High Courts03 Jan 2019Allowed
Ramu Marandi Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0001
Indian Penal Code, 1860 — Section 304Code Of Criminal Procedure, 1973 — Section 313, 428
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 71 of 71
High Courts02 Jan 2019Disposed Of
Urmila Devi Vs Jharkhand Gramin Bank And Ors
Jharkhand High Court · (2019) 01 JH CK 0164
High Courts02 Jan 2019Disposed Of
Tapan Kumar Vs B.C.C.L (Bharat Coking Coal Limited) And Ors
Jharkhand High Court · (2019) 01 JH CK 0163
High Courts02 Jan 2019Disposed Of
Rajendra Prasad Rao Vs Heavy Engineering Corporation Limited And Ors
Jharkhand High Court · (2019) 01 JH CK 0162
High Courts02 Jan 2019Dismissed
M/s Lakshmi Constructions Vs M/s Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 01 JH CK 0161
High Courts02 Jan 2019Allowed
State Of Jharkhand And Ors Vs Swati Enterprises
Jharkhand High Court · (2019) 198 AIC 401
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 17, 17(1), 17(4)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 24Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts02 Jan 2019Disposed Of
Chandramoli Pandey Vs Union Of India And Ors
Jharkhand High Court · (2019) 01 JH CK 0113
General Financial Rules, 2005 — Rule 209(6)(viii)
High Courts02 Jan 2019Disposed Of
Vijay Kumar Gambhir Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0099
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 21
High Courts02 Jan 2019Dismissed
Lal Muni Bhuiya Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0098
Indian Penal Code, 1860 — Section 143, 304, 304I, 304IICode Of Criminal Procedure, 1973 — Section 313, 428
High Courts02 Jan 2019Dismissed
Lambodar Mahto Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0097
Indian Penal Code, 1860 — Section 323, 376Code Of Criminal Procedure, 1973 — Section 313
High Courts02 Jan 2019Dismissed
Dumba Uraon, son Of Chilku Oraon Vs State Of Jharkhand
Jharkhand High Court · 2019 Cri LJ 2117
Explosive Substances Act, 1883 — Section 4, 4(a), 5Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts02 Jan 2019Dismissed
Mathu Mahli Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0095
Indian Penal Code, 1860 — Section 34, 302Prevention Of Witch (DAAIN) Practices Act, 1999 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 357A