LexSUNITA AGARWAL,SUBHASH CHANDRA SHARMA
45 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 45 |
Disposal nature
| Dismissed on merits | 23 |
| Allowed/Partly Allowed on merits | 17 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 3 |
| Disposed off/Decided on merits | 2 |
Recent judgments
- LALJI AND OTHERS v. STATE OF U.P. — Allahabad High Court (2023-03-21)
- State of U.P. v. NEELAM DWIVEDI AND ANOTHER — Allahabad High Court (2023-01-09)
- DEVENDRA SINGH v. STATE OF U.P. AND OTHERS — Allahabad High Court (2022-12-16)
- UMMED v. STATE OF U.P. and OTHERS — Allahabad High Court (2022-12-16)
- PRAMOD and OTHERS v. STATE OF U.P. — Allahabad High Court (2022-12-16)
- STATE OF U.P. v. UMMED and 5 OTHERS — Allahabad High Court (2022-12-16)
- DEVENDRA v. STATE OF U.P. — Allahabad High Court (2022-12-16)
- KALLU YADAV v. STATE OF U.P. — Allahabad High Court (2022-12-06)
- ATENDRA KUMAR v. STATE OF U.P. — Allahabad High Court (2022-11-25)
- PAWAN KUMAR v. STATE OF U.P. — Allahabad High Court (2022-11-25)