High Courts06 Aug 2019Dismissed
Sarojini Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0124
Constitution Of India, 1950 — Article 12, 32, 226, 298
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 377 of 1,479
High Courts06 Aug 2019Disposed Of
Satyadeo Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) FFLT 63
Bihar Pension Rules, 1950 — Rule 58, 59, 109
High Courts06 Aug 2019Allowed
Sushma Kumari Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 08 JH CK 0122
High Courts06 Aug 2019Dismissed
Prayag Mahto @ Kurmi Vs Yado Kurmi And Ors
Jharkhand High Court · (2019) 08 JH CK 0121
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts06 Aug 2019Dismissed
Mangal Bhagat Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0120
Chotanagpur Tenancy Act, 1908 — Section 71, 71A, 72Constitution Of India, 1950 — Article 226, 227
High Courts06 Aug 2019Allowed
Fatima Bibi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0119
High Courts06 Aug 2019Allowed
Baiju Gope And Ors Vs Ram Briksh Gope
Jharkhand High Court · (2019) 08 JH CK 0118
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts06 Aug 2019Partly Allowed
Chhatu Mandal And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 08 JH CK 0117
Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 323Arms Act, 1959 — Section 27
High Courts06 Aug 2019Allowed
Bishwanath Baraik And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 08 JH CK 0116
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161
High Courts06 Aug 2019Allowed
Lipa Mohli And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 08 JH CK 0115
Indian Penal Code, 1860 — Section 34, 302, 328Code Of Criminal Procedure, 1973 — Section 294
High Courts06 Aug 2019Allowed/ Disposed Of
Anjani Kumar Pandey And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0114
Minimum Wages Act, 1948 — Section 20(6), 20(6A)
High Courts06 Aug 2019Dismissed
Sita Ram Mandal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0007
Santhal Pragana Tenancy Act, 1949 — Section 42Constitution Of India, 1950 — Article 226
High Courts06 Aug 2019Dismissed
Gunjan Kumar Mandal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0006
Constitution Of India, 1950 — Article 226
High Courts06 Aug 2019Allowed
Ravi Ganjhu And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 08 JH CK 0005
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts06 Aug 2019Allowed
Bhagwan Ram Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0004
Indian Penal Code, 1860 — Section 376, 488, 511
High Courts06 Aug 2019Dismissed
Central Coalfields Limited, Ranchi And Ors Vs Indu Bhushan Prasad
Jharkhand High Court · (2019) 08 JH CK 0003
High Courts05 Aug 2019Disposed Of
Khurshid Alam Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0112
Constitution Of India, 1950 — Article 226, 227Punjab National Bank Officer Employees (Discipline And Appeal) Regulations, 1977 — Regulation 7(2)
High Courts05 Aug 2019Allowed
Indradeo Prasad Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0111
Indian Penal Code, 1860 — Section 201, 302Punjab National Bank Officer Employees (Discipline And Appeal) Regulations, 1977 — Regulation 7(2)
High Courts05 Aug 2019Disposed Of
Dilip Kumar Mishra And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0110
Bihar/Jharkhand Public Land Encroachment Act, 1956 — Section 3, 3(1)(a), 4, 5, 5(1), 6, 6(1)Constitution Of India, 1950 — Article 226
High Courts05 Aug 2019Dismissed
Management Of Fertilizer Corporation Of India Limited Vs Union Of India And Ors
Jharkhand High Court · (2019) 08 JH CK 0109
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 7, 7(3)Payment Of Gratuity Act, 1972 — Section 4(1), 4(6), 4(6)(a), 4(6)(b)(i), 4(6)(b)(ii), 7(3A), 13, 14Constitution Of India, 1950 — Article 300A