SUNIL KUMAR SINHA, T. P. SHARMA
91 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 91 |
Disposal nature
| DISMISSED | 67 |
| WITHDRAWN | 9 |
| ALLOWED | 8 |
| DISPOSED OFF | 4 |
| PARTLY ALLOWED | 3 |
Recent judgments
- VIJAY KUMAR DAS v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-29)
- ASHUTOSH MISHRA v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-29)
- GORELAL SAHU v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-29)
- C.G. PUBLIC SERVICE COMMISSION v. SHUBHMOY MUKHERJEE — Chhattisgarh High Court (2011-04-27)
- PRAVIR KUMAR SHAH and ANR. v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-27)
- KU.MANJU DEVI SHRIVAS v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2011-04-27)
- M/S JATINDRA NATH DUTTA and SONS v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-27)
- M/S POPOSA ENGINEERING WORKS v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2011-04-27)
- ASHOK KUMAR TIWARI v. STATE OF CHHATTISGARH and ANR. — Chhattisgarh High Court (2011-04-27)
- M/S RISHABH LABORATORIES PVT. LTD. v. THE COMMISSIONER CENTRAL EXCISEand ANR. — Chhattisgarh High Court (2011-04-25)
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