LexH.C.MISHRA, . B. B. MANGALMURTI
222 recorded High Court judgment(s) · 2008–2020
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 222 |
Disposal nature
| Appeal Is Dismissed | 58 |
| Appeal Is Allowed | 44 |
| Allowed | 39 |
| Dismissed | 38 |
| Infractous | 10 |
| Disposed Off | 6 |
| Abated | 5 |
| Petition Is Allowed | 5 |
Recent judgments
- HIRALAL MACHUWA v. THE STATE OF JHARKHAND — Jharkhand High Court (2020-02-25)
- DEVA HEMBRAM v. THE STATE OF JHARKHAND — Jharkhand High Court (2020-01-31)
- KAILASH PURTY v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-10-24)
- GOPAL KUMAR MAHTO v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-10-24)
- DR SUKHDEO CHAUDHARY v. UNION OF INDIA THROUGH THE SECRETARY MINISTER OF TEXTILE — Jharkhand High Court (2019-10-24)
- CHHOTE ALIAS LAXMAN KUMAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-10-24)
- PARMESHWAR MUNDA v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-07-06)
- PITAR HEMBRAM v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-03-29)
- Mahavir Sao v. The State Of Jharkhand And Anr — Jharkhand High Court (2019-01-30)
- BOKA MANGAL PAWARIA v. THE STATE OF JHARKHAND — Jharkhand High Court (2019-01-30)