D. N. PATEL, . S.CHANDRASHEKHAR

89 recorded High Court judgment(s) · 2013–2018

Courts

Disposal nature

Recent judgments

• DEO CHARAN TIWARI v. STATE OF JHARKHAND — Jharkhand High Court (2018-12-14)
• UNION OF INDIA THR CHIEF OF RE v. SMT.AGHNI DEVI — Jharkhand High Court (2017-04-17)
• UNION OF INDIA THR CHIEF OF RE v. BANDHU MAHTO And ORS. — Jharkhand High Court (2017-04-17)
• JHARKHAND STATE ELECTRICITY BO v. M/S KRISHNA LUXMI STEEL UDYOG — Jharkhand High Court (2017-04-17)
• JHARKHAND AGAINST CORRUPTION THROUGH ITS VICE PRESIDENT SANTOSH KUMAR v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-04-17)
• UNION OF INDIA THR CHIEF OF RE v. BANDHU MAHTO And ORS. — Jharkhand High Court (2017-04-17)
• Ms R M Construction Through One Of Its Partners Sri Radha Mohan Sahu v. Comercial Taxes — Jharkhand High Court (2017-04-17)
• GAYAN KUMAR JHA v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2017-04-17)
• Ms R M Construction Through One Of Its Partners Sri Radha Mohan Sahu v. State Of Jharkhand And Ors — Jharkhand High Court (2017-04-17)
• DULAL CHANDRA MAJI And ANR. v. STATE OF JHARKHAND And ORS. — Jharkhand High Court (2017-04-17)