LexACTING , . RATNAKER BHENGRA
256 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 256 |
Disposal nature
| Dismissed | 127 |
| Disposed Off | 70 |
| Allowed | 28 |
| Dissmiss For Default/Non-Prosecution | 18 |
| Infractous | 8 |
| Withdrawn | 5 |
Recent judgments
- SANJEEV KUMAR v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-12-15)
- THE STATE OF JHARKHAND AND ORS v. SHIV KUMAR VERMA — Jharkhand High Court (2017-12-15)
- ZEENAT PARWEEN v. THE STATE OF JHARKHAND AND ANR — Jharkhand High Court (2017-11-01)
- AMAR ORAON v. THE UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF HOME AND ORS — Jharkhand High Court (2017-11-01)
- RAMESH YADAV v. STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-11-01)
- Sudhanshu Kumar Agrawal v. The State Of Jharkhand And Ors — Jharkhand High Court (2017-10-31)
- ASHOK KUMAR SINGH v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-10-31)
- VINOD KUMAR JAISWAL v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-10-31)
- KUMARI ARCHANA v. THE STATE OF JHARKHAND THROUGH THE SECRETARY HUMAN RESOURCES DEPARTMENT AND ORS — Jharkhand High Court (2017-10-31)
- MANJU DEVI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-10-31)