High Courts13 Jan 2017Disposed Off
Kedar Nath Nayak Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 268
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 - Section 14Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 47 of 54
High Courts13 Jan 2017Dismissed
Bali Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 401
High Courts13 Jan 2017Disposed Off
Maneesh Kumar Paswan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 391
High Courts12 Jan 2017
Sanjay Kumar Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0238
Hindu Succession Act, 1956, Section 28 - Disease, defect, etc., not to disqualify
High Courts12 Jan 2017
Rocky Ray @ Rocky Kumar Ray Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0234
Central Sales Tax Act, 1956, Section 8(1), Section 10(d), Section 8(2-A) -Bihar Finance Act, 1950, Section 13(1)(b) -Bihar Sales Tax Ordinance, 1976, Sectio
High Courts12 Jan 2017Allowed
Dhana Munda & anr Vs Sheikh Asruddin Ansari & anr
Jharkhand High Court · (2017) 01 JH CK 0160
Code of Civil Procedure, 1908, Order 27, Order 41 Rule 27
High Courts12 Jan 2017Dismissed
Altaf Ansari @ Iltaf Ansari Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 01 JH CK 0126
High Courts12 Jan 2017Dismissed
Ravi Kumar Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 757 : (2017) 2 JBCJ 433
Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Allowed
Rakhi Kumari @ Rakhi Kumari Mishra Vs Subhash Kumar Mishra
Jharkhand High Court · (2017) 171 AIC 528 : (2017) 2 JCR 244
Guardians And Wards Act, 1890 - Section 9(1)
High Courts12 Jan 2017Allowed
Bal Kishun Sao Vs Md. Usman
Jharkhand High Court · (2017) 171 AIC 525 : (2017) 2 JCR 289
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Allowed
Employers in relation to the management of Benedih Colliery of Block II Area Vs The Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad
Jharkhand High Court · (2017) 2 JCR 284
Constitution of India, 1950 - Article 226Industrial Disputes (Central) Rules, 1957 - Rule 58Industrial Disputes Act, 1947 - Section 18, Section 19
High Courts12 Jan 2017Dismissed
Sheo Prasad Gupta Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 558 : (2017) 2 JLJR 329
Letters Patent Appeal Rules - Clause 10
High Courts11 Jan 2017
Popular Front of India Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0213
Central Excise Act, 1944, Section 35(b) - Appeals to Commissioner (Appeals)].
High Courts11 Jan 2017
Panchu Goswami Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0212
Transfer of Property Act, 1882, Section 7, Section 54 -Indian Registration Act, 1899, Section 49
High Courts11 Jan 2017
Keshwar Oraon Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0197
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 15
High Courts11 Jan 2017
Kartik Kumar Mahato Vs The Director (HRD), Damodar Valley Corporation
Jharkhand High Court · (2017) 01 JH CK 0194
Indian Penal Code, 1860, Section 498-A -Hindu Marriage Act, 1955, Section 9, Section 13(1)(i-a), Section 13(1)(i-b) - Restitu
High Courts11 Jan 2017
Girja Shankar Shukla Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0180
Hindu Marriage Act, 1955, Section 11, Section 5(i), Section 5(v), Section 5(iv) - Void marriages - Conditions for a Hindu marriage - Conditions for a Hindu m
High Courts11 Jan 2017
Dr. S. K. Mukherjee, S/O Late Panchanan Makhija Vs Birsa Agriculture University
Jharkhand High Court · (2017) 01 JH CK 0172
Hindu Marriage Act, 1955, Section 11, Section 5 - Void marriages - Conditions for a Hindu marriage
High Courts11 Jan 2017
Dr. Rekha Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0171
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 15