High Courts19 Jun 2018Allowed
Gayatri Devi Vs Birendra Prasad
Jharkhand High Court · (2018) 06 JH CK 0029
Hindu Marriage Act, 1955 — Section 13(1)(ia)Indian Penal Code, 1860 — Section 498A
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Jharkhand High Court judgments
29,565 judgments · page 434 of 1,479
High Courts18 Jun 2018Dismissed
Akhilesh Rana Vs State of Jharkhand
Jharkhand High Court · (2018) 06 JH CK 0028
Indian Penal Code, 1860 — Section 406, 420Code of Criminal Procedure, 1973 — Section 313
High Courts18 Jun 2018Dismissed
Ved Prakash Jindal Vs Debasis Chandra
Jharkhand High Court · (2018) 06 JH CK 0026
Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000 — Section 2(f)
High Courts18 Jun 2018Allowed
Murari Lal Sah Vs State of Jharkhand
Jharkhand High Court · (2018) 06 JH CK 0025
Constitution of India, 1950 — Article 21, 226
High Courts18 Jun 2018Disposed Off
Hina Topno Vs Deputy Commissioner, Giridih, PO, PS and District-Giridih
Jharkhand High Court · (2018) 06 JH CK 0024
Constitution of India, 1950 — Article 14, 16, 226
High Courts18 Jun 2018Dismissed
Awadesh Kumar Singh Vs Deputy Inspector General of Police, North Chhotanagpur Division, Hazaribagh
Jharkhand High Court · (2018) 06 JH CK 0023
Constitution of India, 1950 — Article 14, 16, 16(1), 226
High Courts18 Jun 2018Allowed
Anand Kumar Arya Vs Sri Bishwanath Poddar
Jharkhand High Court · (2018) 06 JH CK 0022
Code of Civil Procedure, 1908 — Order 23 Rule 1(A), Section 92, 151
High Courts18 Jun 2018Dismissed
Supa Oraon son of Late Rupna Oraon Vs State of Jharkhand through Deputy Commissioner
Jharkhand High Court · (2018) 06 JH CK 0021
Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts18 Jun 2018Allowed
Rahman Ansari And Ors. Vs State of Jharkhand
Jharkhand High Court · (2018) 06 JH CK 0020
Indian Penal Code, 1860 — Section 34, 304, 304II
High Courts18 Jun 2018Dismissed
Suku Hansda Vs State of Jharkhand
Jharkhand High Court · (2018) 06 JH CK 0019
Indian Penal Code, 1860 — Section 375, 376Code of Criminal Procedure, 1973 — Section 313
High Courts18 Jun 2018Dismissed
Smt. Usha W/o Mahesh Vijaywargiya Vs Mahesh Kumar S/o Sri Brijmohanjee Vijaywargiya
Jharkhand High Court · (2018) 06 JH CK 0018
Hindu Marriage Act, 1955 — Section 13(1A)(ii), 23Indian Penal Code, 1860 — Section 307, 498ACode of Criminal Procedure, 1973 — Section 125
High Courts14 Jun 2018Dismissed
Nandjee Pandey Vs Dhanbad Central Co-operative Bank Ltd
Jharkhand High Court · (2018) 06 JH CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(13)
High Courts14 Jun 2018Dismissed
Ramesh Chandra Singh Vs Sunita Devi
Jharkhand High Court · (2018) 06 JH CK 0016
Code of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 11, Section 151Limitation Act, 1963 — Section 5
High Courts14 Jun 2018Dismissed
Hemant Kumar Poddar Vs Indu Devi
Jharkhand High Court · (2018) 06 JH CK 0015
Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000 — Section 2(f), 2(h), 15
High Courts13 Jun 2018Dismissed
Raj Kumar Biswas Vs Union of India & Ors.
Jharkhand High Court · (2018) 06 JH CK 0014
Constitution of India, 1950 — Article 226Administrative Tribunal Act, 1985 — Section 21
High Courts13 Jun 2018Dismissed
Kuldip Chouhan Vs Bharat Coking Coal Limited
Jharkhand High Court · (2018) 06 JH CK 0013
Constitution of India, 1950 — Article 226
High Courts13 Jun 2018Disposed Off
M/s Arunodaya Carriers Pvt. Ltd Vs Bharat Coking Coal Limited
Jharkhand High Court · (2018) 06 JH CK 0012
High Courts13 Jun 2018Disposed Off
Shri. Chhotan Vs State of Jharkhand And Ors.
Jharkhand High Court · (2018) 06 JH CK 0011
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts13 Jun 2018Dismissed
Sabita Devi Vs District Superintendent of Education, Ranchi
Jharkhand High Court · (2018) 06 JH CK 0010
Constitution of India, 1950 — Article 14, 21
High Courts13 Jun 2018Disposed Off
Manik Chand Chopra Vs Employees Provident Fund Organization
Jharkhand High Court · (2018) 06 JH CK 0009
Code of Civil Procedure, 1908 — Order 48 Rule 1, Order 48 Rule 2