LexPRADIP KUMAR MOHANTY,SRI ANANDA SEN, J
25 recorded High Court judgment(s) · 2016–2016
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 25 |
Disposal nature
| Disposed Off | 10 |
| Dismissed | 7 |
| Allowed | 3 |
| Infractous | 2 |
| Bail | 1 |
| Withdrawn | 1 |
| Abated | 1 |
Recent judgments
- RAIMUL BANDRA v. UNION OF INDIA THROUGH ITS SECRETARY MINISTRY OF INFORMATION AND BROADCASTING AND ORS — Jharkhand High Court (2016-09-30)
- BASUMATI SARANGI v. URBAN DEVELOPMENT DEPARTMENT — Jharkhand High Court (2016-09-23)
- DILIP KUMAR TIWARY AND ANR v. PANCHAITEE RAJ — Jharkhand High Court (2016-09-23)
- Bhagan Mahto v. The State Of Jharkhand — Jharkhand High Court (2016-09-20)
- GANDUR ORAON v. STATE OF JHARKHAND — Jharkhand High Court (2016-09-19)
- SACHIN PACHORI v. UNION OF INDIA THROUGH HOME SECRETARY AND ORS — Jharkhand High Court (2016-09-16)
- SUBODH VISHWAKARMA v. TASLIM AHMAD AND ORS — Jharkhand High Court (2016-09-15)
- PALTAN MANDAL And ORS. v. STATE OF JHARKHAND — Jharkhand High Court (2016-09-07)
- RAMCHANDRA SINGH v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2016-09-02)
- RANJIT SINGH PARMAR v. THE DIVISIONAL RAIL MANAGER DHANBAD DIVISION EAST CENTRAL RAILWAY AND ANR — Jharkhand High Court (2016-09-02)