VIVEK KUMAR BIRLA,ARUN KUMAR SINGH DESHWAL
88 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 88 |
Disposal nature
| Disposed off/Decided on merits | 33 |
| Dismissed on merits | 23 |
| DISMISSED AS INFRUCTUOUS | 17 |
| Allowed/Partly Allowed on merits | 8 |
| DISMISSED AS WITHDRAWN | 4 |
| DISMISSED AS NOT PRESSED | 1 |
| Reference Disposed off | 1 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 1 |
Recent judgments
- MAYANK AWASTHI v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-07)
- HIYAT ALI @ TEDHI v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
- BANTI v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
- MOHD. ADIL AND 3 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-07)
- AMIT KUMAR PATEL v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
- ANISHA YADAV AND 3 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-07)
- SMT ARUSHI GUPTA AND 7 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
- SAJID IQBAL v. THE STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
- BHANU PRATAP AND 2 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-07)
- SMT.KAMLAWATI AND 2 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-07)
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