RATNAKER BHENGRA

60 recorded High Court judgment(s) · 2019–2019

Courts

Jharkhand High Court

Disposed Off	21
Dismissed As Not Pressed	16
Dismissed	10
Allowed	7
Dismissed as Withdrawn	4
Dissmiss For Default/Non-Prosecution	1
Disposed Off as Not Pressed	1

MS HINDALCO INDUSTRIES LIMITED THROUGH ITS AUTHORIZED SIGNATORY SRI VIVEK KUMAR v. CENTRAL COALFIELDS LIMITED THROUGH ITS CHIEF MANAGING DIRECTOR — Jharkhand High Court (2019-05-16)
Ms Adhunik Power and Natural Resources Limited Thr Its Authorized Signatory Sanjay Jain v. Central Coalfields Limited Through Its Managing Director And Anr — Jharkhand High Court (2019-05-16)
ROHIT SHEKHAR v. THE STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER — Jharkhand High Court (2019-05-16)
Inland Power Limited Through Its Director Giriraj Kumar Jhawar v. Central Coalfields Limited Through Its Managing Director And Anr — Jharkhand High Court (2019-05-16)
ROHIT SHEKHAR v. THE STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER — Jharkhand High Court (2019-05-01)
CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANANAGING DIRECTOR v. DEVKI ROUTH ALIAS RAUT — Jharkhand High Court (2019-04-30)
AJAY KUMAR SINGH v. UNION OF INDIA THROUGH DEPARTMENT OF PERSONNEL AND TRAINING — Jharkhand High Court (2019-04-23)
Industries And Commerce Association Through Its President Baidya Nath Singh v. Union Of India Through The Ministry Of Coal And Ors — Jharkhand High Court (2019-04-11)
RCM INFRASTRUCTURE LIMITED THROUGH THE MANAGING DIRECTOR v. THE STATE HIGHWAYS AUTHORITY OF JHARKHAND THROUGH ITS CHIEF EXECUTIVE OFFICER — Jharkhand High Court (2019-04-11)
PRAKASH LAL KHANDELWAL v. UNION OF INDIA — Jharkhand High Court (2019-04-10)