SUJIT NARAYAN PRASAD, . RATNAKER BHENGRA

20 recorded High Court judgment(s) · 2021–2023

Courts

Jharkhand High Court

Dismissed	10
Disposed Off	4
Dismissed as Withdrawn	4
Allowed	1
Dissmiss For Default/Non-Prosecution	1

THE STATE OF JHARKHAND THROUGH SECRETARY INFORMATION AND TECHNOLOGY v. MS ALTERNATIVE FOR INDIA DEVELOPMENT THROUGH ONE OF ITS DIRECTOR SRI K T ARASU — Jharkhand High Court (2023-07-21)
MANJU SHREE CHATTERJEE v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-06-13)
MOSTT PURNIMA ALIAS SUGNI DEVI v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-06-13)
BADRI TURI v. STATE OF JHARKHAND — Jharkhand High Court (2023-06-12)
EMPLOYERS IN RELATION TO THE MANAGEMENT OF JAMADOBA COLLIERY OF MS TATA STEEL LIMITED v. ATIQUE KHAN — Jharkhand High Court (2023-06-12)
THE STATE OF JHARKHAND v. HARISHANKAR MAHTO — Jharkhand High Court (2023-06-12)
MOST DROPATI DEVI v. THE STATE OF JHARKHAND — Jharkhand High Court (2023-06-12)
LAKSHMI NARAYAN PRASAD v. THE STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY — Jharkhand High Court (2022-12-02)
RAMAY MURMU v. THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY — Jharkhand High Court (2022-12-02)
PRAVEEN KUMAR JHA v. THE STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY — Jharkhand High Court (2022-12-02)