High Courts21 Jun 2013Dismissed
Anil Kumar Kerketta and Others Vs Ranchi University, Vice Chancellor and Registrar
Jharkhand High Court · (2013) 4 AJR 332 : (2013) 3 JLJR 460
COURT ARCHIVE
Jharkhand High Court judgments, 2013
1,412 judgments · page 34 of 71
High Courts21 Jun 2013Disposed Off
Amod Kumar Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 452
High Courts21 Jun 2013Allowed
Purnima Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 397
High Courts21 Jun 2013Dismissed
Hari Kishore Singh Vs Allahabad Bank and Others
Jharkhand High Court · (2013) 4 AJR 71 : (2013) 3 JLJR 334
Constitution of India, 1950 — Article 309, 311(2)Industrial Disputes Act, 1947 — Section 33(1), 33(3)
High Courts21 Jun 2013Allowed
Ravindra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 AJR 53 : (2013) 3 JLJR 490
High Courts20 Jun 2013Allowed
Ramjanam Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 AJR 314 : (2013) 3 JLJR 374
High Courts20 Jun 2013Allowed
Mahendra Pal Bhatia and Others Vs Bharat Coking Coal Limited and Another
Jharkhand High Court · (2013) 3 JLJR 368
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts20 Jun 2013Dismissed
Ranjan Kumar Vs State Bank of India
Jharkhand High Court · (2013) 4 AJR 171
High Courts20 Jun 2013Allowed
Sanjay Kumar Sao @ Sanjay Kumar Shaw Vs The State of Jharkhand
Jharkhand High Court · (2014) 1 JLJR 73
High Courts20 Jun 2013Disposed Off
Santosh Kumar, Subhash Kumar Singh, Ghanshyam Mahto and Anand Kumar Tiwary Vs Central Coalfields Limited and Others
Jharkhand High Court · (2014) 1 AJR 18 : (2013) 3 JLJR 454
Constitution of India, 1950 — Article 14
High Courts20 Jun 2013Allowed
Ashok Roy Vs Bihar State Co-operative Land Development Bank, Dy. Managing Director (Administration), Regional Manager and District Manager, Bihar State Co-operative Land Development Bank
Jharkhand High Court · (2013) 3 AJR 613 : (2013) 3 JLJR 400
Constitution of India, 1950 — Article 311
High Courts20 Jun 2013
Amar Nath Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 AJR 704 : (2013) 3 JLJR 465
High Courts19 Jun 2013Dismissed
Rev. Basant Kumar Barla, Secretary, Managing Committee Vs Siya Sharan Prasad and Others
Jharkhand High Court · (2014) 1 JLJR 214 : (2013) 3 JLJR 723
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts19 Jun 2013
Lalan Kumar Sharma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 AJR 166
High Courts19 Jun 2013
Amit Kumar Shah and Subhash Chandra Shah Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 3 JLJR 354
Prevention of Food Adulteration Act, 1954 — Section 13, 13(1)(2), 13(2), 14A, 16
High Courts19 Jun 2013
Mukesh D. Ambani @ Mukesh Ambani, Chairman and Managing Director, Reliance Industries Limited Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 3 JLJR 494
Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts19 Jun 2013
Smt. Tara Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 497
High Courts18 Jun 2013Allowed
Suresh Chand Jain and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 4 JLJR 254
High Courts18 Jun 2013
Raj Kumar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 AJR 656 : (2013) 3 DMC 697
Constitution of India, 1950 — Article 142, 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Jun 2013
Amardeep Kachhap and Purushottam kachhap Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 06 JH CK 0047
Constitution of India, 1950 — Article 309