LexVIVEK SINGH THAKUR, . RAKESH KAINTHLA
300 recorded High Court judgment(s) · 2016–2025
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 300 |
Disposal nature
| Disposed Off | 170 |
| Dismissed | 53 |
| Allowed | 40 |
| Dismissed as withdrawn | 18 |
| Dissmiss For Default/Non-Prosecution | 6 |
| Granted | 6 |
| Partly Allowed | 3 |
| DISPOSED OFF | 1 |
Recent judgments
- M/S SATYAM PRASAD BHANDAR v. THE DEPUTY GENERAL MANAGER BANK OF BARODA AND ORS — Himachal Pradesh High Court (2025-10-30)
- KASHMIR CHAND SHANDYAL v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2025-10-10)
- STATE OF HP v. CHANDER SHARMA ALIAS KAKU — Himachal Pradesh High Court (2025-09-23)
- CHANDER SHARMA ALIAS KAKU v. STATE OF HP — Himachal Pradesh High Court (2025-09-23)
- STATE OF HP v. RAJ KUMAR ALIAS RAJU — Himachal Pradesh High Court (2025-08-26)
- RAM PAL v. STATE OF HP — Himachal Pradesh High Court (2025-08-04)
- MOHAN LAL v. THE STATE OF HP AND ANOTHER — Himachal Pradesh High Court (2025-05-27)
- RAJEEV KAUSHAL v. STATE OF HP — Himachal Pradesh High Court (2025-01-10)
- ARUN KUMAR ALIAS MANEE v. STATE OF HP — Himachal Pradesh High Court (2025-01-10)
- SUNIL KUMAR ALIAS CHARNA v. STATE OF HP — Himachal Pradesh High Court (2025-01-10)