LexH.C.MISHRA
64 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 64 |
Disposal nature
| Disposed Off | 29 |
| Dismissed | 17 |
| Dismissed as Withdrawn | 6 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Abated | 3 |
| Allowed | 3 |
| Dismissed for non-complying conditional Order | 2 |
| Dismissed As Not Pressed | 1 |
Recent judgments
- CHANDAN KUMAR SINGH v. STATE OF JHARKHAND — Jharkhand High Court (2019-05-17)
- Miss Kavita v. Agriculture Department — Jharkhand High Court (2019-05-07)
- Janardhan Vishwakarma v. Rural Dev Dept — Jharkhand High Court (2019-05-07)
- NARESH MAHTO v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-05-03)
- COURT ON ITS OWN MOTION v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-04-26)
- Md Sarfraz v. The State Of Jharkhand And Ors — Jharkhand High Court (2019-04-05)
- NUKUMUDDIN SHEIKH v. STATE OF JHARKHAND AND ORS — Jharkhand High Court (2019-03-29)
- Diwan Indranil Sinha v. The State Of Jharkhand And Ors — Jharkhand High Court (2019-03-29)
- DIWAN INDRANIL SINHA v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2019-03-29)
- DIWAN INDRANIL SINHA v. THE STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY — Jharkhand High Court (2019-03-29)