NARENDRA NATH TIWARI

1,622 recorded High Court judgment(s) · 2012–2014

Courts

Jharkhand High Court

1622

Disposed Off	952
Withdrawn	229
Dismissed	150
Allowed	129
Bail	78
Rejected	43
Dissmiss For Default/Non-Prosecution	38
Dismissed for non-complying conditional Order	2

GURUDWARA SHREE GURU SINGH SAHEB SOCIETY THROUGH ITS PRESIDENT HARBHAJAN SINGH DOSANJH v. State Of Jharkhand Through Its Secretary And Anr — Jharkhand High Court (2014-05-16)
BIHAR KHADI ASSOCIATION THROUGH ITS MANAGER SRI DEO NANDAN ROY AND ANR v. Tata Iron And Steel Company Ltd — Jharkhand High Court (2014-05-15)
NAGA BHUIYAN v. The State Of Jharkhand — Jharkhand High Court (2014-05-15)
JAGGANATH PODDAR ALIAS JAGANNATH PODDAR v. Naurangi Devi And Ors — Jharkhand High Court (2014-05-15)
MOST DEWANTI DEVI ALIAS DEVENTI DEVI AND ORS v. Smt Saroj Devi And Ors — Jharkhand High Court (2014-05-13)
RAJ KUMAR AND ANR v. Personnel And Adminis Reform — Jharkhand High Court (2014-05-12)
PAMPOSH REFRACTORY AND CERAMIC WORKS THROUGH ITS PARTNER GOPAL KRISHAN MATTOO v. Steel Authority Of India Through Its Managing Director And Ors — Jharkhand High Court (2014-05-12)
BINAY KUMAR RAY v. State Of Jharkhand And Anr — Jharkhand High Court (2014-05-12)
NAND LAL SHARMA v. Raj Kumar Sharma And Ors — Jharkhand High Court (2014-05-12)
GANESH PRASAD TIWARY v. SINDHU KANHU MURMU UNIVERSITY — Jharkhand High Court (2014-05-09)