High Courts28 Mar 2022Dismissed
Raghunandan Singh Vs Jharkhand State Electricity Board And Others
Jharkhand High Court · (2022) 03 JH CK 0059
Constitution Of India, 1950 — Article 226
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Jharkhand High Court judgments, 2022
511 judgments · page 20 of 26
High Courts28 Mar 2022Disposed Of
Pramod Kumar Sah Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0058
Constitution Of India, 1950 — Article 226, 311(2)
High Courts28 Mar 2022Disposed Of
Satyadeo Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0056
Constitution Of India, 1950 — Article 226Indian Administrative Service (Appointment By Promotion) Regulations, 1955 — Regulation 7(4)Administrative Tribunals Act, 1985 — Section 5(6), 14
High Courts25 Mar 2022Disposed Of
Govind Goswami Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0048
Indian Penal Code, 1860 — Section 361, 363Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Mar 2022Disposed Of
Nazma Khatoon Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0051
Indian Penal Code, 1860 — Section 302Indian Penal Code, 1860 — Section 279, 302, 304A, 323, 337, 338, 341, 448
High Courts24 Mar 2022Disposed Of
Ranjit Das Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0049
Code Of Criminal Procedure, 1973 — Section 82
High Courts24 Mar 2022Disposed Of
Dr. Priyanka Kumari And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0047
Constitution Of India, 1950 — Article 14, 16, 226
High Courts23 Mar 2022Allowed
Jamuna Koda Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0053
Jharkhand Motor Accident Claims Tribunal Rules, 2019 — Rule 6
High Courts23 Mar 2022Dismissed
M/s Mini Construction Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0052
Constitution Of India, 1950 — Article 226
High Courts23 Mar 2022Dismissed
Exide Industries Limited Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0046
Jharkhand Value Added Tax Rules, 2006 — Rule 26(12)Jharkhand Value Added Tax Act, 2005 — Section 5(2)(a)(ii), 18(8)(ix), 143(1A)cCentral Sales Tax Act, 1956 — Section 8(1)
High Courts22 Mar 2022Allowed
Naveen Kumar Jaiswal Vs Income Tax Department And Others
Jharkhand High Court · (2022) 03 JH CK 0044
Income Tax Act, 1961 — Section 10, 50C, 142(1), 148, 151(2)
High Courts15 Mar 2022Disposed Of
Gyan Chandra Prasad And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0036
High Courts15 Mar 2022Disposed Of
Lal Babu Singh Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0029
Indian Penal Code, 1860 — Section 34, 323, 341, 420, 427, 467, 468, 471, 506Arms Act, 1959 — Section 25(1b)a, 35
High Courts15 Mar 2022Dismissed
Ajay Kumar Gupta Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0028
Constitution Of India, 1950 — Article 14, 19(1)(g), 226Jharkhand Utpad (Madira Ki Khudra Bikri Hetu Dukano Ki Bandobasti Evam Sanchalan) Niyamawali, 2018 — Rule 44, 46(1), 46(2), 47, 47(11)Bihar Excise Act, 1915 — Section 3, 22, 42, 42(1), 42(1)(c), 44, 46(2), 47(11), 61, 66, 67, 68, 68(1), 68(1)(a), 69, 70, 75, 78(1), 89, 89(1), 89 (1)(j), 89(2)(d), 89(2)(e), 89(2)(j)(a), 89(3), 442, 446
High Courts15 Mar 2022Disposed Of
Beni Mahto Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0027
Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts14 Mar 2022
Sanjay Bhuiyan Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0034
Code Of Criminal Procedure, 1973 — Section 82
High Courts14 Mar 2022
Dr. Shekh Amzad Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0033
Code Of Criminal Procedure, 1973 — Section 82
High Courts14 Mar 2022
Amit Kumar Paswan And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0032
Jharkhand State Clinical Establishment (Registration And Regulation) Rules, 2013 — Rule 12(1), 12.5Indian Penal Code, 1860 — Section 34, 188, 420
High Courts14 Mar 2022
Ajit Kumar And Others Vs State Of Jharkhand And Anr
Jharkhand High Court · (2022) 03 JH CK 0031
High Courts14 Mar 2022Dismissed
M/s Bihar Foundry & Casting Ltd Vs Commissioner Of Central Excise, Ranchi Commissionerate, Ranchi
Jharkhand High Court · (2022) 03 JH CK 0030
Constitution Of India, 1950 — Article 20(3), 265Central Excise Rule, 1944 — Section 9, 52, 52A, 53, 173(c), 173(ii), 173G(4)(a), 173Q, 209ACentral Excise Rules, 2001 — Rule 7, 10, 11, 24, 25, 25(1)(a), 2, 26, 233B, 233B(1), 233B(2), 233B(3), 251(b)