LexRATNAKER BHENGRA
4,715 recorded High Court judgment(s) · 2015–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 4715 |
Disposal nature
| Bail | 2022 |
| Allowed | 1549 |
| Rejected | 394 |
| Dismissed | 264 |
| Dismissed as Withdrawn | 130 |
| Disposed Off | 128 |
| Dismissed with modification | 78 |
| Withdrawn | 44 |
Recent judgments
- KAMRUDDIN ANSARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-04)
- SHAHABUDDIN ANSARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-04)
- GANESH SOREN v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-03)
- USHA BAJAJ v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-03)
- PRIYANKA v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-03)
- DIPU YADAV ALIAS DEEPAK YADAV v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-03)
- HEMANT KUMAR SHIKARWAR v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-03)
- RAHUL MAHTO v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-01)
- SANDEEP GOPE v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-01)
- MD. ASLAM HUSAIN v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-10-01)