S.CHANDRASHEKHAR, . RATNAKER BHENGRA

1,401 recorded High Court judgment(s) · 2017–2023

Courts

Jharkhand High Court

1401

Dismissed	541
Allowed	404
Partly Allowed	108
Dismissed as Withdrawn	76
Disposed Off	71
Appeal Is Partly Allowed	56
Dismissed AS Infractous	34
Dissmiss For Default/Non-Prosecution	26

GOPAL KRISHNA PATAR ALIAS RAJA PETER v. UNION OF INDIA THROUGH NATIONAL INVESTIGATION AGENCY NEW DELHI — Jharkhand High Court (2023-12-13)
UTILITY TRANSPORT COMPANY THROUGH ONE OF ITS PARTNER DALJEET SINGH KHANUJA v. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY DEPTT OF REVENUE AND LAND REFORMS — Jharkhand High Court (2023-12-13)
UTILITY TRANSPORT COMPANY THROUGH ONE OF ITS PARTNER DALJEET SINGH KHANUJA v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-12-13)
MD REYAZ MAQUBOOL v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-11-23)
M/S TATA STEEL v. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY DEPARTMENT OF REVENUE AND LAND REFORMS — Jharkhand High Court (2023-11-23)
MD NASIMUDDIN v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-11-23)
SANJOG KUMAR v. SR MANAGER P CENTRAL REPAIR SHOP CRS AND ORS — Jharkhand High Court (2023-11-23)
MANOJ KUMAR GOSWAMI v. UNION OF INDIA THROUGH CHIEF ADMINISTRATIVE OFFICER (CON) SOUTH EASTERN RAILWAY — Jharkhand High Court (2023-11-23)
NAND KUMAR MAHTO v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-11-23)
THE STATE OF JHARKHAND THROUGH DIVISIONAL FOREST OFFICER v. AMIT KUMAR — Jharkhand High Court (2023-11-23)