LexACTING PRADIP KUMAR MOHANTY,SRI ANANDA SEN, J
52 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 52 |
Disposal nature
| Dismissed | 15 |
| Withdrawn | 12 |
| Disposed Off | 10 |
| Allowed | 9 |
| Infractous | 5 |
| Partly Allowed | 1 |
Recent judgments
- FAHIM KHAN v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-03-23)
- AJAY KUMAR v. STATE OF JHARKHAND THR THE SECRETARY DEPTT OF PERSONNEL ADMINISTRATIVE REFORMS And RAJBHASA AND ORS — Jharkhand High Court (2017-03-22)
- BINOD SINGH v. THE STATE OF JHARKHAND — Jharkhand High Court (2017-03-22)
- UMESH MEHTA v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-03-21)
- MS PRASAD EXPLOSIVES And CHEMICALS THROUGH ONE OF ITS PARTNERS SRI SUBODH KUMAR PRASAD v. THE STATE OF JHARKHAND THROUGH ITS PRINCIPAL SECRETARY DEPTT OF INDUSTRIES AND ORS — Jharkhand High Court (2017-03-09)
- HINDUSTAN PETROLEUM CORPORATION LIMITED THROUGH ITS CHIEF REGIONAL MANAGER GOUTAM MUHURI v. EMPLOYEE STATE INSURANCE CORPORATION THROUGH ITS SECRETARY MINISTRY OF LABOUR AND ORS — Jharkhand High Court (2017-03-06)
- RANJIT KUMAR PRAMANIK v. JHARKHAND PUBLIC SERVICE COMMISSION THROUGH ITS CHAIRMAN AND ORS — Jharkhand High Court (2017-03-03)
- BHUWAN SINGH BHUKU v. STATE OF JHARKHAND — Jharkhand High Court (2017-03-02)
- BABU LAL RAM PURNA KHURNA RAM v. STATE OF JHARKHAND — Jharkhand High Court (2017-02-27)
- Court On Its Own Motion v. The State Of Jharkhand And Others — Jharkhand High Court (2017-02-17)