High Courts07 Jan 2019Disposed Of
Saroj Kumar Das And Ors Vs National Highway Authority Of India And Ors
Jharkhand High Court · (2019) 01 JH CK 0170
National Highways Act, 1956 — Section 3(i), 3(a)
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 69 of 71
High Courts07 Jan 2019Disposed Of
Rajesh Baraik And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0169
High Courts07 Jan 2019Disposed Of
High School Magramore, Simaria, Chatra Through Its Secretary Sheo Mangal Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0168
High Courts07 Jan 2019Disposed Of
Bachi Devi And Ors Vs National Highway Authority Of India And Ors @RESPONDEN
Jharkhand High Court · (2019) 01 JH CK 0167
National Highways Act, 1956 — Section 3(i), 3(a)
High Courts07 Jan 2019Disposed Off
Arvind Kumar And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0010
High Courts07 Jan 2019Disposed Off
Management Of Central Bank Of India And Ors Vs Union Of India And Ors
Jharkhand High Court · (2019) 01 JH CK 0009
Industrial Disputes Act, 1947 — Section 12(4), 17, 25B, 25FConstitution Of India, 1950 — Article 227
High Courts07 Jan 2019Dismissed
Alok Kumar Bandhopadhyay Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0008
Code Of Criminal Procedure, 1973 — Section 239
High Courts07 Jan 2019Dismissed
Ikrar Khan @ Ekrar khan Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 198 AIC 379
Code Of Criminal Procedure, 1973 — Section 125, 125(4), 164Indian Penal Code, 1860 — Section 313, 323, 379, 376, 498A, 504, 506
High Courts07 Jan 2019Dismissed
Satish Kumar Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0006
Indian Penal Code, 1860 — Section 34, 323, 341, 504Probation Of Offenders Act, 1907 — Section 3Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts07 Jan 2019Dismissed
Biru Mahto Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0005
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2019Dismissed
Hindustan Steelworks Construction Ltd Vs Central Coalfields Ltd And Ors
Jharkhand High Court · (2019) 01 JH CK 0166
High Courts04 Jan 2019
Management Of H.V. Axle Ltd Vs C.S. Jha
Jharkhand High Court · (2019) 01 JH CK 0165
High Courts04 Jan 2019Partly Allowed
Jugal Kishore Shekhar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0118
Bihar Land Reforms Act, 1950 — Section 4(h), 5, 6, 7Constitution Of India, 1950 — Article 226
High Courts04 Jan 2019
Kunj Bihari Prasad alias Kunj Bihari Sao And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0117
Bihar Privileged Persons Homestead Tenancy Act 1947 — Section 18, 21
High Courts04 Jan 2019Allowed
Manjit @ Mangra Ram Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0116
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2019Disposed Of
Ramesh Dubey Vs Raj Kumar Pathak And Ors
Jharkhand High Court · (2019) 01 JH CK 0115
Motor Vehicles Act, 1988 — Section 2(19), 2(30), 50(3)
High Courts04 Jan 2019Dismissed
Employees’ State Insurance Corporation, Panchdeep Bhawan, Patna And Ors Vs M/s Kalyani Iron Foundry, Shahid Ashram Road, Doeghar Represented
Jharkhand High Court · (2019) 163 FLR 1047
Employees’ State Insurance Act, 1948 — Section 1(5), 2(9), 2(12), 75(2)B, 82Limitation Act, 1963 — Section 5, 12
High Courts04 Jan 2019Allowed
Anil Singh @ Guddu Singh @ Guddu Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0004
Indian Penal Code, 1860 — Section 307, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 313, 319
High Courts04 Jan 2019Disposed Off
Chhota Koshalya Devi Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0003
Indian Penal Code, 1860 — Section 34, 229, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2019Dismissed
Thakur Das Mahato Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0002
Code Of Civil Procedure, 1908 — Order 47 Rule, Order 23 Rule 1(3), Order 47 Rule 1Constitution Of India, 1950 — Article 226