LexVIJAY BISHNOI,RAJENDRA PRAKASH SONI
298 recorded High Court judgment(s) · 2021–2024
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 298 |
Disposal nature
| DISPOSED OF | 162 |
| DISMISSED | 76 |
| ALLOWED | 48 |
| WITHDRAWN | 7 |
| MODIFIED | 3 |
| BOGUS | 1 |
| DISPOSED BY NONPV | 1 |
Recent judgments
- URMILA LOHAR v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
- RAJESH KUMAR v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
- KIRAN DEVI v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
- DANARAM v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
- MANAGING DIRECTOR, RAJASTHAN STATE ROAD TRANSPORT CORPORATION v. DHAGLA RAM — Rajasthan High Court (2024-01-25)
- BHERA RAM v. STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
- M/S MANSINGH HOTELS AND RESORTS LIMITED v. RAJASTHAN MICRO, SMALL AND MEDIUM ENTERPRISES FACILITATION COUNCIL — Rajasthan High Court (2024-01-25)
- STATE OF RAJASTHAN v. RADHE SHYAM KUMAWAT — Rajasthan High Court (2024-01-25)
- LALTA PRASAD v. KENDRIYA VIDYALAYA SANGATHAN — Rajasthan High Court (2024-01-24)
- CHANDANSINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2024-01-24)