High Courts05 Jan 2017
Jalaluddin Rangsaz, S/o Wasiruddin Mian Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0186
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 52 of 54
High Courts05 Jan 2017
Habibulah Ansari @ Baon @ Habibullah Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0182
High Courts05 Jan 2017
Bishnu Chandra Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0152
Indian Penal Code, 1860, Section 498(A) -Domestic Violence Act, 2005, Section 3, Section 4
High Courts05 Jan 2017
Anita Bhowmik Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0147
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27 -
High Courts05 Jan 2017Dismissed
Ajeet Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0119
Jharkhand Service Code, 2001, Rule 74(B)(II)
High Courts05 Jan 2017Dismissed
Madhusudan Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 491 : (2017) LIC 936
Bihar and Orissa Primary Education Act, 1919 - Section 18Constitution of India, 1950 - Article 226
High Courts05 Jan 2017Dismissed
Arundhwaj Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 498 : (2017) 1 JBCJ 406 : (2017) LIC 937
Constitution of India, 1950 - Article 16, Article 226, Article 309Jharkhand Service Code, 2001 - Rule 74(b) (ii)
High Courts05 Jan 2017Disposed Off
Amit Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 502
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 498AProtection of Women From Domestic Violence Act, 2005 - Section 3, Section 4
High Courts05 Jan 2017Dismissed
Sanjay Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 503 : (2017) 1 JLJR 470 : (2017) LIC 939
Constitution of India, 1950 - Article 16, Article 226Police Act, 1861 - Section 7
High Courts05 Jan 2017Allowed
Electrosteel Steels Limited Vs The Divisional Forest Officer
Jharkhand High Court · (2017) 1 AIRJharR 426 : (2017) 1 JBCJ 408 : (2017) 2 JCR 386 : (2017) 1 JLJR 476
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 227
High Courts05 Jan 2017Dismissed
Kishori Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 456 : (2017) 1 JLJR 472
Constitution of India, 1950 - Article 16, Article 226
High Courts05 Jan 2017Disposed Off
Santosh Kumar Singh(Police No.788) Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 732 : (2017) 2 JCR 376
Constitution of India, 1950 - Article 226
High Courts05 Jan 2017Dismissed
Dr. Vijay Shankar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 564 : (2017) 2 JCR 394
Constitution of India, 1950 - Article 226
High Courts04 Jan 2017
Chandan Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0154
Indian Penal Code, 1860, Section 302, Section 34, Section 120-B - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts04 Jan 2017
Baijnath Prasad Snehi College of Education, Jainagar, Koderma Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0150
Code of Civil Procedure, 1908, Order 9, Order 9, Order 17
High Courts04 Jan 2017
Ajay Kumar Soni @ Ajay Soni & Ors Vs Abdul Rashid & Ors
Jharkhand High Court · (2017) 01 JH CK 0118
Central Excise Act, 1944, Section 47(a) -Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrest
High Courts04 Jan 2017Disposed
Ajay Kumar Gupta Vs The State of Jharkhand & Anr
Jharkhand High Court · (2017) 01 JH CK 0117
High Courts04 Jan 2017Dismissed
Sanjit Mukherjee Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 497
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 406, Section 420, Section 467, Section 468, Section 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(x)
High Courts04 Jan 2017Dismissed
Tata Motors Limited Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 23 : (2017) 2 JCR 397
Central Sales Tax Act, 1956 - Section 13(1)(b), Section 8 (2-A), Section 8(1)
High Courts04 Jan 2017Allowed
Ravan Roy Vs The State of Bihar
Jharkhand High Court · (2017) 171 AIC 543 : (2017) 1 ECrC 659 : (2017) 1 JBCJ 465 : (2017) 1 JCR 693 : (2017) 1 JLJR 484
Penal Code, 1860 (IPC) - Section 147, Section 302, Section 325, Section 326, Section 458