SUBHASH CHAND
8,128 recorded High Court judgment(s) · 2021–2024
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| Jharkhand High Court | 8128 |
Disposal nature
| Bail | 5832 |
| Rejected | 1152 |
| Dismissed as Withdrawn | 385 |
| Allowed | 271 |
| Disposed Off | 143 |
| (unspecified) | 117 |
| Dismissed | 101 |
| Dismissed AS Infractous | 39 |
Recent judgments
- BISHWAMBHAR GOUR v. STATE OF JHARKHAND — Jharkhand High Court (2024-12-19)
- MD MUSLIM v. THE SECRETARY REVENUE REGISTRATION AND LAND REFORMS DEPTT — Jharkhand High Court (2024-12-18)
- ORIENTAL INSURANCE COMPANY LIMITED THROUGH ITS DIVISIONAL MANAGER v. JITNI DEVI — Jharkhand High Court (2024-12-18)
- MANOJ GOPE ALIAS MANOJ YADAV v. KALI GOPE — Jharkhand High Court (2024-12-18)
- SAVE THE CHILDREN, BAL RAKSHA BHARAT, THROUGH ITS SIGNATORY SUBRATA BASU v. SHRIRAM GENERAL INSURANCE CO. LTD., THROUGH BRANCH MANAGER — Jharkhand High Court (2024-12-16)
- SARASWATI PRASAD v. MAHENDRA PRATAP JAISWAL — Jharkhand High Court (2024-12-16)
- RAJESH KUMAR SHARMA v. EMPLOYEES STATE INSURANCE CORP — Jharkhand High Court (2024-12-16)
- SMT SUGNI DEVI v. MINISH RANJAN SINGH ALIAS MANISH RANJAN SINGH — Jharkhand High Court (2024-12-16)
- THE ORIENTAL INSURANCE COMPANY LTD THROUGH ITS DY MANAGER AND IN CHARGE v. SMT SUGNI DEVI — Jharkhand High Court (2024-12-16)
- RAJEEV RANJAN BHAGAT v. MAHESH KUMAR ORAON — Jharkhand High Court (2024-12-16)
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