(M.S. RAMACHANDRA RAO), RAJESH SHANKAR

22 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• THE VILLAGERS OF HARIHARPUR CIRCLE BIRNI REPRESENTED THROUGH ARJUN SAW v. THE STATE OF JHARKHAND — Jharkhand High Court (2025-07-08)
• MR. BISHU ORAON v. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY — Jharkhand High Court (2025-07-04)
• M/S BINSYS TECHNOLOGIES PVT LTD THRO DHIRAJ KUMAR ASSISTANT MANAGER FINANCE AND ACCOUNTS v. THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY — Jharkhand High Court (2025-06-26)
• SANGITA KUMARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2025-06-24)
• SHANTOSH MANJHI v. THE STATE OF BIHAR NOW JHARKHAND — Jharkhand High Court (2025-06-24)
• M/S DHAN LAXMI STONE WORKS REPRESENTED THRO ITS PROPRIETOR NAMELY BISHNU KUMAR KHATOR v. THE STATE OF JHARKHAND — Jharkhand High Court (2025-06-24)
• THE ORIENTAL INSURANCE CO. LTD., REPRESENTED THROUGH AUTHORIZED SIGNATORY NIRAJ KUMAR v. M/S SHAH SPONGE AND POWER LTD., THROUGH ITS MANAGER (ACCOUNTS) NAMELY SATISH AGARWAL — Jharkhand High Court (2025-06-16)
• M/S SRI SAI KRISHNA CONSTRUCTIONS, v. THE STATE OF JHARKHAND — Jharkhand High Court (2025-06-05)
• RAM PRAVESH YADAV v. THE STATE OF JHARKHAND THROUGH THE SECRETARY, DEPARTMENT OF PANCHAHAYATI RAJ — Jharkhand High Court (2025-06-05)
• PIYARIA DEVI v. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR — Jharkhand High Court (2025-06-05)