VIRENDRA SINGH, R.R.PRASAD

39 recorded High Court judgment(s) · 2014–2015

Courts

Disposal nature

Recent judgments

• YOGENDRA SHARMA Ž MUNNA SHARMA v. STATE OF JHARKHAND THR.C.B.I. — Jharkhand High Court (2015-10-15)
• KUNAL JANA Ž KUNNA v. STATE OF JHARKHAND THR.C.B.I. — Jharkhand High Court (2015-10-15)
• LALIT CHANDRA BISWAS Ž RAJIV SEN Ž RAJU v. STATE OF JHARKHAND THR.C.B.I. — Jharkhand High Court (2015-10-15)
• GANESH KUMHAR v. STATE OF JHARKHAND AND ORS — Jharkhand High Court (2014-11-28)
• SAHEB SINGH ALIAS SAHEB PRASAD SINGH v. STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY AND ORS — Jharkhand High Court (2014-11-28)
• ANOSH EKKA THROUGH ASHOK KUMAR BHAGAT v. The State Of Jharkhand And Ors — Jharkhand High Court (2014-11-28)
• DINESH DAS v. Collectariate — Jharkhand High Court (2014-11-27)
• MAHENDRA RAM v. BHARAT COKING COAL LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR AND ORS — Jharkhand High Court (2014-11-27)
• SUNIL KUMAR MAHTO v. Personnel And Adminis Reform — Jharkhand High Court (2014-11-27)
• THE STATE OF JHARKHAND AND ORS v. MERY VIRGINIA TIRKEY AND ORS — Jharkhand High Court (2014-11-27)