High Courts17 Apr 2018Dismissed
A. MAKLU MARANDI, W/O LATE SUNDER MURMU Vs STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY GOVT. OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0109
Constitution of India, — Article 14, 16, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 440 of 1,479
High Courts17 Apr 2018Dismissed
USMAN ANSARI Vs STEEL AUTHORITY OF INDIA LIMITED, BOKARO
Jharkhand High Court · (2018) 04 JH CK 0108
Constitution of India, — Article 14, 16, 226
High Courts17 Apr 2018Disposed Off
NARAD PRASAD TIWARY Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0107
High Courts17 Apr 2018Disposed Off
LAL CHAND MAHTO, SON OF SHRI BHAWANI MAHTO Vs ALLAHABAD BANK
Jharkhand High Court · (2018) 04 JH CK 0106
High Courts17 Apr 2018Disposed Off
KAMAL KISHORE SINGH, S/O SRI SHARBHU NATH SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0105
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts17 Apr 2018Disposed Off
SURENDRA PRASAD VERMA AND ORS. Vs STATE OF JHARKHAND AND ORS.
Jharkhand High Court · (2018) 04 JH CK 0104
Constitution of India, — Article 14, 16, 226
High Courts17 Apr 2018Allowed
CHHOTU KUMAR @CHHOTU PRASAD Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0103
Indian Penal Code, 1860 — Section 306, 376, 511Code of Criminal Procedure, 1973 — Section 161, 313Indian Evidence Act, 1872 — Section 32(1)
High Courts17 Apr 2018Allowed
BABULAL MURMU, S/O JAGDISH MURMU Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0102
Indian Penal Code, 1860 — Section 34, 307, 323, 452, 458Code of Criminal Procedure, 1973 — Section 313
High Courts17 Apr 2018Allowed
RAMESHWAR MODI AND ORS. Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0101
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 379Code of Criminal Procedure, 1973 — Section 313
High Courts17 Apr 2018Allowed
RAM KISHORE SAHU Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0100
Indian Penal Code, 1860 — Section 201, 302Code of Criminal Procedure, 1973 — Section 164, 313
High Courts16 Apr 2018Allowed
RUKMINI DEVI Vs STATE OF JHARKHAND THROUGH THE SECRETARY-CUMCOMMISSIONER, DEPARTMENT OF HEALTH, GOVERNMENT OF JHARKHAND, RANCHI
Jharkhand High Court · (2018) 04 JH CK 0099
High Courts13 Apr 2018Dismissed
SWATI KUMARI, D/O JAGATPAL SAHU Vs HIGH COURT OF JHARKHAND THROUGH REGISTRAR GENERAL, DORANDA, RANCHI
Jharkhand High Court · (2018) 04 JH CK 0098
Constitution of India, — Section 226
High Courts13 Apr 2018Disposed Off
KHETRO MOHAN PINGUA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0097
High Courts13 Apr 2018Allowed
CHAITU ORAON, DEOMOHAN SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0096
Indian Penal Code, 1860 — Section 120B, 376, 397, 412
High Courts13 Apr 2018Dismissed
UNION OF INDIA Vs SHREE SHAMBHU NATH SARKAR, S/O SRI RAMCHANDRA NATH SARKAR
Jharkhand High Court · (2018) 04 JH CK 0095
Limitation Act, 1963 — Section 5
High Courts12 Apr 2018Dismissed
Md. Aftab Ansar Vs State Election Commission And Ors
Jharkhand High Court · (2018) 04 JH CK 0125
Jharkhand Municipal Act, 2011 — Section 18, 18(1), 18(1)(K), 18(2), 580, 583, 584, 584(1), 584(1)(B), 584(1)(d)(i)(ii)(iv), 586, 587Evidence Act, 1872 — Section 114Representation Of People Act, 1951 — Section 80, 80(A), 100
High Courts12 Apr 2018Dismissed
ANIL KUMAR MISHRA Vs STATE BANK OF INDIA, CENTRAL HOUSE AT NARIMAN POINT, MUMBAI
Jharkhand High Court · (2018) 04 JH CK 0124
Constitution of India, — Article 14, 16, 21State Bank of India Service Rules, 1992 — Rule 67(i), 68(1)
High Courts12 Apr 2018Dismissed
MD. FAZAL HAQUE ANSARI AND OTHER Vs UNION OF INDIA AND OTHER
Jharkhand High Court · (2018) 04 JH CK 0123
Code of Civil Procedure, 1908 — Order 47 Rule 1Constitution of India, — Article 226
High Courts12 Apr 2018Dismissed
KULDEEP SINGH @ SARDARJI Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0122
Indian Penal Code, 1860 — Section 279, 337, 304A
High Courts12 Apr 2018Allowed
RAM BAHADUR PANDEY Vs STATE OF JHARKHAND AND OTHER
Jharkhand High Court · (2018) 04 JH CK 0121
Indian Penal Code, 1860 — Section 34, 39, 319, 323, 341, 427, 448, 506Code of Criminal Procedure, 1973 — Section 161