LexS. N. PATHAK, . NAVNEET KUMAR
94 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 94 |
Disposal nature
| Allowed | 34 |
| Dismissed | 23 |
| Dismissed as Withdrawn | 13 |
| Disposed Off | 8 |
| Disposed off as abated | 5 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Dismissed with modification | 3 |
| Dismissed AS Infractous | 3 |
Recent judgments
- RUSTAM MIAN v. STATE OF JHARKHAND — Jharkhand High Court (2024-12-05)
- M/S DAMODAR ROPEWAYS AND INFRA LTD REPRESENTED THRO ITS AUTHORIZED SIGNATORY MAHESH MOHATA v. THE STATE OF JHARKHAND THROUGH THE SECRETARY DEPARTMENT OF TOUSRISM — Jharkhand High Court (2024-11-12)
- UNION OF INDIA THROUGH THE GENERAL MANAGER EAST CENTRAL RAILWAY v. MERAJ ALAM ANSARI — Jharkhand High Court (2024-11-12)
- THE STATE HIGHWAYS AUTHORITY OF JHARKHAND THROUGH ITS MEMBER TECHNICAL MR ABINASH KUMAR DIPAK v. RCM INFRASTRUCTURE LIMITED THROUGH THE MANGING DIRECTOR — Jharkhand High Court (2024-09-30)
- SARITA DEVI v. BALRAM PANDIT — Jharkhand High Court (2024-09-25)
- SAHDEO MUNDA v. STATE OF JHARKHAND — Jharkhand High Court (2024-09-25)
- MANTU MAHATO v. SMT KAMLI DEVI — Jharkhand High Court (2024-09-25)
- HANIF ALI And ORS. v. STATE OF JHARKHAND — Jharkhand High Court (2024-09-23)
- MD NASIMUDDIN v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-09-23)
- MADAN CHOUDHARY And ANR. v. STATE OF JHARKHAND — Jharkhand High Court (2024-09-23)