High Courts10 Jan 2017Dismissed
Madhusudan Vs The State of Jharkhand
Jharkhand High Court · (2017) 171 AIC 531 : (2017) 2 AIRJharR 787 : (2017) 1 ECrC 650 : (2017) 1 JCR 681
Criminal Procedure Code, 1973 (CrPC) - Section 125
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 50 of 54
High Courts10 Jan 2017Disposed Off
Suhawan Paswan Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 389
Constitution of India, 1950 - Article 226
High Courts10 Jan 2017Dismissed
Ram Bahadur Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 370
Constitution of India, 1950 - Article 226
High Courts10 Jan 2017Disposed Off
Raghunandan Koerie Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 250 : (2017) 2 JLJR 372
High Courts10 Jan 2017Disposed Off
Sheo Prasad Das Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 403
Constitution of India, 1950 - Article 226
High Courts10 Jan 2017Dismissed
Pradeep Kumar Singh Vs Sahodara Devi
Jharkhand High Court · (2017) 2 JBCJ 308
Civil Procedure Code, 1908 (CPC) - Section 96Limitation Act, 1963 - Section 5
High Courts10 Jan 2017Dismissed
American Ravidas Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 421
Constitution of India, 1950 - Article 226
High Courts10 Jan 2017Disposed Off
Shanti Kumar Jha Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 431
Constitution of India, 1950 - Article 226
High Courts10 Jan 2017Dismissed
Jyoti Devi Vs Ashok Tamboli
Jharkhand High Court · (2017) 2 JBCJ 263
Hindu Marriage Act, 1955 - Section 13, Section 13B
High Courts10 Jan 2017Dismissed
Samim Mia Vs Union of India
Jharkhand High Court · (2017) 2 JBCJ 317 : (2017) 2 JLJR 301
High Courts09 Jan 2017
Zahir Seikh Son of Artab Sk Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0257
Indian Registration Act, 1908, Section 72
High Courts09 Jan 2017
Ravinder Singh Mand & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0233
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 97
High Courts09 Jan 2017
Rajendra Paswan Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0219
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts09 Jan 2017
Padma @ Sushma Badaik Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0211
Hindu Marriage Act, 1955, Section 13, Section 5(b) - Divorce - Conditions for a Hindu marriage
High Courts09 Jan 2017
Employers in relation to Management of All India Radia, Bhagalpur. Vs Their Workmen Sri Ashok Kumar Jha
Jharkhand High Court · (2017) 01 JH CK 0179
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts09 Jan 2017
Ejo Mian @ Ejaj Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0176
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 97
High Courts09 Jan 2017
Dr. Dibyendu Mazumder Vs Union of India
Jharkhand High Court · (2017) 01 JH CK 0168
Code of Civil Procedure, 1908, Order 21Rule 97
High Courts09 Jan 2017Disposed
Ajit Kumar Mistry Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0121
High Courts09 Jan 2017Disposed Off
Hem Bahadur Limbu Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 213 : (2017) LIC 1893
High Courts09 Jan 2017Dismissed
Shailesh Dhar Dubey @ Mantu Dubey Vs Kiran Devi
Jharkhand High Court · (2017) 2 JBCJ 274 : (2017) 2 JLJR 375
Hindu Marriage Act, 1955 - Section 13, Section 5(b)