LexVIVEK KUMAR BIRLA,MANISH KUMAR NIGAM
55 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 55 |
Disposal nature
| Dismiss other than merit(DD/Non Prosec./Abated) | 20 |
| Dismissed on merits | 10 |
| DISMISSED AS INFRUCTUOUS | 10 |
| Disposed off/Decided on merits | 8 |
| Allowed/Partly Allowed on merits | 4 |
| DISMISSED AS WITHDRAWN | 3 |
Recent judgments
- ANIL KUMAR TRIPATHI AND 2 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-11-16)
- NAYLA KHAN v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-11-16)
- CHIRAG SHUKLA AND 2 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-11-16)
- SMT. NEHA KUMARI AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-11-16)
- DEVENDRA AND 5 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-11-16)
- PARVEZ v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-11-16)
- SMT JANKI v. STATE OF U.P. AND 5 OTHERS — Allahabad High Court (2023-11-16)
- SMT. PRIYA AND 6 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-11-16)
- ROHAN SRIVASTAVA AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-11-16)
- JAI PRAKASH MISHRA v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-11-16)