COURT ARCHIVE

Jharkhand High Court judgments, 2017

1,067 judgments · page 48 of 54

High Courts11 Jan 2017

Dr. Dinbandhu Goswami Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0169

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 9, Section

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High Courts11 Jan 2017Dismissed

Akhtar Ansari Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0124

Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals

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High Courts11 Jan 2017Dismissed

Akbar Mian S/o Late Sadique Mian Vs State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0123

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High Courts11 Jan 2017Dismissed

Their Workmen Union Vs The Union of India

Jharkhand High Court · (2017) 2 AIRJharR 813 : (2017) 2 CLR 190 : (2017) 152 FLR 863 : (2017) 152 FLR 1075 : (2017) 2 JCR 286 : (2017) LabLR 557 : (2017) 1 LLJ 673

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10

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High Courts11 Jan 2017Dismissed

Manbodh Kr. Pradhan Vs Kalpana Pradhan

Jharkhand High Court · (2017) AIR(Jharkhand) 40 : (2017) 1 AIRJharR 760 : (2017) 2 JLJR 583

Hindu Marriage Act, 1955 - Section 11, Section 5

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High Courts11 Jan 2017Disposed Off

Tapan Ghosh Vs Lakhi Ghosh

Jharkhand High Court · (2017) 1 AIRJharR 783 : (2017) 2 JBCJ 301 : (2017) 2 JCR 247 : (2017) 2 JLJR 585

Hindu Marriage Act, 1955 - Section 13(l)(i-a)

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High Courts11 Jan 2017Disposed Off

M/s Nanak Ispat (P) Ltd. Vs Union of India

Jharkhand High Court · (2017) 2 AIRJharR 307

Central Excises and Salt Act, 1944 - Section 11AConstitution of India, 1950 - Article 14

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High Courts11 Jan 2017Disposed Off

Omiyo Ranjan Jaiswal Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 JCR 291

Constitution of India, 1950 - Article 226Mines and Minerals (Development and Regulation) Act, 1957 - Section 5(1)

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High Courts11 Jan 2017Allowed

Associated Cement Companies Ltd. Patna Vs Union of India

Jharkhand High Court · (2017) 2 AIRJharR 778

Civil Procedure Code, 1908 (CPC) - Section 34Railways Act, 1989 - Section 106, Section 93, Section 98

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High Courts11 Jan 2017Allowed

Raj Kumar Bhagat Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 JBCJ 319 : (2017) 2 JCR 294

Constitution of India, 1950 - Article 226

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High Courts11 Jan 2017Dismissed

Urmila Pramanik Vs State of Bihar

Jharkhand High Court · (2017) 2 JBCJ 291 : (2017) 2 JLJR 411

Registration Act, 1908 - Section 17, Section 49Transfer of Property Act, 1882 - Section 54, Section 7

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High Courts10 Jan 2017

Shanti Thakur & Ors Vs Most. Ukma Devi & Ors

Jharkhand High Court · (2017) 01 JH CK 0241

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts10 Jan 2017

Roya Ram Munda, son of Pradhan Munda Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0235

Border Security Force Act, 1968, Section 20 (a) - Striking or threatening superior officersBorder Security Force Rules, 1969, Rule 20, Rule 22<

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High Courts10 Jan 2017

Rajesh Mandal @ Sah @ Rajesh Kumar Sah Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0221

Indian Penal Code, 1860, Section 201, Section 34, Section 498A, Section 306, Section 304B - Causing disappearance of evidence of

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High Courts10 Jan 2017

Narendra Mohan Singh, Son of Sri Kripa Vs Director, Directorate of Enforcement

Jharkhand High Court · (2017) 01 JH CK 0209

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 18 - Reference to Court

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High Courts10 Jan 2017

Most. Sabeyani Lugun Vs State of Jharkhand & Ors

Jharkhand High Court · (2017) 01 JH CK 0204

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13(2), Section 13(4) - Chief Metropolitan Magistrat

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High Courts10 Jan 2017

Karuna Jha Vs The State of Jharkhand, & ORS.

Jharkhand High Court · (2017) 01 JH CK 0196

Indian Penal Code, 1860, Section 498A, Section 494 - Husband or relative of husband of a woman subjecting her to cruelty - Marrying again during lifetime of husband or wife

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High Courts10 Jan 2017

Kartik Mandal and others Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2017) 01 JH CK 0195

Indian Penal Code, 1860, Section 120B, Section 201, Section 409, Section 479 - Punishment of criminal conspiracy - Causing disappearance of evidence

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High Courts10 Jan 2017

Kamla Shankar Dubey Vs M/s Bharat Coking Coal Limited & Ors

Jharkhand High Court · (2017) 01 JH CK 0191

Constitution of India, Article 14, Article 226, Article 20 (2) -Jharkhand Police Manual, Rule 832 (b), Rule 828 (C)

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High Courts10 Jan 2017

Jhaladeo Sharma Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0188

Constitution of India, Article 14, Article 21, Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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