S.CHANDRASHEKHAR

29 recorded High Court judgment(s) · 2018–2019

Courts

Jharkhand High Court

Dismissed	12
Disposed Off	9
Dissmiss For Default/Non-Prosecution	3
Abated	2
Allowed	2
Dismissed As Not Pressed	1

ARVIND TIWARI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2019-04-11)
BHAGWAN JEE JHA v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2019-04-11)
KUNJ BIHARI SHARMA v. UNION OF INDIA THROUGH THE MINISTRY OF ENERGY DEPTT OF COAL AND ORS — Jharkhand High Court (2019-04-11)
DEVENDRA KUMAR SINGH AND ORS v. MS HEAVY ENGINEERING CORPORATION LTD THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR SRI ABHIJIT GHOSH — Jharkhand High Court (2019-04-11)
MD SHARAFAT HUSSAIN ANSARI AND ORS v. EASTERN COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR AND ORS — Jharkhand High Court (2019-03-06)
THEIR WORKMEN BIHAR COLLIERY KAMGAR UNION THROUGH ITS SECRETARY NAMELY D MUKHERJI v. MS BHARAT COKING COAL LTD THR ITS EMPLOYER IN RELATION TOTHE MANAGEMENT OF LOYABAD COKE PLANT And A — Jharkhand High Court (2019-03-06)
KAILASH PRASAD YADAV v. THE STATE OF JHARKHAND THROUGH SHRI MAST RAM MEENA SECRETARY ROAD CONSTRUCTION DEPARTMENT AND ORS — Jharkhand High Court (2019-03-06)
MASOMAT SOBARNI DEVI v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2018-12-13)
BHOLA RAM v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2018-12-13)
THEIR WORKMEN REPRESENTED BY SECRETARY RASHTRIYA COLLIERY MAZDOOR CONGRESS WATER BOARD COLONY v. EMPLOYER IN RELATION TO THE MANAGEMENT OF KHAS KUSUNDA COLLIERY OF MS BHARAT COKING COAL LIMITED — Jharkhand High Court (2018-12-13)