LexD. N. PATEL
149 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 149 |
Disposal nature
| Disposed Off | 99 |
| Dismissed | 21 |
| Dissmiss For Default/Non-Prosecution | 7 |
| Dismissed as Withdrawn | 7 |
| Dismissed As Not Pressed | 5 |
| Allowed | 5 |
| Appeal Is Allowed | 1 |
| Abated | 1 |
Recent judgments
- SHAKUNTALA DEVI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2019-01-04)
- DEVENDRA YADAV And ANR v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2018-11-30)
- THE STATE OF JHARKHAND AND ORS v. RAM CHANDRA PRASAD — Jharkhand High Court (2018-11-30)
- Kedar Nath Shahi v. Rural Dev Dept — Jharkhand High Court (2018-11-30)
- Satnam Singh Alias Satnam Singh Gambhir v. Personnel And Adminis Reform — Jharkhand High Court (2018-11-30)
- THE CENTRE 4 R T I THROUGH ITS PRESIDENT PANKAJ KUMAR YADAV v. THE UNION OF INDIA — Jharkhand High Court (2018-11-30)
- National President Of All India Lpg Distributors And Petroleum Dealers Sc And St Association v. The Deputy Commissioner Garhwa An Dors — Jharkhand High Court (2018-11-30)
- RUDRANGSHU BANERJEE AND ORS v. HEALTH — Jharkhand High Court (2018-11-28)
- SHREYA KASHYAP AND ORS v. HEALTH — Jharkhand High Court (2018-11-28)
- SANDEEP PRASAD v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2018-11-28)