VIRENDRA SINGH, . APARESH KUMAR SINGH

190 recorded High Court judgment(s) · 2013–2015

Courts

Disposal nature

Recent judgments

• ANIL KUAMR SINGH v. JHARKHAND PUBLIC SERVICE COMMI — Jharkhand High Court (2015-04-10)
• CHANANI TRANSPORT THROUGH ONE OF ITS PARTNERS NAMELY DAYA NAND MODI v. MS CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR AND ORS — Jharkhand High Court (2015-04-10)
• CENTRAL COALFIELDS LIMITED THROUGH ITS GENERAL MANAGER ADMN SHRI BIRENDRA TRIVEDI v. CHANANI TRANSPORT THROUGH ONE OF ITS PARTNERS NAMELY DAYA NAND MODI AND ORS — Jharkhand High Court (2015-04-10)
• BUDHDEO ORAON v. Home Department — Jharkhand High Court (2015-03-31)
• THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY CUM COMMISSIONER AND ORS v. NIRBHAY KUMAR SAHABADI AND ANR — Jharkhand High Court (2015-03-31)
• MS PRASAD EXPLOSIVES AND CHEMICALS THROUGH ONE OF ITS PARTNERS SRI SUBODH KUMAR PRASAD v. JHARKHAND URJA VIKAS NIGAM LIMITED THROUGH ITS CHAIRMAN AND ORS — Jharkhand High Court (2015-03-31)
• BIRJU BASRA And ORS. v. STATE OF JHARKHAND — Jharkhand High Court (2015-03-27)
• LOBIN MARANDI v. STATE OF JHARKHAND — Jharkhand High Court (2015-03-27)
• MATAL MURMU And ANR. v. STATE — Jharkhand High Court (2015-03-26)
• RAIMAN HEMBRAM And ORS. v. STATE — Jharkhand High Court (2015-03-26)