SUJIT NARAYAN PRASAD, . ARUN KUMAR RAI

976 recorded High Court judgment(s) · 2024–2026

Courts

Jharkhand High Court

976

Dismissed	345
Disposed Off	274
Allowed	159
Dismissed as Withdrawn	112
Dismissed As Not Pressed	36
Dissmiss For Default/Non-Prosecution	29
Disposed Off As Infractous	7
Disposed of as Withdrawn	6

GOPI KRISHNA v. USHA DEVI — Jharkhand High Court (2026-03-12)
MITHILESH TIWARI v. UNION OF INDIA THROUGH THE ZONAL DIRECTOR NARCOTICS CONTROL BUREAU RANCHI — Jharkhand High Court (2026-03-12)
MOHAN LAL TUDU v. STATE — Jharkhand High Court (2026-03-12)
Kameshwar Yadav Alias Kamleshwar Yadav Alias Kiddu Yadav v. The State Of Jharkhand — Jharkhand High Court (2026-03-12)
BIHAR STATE POWER HOLDING COMPANY LTD THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR v. M/S USHA MARTIN LIMITED THROUGH ITS GENERAL MANAGER AND/OR PRINCIPAL OFFICER NAND KISHORE PATODIA — Jharkhand High Court (2026-03-12)
BASUDEO SINGH MUNDA And ANR v. STATE OF BIHAR — Jharkhand High Court (2026-03-12)
RITU GUPTA v. ANUPAM BIPUL — Jharkhand High Court (2026-03-12)
BIHAR STATE POWER HOLDING COMPANY LTD. THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR v. THE CHAIRMAN CUM MANAGING DIRECTOR, URJA VIKAS NIGAM LTD., JHARKHAND — Jharkhand High Court (2026-03-12)
M/S. MAA DURGA STONE WORKS, THROUGH ITS PROPRIETOR NAMELY, SHRI BISHNU PRASAD YADAV v. STATE OF JHARKHAND, THROUGH THE SECRETARY, DEPARTMENT OF MINES AND GEOLOGY — Jharkhand High Court (2026-02-24)
AKANKSHA PRIYA v. THE STATE OF JHARKHAND — Jharkhand High Court (2026-02-24)