SURYA PRAKASH KESARWANI,VIKAS BUDHWAR

149 recorded High Court judgment(s) · 2021–2022

Courts

Allahabad High Court

149

Dismissed on merits	82
Disposed off/Decided on merits	42
Dismiss other than merit(DD/Non Prosec./Abated)	20
Allowed/Partly Allowed on merits	4
Decided in terms of compromise	1

MALATI DEVI v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-10-28)
RICE MILLER'S WELFARE ASSOCIATION AND 3 OTHERS v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2022-05-27)
PALIKA TOWNS LLP v. STATE OF U P AND 2 OTHERS — Allahabad High Court (2022-05-27)
M/S MURARI ENTERPRISES PRIVATE LTD. v. State of U.P. AND 5 OTHERS — Allahabad High Court (2022-05-27)
SANYUKT SWASTHYA OUTSOURCING /SAMVIDA KARMCHARI SANGH v. State of U.P. AND 79 OTHERS — Allahabad High Court (2022-05-27)
SATYA PRAKASH AND 3 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2021-11-17)
LAKSHMINA DEVI v. THE State of U.P. AND 5 OTHERS — Allahabad High Court (2021-11-17)
M/S JAI MAA CHANDRIKA ENTERPRISES v. UNION OF INDIA AND ANOTHER — Allahabad High Court (2021-11-17)
ANWAR HUSSAIN v. State of U.P. AND 3 OTHERS — Allahabad High Court (2021-11-17)
M/S SHRI KESHAV PRASAD SAVITA v. UNION OF INDIA AND ANOTHER — Allahabad High Court (2021-11-17)