P.P. BHATT

1,296 recorded High Court judgment(s) · 2012–2015

Courts

Jharkhand High Court

1296

Bail	470
Disposed Off	400
Withdrawn	171
Allowed	163
Dismissed	69
Rejected	11
Partly Allowed	8
Dismissed for non-complying conditional Order	1

GOBARDHAN GHUNIA v. STATE OF JHARKHAND AND ORS — Jharkhand High Court (2015-11-19)
TATA STEEL LIMITED THROUGH ITS LEGAL MANAGER LEGAL SERVICES SHRI AJIT KUMAR SINGH v. CAPTAIN DEEP SHRIVASTAVA AND ORS — Jharkhand High Court (2015-10-30)
NAND LAL BURNWAL AND ANR v. MRS ASHA GUPTA AND ORS — Jharkhand High Court (2015-09-11)
DINESH PANDEY v. State Of Jharkhand And Ors — Jharkhand High Court (2015-09-11)
SHISHIR KUMAR CHOUDHARY v. Collectariate — Jharkhand High Court (2015-08-21)
BALDEO PRASAD GUPTA v. MR ARUN LAL REKHAN AND ORS — Jharkhand High Court (2015-08-21)
TEK NARAYAN LAL NAYAK v. Pramod Kumar Missir — Jharkhand High Court (2015-08-14)
SUTAPA SARANGI v. Dr Debajyoti Sarangi — Jharkhand High Court (2015-08-07)
MAHENDRA NARAYAN MISHRA v. THE STATE OF JHARKHAND AND OTHERS — Jharkhand High Court (2015-08-07)
DEEPAK KUMAR MARU v. Ajit Kumar Gupta — Jharkhand High Court (2015-07-24)