LexAPARESH KUMAR SINGH, . RATNAKER BHENGRA
268 recorded High Court judgment(s) · 2017–2022
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 268 |
Disposal nature
| Dismissed | 113 |
| Disposed Off | 41 |
| Allowed | 32 |
| Dissmiss For Default/Non-Prosecution | 27 |
| Dismissed as Withdrawn | 18 |
| Withdrawn | 16 |
| Dismissed As Not Pressed | 8 |
| Infractous | 4 |
Recent judgments
- SHRI RAMANJI TIWARY v. SMT CHANDANI TIWARY — Jharkhand High Court (2022-12-02)
- SONA RAM RAJWAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2022-09-09)
- LEENA SINHA v. DR SIDDHARTH SINHA — Jharkhand High Court (2022-09-09)
- RAJ KUMAR BISWAS v. THE UNION OF INDIA THROUGH THE GENERAL MANAGER SOUTH EASTERN RAILWAY — Jharkhand High Court (2022-05-13)
- Court On Its Own Motion v. Mr Jamni Kant — Jharkhand High Court (2021-09-24)
- EMPLOYEES STATE INSURANCE CORPORATION THROUGH ITS REGIONAL DIRECTOR v. THE TATA IRON AND STEEL CO LTD THROUGH SRI R N MISRA — Jharkhand High Court (2020-02-10)
- SATYAWATI KHEMKA v. STATE OF BIHAR NOW JHARKHAND — Jharkhand High Court (2020-02-10)
- SOURAV KUMAR MODI v. ANSHU MODI — Jharkhand High Court (2020-02-10)
- BHUP NARAYAN SINHA v. STATE OF JHARKHAND — Jharkhand High Court (2019-08-02)
- PIA SOREN v. SILAS TUDU — Jharkhand High Court (2019-08-02)