R.R.PRASAD, RONGON MUKHOPADHYAY

21 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• MONINKA DEVI And ORS. v. STATE OF BIHAR — Jharkhand High Court (2014-12-05)
• THE STATE OF JHARKHAND AND ORS v. PARAS MANI PANDEY AND ANR — Jharkhand High Court (2014-12-04)
• LALITA KUMARI v. State Of Jharkhand — Jharkhand High Court (2014-12-04)
• RAJESH RANJAN v. UNION OF INDIA And ORS — Jharkhand High Court (2014-12-03)
• RANDHIR KUMAR v. Human Resources Department — Jharkhand High Court (2014-12-02)
• KODERMA MICA TRADERS ASSOCIATI v. STATE OF JHARKHAND And ANR — Jharkhand High Court (2014-12-01)
• STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER SAHIBGANJ v. Ahmad Ansari — Jharkhand High Court (2014-11-11)
• STATE OF JHARKHAND v. Dr Uday Kumar And Ors — Jharkhand High Court (2014-11-11)
• STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER SAHIBGANJ v. Subodh Baski And Ors — Jharkhand High Court (2014-11-11)
• COURT ON ITS OWN MOTION v. Mr. Hemant Toppo, Superintendent of Police, Koderma — Jharkhand High Court (2014-11-11)