High Courts11 Jul 2019Allowed
Dr. Nawal Kishore Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0185
Bihar Reorganisation Act, 2000 — Section 25, 27, 34Constitution Of India, 1950 — Article 32, 226, 226(2)
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 386 of 1,479
High Courts11 Jul 2019Dismissed
Union Of India through General Manager Vs M/s. Bharat Petroleum Corporation Ltd.
Jharkhand High Court · (2019) 07 JH CK 0184
Railway Claims Tribunal Act, 1987 — Section 23(1)Railways Act, 1989 — Section 2(32), 64, 65(2), 93, 94, 106Indian Railway Commercial Manual, — Rule 1529(a), 2514
High Courts10 Jul 2019Dismissed
M/s Shaligram Singh Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 07 JH CK 0183
Constitution Of India, 1950 — Article 226
High Courts10 Jul 2019Disposed Of
Nandeshwar Ram Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0182
High Courts10 Jul 2019Disposed Of
Sunil Kumar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0181
Constitution Of India, 1950 — Article 14, 16, 34(1)(d)
High Courts10 Jul 2019Dismissed
Subhagya Chandra Das Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0180
Land Acquisition Act, 1894 — Section 4, 5, 6, 9, 18Constitution Of India, 1950 — Article 226
High Courts10 Jul 2019Dismissed
Md. Javed Jamal Vs Jharkhand State Housing Board And Ors
Jharkhand High Court · (2019) 07 JH CK 0179
Bihar State Housing Board Act, 1982 — Section 59, 62Transfer Of Property Act, 1882 — Section 108(o)Code Of Criminal Procedure, 1973 — Section 345, 346
High Courts10 Jul 2019Disposed Of
Khira Lohra Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0178
Indian Penal Code, 1860 — Section 34, 302, 450
High Courts10 Jul 2019Allowed
Nandu Mukhi son Of Kanta Mukhi And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0177
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts10 Jul 2019Allowed
Jugeshwar Singh And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0176
Indian Penal Code, 1860 — Section 34, 302
High Courts10 Jul 2019Allowed
State Of Jharkhand And Ors Vs Mithilesh Kumar Pandey And Ors
Jharkhand High Court · (2019) 07 JH CK 0175
Bihar Non-Government Secondary Schools (Taking Over Of Management and Control) Ordinance, 1980 — Rule 18, 18(3)(f)
High Courts10 Jul 2019Disposed Off
Satya Prakash Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0002
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 49, 59
High Courts09 Jul 2019Allowed
Alok Kumar Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0174
Indian Penal Code, 1860 — Section 323, 341, 313, 376, 420, 498(A), 506
High Courts09 Jul 2019Dismissed
Bharat Sao @ Bharat Kumar Gupta Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0173
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Jul 2019
Satish Kumar Singh And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0172
High Courts09 Jul 2019Dismissed
Salem Ahmed Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0171
Jharkhand Value Added Tax Act, 2005 — Section 72(3), 72(4), 72(6), 72(3)(a)Jharkhand Value Added Tax Rules, 2006 — Rule 42(2)
High Courts09 Jul 2019Dismissed
Durgesh Kumar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0170
Constitution Of India, 1950 — Article 14, 15, 16, 21
High Courts09 Jul 2019Disposed Of
Preeti Sahay Vs Bank Of India And Ors
Jharkhand High Court · (2019) 07 JH CK 0169
Constitution Of India, 1950 — Article 226
High Courts09 Jul 2019Allowed
Employers in relation to the management Of Mugma Area Of M/s Eastern Coalfields Limited through Sri Pawan Kumar Singh, General Manager, ECL Mugma, Dhanbad Vs Their Workman Sri Badri Pandey
Jharkhand High Court · (2019) 07 JH CK 0168
High Courts09 Jul 2019Allowed
Kumari Ranju Vs State Of Jharkhand and others
Jharkhand High Court · (2019) 07 JH CK 0167