LexSUJIT NARAYAN PRASAD, . SUBHASH CHAND
593 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 593 |
Disposal nature
| Dismissed | 211 |
| Allowed | 191 |
| Disposed Off | 118 |
| Dismissed as Withdrawn | 46 |
| Dissmiss For Default/Non-Prosecution | 11 |
| Dismissed As Not Pressed | 9 |
| Appeal Is Partly Allowed | 4 |
| Partly Allowed | 3 |
Recent judgments
- MANOJ KUMAR v. STEEL AUTHORITY OF INDIA LTD THROUGH ITS CHAIRMAN — Jharkhand High Court (2024-12-19)
- STEEL AUTHORITY OF INDIA LIMITED THROUGH ITS CHIEF GENERAL MANAGER (LAW) RAJESH KUMAR v. MANOJ KUMAR — Jharkhand High Court (2024-12-19)
- STEEL AUTHORITY OF INDIA LIMITED THROUGH ITS CHIEF GENERAL MANAGER (LAW) NAMELY RAJESH KUMAR v. ARVIND KUMAR SINGH — Jharkhand High Court (2024-12-19)
- ARVIND KUMAR SINGH v. STEEL AUTHORITY OF INDIA LTD THROUGH ITS CHAIRMAN — Jharkhand High Court (2024-12-19)
- NATHUNI SINGH ALIAS NATHUNI JI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-12-17)
- MOINUDDIN v. STATE OF JHARKHAND — Jharkhand High Court (2024-12-17)
- NATHUNI SINGH ALIAS NATHUNI JI v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-12-17)
- SUSHIL JEE ALIAS SUSHIL ORAON ALIAS BIRBAL JEE v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-12-13)
- BHASKAR CHAKRABORTY ALLIAS BHASKAR CHAKRAVORTY v. STATE OF JHARKHAND — Jharkhand High Court (2024-12-13)
- BABLU MURMU v. THE STATE OF JHARKHAND — Jharkhand High Court (2024-12-13)