V .RAMASUBRAMANIAN, . ANOOP CHITKARA
436 recorded High Court judgment(s) · 2019–2019
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| Himachal Pradesh High Court | 436 |
Disposal nature
| Disposed Off | 411 |
| Dismissed | 13 |
| Allowed | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| Transferred to HP Administrative Tribunal | 2 |
| Allowed To be withdrawn | 1 |
| Remanded for retrial | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
Recent judgments
- SURESH KUMAR v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-10-04)
- ASHA DEVI v. STATE OF HP AND ANOTHER — Himachal Pradesh High Court (2019-09-20)
- NAGESWAR SINGH v. CSKHPKV AND ANOTHER — Himachal Pradesh High Court (2019-09-19)
- SHAILENDER THAKUR v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- PREM LATA v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- H.P. AGRICULTURE DEPARTMENT JUNIOR ENGINEERS ASSOCIATION v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- SANJAY SHARMA v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- DULA RAM v. HP STATE ADMINISTRATIVE TRIBUNAL AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- SHIVANI DEVI AND ANOTHER v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
- AMAN SHARMA v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-09-19)
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