ACTING , . S.CHANDRASHEKHAR

54 recorded High Court judgment(s) · 2013–2014

Courts

Disposal nature

Recent judgments

• MS T A ENTERPRISES THROUGH ITS PROPRIETOR SANJEEV KUMAR JHA AND ANR v. Union Of India Through Central Excise And Service Tax Department And Ors — Jharkhand High Court (2014-09-20)
• BHIMENDRA KUMAR KASHYAP v. THE STEEL AUTHORITY OF INDIA LTD AND ORS — Jharkhand High Court (2014-09-02)
• RAMESH KUMAR RAHI v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2013-10-19)
• BHAGWAN BIRSA SEWA SANSTHAN TH v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2013-10-17)
• AMIT KUMAR YADAV v. Land Reforms And Revenue Department — Jharkhand High Court (2013-09-17)
• RAMESHWAR RAM KUSHWA v. District Administration — Jharkhand High Court (2013-09-17)
• BENI PRASAD GUPTA v. Human Resource Development — Jharkhand High Court (2013-09-17)
• COURT ON ITS OWN MOTION v. Central Institute Of Psychiatric — Jharkhand High Court (2013-09-16)
• B M S ASSOCIATES THROUGH ITS PARTNER SHRI B N DIKSHIT v. THE STATE OF JHARKHAND THROUGH THE SECRETARY PRINCIPAL SECRETARY WATER RESOURCES DEPARTMENT AND ORS — Jharkhand High Court (2013-09-16)
• SHAILENDRA KUMAR SINGH v. UNION OF INDIA And ORS — Jharkhand High Court (2013-09-16)