APARESH KUMAR SINGH, . B. B. MANGALMURTI

216 recorded High Court judgment(s) · 2016–2019

Courts

Jharkhand High Court

216

Dismissed	84
Disposed Off	63
Withdrawn	33
Allowed	22
Dissmiss For Default/Non-Prosecution	10
Infractous	1
Converted	1
Abated	1

KIRITI CHANDRA GOPE v. RENUKA BALA GOPE — Jharkhand High Court (2019-02-15)
MAHABIR KANSI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2019-02-15)
Nisha Rashmi v. Kamlesh Pandey — Jharkhand High Court (2018-07-16)
SUDIP GHOSH ALIAS RANA GHOSH v. RINKI GHOSH — Jharkhand High Court (2018-07-16)
GANJU RAJWAR ALIAS KASHINATH RAJWAR v. THE UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF RAILWAYS AND ORS — Jharkhand High Court (2018-07-16)
SHIVESH MOHAN v. SMT SMITA ASHOK — Jharkhand High Court (2018-07-16)
LADDU SONAR ALIAS LADDU GOPAL SWARNKAR v. THE COMMISSIONER NORTH CHHOTANAGPUR DIVISION AND ORS — Jharkhand High Court (2018-07-16)
SARWAN KUMAR AND ANR v. THE UNION OF INDIA THROUGH THE DIRECTOR GENERAL OF POSTS AND ORS — Jharkhand High Court (2018-07-16)
JHARKHAND HUMAN RIGHTS CONFERENCE THROUGH ITS CENTRAL CHAIRMAN MANOJ MISHRA v. THE STATE OF JHARKHAND — Jharkhand High Court (2018-07-16)
Sanjeev Kumar Prajapati v. Sarada Devi — Jharkhand High Court (2018-07-16)