High Courts16 Jan 2017Disposed
Amarjeet Kumar Thakur @ Bokan Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0131
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 46 of 54
High Courts16 Jan 2017
Amar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0130
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts16 Jan 2017Dismissed
Kanai Prasad Mandal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 730
High Courts16 Jan 2017Dismissed
Suresh Ram Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 343
Constitution of India, 1950 - Article 226
High Courts16 Jan 2017Dismissed
Md. Nezam Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 410
Penal Code, 1860 (IPC) - Section 149, Section 307, Section 379
High Courts16 Jan 2017Dismissed
Jolly Das Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 334
Penal Code, 1860 (IPC) - Section 376, Section 417, Section 493
High Courts15 Jan 2017
Misan Sk. S/o Kayamat Sk. R/o Village Silampore Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0201
Limitation Act, 1908, Section 5 -Code of Criminal Procedure, 1973, Section 34 - Withdrawal of powersRailways Act, 1989, Sect
High Courts14 Jan 2017
Rahul Kumar Das Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0218
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts13 Jan 2017
Vidyadhar Kumbakar Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0248
Jharkhand Service Code, 2001, Rule 76
High Courts13 Jan 2017
Karman Mandal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0193
High Courts13 Jan 2017
Durga Charan Puran Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0175
Mineral Concession Rules, 1960, Rule 27(5)
High Courts13 Jan 2017
Dr. Rani Pragati Prasad Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 01 JH CK 0170
High Courts13 Jan 2017
Amanat Ansari & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0129
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts13 Jan 2017
Amalesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0128
Code of Civil Procedure, 1908, Order 41Rule 5
High Courts13 Jan 2017Disposed
Amal Kant Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0127
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts13 Jan 2017Disposed Off
Uma Shankar Vs Union of India
Jharkhand High Court · (2017) 2 JCR 333 : (2017) 1 JLJR 692
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Dismissed
Dr. Shruti Kanga Vs Central University of Jharkhand
Jharkhand High Court · (2017) 2 JCR 271 : (2017) 1 JLJR 688
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Allowed
Binod Dom Vs Central Coalfield Limited
Jharkhand High Court · (2017) 1 JLJR 685
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Allowed
Bishnu Chandra Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) AIR(Jharkhand) 84 : (2017) 2 AIRJharR 344 : (2017) 2 JLJR 220
Constitution of India, 1950 - Article 14Mines And Minerals (Development And Regulation) Act, 1957 - Section 15, Section 4A
High Courts13 Jan 2017Disposed Off
Anant Priya Sen Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 277
Constitution of India, 1950 - Article 226