VIVEK SINGH THAKUR, . RANJAN SHARMA

1,232 recorded High Court judgment(s) · 2014–2026

Courts

Himachal Pradesh High Court

1232

Disposed Off	986
Dismissed	67
Allowed	64
Dismissed as withdrawn	56
Dissmiss For Default/Non-Prosecution	33
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	11
Allowed To be withdrawn	7
Dismissed for non-complying conditional Order	3

ARIF MOHAMMAD AND ORS v. State of HP — Himachal Pradesh High Court (2026-06-04)
KRISHAN DEV PAL ALIAS KISHU NATH v. STATE OF HP — Himachal Pradesh High Court (2026-06-04)
Pawan Kumar v. Sanjogita Devi and another — Himachal Pradesh High Court (2026-06-04)
BIHARI LAL v. THE STATE OF HP AND OTHERS — Himachal Pradesh High Court (2026-06-04)
ANIL KUMAR VASHISHT v. THE INCOME TAX OFFICER — Himachal Pradesh High Court (2026-06-04)
BETU RAM v. STATE OF HP — Himachal Pradesh High Court (2026-06-03)
HEM RAJ v. THE STATE OF HP AND OTHERS — Himachal Pradesh High Court (2026-06-03)
STATE OF HP v. RAKESH KUMAR — Himachal Pradesh High Court (2026-06-03)
TILAK RAJ v. RENU SHARMA AND ANR — Himachal Pradesh High Court (2026-06-02)
Principal Commissioner Of Income Tax-I v. Gian Chand Barwal — Himachal Pradesh High Court (2026-06-02)