VIMLA SINGH KAPOOR

981 recorded High Court judgment(s) · 2018–2021

Courts

Chhattisgarh High Court

981

PARTLY ALLOWED	270
DISMISSED	238
ALLOWED	198
DISPOSED OFF	150
WITHDRAWN	36
DISSMISS FOR DEFAULT/NON-PROSECUTION	21
NON PROSECUTION	18
COMPROMISED/CONSENT TERMS	16

RUPESH JOGI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-11-11)
DHARMENDRA DEVENDRA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-11-11)
Vinay Agrawal and Anr v. Kamla Bai Patel and Anr — Chhattisgarh High Court (2021-11-11)
VIJAY SHARMA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-11-11)
ASHOK TIWARI @ BABA PANDIT v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-11-11)
The Oriental Insurance Co. Ltd. v. Smt. Suhaga Bai — Chhattisgarh High Court (2021-11-11)
State Of Chhattisgarh v. Rishabh Soni — Chhattisgarh High Court (2021-11-10)
Raju Ram v. The State of Chhattisgarh — Chhattisgarh High Court (2021-11-10)
KUNTE BARGAH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-11-10)
MELARAM @ MOTILAL v. PRADIP KUMAR GIRI — Chhattisgarh High Court (2021-11-09)