High Courts04 Jan 2017Allowed
Thakur Hansda Vs Mukhodi Hembram
Jharkhand High Court · (2017) 171 AIC 546 : (2017) AIR(Jharkhand) 38 : (2017) 1 AIRJharR 660 : (2017) 2 JCR 411 : (2017) 2 JLJR 8
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 53 of 54
High Courts04 Jan 2017Disposed Off
Subhas Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 526
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 - Section 15Constitution of India, 1950 - Article 226
High Courts04 Jan 2017Dismissed
Indira Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 499 : (2017) 1 JBCJ 417 : (2017) 1 JLJR 479
Penal Code, 1860 (IPC) - Section 302 120B, Section 34
High Courts04 Jan 2017Disposed Off
Birendra Chandra Burman Vs Jharkhand State Housing Board
Jharkhand High Court · (2017) 1 JLJR 469
Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 - Regulation 45
High Courts04 Jan 2017Disposed Off
Ujjwal Kumar Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 477 : (2017) 1 JBCJ 446
Constitution of India, 1950 - Article 226
High Courts03 Jan 2017
Sunita Sahu @ Sunita Devi Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 01 JH CK 0244
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts03 Jan 2017
Hitesh Kumar @ R Hitesh Jain son of Rajendra Kumar Jain Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0185
High Courts03 Jan 2017Allowed
EL-MED-IMAGINE Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0178
High Courts03 Jan 2017
Deputy General Manager, Bank of India, Jamshedpur Zone, Jamshedpur Vs Shri Parameshwar Das
Jharkhand High Court · (2017) 01 JH CK 0159
High Courts03 Jan 2017
Chandra Shekhar Ram Vs Rekha Devi
Jharkhand High Court · (2017) 01 JH CK 0155
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts03 Jan 2017
Binod Ram Vs The State of Bihar, & Antr.
Jharkhand High Court · (2017) 01 JH CK 0151
Code of Civil Procedure, 1908, Order 17, Order 17
High Courts03 Jan 2017Disposed
Ashok Das Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0148
Indian Registration Act, 1908, Section 72
High Courts03 Jan 2017
Ajay @ Ajay Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0146
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts03 Jan 2017
Ajay Bahadur Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 01 JH CK 0116
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 379, Section 3
High Courts03 Jan 2017Disposed Off
Gopal Chandra Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 501
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 34, Section 419, Section 420, Section 467, Section 468, Section 471
High Courts03 Jan 2017Allowed
M/s. Kumar Steel Traders Vs The State of Jharkhand
Jharkhand High Court · (2017) ACD 498 : (2017) 1 ECrC 662 : (2017) 1 JCR 696
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts03 Jan 2017Disposed Off
Xavier Institute of Social Service Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 500
Constitution of India, 1950 - Article 226
High Courts03 Jan 2017Dismissed
Udit Priye Vs Rina Kumari
Jharkhand High Court · (2017) 2 AIRJharR 102
Hindu Marriage Act, 1955 - Section 13(1)(i-a)
High Courts03 Jan 2017Dismissed
Md. Abdul Fatah Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 490 : (2017) 1 JBCJ 431
Bihar Public Land Encroachment Act, 1956 - Section 3, Section 6Constitution of India, 1950 - Article 226
High Courts03 Jan 2017Allowed
Harish Chandra Marandi Vs Union of India
Jharkhand High Court · (2017) 1 JBCJ 428
Railways Act, 1989 - Section 124A