High Courts03 Nov 2014
Nitu Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2015) 1 AJR 15
Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2014
1,180 judgments · page 12 of 59
High Courts03 Nov 2014
Dadan Kumar Vs The State of Jharkhand
Jharkhand High Court · (2014) 11 JH CK 0039
High Courts03 Nov 2014
Baleshwar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2015) 1 JLJR 96
Land Acquisition Act, 1894 — Section 12, 18, 4, 5A, 6
High Courts03 Nov 2014
Most Lata Devi Vs Central Coalfields Limited
Jharkhand High Court · (2014) 11 JH CK 0022
High Courts03 Nov 2014Dismissed
Navrang Tiwary Vs Usha Devi
Jharkhand High Court · (2015) 3 JLJR 82
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
High Courts01 Nov 2014
Mrityunjay Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 260
Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Nov 2014
Harihar Cold Storage Vs Jharkhand State Electricity Board
Jharkhand High Court · (2015) 1 AJR 55
Electricity Act, 2003 — Section 126, 135, 152, 154(5), 156
High Courts01 Nov 2014
Maheshwar Marik Vs The State of Bihar
Jharkhand High Court · (2015) 1 AJR 240 : (2015) 1 JLJR 392
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 426
High Courts31 Oct 2014
Ravindra Kumar Vs State of Jharkhand
Jharkhand High Court · (2014) 10 JH CK 0038
Coal Mines (Nationalisation) Act, 1973 — Section 30(ii)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts31 Oct 2014
Anand Kumar Vs The National Institute of Technology
Jharkhand High Court · (2014) 4 AJR 659 : (2015) 1 JLJR 225
High Courts31 Oct 2014
Urmila Devi Vs State of Bihar
Jharkhand High Court · (2015) 4 AJR 70 : (2015) 1 JLJR 125
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)
High Courts31 Oct 2014
Nina Devi Vs The State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 368 : (2015) 1 JLJR 120
High Courts21 Oct 2014
Rose Valley Hotels and Entertainment Ltd. Vs The State of Jharkhand
Jharkhand High Court · (2015) 1 JLJR 581
Criminal Procedure Code, 1973 (CrPC) — Section 94
High Courts21 Oct 2014
Tata Motors Limited Vs The Regional Provident Fund Commissioner
Jharkhand High Court · (2015) 1 AJR 58 : (2015) 144 FLR 538 : (2015) 1 JLJR 703 : (2015) LLR 395
Constitution of India, 1950 — Article 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A, 7A(1)(b), 7A(2)Industrial Disputes Act, 1947 — Section 10
High Courts21 Oct 2014
State of Jharkhand Vs Tej Narayan Singh
Jharkhand High Court · (2015) 1 JLJR 170
Bihar Shops and Establishments Act, 1953 — Section 26, 26(2)Factories Act, 1948 — Section 2(4), 2(5), 2(6)Motor Transport Workers Act, 1961 — Section 2
High Courts21 Oct 2014
Tata Motors Limited Vs The Regional Provident Fund Commissioner, Jamshedpur
Jharkhand High Court · (2014) 10 JH CK 0026
Constitution of India, 1950 — Article 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A, 7A(1)(b), 7A(2)Industrial Disputes Act, 1947 — Section 10
High Courts20 Oct 2014
Mritunjay Kumar Vs State of Jharkhand
Jharkhand High Court · (2014) 12 AJR 761
High Courts20 Oct 2014
Prakash Mandal Vs State of Jharkhand
Jharkhand High Court · (2014) 4 AJR 747
Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Oct 2014
Geeta Hari Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2015) 1 AJR 96