High Courts19 Mar 2018Disposed Of
ARUN SINHA &ORS Vs STATE OF JHARKHAND & ORS
Jharkhand High Court · (2018) 03 JH CK 0043
Constitution of India, 1950 — Article 14Bihar Taken Over Elementary School Teachers Promotion Rules, 1993 — Rule 5(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2018
903 judgments · page 36 of 46
High Courts19 Mar 2018Allowed
ABDUL QAYUM Vs STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY, GOVT. OF JHARKHAND, RANCHI
Jharkhand High Court · (2018) 03 JH CK 0042
Constitution of India, 1950 — Article 14
High Courts19 Mar 2018
ANIL ORAON Vs UNION OF INDIA
Jharkhand High Court · (2018) 03 JH CK 0041
Central Industrial Security Force Rules, 2001 — Rule 26
High Courts19 Mar 2018Disposed Of
HARDEO SINGH BIRULY, DEVENDRA PINGUA Vs DIRECTOR, PRIMARY EDUCATION, DEPARTMENT OF SCHOOL EDUCATION AND LITERACY, GOVT. OF JHARKHAND, RANCHI
Jharkhand High Court · (2018) 03 JH CK 0040
High Courts19 Mar 2018Dismissed
PADAMAN RAM PASWAN Vs LIFE INSURANCE CORPORATION OF INDIA
Jharkhand High Court · (2018) 03 JH CK 0039
Indian Contract Act, 1872 — Section 64, 65Insurance Act,1938 — Section 45Constitution of India, 1950 — 226
High Courts19 Mar 2018Dismissed
SHRI G. HARI DAS NAIR Vs BITHIKA DAS & ORS.
Jharkhand High Court · (2018) 03 JH CK 0038
Limitation Act, 1963 — Section 5, 14Code of Civil Procedure, 1908 — Section 96
High Courts19 Mar 2018Dismissed
HOPNA HANSDA Vs DHONMUNI TUDU
Jharkhand High Court · (2018) 03 JH CK 0037
Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 Section 9
High Courts17 Mar 2018Dismissed
SHANKAR TIRIYA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0036
Indian Penal Code, 1860 — Section 302
High Courts17 Mar 2018Dismissed
MAHABIR BARAIK Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0035
Indian Penal Code, 1860 — Section 34, 302, 304 I, 323Code of Criminal Procedure, 1973 — Section 313
High Courts17 Mar 2018Dismissed
KANDRA MAHLI @ KANDRA MAHALI Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0034
Indian Penal Code, 1860 — Section 120B, 201, 302, 363, 376(f), 407, 420, 463, 471Code of Criminal Procedure, 1973 — Section 161Indian Evidence Act, 1872 — Section 26Arms Act, 1959 — Section 25, 54, 59
High Courts16 Mar 2018Allowed
ANJALI GUPTA Vs RANJIT KUMAR
Jharkhand High Court · (2018) 03 JH CK 0033
Code of Civil Procedure, 1908 — Section 24
High Courts16 Mar 2018Allowed
RUPA KUMARI @ DEVI Vs LOKESHWAR PRASA
Jharkhand High Court · (2018) 03 JH CK 0032
Code of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 498ACode of Criminal Procedure, 1973 — Section 125
High Courts16 Mar 2018Dismissed
GOKHUL SAW, SON OF LATE DHANU SAW, RESIDENT OF VILLAGEPALGANJ, PO & PSPIRTAND, DISTRICTGIRIDIH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0031
Indian Penal Code, 1860 — Section 120B, 122, 124AUnlawful Activities Prevention Act, 1967 — Section 13Explosive Substance Act, 1884 — Section 4, 5
High Courts16 Mar 2018Allowed
SANKAT MOCHAN Vs STATE OF JHARKHAND THROUGH THE SECRETARY, COMMERCIAL TAXES DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, PO-DHURWA, PS-JAGANNATHPUR, DISTT.-RANCHI
Jharkhand High Court · (2018) 03 JH CK 0030
High Courts16 Mar 2018Dismissed
ANAND PRAKASH SINGH Vs CENTRAL COALFIELDS LIMITED, DARBHANGA HOUSE, P.O.-RANCHI, PSKOTWALI, DISTRICT-RANCHI
Jharkhand High Court · (2018) 03 JH CK 0029
Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Administrative Tribunal Act, 1985 — Section 19
High Courts16 Mar 2018Disposed Of
BINOD SHANKAR MISHRA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0028
Indian Penal Code, 1860 — Section 161, 409, 468, 469, 470Prevention of Corruption Act, 1988 — Section 7, 13Constitution of India, 1950 — Article 226
High Courts16 Mar 2018Dismissed
SABITRI DEVI Vs CENTRAL COALFIELDS LIMITED
Jharkhand High Court · (2018) 03 JH CK 0027
High Courts16 Mar 2018Allowed
SMT. BASANTI MUNDA Vs STATE BANK OF INDIA BRANCH TUPUDANA
Jharkhand High Court · (2018) 03 JH CK 0026
Bihar and Orissa Public Demand Recovery Act, 1950 — Section 29Registration Act, 1908 — Section 17(2)(xii), 84(4)Bihar and Orissa Public Demand Recovery Act, 1914 — Section 29, 60, 65
High Courts16 Mar 2018Allowed
NARESH PRASAD SINGH Vs STATE OF JHARKHAND & ANR.
Jharkhand High Court · (2018) 03 JH CK 0025
Constitution of India, 1950 — Article 300AJharkhand Service Code, 2001 — Rule 35Jharkhand Pension Rules, 2000 —
High Courts16 Mar 2018Dismissed
SATYENDRA KEWAT Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0024
Indian Penal Code, 1860 — Section 307, 324, 395, 397Arms Act, 1959 — Section 27