APARESH KUMAR SINGH, . KAILASH PRASAD DEO

399 recorded High Court judgment(s) · 2000–2022

Courts

Jharkhand High Court

399

Dismissed	179
Allowed	76
Dismissed as Withdrawn	41
Disposed Off	30
Abated	27
Appeal Is Partly Allowed	16
Partly Allowed	8
Dissmiss For Default/Non-Prosecution	8

SHIVENDU PATHAK v. THE STATE OF JHARKHAND THROUGH ITS PR SECRETARY ROAD CONSTRUCTION DEPARTMENT — Jharkhand High Court (2022-08-04)
PANKAJ SHARMA ALIAS BANKATH v. THE STATE OF JHARKHAND — Jharkhand High Court (2022-04-21)
ROSHAN MAHTO v. GULABI DEVI — Jharkhand High Court (2022-03-24)
UDAY NATH MAHTO v. THE STATE OF JHARKHAND — Jharkhand High Court (2022-03-03)
SMT FULMANI MARANDI v. MR PAWAN KUMAR DAS — Jharkhand High Court (2022-03-03)
SMT PAPIYA TALUKDAR v. UNION OF INDIA THROUGH GENERAL MANAGER — Jharkhand High Court (2022-03-03)
BISWANATH RAM v. THE UNION OF INDIA THROUGH GENERAL MANAGER EAST CENTRAL RAILWAY — Jharkhand High Court (2022-02-02)
DILIP KUMAR v. THE UNION OF INDIA THROUGH DIRECTOR GENERAL OF POLICE WELFARE DIRECTORATE C R P F — Jharkhand High Court (2021-10-28)
BANMALI DAS v. SARITA DAS — Jharkhand High Court (2021-07-29)
RAMESH CHANDRA MAHATO v. ARTI DEVI — Jharkhand High Court (2020-03-17)