LexSRI ANANDA SEN, J., . SUBHASH CHAND
112 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 112 |
Disposal nature
| Allowed | 53 |
| Dismissed | 47 |
| Appeal Is Partly Allowed | 6 |
| Partly Allowed | 3 |
| Abated | 2 |
| Partly Allowed with Modification | 1 |
Recent judgments
- ILLIAS GOPE v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-30)
- AMAN CHANDRA v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-30)
- M/S ADITYA ENTERPRISES REPRESENTED THROUGH ITS PROPRIETOR NAMELY SWARUP CHATTERJEE v. THE STATE OF JHARKHAND THROUGH ITS SECRETARY DEPTT OF MINES AND GEOLOGY — Jharkhand High Court (2024-07-22)
- SARUN KUMAR SAH v. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY DEPTT OF MINES AND GEOLOGY — Jharkhand High Court (2024-07-22)
- Ranvijay Singh v. The State Of Jharkhand — Jharkhand High Court (2024-07-22)
- NOOR ISLAM v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-22)
- Goma Guria v. The State Of Jharkhand — Jharkhand High Court (2024-07-22)
- WASTAK ANSARI ALIAS USTAK v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-08)
- MOBIN ANSARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-08)
- RABBAN ANSARI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-07-08)