LexAMITAV K. GUPTA, . RAJESH KUMAR
53 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 53 |
Disposal nature
| Allowed | 17 |
| Dismissed | 13 |
| Dismissed as Withdrawn | 9 |
| Disposed Off | 7 |
| Dismissed AS Infractous | 4 |
| Dissmiss For Default/Non-Prosecution | 1 |
| Disposed Off as Not Pressed | 1 |
| Disposed off as abated | 1 |
Recent judgments
- Ritesh Singh v. The State Of Jharkhand — Jharkhand High Court (2020-08-28)
- Dina Nath Singh v. The State Of Jharkhand — Jharkhand High Court (2020-08-28)
- Prabhunath Singh v. The State Of Jharkhand — Jharkhand High Court (2020-08-28)
- SANJAY KUMAR v. UNION OF INDIA THROUGH THE DIRECTOR GENERAL — Jharkhand High Court (2020-03-17)
- MD.FARIYAAD v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2020-03-05)
- Sunil Hansda v. The State Of Jharkhand — Jharkhand High Court (2020-03-04)
- ROSHAN PARWEEN v. THE STATE OF JHARKHAND — Jharkhand High Court (2020-03-04)
- MITHILESH KUMAR SINGH v. UNION OF INDIA THROUGH THE SECRETARY AND CHAIRMAN DEPT OF POSTS — Jharkhand High Court (2020-03-03)
- Pushpa Goswami And Anr v. The State Of Jharkhand Through Home Secretary Govt Of Jharkhand And Ors — Jharkhand High Court (2020-02-25)
- BABURJEE TUDU And ORS v. STATE OF JHARKHAND — Jharkhand High Court (2020-02-25)