High Courts08 May 2018Allowed
M/S Bharat Coking Coal Limited Vs Madhusudan Paul S/O Late H.B. Paul
Jharkhand High Court · (2018) 05 JH CK 0011
Legal Services Authority Act, 1987 — Section 22
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 439 of 1,479
High Courts08 May 2018Allowed
Md. Imtiaz Khan Son Of Md. Murutaz Khan Vs Md. Hafiz Khan, Son Of Late Hanif Khan
Jharkhand High Court · (2018) 05 JH CK 0010
Code Of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 5
High Courts08 May 2018Dismissed
Raj Shekhar Son Of Sri Abhay Kumar, Proprietor Of Firm Shivam Construction Vs Govind Lal Sahu
Jharkhand High Court · (2018) 05 JH CK 0009
Arbitration and Conciliation Act, 1996 — Section 8Code of Criminal Procedure, 1973 — Section 144Code Of Civil Procedure, 1908 — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 3
High Courts08 May 2018Allowed
Akshay Pradhan And Other Vs State Of Bihar
Jharkhand High Court · (2018) 05 JH CK 0008
Indian Penal Code, 1860 — Section 147, 148, 149, 302Code of Criminal Procedure, 1973 — Section 313
High Courts08 May 2018Disposed Of
Chairman-Cum-Managing Director, Bharat Coking Coal Limited Vs Dr. Arun Kumar Sinha
Jharkhand High Court · (2018) 05 JH CK 0007
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 15
High Courts08 May 2018Dismissed
Dilip Kumar Son Of Sri Prakash Thakur Vs Director General Of Police, Jharkhand, Ranchi
Jharkhand High Court · (2018) 05 JH CK 0006
Limitation Act, 1963 — Section 5
High Courts07 May 2018Disposed Of
Ram Brind Prasad Singh, Son Of Late Hari Prasad Singh Vs Union Of India
Jharkhand High Court · (2018) 05 JH CK 0005
Constitution of India, 1950 — Article 226Border Security Force Rules, 1969 — Section 25(3)Central Civil Services (Pension) Rules 1972 — Rule 48 A
High Courts07 May 2018Disposed Of
Jhipa Kachhap Son Of Late Aitwa Kachhap Vs Executive Engineer, Building Construction Department, Dumka
Jharkhand High Court · (2018) 05 JH CK 0004
Constitution of India, 1950 — Article 226
High Courts07 May 2018Disposed Of
Surajdeo Prasad Chouhan Son Of Late Jattu Pd. Chouhan, Ex-Armed/Security Guard Vs Central Coalfield Limited
Jharkhand High Court · (2018) 05 JH CK 0003
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 May 2018Disposed Of
Nina Kumari Sah, Wife Of Sri Amarnath Sah Vs District Superintendent Of Education, Sahebganj
Jharkhand High Court · (2018) 05 JH CK 0002
Constitution of India, 1950 — Article 14, 16, 21, 226, 300A
High Courts04 May 2018Partly Allowed
Usha Devi And Other Vs State Of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0001
Indian Penal Code, 1860 — Section 34, 323, 324, 341, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(xi), 4Code of Criminal Procedure, 1973 — Section 161, 172(2), 313
High Courts19 Apr 2018Disposed Off
AMULYA KUMAR SINGH Vs MARWARI RELIEF SOCIETY
Jharkhand High Court · (2018) 04 JH CK 0118
Code of Civil Procedure, 1908 — Order 11 Rule 16, Order 12 Rule 3
High Courts19 Apr 2018Dismissed
BHUSHAN MUNDA Vs NIRANJAN MAHLI
Jharkhand High Court · (2018) 04 JH CK 0117
Code of Civil Procedure, 1908 — Section 100Chotanagpur Tenancy Act, 1908 — Section 20, 32, 35, 42, 46(4), 49(1), 49(2), 49(5), 50, 54, 61, 63, 65, 71A, 73, 74A, 75, 85, 86, 87, 89, 91 258
High Courts19 Apr 2018Allowed
MATAL MARAIYA, CHANDAR MARAIYA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0116
Indian Penal Code,1860 — Section 34, 302, 307, 323, 325 Code of Criminal Procedure, 1973 — Section 313
High Courts19 Apr 2018Dismissed
DIJAN MANDAL Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0115
Indian Penal Code,1860 — Section 302, 307, 324Code of Criminal Procedure, 1973 — Section 313
High Courts18 Apr 2018Disposed Off
BHARAT COKING COAL LIMITED Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0114
Land Aquisition Act 1894 — SectionCode Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 1
High Courts18 Apr 2018
MANJEET SINGH AND ORS. Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0113
Bihar Privileged Persons Homstead Tenancy Act, 1947 — Section 21
High Courts18 Apr 2018Allowed
BASUDEO THAKAR Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0112
Indian Penal Code, 1860 — Section 34, 304, 304II, 323, 337Code of Criminal Procedure, 1973 — Section 313
High Courts18 Apr 2018Dismissed
LAGAN GOPE Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0111
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
High Courts18 Apr 2018Disposed Off
NIRAL SAHU AND ORS. Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0110
Indian Penal Code, 1860 — Section 34, 363, 366, 376(g)