COURT ARCHIVE

Jharkhand High Court judgments, 2018

903 judgments · page 41 of 46

High Courts06 Feb 2018

Surendra Kumar Nayak son of Bhuneshwar Nayak, Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 02 JH CK 0023

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Section 16(3) (1)

High Courts05 Feb 2018

Chandra Deo Dangi Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 02 JH CK 0036

High Courts04 Feb 2018

M/s S.N. Thakkar Construction Pvt. Ltd. Vs East Central Railways & Ors

Jharkhand High Court · (2018) 02 JH CK 0035

Mines and Minerals (Regulation and Development) Act, 1957, Section 15 - Power of State Governments to make rules in respect of minor minerals

High Courts04 Feb 2018

Hardeep Singh Sidhu Vs The State of Jharkhand & Ors

Jharkhand High Court · (2019) 1 JCR 119 : (2018) 2 JLJR 629

Jharkhand Building (Lease Rent & Eviction) Control Act, 2000, Section 16, Section 5

High Courts03 Feb 2018

Parwati @ Chunchuni @ Chunchi Munda @ Jede Munda Vs The State of Jharkhand

Jharkhand High Court · (2018) 02 JH CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderPreventio

High Courts03 Feb 2018

Krishna Bhuiyan Vs The State of Jharkhand

Jharkhand High Court · (2018) 02 JH CK 0016

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murderArms

High Courts03 Feb 2018

Kala Hembrom Vs The State of Jharkhand

Jharkhand High Court · (2018) 02 JH CK 0011

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

High Courts02 Feb 2018

Ajay Narayan Das Vs Asha Devi

Jharkhand High Court · (2018) 02 JH CK 0008

Indian Penal Code, 1860, Section 324, Section 498A, Section 323, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Husband or re

High Courts01 Feb 2018

Subhash Bouri Vs State of Jharkhand

Jharkhand High Court · (2018) 02 JH CK 0029

Code of Criminal Procedure, 1973, Section 313, Section 357-A - Power to examine the accusedIndian Penal Code, 1860, Section 376,

High Courts31 Jan 2018Dismissed

Pushpanjali Kumari Vs State Of Jharkhand And Ors

Jharkhand High Court · (2018) 01 JH CK 0095

High Courts29 Jan 2018Disposed of

Prem Chandra Singh Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 1 JCR 107

Indian Forest Act, 1927 — Section 2(3), 41, 42, 52, 52(1), 52A, 52B, 52C, 52D, 52(5)

High Courts25 Jan 2018

Rajesh Kachhap Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0026

High Courts21 Jan 2018

Sibeswar Besra Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2018) 01 JH CK 0029

High Courts12 Jan 2018

Rajesh Paswan Vs The State of Jharkhand & Anr.

Jharkhand High Court · (2018) 01 JH CK 0023

Code of Civil Procedure, 1908, Section 34, Section 498A, Section 494 - InterestDowry Prohibition Act, 1961, Section 3,

High Courts12 Jan 2018

Mumtaj Ali Vs Steel Authority of India Limited & Ors

Jharkhand High Court · (2018) 01 JH CK 0022

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts11 Jan 2018

Bablu Lohra Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0070

High Courts11 Jan 2018Dismissed

Deep Shikha Kumari Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2018) 01 JH CK 0067

Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

High Courts11 Jan 2018

Anand Jaiswal Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0021

Code of Criminal Procedure, 1973, Section 82 - Proclamation for person absconding

High Courts11 Jan 2018Disposed

Gour Das, S/o Shanti Das Vs State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0020

Code of Criminal Procedure, 1973, Section 437(6) - When bail may be taken in case of non-bailable offence

High Courts11 Jan 2018

Harpreet Singh Gandhi @ Harpreet Singh Vs The State of Jharkhand & anr

Jharkhand High Court · (2018) 01 JH CK 0018

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrest