LexVIRENDRA SINGH, P.P. BHATT
379 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Jharkhand High Court | 379 |
Disposal nature
| Disposed Off | 169 |
| Dismissed | 134 |
| Allowed | 29 |
| Withdrawn | 26 |
| Dissmiss For Default/Non-Prosecution | 12 |
| Abated | 4 |
| Partly Allowed | 3 |
| Converted | 2 |
Recent judgments
- AFTAB ADIL v. STATE OF JHARKHAND AND ORS — Jharkhand High Court (2016-02-08)
- STATE BANK OF INDIA THROUGH ITS MANAGER AND ANR v. HARENDRA SINGH — Jharkhand High Court (2016-02-08)
- JHARKHAND URJA UTPADAN NIGAM LTD THROUGH ITS LAW OFFICER NAMELY MITHILESH KUMAR v. SOUTH WEST PINNACLE EXPLORATION PVT LTD THROUGH ITS MANAGING DIRECTOR VIKASH JAIN AND ORS — Jharkhand High Court (2016-02-08)
- RANI KUMARI SOREN v. THE STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER AND ORS — Jharkhand High Court (2016-02-08)
- GURUDEO DAS v. THE STATE OF JHARKHAND AND ORS — Jharkhand High Court (2016-02-08)
- BHARAT RAM v. THE UNION OF INDIA THROUGH THE SECRETARY GOVT OF INDIA MINISTRY OF COMMUNICATION DEPT OF POSTS And — Jharkhand High Court (2016-02-04)
- LAXMI NARAYAN SINGH v. BHARAT COKING COAL LIMITED — Jharkhand High Court (2016-02-04)
- BIPIN KUMAR v. THE STATE OF JHARKHAND THROUGH DISTRICT AND SESSIONS JUDGE AND ANR — Jharkhand High Court (2016-02-02)
- RAMJEE POWER CONSTRUCTION LTD THROUGH ITS DULY AUTHORIZED REPRESENTATIVE SHRI DHARMENDRA SHARMA v. RITES LIMITED THROUGH ITS MANAGING DIRECTOR AND ORS — Jharkhand High Court (2016-02-01)
- RANCHI REGIONAL DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN AND ANR v. PUNAM TIGGA AND ANR — Jharkhand High Court (2016-02-01)