ACTING SHREE CHANDRASHEKHAR, . ANUBHA RAWAT CHOUDHARY

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

Courts

Disposal nature

Recent judgments

• UMESH KARMALI ALIAS CHHOTU v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-02-29)
• GANESH GOPE AND ORS v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-02-29)
• ABHIMANYU MAHATO v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-02-02)
• NAWAL KISHORE PANDEY v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-02-02)
• KUMAR GAURAV v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-02-02)
• SANTOSH PRASAD v. STATE OF JHARKHAND — Jharkhand High Court (2024-02-02)
• BHARAT COKING COAL LIMITED THROUGH ITS PROJECT OFFICER PATHERDIH COLLIERY SRI ANIL KUMAR v. UNION OF INDIA THROUGH MINISTRY OF LABOUR AND EMPLOYMENT — Jharkhand High Court (2024-02-01)
• THEIR WORKMEN REPRESENTED THROUGH THE BIHAR COLLIERY KAMGAR UNION v. EMPLOYER IN RELATION TO THE MANAGEMENT OF RAJRAPPA COAL WASHERY OF CENTRAL COALFIELDS LTD — Jharkhand High Court (2024-02-01)
• THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY HUMAN RESOURCE DEVELOPMENT v. KRISHANA KUMAR — Jharkhand High Court (2024-01-31)
• THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY v. SUKAR THAKUR — Jharkhand High Court (2024-01-31)