LexVIKRAM NATH
637 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 637 |
Disposal nature
| Allowed/Partly Allowed on merits | 527 |
| Disposed off/Decided on merits | 65 |
| Dismissed on merits | 30 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 14 |
| Decided in terms of compromise | 1 |
Recent judgments
- AKHIL v. State of U.P. — Allahabad High Court (2019-05-31)
- HARI BABU v. State of U.P. — Allahabad High Court (2019-05-31)
- SATYAPAL @ TANNUKA v. State of U.P. — Allahabad High Court (2019-05-31)
- LAXMAN v. State of U.P. — Allahabad High Court (2019-05-31)
- RAMDAS v. State of U.P. — Allahabad High Court (2019-05-31)
- MUNISH KUMAR v. State of U.P. — Allahabad High Court (2019-05-31)
- MITTU v. State of U.P. — Allahabad High Court (2019-05-31)
- RANVEER SINGH v. State of U.P. — Allahabad High Court (2019-05-31)
- BHOLA @ SHIV SHANKAR v. State of U.P. — Allahabad High Court (2019-05-31)
- HARENDRA v. State of U.P. — Allahabad High Court (2019-05-31)