LexVIRENDER SINGH
6,245 recorded High Court judgment(s) · 2007–2026
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 6210 |
| High Court of J&K and Ladakh | 35 |
Disposal nature
| Allowed | 1995 |
| Disposed Off | 1738 |
| Dismissed as withdrawn | 553 |
| BAIL GRANTED | 448 |
| Dismissed | 369 |
| Allowed To be withdrawn | 318 |
| Compromised/Consent Terms | 250 |
| Confirmed | 193 |
Recent judgments
- YUH KRISHAN JUSTA v. SUNDER SINGH AND ANOTHER — Himachal Pradesh High Court (2026-06-03)
- DINESH KUMAR v. STATE OF HP — Himachal Pradesh High Court (2026-06-03)
- TATA AIG GENERAL INSURANCE COMPANY LTD v. DESH RAJ — Himachal Pradesh High Court (2026-06-03)
- NHAI v. PARAS RAM (dead) through his LRs — Himachal Pradesh High Court (2026-06-03)
- KAMLA DEVI v. MANOHAR LAL — Himachal Pradesh High Court (2026-06-03)
- ADVITYA INDRA SINGH v. AMAR NATH SHARMA AND ANOTHER — Himachal Pradesh High Court (2026-06-03)
- ORIENTAL INSURANCE COMPANY LTD v. Khushi AND OTHERS — Himachal Pradesh High Court (2026-06-01)
- ONKAR DASS v. MEERAN DEVI — Himachal Pradesh High Court (2026-05-30)
- RELIANCE GENERAL INSURANCE COMPANY LTD v. AARAV AND OTHERS — Himachal Pradesh High Court (2026-05-30)
- RELIANCE INSURANCE COMPANY LTD v. ASHA DEVI AND OTHERS — Himachal Pradesh High Court (2026-05-30)