LexKAILASH PRASAD DEO
5,164 recorded High Court judgment(s) · 2018–2023
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 5164 |
Disposal nature
| Bail | 1410 |
| Dismissed as Withdrawn | 948 |
| Dismissed | 559 |
| Disposed Off | 558 |
| Appeal Is Allowed | 388 |
| Allowed | 340 |
| Rejected | 277 |
| Appeal Is Dismissed | 261 |
Recent judgments
- CHAMRA TIRKI v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-07-14)
- SMT.MEENA VERMA v. SMT.RADHA DEVI And ORS — Jharkhand High Court (2023-06-13)
- SEEMA JHA ALIAS SIMA JHA v. JAI KARAN YADAV — Jharkhand High Court (2023-06-13)
- DIVISIONAL MANAGER NEW INDIA ASSURANCE CO LTD v. SAMTOLA JHA — Jharkhand High Court (2023-06-13)
- UNION OF INDIA THROUGH GENERAL MANAGER EASTERN RAILWAY v. LALBANU BIBI — Jharkhand High Court (2023-06-13)
- JITENDRA KUMAR SINGH v. RAMESHWAR ALIAS RAM ISHWAR YADAV — Jharkhand High Court (2023-06-12)
- BIPIN SINGH ALIAS BIPIN KUMAR SINGH v. RAMESHWAR ALIAS RAM ISHWAR YADAV — Jharkhand High Court (2023-06-12)
- SUDHA BUSINESS ENTERPRISES PVT LTD THROUGH ITS DIRECTOR SUNIL KUMAR SINGH v. RAMJEE SINGH — Jharkhand High Court (2023-05-19)
- MINA KUMARI ALIAS MINA DEVI v. MR ALOK MANDAL — Jharkhand High Court (2023-05-19)
- THE NEW INDIA ASSURANCE COMPANY LTD REPRESENTED THROUGH IT DY MANAGER AND INCHARGE v. RAMJEE SINGH — Jharkhand High Court (2023-05-19)