LexACTING , . ARUN KUMAR RAI
467 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 467 |
Disposal nature
| Dismissed | 199 |
| Disposed Off | 159 |
| Allowed | 61 |
| Dismissed as Withdrawn | 38 |
| Dismissed As Not Pressed | 5 |
| Dissmiss For Default/Non-Prosecution | 4 |
| Abated | 1 |
Recent judgments
- SATKARI PAN v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-24)
- BIRENDER PRASAD v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-24)
- STEEL CITY COMPTO AIDS PVT LTD THROUGH ITS DIRECTOR MR GANESH PRASAD AGRAWAL v. AUTHORISED OFFICER CUM CHIEF MANAGER PUNJAB NATIONAL BANK — Jharkhand High Court (2024-09-24)
- M/S ESL STEEL LIMITED THROUGH ITS DEPUTY GENERAL MANAGER (ACCOUNTS) RAJESH KUMAR PANDEY v. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX — Jharkhand High Court (2024-09-24)
- MD. MAHMOOD ANSARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-24)
- LALLAN PRASAD SINGH v. FOOD CORPORATION OF INDIA — Jharkhand High Court (2024-09-24)
- SHAMBHU SONI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-24)
- NAND LAL TIWARY v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-24)
- M/S ESL STEEL LTD THROUGH ITS DEPUTY GENERAL MANAGER ACCOUNTS RAJESH KUMAR PANDEY v. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX — Jharkhand High Court (2024-09-24)
- AJIT KUMAR SINGH , PROPRIETOR OF M/S INDRA ENTERPRISES v. JHARKHAND MINERAL AREA DEVELOPMENT AUTHORITY THROUGH ITS MANAGING DIRECTOR CUM CHAIRMAN, MADA — Jharkhand High Court (2024-09-24)