | 6 |
| ALLOWED | 3 |
| WITHDRAWN | 1 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 1 |
Recent judgments
- RAJENDRA SINGH @ RAJJU v. STATE — Chhattisgarh High Court (2012-11-05)
- PREMANUS LAKRA v. STATE — Chhattisgarh High Court (2012-11-05)
- Santosh Kumar Rathore v. Smt. Budhwara Bai and Ors — Chhattisgarh High Court (2012-10-12)
- Smt. Subhadra Bai Mali and Anr. v. Haldhar Nagesh and Anr. — Chhattisgarh High Court (2012-10-12)
- DHAN SAI v. STATE — Chhattisgarh High Court (2012-10-12)
- SMT. URMILA@DEVBATI BAI SATNAMI AND ORS v. IFFCO-TOKIO GENERAL INSURANCE COMPANY — Chhattisgarh High Court (2012-10-12)
- GUDDU @ LAXMI NARAYAN and ORS. v. THE STATE OF M.P. and ORS. — Chhattisgarh High Court (2012-10-11)
- SMT. KAMLA BAI AND OTHERS v. ANUPCHAND SAHU AND OTHERS — Chhattisgarh High Court (2012-10-11)
- BASANTA DEVI AND OTHERS v. SOHAN LAL SAHU AND OTHERS — Chhattisgarh High Court (2012-10-10)
- MANGRI AND ANOTHER v. SURENDRA KUMAR TOPPO AND OTHERS — Chhattisgarh High Court (2012-10-10)