High Courts04 Jan 2019Partly Allowed
Jugal Kishore Shekhar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0118
Bihar Land Reforms Act, 1950 — Section 4(h), 5, 6, 7Constitution Of India, 1950 — Article 226
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Jharkhand High Court judgments
29,565 judgments · page 411 of 1,479
High Courts04 Jan 2019
Kunj Bihari Prasad alias Kunj Bihari Sao And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0117
Bihar Privileged Persons Homestead Tenancy Act 1947 — Section 18, 21
High Courts04 Jan 2019Allowed
Manjit @ Mangra Ram Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0116
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2019Disposed Of
Ramesh Dubey Vs Raj Kumar Pathak And Ors
Jharkhand High Court · (2019) 01 JH CK 0115
Motor Vehicles Act, 1988 — Section 2(19), 2(30), 50(3)
High Courts04 Jan 2019Dismissed
Employees’ State Insurance Corporation, Panchdeep Bhawan, Patna And Ors Vs M/s Kalyani Iron Foundry, Shahid Ashram Road, Doeghar Represented
Jharkhand High Court · (2019) 163 FLR 1047
Employees’ State Insurance Act, 1948 — Section 1(5), 2(9), 2(12), 75(2)B, 82Limitation Act, 1963 — Section 5, 12
High Courts04 Jan 2019Allowed
Anil Singh @ Guddu Singh @ Guddu Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0004
Indian Penal Code, 1860 — Section 307, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 313, 319
High Courts04 Jan 2019Disposed Off
Chhota Koshalya Devi Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0003
Indian Penal Code, 1860 — Section 34, 229, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2019Dismissed
Thakur Das Mahato Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0002
Code Of Civil Procedure, 1908 — Order 47 Rule, Order 23 Rule 1(3), Order 47 Rule 1Constitution Of India, 1950 — Article 226
High Courts03 Jan 2019Dismissed
Shankar Prasad Mehta @ Shankar Mahto And Ors Vs Jagdish Mahto And Ors
Jharkhand High Court · (2019) 198 AIC 401
Code Of Civil Procedure, 1908 — Order I Rule 10(2), Order 6 Rule 17
High Courts03 Jan 2019Allowed
Tulsi Prasad Chaubey @ T.P. Chaubey Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0158
High Courts03 Jan 2019Dismissed
Sita Gwala Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0157
High Courts03 Jan 2019Allowed
Sima Devi @ Sima Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0156
High Courts03 Jan 2019
Ramjee Power Construction Ltd Vs Jharkhand Urja Vikas Nigam Ltd And Ors
Jharkhand High Court · (2019) 01 JH CK 0155
Arbitration And Conciliation Act, 1996 — Section 11(4), 11(5), 11(6), 12, 32, 32(2), 34
High Courts03 Jan 2019Disposed Of
Rajkumar Bharti Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0154
High Courts03 Jan 2019
Rajesh Baraik Vs State Of Jharkhand Through The Secretary And Ors
Jharkhand High Court · (2019) 01 JH CK 0153
High Courts03 Jan 2019Disposed Of
Vijaya Home Makers Pvt. Ltd Vs Union Of India And Ors
Jharkhand High Court · (2019) 01 JH CK 0112
Finance Act, 1994 — Section 65(105)(zzzh), 65(105)(zzq), 65(105)(zzzzu), 75, 77(i)(a), 77(ii), 78Constitution Of India, 1950 — Article 226
High Courts03 Jan 2019Dismissed
Inder Koiri And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 198 AIC 399
Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Order 1 Rule 3, Order 7 Rule 11
High Courts03 Jan 2019Allowed
Jharkhand State Mineral Development Corporation Ltd Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 01 JH CK 0110
Income Tax Act, 1961 — Section 2(36A), 154, 206C(1), 206C(7), 206CCompanies Act, 1956 — Section 617Constitution Of India, 1950 — Article 226
High Courts03 Jan 2019Allowed
Panchu Lal Mahato Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0109
Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3)
High Courts03 Jan 2019Disposed Of
Pradip Kumar Bhadra And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0108
Bihar Land Reforms Act, 1950 — Section 4(h)