DEEPAK ROSHAN

10,065 recorded High Court judgment(s) · 2019–2026

Courts

Jharkhand High Court

10065

Disposed Off	4735
Allowed	1567
Bail	1301
Dismissed	1051
Dismissed as Withdrawn	597
Dissmiss For Default/Non-Prosecution	178
Rejected	172
Disposed off as abated	157

RANJANA KUMARI v. THE STATE OF JHARKHAND THROUGH SECRETARY, DEPT. OF SCHOOL EDUCATION AND LITERACY — Jharkhand High Court (2026-05-15)
OM PRAKASH ANAND v. THE STATE OF JHARKHAND THROUGH THE SECRETARY PR SECRETARY WATER RESOURCES DEPARTMENT — Jharkhand High Court (2026-05-15)
AMUGOTU SATISH NAIK v. THE COAL INDIA LTD. THROUGH ITS CHAIRMAN, — Jharkhand High Court (2026-05-15)
AKANKSHA KUMARI v. THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY — Jharkhand High Court (2026-05-15)
ARTI PANDEY v. STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY — Jharkhand High Court (2026-05-15)
VIVEKANAND PANDEY v. STATE OF JHARKHAND THROUGH CHIEF SECRETARY — Jharkhand High Court (2026-05-15)
SUDHANSU KUMAR SHARMA v. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, — Jharkhand High Court (2026-05-15)
KANCHAN KUMARI v. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND — Jharkhand High Court (2026-05-15)
KALYANI MRIDULA v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-05-15)
AMRENDRA KUMAR SINGH v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-05-15)