High Courts20 Jan 2017Disposed Off
Khushi Mandal Vs M/s Central Coalfields Limited
Jharkhand High Court · (2017) 1 JBCJ 549 : (2017) 2 JCR 315
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 44 of 54
High Courts20 Jan 2017Allowed
Jharkhand Van Dainik Vetan Bhogi Karamchari Sangh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 LLJ 110
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Dismissed
Dr. Amitabh Kumar Vs Union of India
Jharkhand High Court · (2017) 1 JLJR 674
Indian Medicine Central Council (Election) Rules, 1975 - Rule 23, Rule 24Indian Medicine Central Council Act, 1970 - Section 3, Section 7
High Courts20 Jan 2017Disposed Off
Satyanarayan Sah Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 322
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Partly Allowed
Mahabir Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 324
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Allowed
Shashi Kant Mishra Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 348
Constitution of India, 1950 - Article 226
High Courts19 Jan 2017
Thakur Hansda Vs Mukhodi Hembram, & Anr.
Jharkhand High Court · (2017) 01 JH CK 0246
High Courts19 Jan 2017
Rajesh Kumar, son of Jagdish Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0220
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 379, Section 3
High Courts19 Jan 2017
Priyanka Chourasia Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0215
Code of Civil Procedure, 1908, Section 15 - Court in which suits to be institutedStamp Act, 1899, Section 47-A
High Courts19 Jan 2017
Nasir Ansari @ Nasir Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0210
Jharkhand Planning Service Rules, 2012, Rule 16, Rule 10(II)
High Courts19 Jan 2017
Nand Kishore Roy Vs State of Jharkhand & Ors
Jharkhand High Court · (2017) 01 JH CK 0207
Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processNegotiable Instruments Act, 1881
High Courts19 Jan 2017
Mithilesh Kumar & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0202
High Courts19 Jan 2017
Amit Sharma Vs The State of Jharkhand through its Chief Secretary, DistrictRanchi
Jharkhand High Court · (2017) 01 JH CK 0137
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 304, Section 34 - Punishmen
High Courts19 Jan 2017
Amit @ Sonu Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0135
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
High Courts19 Jan 2017Allowed
Abhishek Kumar Vs National Building Construction Corporation Limited
Jharkhand High Court · (2017) 2 JCR 319
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017
Vinod Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0253
High Courts18 Jan 2017
Ravi Shanker Mandal, son of Girdhari Lal Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0232
High Courts18 Jan 2017
Ram Singh Birua Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0225
Constitution of India, Article 226 -Jharkhand Police Manual, Rule 826, Rule 1108
High Courts18 Jan 2017
Md Amiruddin @ Airuddin Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0198
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 410,
High Courts18 Jan 2017
Amarpreet Kaur Chawla @ Komal @ Kurdip Kaur @ Lovery Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0132
Indian Penal Code, 1860, Section 302, Section 452 - Punishment for murder - House -trespass after preparation for hurt, assault or wrongful restraint