LexVIVEK BHARTI SHARMA
2,255 recorded High Court judgment(s) · 2005–2025
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 2255 |
Disposal nature
| DISMISSED AS WITHDRAWN | 636 |
| DISPOSED | 498 |
| DISMISSED | 441 |
| DISMISSED IN DEFAULT | 316 |
| GRANTED | 155 |
| DISMISSED AS INFRUCTUOUS | 90 |
| ALLOWED | 67 |
| REJECTED | 46 |
Recent judgments
- ANSHUL RAGHUVANSHI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-11)
- MADHU KOHLI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-11)
- SHRIOM v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-11)
- SURESH CHAND v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-11)
- AAKASH (MINOR) v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-10)
- POORAN SINGH ADHIKARI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-10)
- PRAVEEN KUMAR CHUGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-10)
- HEMANT THAKUR v. TEENA SHARMA — Uttarakhand High Court (2025-06-10)
- RIHAN AND ORS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-06-10)
- MANOJ KUMAR CHUG v. SHALINI CHUG — Uttarakhand High Court (2025-06-10)