LexAPARESH KUMAR SINGH, . ANUBHA RAWAT CHOUDHARY
368 recorded High Court judgment(s) · 2020–2022
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| Jharkhand High Court | 368 |
Disposal nature
| Dismissed as Withdrawn | 100 |
| Disposed Off | 98 |
| Dismissed | 91 |
| Allowed | 39 |
| Dismissed As Not Pressed | 10 |
| Infractous | 7 |
| Dismissed AS Infractous | 5 |
| Remanded for retrial | 5 |
Recent judgments
- DURGA PRASHANNA SAHOO v. DR SHEKHAR C MANDE THE DIRECTOR GENERAL COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH — Jharkhand High Court (2022-07-28)
- AMIT KUMAR SINGH v. THE STATE OF JHARKHAND — Jharkhand High Court (2022-06-27)
- STEEL AUTHORITY OF INDIA LIMITED THROUGH ITS EXECUTIVE DIRECTOR NAMELY SUBIR MONDAL v. LARNI DEVI — Jharkhand High Court (2022-03-02)
- MS RUNGTA MINES LIMITED REPRESENTED THROUGH ITS DIRECTOR SRI ASHUTOSH MOHANTY v. THE COMMISSIONER OF CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE — Jharkhand High Court (2022-02-15)
- SHANKAR KUMAR RAJAK v. POONAM DEVI — Jharkhand High Court (2021-12-23)
- MADHU SINGH v. THE STATE OF JHARKHAND THROUGH DIRECTOR GENERAL OF POLICE RANCHI JHARKHAND — Jharkhand High Court (2021-12-23)
- SURESH YADAV ALIAS SIRISH YADAV v. NATIONAL INVESTIGATION AGENCY — Jharkhand High Court (2021-12-23)
- NIRAJ KUMAR SINGH v. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY HOME — Jharkhand High Court (2021-12-23)
- Ms Khosla Steel Industries Pvt Ltd Through Its Director Shri Amit Gupta And Ors v. The Union Of India Through The Commissioner Central Excise And Service Tax — Jharkhand High Court (2021-12-15)
- ANJAY PASWAN v. KIRAN DEVI — Jharkhand High Court (2021-12-14)