LexVIVEK KUMAR BIRLA,CHANDRA KUMAR RAI
65 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 65 |
Disposal nature
| Disposed off/Decided on merits | 36 |
| Dismissed on merits | 21 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 7 |
| Allowed/Partly Allowed on merits | 1 |
Recent judgments
- RAJENDRA @ PAPPU v. State of U.P. AND 4 OTHERS — Allahabad High Court (2021-12-23)
- BABLU AND ANOTHER v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2021-12-23)
- SHIVVEER AND 6 OTHERS v. State of U.P. AND 3 OTHERS — Allahabad High Court (2021-12-23)
- SMT. MEENA DEVI CHAUHAN v. State of U.P. AND 3 OTHERS — Allahabad High Court (2021-12-23)
- SANJAI @ SANJAI SINGH v. State of U.P. AND 2 OTHERS — Allahabad High Court (2021-12-23)
- VIKAS BHARDWAJ AND 2 OTHERS v. State of U.P. AND 3 OTHERS — Allahabad High Court (2021-12-23)
- SAYEED AHAMAD v. State of U.P. AND 6 OTHERS — Allahabad High Court (2021-12-23)
- GOKUL RAM v. State of U.P. AND 3 OTHERS — Allahabad High Court (2021-12-23)
- bhaskar rai v. STATE OF UP AND 3 OTHERS — Allahabad High Court (2021-12-23)
- SURESH AND ANOTHER v. State of U.P. AND 2 OTHERS — Allahabad High Court (2021-12-23)