High Courts16 Mar 2018Dismissed
DINESHWAR PRASAD SINGH & ORS Vs JAIDEO SULTANIA & ORS.
Jharkhand High Court · (2018) 03 JH CK 0023
Code Of Civil Procedure, 1908 — Order 47 Rule 1, Section 114
COURT ARCHIVE
Jharkhand High Court judgments, 2018
903 judgments · page 37 of 46
High Courts15 Mar 2018Disposed Of
DAMODAR PANDEY Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0022
High Courts15 Mar 2018Disposed Of
BINAY KUMAR JHA Vs STATE OF JHARKHAND AND ANR.
Jharkhand High Court · (2018) 03 JH CK 0021
High Courts15 Mar 2018Dismissed
S. SHAUKAT ALI, S/O LATE S. NAUMAN AHMAD Vs MOHAMMAD ALI, S/O LATE S. NAUMAN ALI
Jharkhand High Court · (2018) 03 JH CK 0020
Code of Civil Procedure, 1908 — Section 100Principles of Mahomedan Law, — Section 57
High Courts14 Mar 2018Dismissed
Smt. Bhagwati Devi, Wife Of Sri Sitaram Agarwal Vs Pramod Kumar Singh, Binod Kumar Singh
Jharkhand High Court · (2018) 03 JH CK 0019
Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts14 Mar 2018Allowed
NEELA DEVI WIFE OF SRI PRABHAT KUMAR, BY OCCUPATION HOUSE WIFE, RESIDENT OF BAGODAR, P.S. & P.O. AT BAGODAR, DISTRICT – GIRIDIH. Vs STATE OF JHARKHAND & ORS
Jharkhand High Court · (2018) 03 JH CK 0018
Bihar Tenant’s Holdings (Maintenance of Records) Act, 1973 — Section 2(c), 16
High Courts14 Mar 2018Disposed Of
ST. XAVIER SCHOOL BOKARO, THROUGH THE SECRETARY OF ITS MANAGING COMMITTEE FR. GEORGE THOMAS SON OF LATE K.V. THOMAS Vs STATE OF JHARKHAND THROUGH THE SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF JHARKHAND, RANCHI &ORS
Jharkhand High Court · (2018) 03 JH CK 0017
Jharkhand Educational Tribunal, Act 2005 — Section 15
High Courts14 Mar 2018Allowed
MD. SAHIN PARVEJ, SON OF MD. JUBAIR &ORS. Vs STATE OF JHARKHAND &ORS.
Jharkhand High Court · (2018) 03 JH CK 0016
High Courts14 Mar 2018Dismissed
GANDRU ORAON Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0015
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
High Courts14 Mar 2018Dismissed
VIJAY KUMAR SHARMA SON OF LATE OM PRAKASH SHARMA Vs BODHRAJ SHARMA SON OF SHRI OM PRAKASH SHARMA
Jharkhand High Court · (2018) 03 JH CK 0014
High Courts13 Mar 2018Disposed Of
SANJIV KUMARAND ORS Vs STATE OF JHARKHAND & ORS
Jharkhand High Court · (2018) 03 JH CK 0013
High Courts13 Mar 2018Disposed Of
ROSANI DEVI Vs STATE OF JHARKHAND THROUGH SECRETARY (PRIMARY EDUCATION) OF HRD GOVERNMENT OF JHARKHAND DHURWA, P.O DHURWA, DISTRICT– RANCHI.
Jharkhand High Court · (2018) 03 JH CK 0012
High Courts13 Mar 2018Allowed
SHASHI MUNDA Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0011
Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 313
High Courts12 Mar 2018Dismissed
STATE OF JHARKHAND THROUGH THE DEPUTY COMMISSIONER, KODERMA. Vs AZAD KHAN
Jharkhand High Court · (2018) 03 JH CK 0010
Indian Penal Code, — Section 341, 342, 366, 376
High Courts12 Mar 2018Allowed
M/S GAUTAM FERRO ALLOYS @ M/S BIHAR FOUNDRY & CASTING LTD. Vs DAMODAR VALLEY CORPORATION, HAVING ITS OFFICE AT DVC TOWERS, VIP ROAD, PO & PS-VIP ROAD, KOLKATA, WEST BENGAL THROUGH ITS CHAIRMAN
Jharkhand High Court · (2018) 03 JH CK 0009
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts12 Mar 2018Disposed Of
HAWALDAR PURAN CHANDRA SAHA Vs STATE OF JHARKHAND &ORS
Jharkhand High Court · (2018) 03 JH CK 0008
High Courts12 Mar 2018Allowed
JEETU SINGH @ JITENDRA KUMAR SINGH AND OTHER Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0007
Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Mar 2018Allowed
NAJI SK.Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0006
Indian penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Mar 2018Allowed
BINOD SAO Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0005
Indian penal Code, 1860 — Section 34, 120B, 302, 306Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts12 Mar 2018Dismissed
ASHOK KUMAR UPADHAYA Vs UNION OF INDIA
Jharkhand High Court · (2018) 03 JH CK 0004
Limitation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 27