(R. BANUMATHI), . APARESH KUMAR SINGH

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

Courts

Disposal nature

Recent judgments

• TATA STEEL LIMITED v. STATE OF JHARKHAND And ORS — Jharkhand High Court (2014-03-12)
• MS BHARTI TELEMEDIA LIMITED THROUGH ITS AUTHORIZED REPRESENTATIVE SIGNATORY SRI SANTOSH KUMAR v. Chief Secretory — Jharkhand High Court (2014-01-30)
• MADAN MOHAN GOND v. THE STATE OF JHARKHAND THR ITS SEC DEPTT OF PERSONNEL AND ADMN REFORMS AND RAJYABHASA AND ORS — Jharkhand High Court (2014-01-23)
• ANIL KUMAR SHARMA And ORS. v. PALAMAU KSHETRIYA GRAMIN BANK — Jharkhand High Court (2014-01-23)
• ANUJ KUMAR DUBEY v. SANTHAL PARGANAS GRAMIN BANK. — Jharkhand High Court (2014-01-23)
• AMRIT SINGH v. CENTRAL COALFIELDS LTD. And ORS — Jharkhand High Court (2014-01-23)
• DAYANAND PRASAD And ORS. v. PALAMAU KSHETRIYA GRAMIN BANK — Jharkhand High Court (2014-01-23)
• GHANSHYAM PATHAK v. SANTHAL PARAGANA GRAMIN BANK — Jharkhand High Court (2014-01-23)
• CAPTAIN RABINDRA NATH SINGH v. UNION OF INDIA And ORS — Jharkhand High Court (2014-01-23)
• SHAMBHU NATH CHOUDHARY v. SANTHAL PARGANA GRAMIN BANK — Jharkhand High Court (2014-01-23)