LexRONGON MUKHOPADHYAY,SRI PRADEEP KUMAR SRIVASTAVA, J
157 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 157 |
Disposal nature
| Dismissed | 60 |
| Allowed | 38 |
| Disposed Off | 25 |
| Dismissed as Withdrawn | 23 |
| Dissmiss For Default/Non-Prosecution | 5 |
| Abated | 3 |
| Disposed off as abated | 2 |
| Partly Allowed | 1 |
Recent judgments
- BABLOO RAUT PARARU v. STATE — Jharkhand High Court (2024-12-11)
- KUNAL MEHRA v. MANISHA MEHRA — Jharkhand High Court (2024-12-11)
- Baleshwar Bhuiyan v. STATE OF BIHAR — Jharkhand High Court (2024-12-11)
- BIRJU YADAV v. STATE OF BIHAR — Jharkhand High Court (2024-12-11)
- ARJUN SINGH v. STATE OF BIHAR — Jharkhand High Court (2024-12-11)
- BIRSI TIGGA v. STATE OF BIHAR — Jharkhand High Court (2024-12-11)
- AJEET TIRKEY And ANR. v. STATE OF BIHAR — Jharkhand High Court (2024-12-11)
- SHANKAR YADAV v. STATE — Jharkhand High Court (2024-12-11)
- ANUJ KUMAR SINHA v. MAUSHMI SRIVASTAVA — Jharkhand High Court (2024-11-27)
- CHURKA MARANDI v. SANJHALI KISKU — Jharkhand High Court (2024-11-27)