LexD. N. PATEL, P.P. BHATT
90 recorded High Court judgment(s) · 2013–2015
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 90 |
Disposal nature
| Dismissed | 25 |
| Disposed Off | 25 |
| Withdrawn | 14 |
| Dissmiss For Default/Non-Prosecution | 12 |
| Allowed | 11 |
| Infractous | 2 |
| Partly Allowed | 1 |
Recent judgments
- THE SAINIK KALYAN NIDESHALAYA THROUGH ITS ESTATE MANAGER MAJ RAMAYAN SINGH v. The Union Of India Through The Secretary Department Of Revenue And Ors — Jharkhand High Court (2015-01-30)
- AMARNATH MAHLI v. STATE OF JHARKHAND — Jharkhand High Court (2014-08-13)
- BAIJNATH PRASAD SONI v. STATE OF JHARKHAND And ANR — Jharkhand High Court (2014-08-08)
- PARVATI DEVI v. State Of Jharkhand And Ors — Jharkhand High Court (2014-08-08)
- MARKANDEY SHUKLA v. The State Of Jharkhand And Ors — Jharkhand High Court (2014-08-08)
- CHAYA GORAIN v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2014-08-08)
- SACHIDANAND SINGH v. STATE OF JHARKHAND And ANR — Jharkhand High Court (2014-08-08)
- THE COMMISSIONER OF INCOME TAX JAMSHEDPUR v. MS PROWESS INTERNATIONAL PVT LTD — Jharkhand High Court (2014-08-08)
- RAJ KUMAR RAJAK v. State Of Jharkhand And Anr — Jharkhand High Court (2014-08-08)
- TEJU MUNDU v. The State Of Jharkhand — Jharkhand High Court (2014-08-06)