AMITAV K. GUPTA, RONGON MUKHOPADHYAY

28 recorded High Court judgment(s) · 2019–2020

Courts

Disposal nature

Recent judgments

• THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY ROAD CONSTRUCTION DEPARTMENT v. NATIONAL PROJECT CONSTRUCTION CORPORATION LIMITED THROUGH MIRZA ABRAR AHMAD — Jharkhand High Court (2020-01-18)
• BHAWAN SINGH v. HEAVY ENGINEERING CORPORATION LTD AND ORS — Jharkhand High Court (2020-01-18)
• KRIT NARANYAN CHOUDHARY v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-11-08)
• RANJIT KUMAR DOKANIYA v. VINOBA BHAVE UNIVERSITY THROUGH THE VICE CHANCELLOR — Jharkhand High Court (2019-10-18)
• KAILASH CHANDRA GOSWAMI v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-09-28)
• MS BHARDWAJ CONSTRUCTION COMPANY P LTD THROUGH ITS DIRECTOR MR C M RIAZ AHMAD v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-09-06)
• SAFAUL RAHMAN v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-09-06)
• MS SEW INFRASTRUCTURE LTD THROUGH ITS VICE PRESIDENT MR K GIRIDHAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-09-06)
• SAKALDEO RAM v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-08-17)
• PAWAN SINGH CHOUDHARY v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-08-17)