DEEPAK ROSHAN

722 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• THE STATE OF JHARKHAND, REPRESENTED BY ITS CHIEF SECRETARY v. SURYAVANSHI SELF HELP GROUP, REPRESENTED BY ITS SECRETARY, PRABHAKAR NARAYAN — Jharkhand High Court (2026-04-22)
• THE STATE OF JHARKHAND THROUGH ITS SECRETARY, DEPARTMENT OF HUMAN RESOURCE DEVELOPMENT, v. NANDU RAM — Jharkhand High Court (2026-04-09)
• THE DEPUTY COMMISSIONER-CUM-LIQUIDATOR, DALTONGANJ CENTRAL CO-OPERATIVE BANK LIMITED, DALTONGANJ v. KUMAR SOMESH — Jharkhand High Court (2026-03-30)
• RAVINDRA KUMAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-03-30)
• THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY DEPTT OF HEALTH MEDICAL EDUCATION AND FAMILY v. DR ZAFAR EQBAL — Jharkhand High Court (2026-03-30)
• M/S JAI BAJRANG WALEE STONE WORKS, THROUGH ITS PROPRIETOR NAMELY, PRAKASH CHANDRA YADAV v. THE STATE OF JHARKHAND THROUGH THE SECRETARY, DEPARTMENT OF MINES AND GEOLOGY — Jharkhand High Court (2026-03-30)
• CHHAYA KUMARI v. THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY, GOVT. OF JHARKIHAND — Jharkhand High Court (2026-03-30)
• HINDUSTAN PETROLEUM CORPORATION LIMITED THROUGH ITS CHIEF REGIONAL MANAGER MR SHUBHABRATA KHAN v. RANJEET KUMAR SINGH — Jharkhand High Court (2026-03-30)
• SIDHINATH PANDEY v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-03-30)
• SIDHINATH PANDEY v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-03-30)