( PRAKASH TATIA), P.P. BHATT

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

Courts

Disposal nature

Recent judgments

• THE INSTITUTE OF CHARTERED ACC v. SHRI A.K.MITRA — Jharkhand High Court (2013-07-25)
• REGIONAL PROVIDENT FUND COMMISSIONER THROUGH SRI JAY KUMAR v. MS TELCO TRANSPORT COMPANIES ASSOCIATION THROUGH ITS EXECITUVE OFFICER AND ORS — Jharkhand High Court (2013-07-25)
• SANTLAL SHARMA v. UNION OF INDIA And ORS — Jharkhand High Court (2013-05-02)
• ORIENTAL INSURANCE COMPANY LIM v. MAHABIR RAJAK And ORS — Jharkhand High Court (2013-05-02)
• MS SHYAM LAL IRON AND STEEL COMPANY THROUGH ONE OF ITS DIRECTORS SHRI SHAMBHU LAL SHAW v. JHARKHAND STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN AND ORS — Jharkhand High Court (2013-04-26)
• JASWANT SINGH v. COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX — Jharkhand High Court (2013-03-22)
• NIRANJAN MARANDI v. Health — Jharkhand High Court (2013-03-22)
• MAQBUL ANSARI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2013-03-22)
• SMT ALKA VERMA AND ORS v. JHARKHAND STATE AGRICULTURE MARKETING BOARD AND ORS — Jharkhand High Court (2013-03-22)
• HINDALCO INDUSTRIES LIMITED THROUGH ITS DEPUTY GENERAL MANAGER ACCOUNTS SHRI UDAYAN SARKAR v. Comercial Taxes — Jharkhand High Court (2013-03-22)