High Courts04 Jan 2023Dismissed
Soma Oraon Vs Kaila Oraon And Others
Jharkhand High Court · (2023) 01 JH CK 0007
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 174 of 1,511
High Courts03 Jan 2023Dismissed
Kumar Krishnanand Bhagat Vs Union Of India
Jharkhand High Court · (2023) 01 JH CK 0005
Constitution Of India, 1950 — Article 226
High Courts03 Jan 2023Disposed Of
Saket Bihari Lall Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 01 JH CK 0004
Constitution Of India, 1950 — Article 226Jharkhand Pension Rules, 2000 — Rule 43(a), 43(b), 139Bihar Pension Rules, 1950 — Rule 43(a), 43(b), 131, 139, 139(c)
High Courts02 Jan 2023Dismissed
Branch Manager, Bajaj Allianz General Insurance Company Limited Vs Atika Devi And Others
Jharkhand High Court · (2023) 01 JH CK 0006
Motor Vehicles Act, 1988 — Section 147, 166
High Courts02 Jan 2023
Md. Imtiyaz Ansari Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 01 JH CK 0001
High Courts22 Dec 2022Dismissed
Budhna @ Bodhna Oraon And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 12 JH CK 0027
Indian Penal Code, 1860 — Section 142, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts22 Dec 2022Dismissed
Rajiv Kumar Singh Vs Rajesh Kumar Dubey @ Rajesh Kumar Diwedi And Others
Jharkhand High Court · (2022) 12 JH CK 0026
Indian Penal Code, 1860 — Section 279, 304A
High Courts22 Dec 2022Dismissed
National Insurance Co. Ltd Vs Mridula Pramanik And Others
Jharkhand High Court · (2022) 12 JH CK 0025
High Courts21 Dec 2022Allowed/Disposed Of
Abdul Shahid Ansari @ Ab. Sahid Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0022
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 406, 468, 470, 471Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(g), 3(1)(r)(s), 3(1)(w)/(i), 3(1)(z)
High Courts20 Dec 2022Disposed Of
M/s. Tirupati Niryat Private Limited Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0024
Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 11, 12
High Courts20 Dec 2022Dismissed
Afan Ansari Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0023
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts19 Dec 2022Disposed Of
Shyam Kishore Gupta Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0021
High Courts16 Dec 2022Dismissed
Sangeet Kumar Dubey Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0020
Protection Of Women From Domestic Violence Act, 2005 — Section 12, 12(5), 13, 18, 19, 20, 21, 22, 23, 28, 28(2), 31
High Courts16 Dec 2022Allowed
Pramila Devi Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0019
Bihar Trade Articles (Licenses Unification) Order, 1984 — Article 11(2)Constitution Of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts16 Dec 2022Allowed
Pawan Kumar Bhagat And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 12 JH CK 0018
Bihar Land Reforms Act, 1950 — Section 4(h)Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 35
High Courts13 Dec 2022Disposed Of
Sandeep Thakur Vs State Of Jharkhand
Jharkhand High Court · (2022) 12 JH CK 0017
Indian Penal Code, 1860 — Section 354(D), 385Information Technology Act, 2000 — Section 67
High Courts13 Dec 2022Dismissed
Sunil Kumar Jha Vs M/s. Annapurna Construction And Others
Jharkhand High Court · (2022) 12 JH CK 0016
Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts13 Dec 2022Disposed Of
Kalawati Devi Vs Ishrawati Devi And Others
Jharkhand High Court · (2022) 12 JH CK 0015
Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 10A
High Courts13 Dec 2022Disposed Of
Jayanti Pandey And Others Vs Chandra Mohan Mahto And Others
Jharkhand High Court · (2022) 12 JH CK 0014
Code Of Civil Procedure, 1908 — Order 7 Rule 14(3)
High Courts13 Dec 2022Dismissed
Halima Khatoon Vs Ashgar Mian And Others
Jharkhand High Court · (2022) 12 JH CK 0013
Code Of Civil Procedure, 1908 — Order 6 Rule 1