LexUMESH CHANDRA TRIPATHI
3,648 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 3648 |
Disposal nature
| Allowed/Partly Allowed on merits | 1392 |
| Disposed off/Decided on merits | 1334 |
| Dismissed on merits | 800 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 93 |
| (unspecified) | 22 |
| Cases not falling above | 5 |
| Reference Disposed off | 2 |
Recent judgments
- AJIT KUMAR GAUD v. State of U.P. — Allahabad High Court (2019-07-19)
- RAHUL v. State of U.P. — Allahabad High Court (2019-07-19)
- ISRAR AHMAD v. State of U.P. — Allahabad High Court (2019-07-19)
- AVINASH v. State of U.P. AND ANOTHER — Allahabad High Court (2019-07-19)
- GUDDI v. State of U.P. — Allahabad High Court (2019-07-19)
- OM PRAKASH v. State of U.P. — Allahabad High Court (2019-07-19)
- SHIVAM MADHDESHIYA v. State of U.P. AND ANOTHER — Allahabad High Court (2019-07-19)
- GOVIND v. State of U.P. — Allahabad High Court (2019-07-19)
- DAROGA BHARTIYA ALIAS DEERAJ BHARTIYA v. State of U.P. AND ANOTHER — Allahabad High Court (2019-07-18)
- IBRAR AHMAD @ MUNNA v. State of U.P. — Allahabad High Court (2019-07-18)