High Courts07 Mar 2022Dismissed
Mukund Ram Rabidas Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0080
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 196 of 1,511
High Courts07 Mar 2022Partly Allowed
Tarapad Mahatha Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0079
Indian Penal Code, 1860 — Section 307, 323, 324, 337, 447, 504
High Courts07 Mar 2022Allowed
Anurag Kumar And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0024
Contract Labour (Regulation And Abolition) Act, 1970 — Section 2(1)(g)(iii), 14(1), 23, 24, 25, 27, 28(1)Indian Penal Code, 1860 — Section 406Essential Commodities Act, 1955 — Section 3, 10
High Courts07 Mar 2022Dismissed
Bishwanath Majee Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0020
Constitution Of India, 1950 — Article 32, 136, 226
High Courts07 Mar 2022
Arun Kumar Lal Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0019
High Courts07 Mar 2022Allowed
Ajit Nirmal Tirkey And Others Vs Jharkhand Urja Vikas Nigam Limited And Others
Jharkhand High Court · (2022) 03 JH CK 0018
High Courts07 Mar 2022
Ahmadi Bano Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0016
High Courts07 Mar 2022Dismissed
Hemlal Mahato Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0015
High Courts04 Mar 2022Dismissed
Hemchandra Dan Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0003
Indian Penal Code, 1860 — Section 341, 366, 376, 376(1), 376(2), 376(2)(g)Code Of Criminal Procedure, 1973 — Section 192
High Courts03 Mar 2022Disposed Of
M/S K.S. Softnet Solutions Pvt. Ltd Vs Government Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0004
Arbitration And Conciliation Act, 1996 — Section 11, 116(6), 11(6)(c), 12(5), 21, 29A
High Courts02 Mar 2022Disposed Of
Pintu Paswan Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0008
High Courts02 Mar 2022Disposed Of
Sudhakar Sah Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0007
Railways Act, 1989 — Section 143, 145, 179
High Courts02 Mar 2022Allowed
M/s Modern Construction Company Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0006
Arbitration AND Conciliation Act, 1996 — Section 12(5), 11(6)(C), 24(1), 29A, 34, 37
High Courts02 Mar 2022Dismissed
Jharia Petrol Supply Vs Indian Oil Corporation Limited And Others
Jharkhand High Court · (2022) 03 JH CK 0005
Limitation Act, 1963 — Article V(1)(a), 16, 137Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6A), 11(6)(C), 16, 16(5), 21, 34, 43(1)Limitation Act, 1963 — Section 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21
High Courts02 Mar 2022Disposed Of
REPCO Mines And Minerals Pvt Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0001
High Courts28 Feb 2022Allowed
Alok Kumar Singh APPELLANT @Hash State Of Jharkhand And Others
Jharkhand High Court · (2022) 02 JH CK 0051
High Courts25 Feb 2022
Subhash Chandra Rajhans Vs State Of Jharkhand
Jharkhand High Court · (2022) 02 JH CK 0050
High Courts25 Feb 2022
Somnath Dubey @ Bhim Dubey Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 02 JH CK 0049
High Courts25 Feb 2022
Nirmal Kumar Gupta Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 02 JH CK 0048
High Courts25 Feb 2022
Rupesh Yadav @ Rupesh Kumar Yadav Vs State Of Jharkhand
Jharkhand High Court · (2022) 02 JH CK 0047