LexSUNIL KUMAR SINHA, RANGNATH CHANDRAKAR
1,336 recorded High Court judgment(s) · 2009–2014
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 1336 |
Disposal nature
| DISMISSED | 562 |
| ALLOWED | 400 |
| DISPOSED OFF | 134 |
| PARTLY ALLOWED | 114 |
| WITHDRAWN | 88 |
| D.F.D.(DISSMISSED ON DEFAULT) | 14 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 10 |
| COMPROMISED/CONSENT TERMS | 5 |
Recent judgments
- RAM SINGH and ORS. v. STATE — Chhattisgarh High Court (2014-02-10)
- ARUN RAMPAL v. THE STATE OF M.P. — Chhattisgarh High Court (2014-02-10)
- BRIJ BHUSHAN VERMA v. SOUTH EASTERN COAL FIELDS LTD,BILASPUR — Chhattisgarh High Court (2014-01-28)
- Rajendra Chhabda v. Amarnath and Ors. — Chhattisgarh High Court (2014-01-24)
- Smt. Asha Bargah v. Project Officer Intergrated Child Devp. and Ors. — Chhattisgarh High Court (2014-01-24)
- Pawan Sharma v. State Of Chhattisgarh And Ors. — Chhattisgarh High Court (2014-01-24)
- Assistant Commissioner Of Income Tax, Raipur v. M/s Sarda Energy And Mineralas Ltd. — Chhattisgarh High Court (2014-01-23)
- Ku. Naushada Parveen v. State Of Chhattisgarh and Anr — Chhattisgarh High Court (2014-01-23)
- BANK OF MAHARASTRA v. BHIKAMLAL DEVANGAN — Chhattisgarh High Court (2014-01-23)
- Umesh Kumar Ojha v. State Of Chhattisgarh and Anr — Chhattisgarh High Court (2014-01-23)