LexVIPIN SANGHI, . MANOJ KUMAR TIWARI
151 recorded High Court judgment(s) · 2016–2023
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 151 |
Disposal nature
| DISPOSED | 75 |
| DISMISSED | 38 |
| DISMISSED AS WITHDRAWN | 28 |
| ALLOWED | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
| DISMISSED IN DEFAULT | 2 |
| GRANTED | 1 |
Recent judgments
- PAYAL RATHAUR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-10-20)
- AMANJEET KAUR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-10-20)
- KUSUM ARUNACHALAM v. DOON UNIVERSITY THROUGH ITS REGISTRAR DEHRADUN — Uttarakhand High Court (2023-09-01)
- VIKAS PRADHIKARAN SEWAL NIVRAT KARMIK WELFARE SOCIETY v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-07-31)
- NARENDRA SINGH KAMBOJ v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-07-31)
- M/S P R L PROJECTS AND INFRASTRUCTURE LTD. v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-07-31)
- TANIYA HUSSAIN v. STATE OF UTTARAKHAND THROUGH SENIOR SUPERINTENDENT OF POLICE U S NAGAR — Uttarakhand High Court (2023-02-20)
- INDRA MOHAN ARORA v. CHAIRMAN MANAGING DIRECTOR BANK OF BARODA CORPORATE CENTRAL — Uttarakhand High Court (2023-02-20)
- MAMTA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2023-02-20)
- SUSHMA v. THE COMMISSIONER KENDRIYA VIDYALAYA SANGATHAN — Uttarakhand High Court (2023-01-10)