ACTING SHREE CHANDRASHEKHAR

225 recorded High Court judgment(s) · 2024–2024

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Courts

Jharkhand High Court

225

Disposal nature

Allowed	98
Dismissed	56
Disposed Off	35
Dismissed as Withdrawn	31
Disposed Off As Infractous	4
Dissmiss For Default/Non-Prosecution	1

Recent judgments

JHARKHAND URJA SANCHARAN NIGAM LIMITED REPRESENTED THROUGH MR ANIL KUMAR BHARTIYAM v. GENUS POWER INFRASTRUCTURE LIMITED REPRESENTED THROUGH MR ANANT LUHADIA — Jharkhand High Court (2024-06-28)
GAWAR S C C (JV) THROUGH ITS AUTHORIZED SIGNATORY NAMELY JANMEJAYA OJHA v. STATE HIGHWAYS AUTHORITY OF JHARKHAND THROUGH ITS CHAIRMAN/CHIEF EXECUTIVE OFFICER CUM SECRETARY — Jharkhand High Court (2024-06-28)
AVINASH TRANSPORT THROUGH ITS ONE OF THE PARTNERS NAMELY ARVIND SINGH v. BHARAT COKING COAL LIMITED BCCL THRO ITS CHAIRMAN CUM MANAGING DIRECTOR — Jharkhand High Court (2024-06-28)
ADITYA KUMAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-06-22)
PANDEY BROTHERS THROUGH ITS PROPRIETOR SRI ASHWINI KUMAR PANDEY v. EAST CENTRAL RAILWAY THROUGH SR DIVISIONAL ENGINEER (3) — Jharkhand High Court (2024-06-21)
PANDEY BROTHERS THROUGH ITS PROPRIETOR SRI ASHWINI KUMAR PANDEY v. EAST CENTRAL RAILWAY THROUGH SR DIVISIONAL ENGINEER (3) — Jharkhand High Court (2024-06-21)
SHAKEEL MALIK v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-06-21)
TATA STEEL UTILITIES AND INFRASTRUCTURE SERVICES LIMITED REPRESENTATIVE THROUGH JAI PUSHPIT PALLAV v. JHARKHAND URBAN INFRASTRUCTURE DEVELOPMENT COMPANY LIMITED THROUGH ITS PROJECT DIRETOR (WS) — Jharkhand High Court (2024-06-21)
PANDEY BROTHERS THROUGH ITS PROPRIETOR SRI ASHWINI KUMAR PANDEY v. EAST CENTRAL RAILWAY THROUGH SR DIVISIONAL ENGINEER (3) — Jharkhand High Court (2024-06-21)
SURAJ KUMAR v. DEEPAK KUMAR — Jharkhand High Court (2024-06-21)