(R. BANUMATHI), . AMITAV K. GUPTA

68 recorded High Court judgment(s) · 2013–2014

Courts

Disposal nature

Recent judgments

• BHIMLAL CHANDRAVANSHI AND ORS v. THE STATE OF JHARKHAND THROUGH THE SECRETARY PERSONNEL AND ANR — Jharkhand High Court (2014-08-12)
• THE COURT ON ITS OWN MOTION v. The State Of Jharkhand Through The Chief Secretary And Ors — Jharkhand High Court (2014-08-08)
• BRAJ MOHAN KUMAR v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2014-08-08)
• RANCHI INDUSTRIAL AREA DEVELOPMENT AUTHORITY v. VEER SINGH And ORS. — Jharkhand High Court (2014-08-08)
• THE STATE OF JHARKHAND THROUGH SECRETARY EXCISE DEPARTMENT AND ORS v. RAJENDRA PRASAD MAHTO — Jharkhand High Court (2014-08-07)
• THE COURT ON ITS OWN MOTION v. The State Of Jharkhand Represented By The Chief Secretary And Ors — Jharkhand High Court (2014-08-07)
• SAMAR KUMAR SRIVASTAVA v. Energy Department — Jharkhand High Court (2014-08-07)
• SURENDRA KUMAR AND ORS v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2014-08-07)
• COURT ON ITS OWN MOTION v. State Of Jharkhand And Ors — Jharkhand High Court (2014-08-06)
• SHEONANDAN PRAAD S.N.PRASAD v. UCO BANK And ORS. — Jharkhand High Court (2014-08-06)