D. N. PATEL,SRI ANANDA SEN, J

80 recorded High Court judgment(s) · 2016–2018

Courts

Jharkhand High Court

Dismissed	32
Allowed	17
Dissmiss For Default/Non-Prosecution	12
Infractous	7
Disposed Off	6
Withdrawn	6

KARIT KUMAR DHAN AND ORS v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2018-10-10)
DR BARNABAS HEMBROM v. THE STATE OF JHARKHAND THROUGH THE SECRETARY PRINCIPAL SECRETARY TRANSPORT DEPTT AND ORS — Jharkhand High Court (2018-10-10)
BAIDYANATH PRASAD v. UNION OF INDIA THROUGH SECRETARY DEPTT OF RAILWAY AND ORS — Jharkhand High Court (2018-10-10)
PRAHLAD SHARMA v. THE STATE OF JHARKHAND AND OTHERS — Jharkhand High Court (2018-10-10)
PRAMOD KHOSLA v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2016-12-15)
KUMAR ANUBHAV v. THE STATE OF JHARKHAND — Jharkhand High Court (2016-12-15)
VISHAL KUMAR v. UNION OF INDIA And ORS — Jharkhand High Court (2016-12-15)
ASSET RECONSTRUCTION COMPANY INDIA LTD THR ITS REGISTERED POWER OF ATTORNEY HOLDER VAIBHAV NAGORI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2016-12-15)
SENIOR DIVISIONAL COMMERCIAL MANAGER EASTERN RAILWAY v. RENU DEVI AND ANR — Jharkhand High Court (2016-05-18)
SHYAM SUNDAR GUPTA v. BABY GUPTA — Jharkhand High Court (2016-05-18)