LexS. N. PATHAK, . ARUN KUMAR RAI
45 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 45 |
Disposal nature
| Dismissed | 17 |
| Disposed Off | 12 |
| Allowed | 7 |
| Dismissed as Withdrawn | 6 |
| Partly Allowed | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
| Appeal Is Partly Allowed | 1 |
Recent judgments
- PRIYANKA RANI v. THE STATE OF JHARKHAND THROUGH ITS SECRETARY CUM LEGAL REMEMBRANCER DEPARTMENT OF LAW — Jharkhand High Court (2024-09-26)
- THE STATE OF JHARKHAND v. RUPESH KUMAR — Jharkhand High Court (2024-07-18)
- THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY ROAD CONSTRUCTION DEPTT v. AMARENDRA KUMAR SINHA — Jharkhand High Court (2024-07-18)
- BHUDHAR SHAW v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-18)
- MAHENDRA GIRI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-18)
- ASHWANI KUMAR RAJGHARIA v. THE STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER — Jharkhand High Court (2024-07-18)
- RANJU DEVI v. THE JHARKHAND STATE HOUSING BOARD THROUGH SECRETARY — Jharkhand High Court (2024-07-18)
- JHARKHAND URJA VIKAS NIGAM LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR v. SHIVAM BUILDERS AND DEVELOPERS THROUGH ONE OF ITS PARTNERS MR NIKESH SINGHANIA — Jharkhand High Court (2024-07-18)
- CHETRAM SATNAMI ALIAS CHAIT RAM v. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR — Jharkhand High Court (2024-07-18)
- THE UNION OF INDIA THRO ITS SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE v. NEHA KUJUR — Jharkhand High Court (2024-07-16)