( PRAKASH TATIA), . APARESH KUMAR SINGH

78 recorded High Court judgment(s) · 2012–2013

Courts

Disposal nature

Recent judgments

• MS AJANTA BOTTLERS AND BLENDERS PVT LTD THROUGH ITS DIRECTOR SHRI PREM KUMAR v. Excise Department — Jharkhand High Court (2013-07-25)
• SMT.MEENA DEVI v. CENTRAL COALFIELD LTD. And ORS. — Jharkhand High Court (2013-07-19)
• RAJ KUMAR AGARWAL v. ELECTION COMMISSION OF INDIA And — Jharkhand High Court (2013-07-19)
• THE STATE OF JHARKHAND THROUGH THE DISTRICT SUPERINTENDENT OF EDUCATION CUM DISTRICT PROGRAM OFFICER v. RAM PRASAD SAH AND ANR — Jharkhand High Court (2013-07-19)
• AKSHAY STEEL WORKS PVT LTD v. Union Of India Through Its Commissioner Appeals Central Excise And Service Tax And Others — Jharkhand High Court (2013-07-19)
• MRS GIRJA DEVI v. MR SUDIN YADAV — Jharkhand High Court (2013-07-18)
• PELONG DEVI And OTHERS v. CENTRAL COALFIELD AND ORS — Jharkhand High Court (2013-07-18)
• AJAY PRASAD v. Polution Control Board — Jharkhand High Court (2013-07-18)
• MRS BELY GANGULY v. THE STATE OF JHARKHAND AND ANOTHER — Jharkhand High Court (2013-07-18)
• BASDEO SAW v. UNION OF INDIA And ORS — Jharkhand High Court (2013-07-18)