High Courts11 Apr 2018Dismissed
RITLAL VERMA AND ORS. Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0043
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 341, 379, 447, 506Code of Criminal Procedure, 1973 — Section 313
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Jharkhand High Court judgments
29,567 judgments · page 442 of 1,479
High Courts11 Apr 2018Dismissed
PARSU SINGH, RAMDHYAN SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0042
Indian Penal Code, 1860 — Section 147, 148, 149, 302341, 448Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4Code of Criminal Procedure, 1973 — Section 313, 357A
High Courts11 Apr 2018Allowed
GOPI NATH GOPE Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0041
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 229, 230, 313, 319
High Courts11 Apr 2018Allowed
SURAJDEO SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0040
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 161
High Courts10 Apr 2018Allowed
KUMAR KUNAL AND OTHER Vs STATE OF JHARKHAND AND OTHER
Jharkhand High Court · (2018) 04 JH CK 0039
High Courts10 Apr 2018Dismissed
MIRA BANWAR Vs SMT. SANGEETA BARLA
Jharkhand High Court · (2018) 04 JH CK 0038
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts10 Apr 2018Dismissed
SHEO PRASAD SINGH Vs INDIAN IRON & STEEL COMPANY (NOW UNDER SAIL)
Jharkhand High Court · (2018) 04 JH CK 0037
Constitution of India, — Section 226
High Courts10 Apr 2018Allowed
BRIJESH KEDIA @ BRIJESH KUMAR KEDIA Vs JHARKHAND URJA VIKAS NIGAM LTD
Jharkhand High Court · (2018) 04 JH CK 0036
High Courts10 Apr 2018Disposed Off
ANIMESH TETARWAY Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0035
Constitution of India, — Section 16
High Courts10 Apr 2018Allowed
LATIKA DEVI Vs CENTRAL COAL FIELD LTD
Jharkhand High Court · (2018) 04 JH CK 0034
Payment of Gratuity Act, 1972 — Section 7(3), 7(3A)Industrial Disputes Act, 1948 — Section 18Indian Evidence Act, 1872 — Section 108
High Courts10 Apr 2018Dismissed
VIDYA BHUSHAN PRASAD Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0033
Indian Penal Code, 1860 — Section 406, 409, 420
High Courts10 Apr 2018Allowed
BRAJ MOHAN DAS Vs JHARKHAND STATE INFORMATION COMMISSION, THROUGH ITS ADDITIONAL SECRETARY, ENGINEER’S HOSTEL NO.2, ROUND-ABOUT, P.O. & P.S. DHURWA, DISTRICT RANCHI
Jharkhand High Court · (2018) 04 JH CK 0032
Right to Information Act, 2005 — Section 19(8)(b), 20(1)
High Courts10 Apr 2018Disposed Off
REKHA KUMARI Vs STATE OF JHARKHAND AND OTHER
Jharkhand High Court · (2018) 04 JH CK 0031
High Courts10 Apr 2018Dismissed
PURAN SINGH AND OTHER Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0030
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 341Code of Criminal Procedure, 1973 — Section 313
High Courts10 Apr 2018Disposed Off
VINAY BHAGAT AND OTHER Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0029
Indian Penal Code, 1860 — Section 34, 363, 364A
High Courts09 Apr 2018Dismissed
ASHWINI KUJUR Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0028
Code of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 22 Rule 4(2)
High Courts09 Apr 2018Allowed
OM PRAKASH MITTAL Vs BIJLI CHOUDHARY
Jharkhand High Court · (2018) 04 JH CK 0027
Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 1, Order 41 Rule 2, Section 151
High Courts09 Apr 2018Dismissed
MD. MAQUBOOL ANJUM Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0026
Jharkhand State Universities Act, 2000 — Section 4(1)(14)Bihar Universities Act, 1976 — Section 4(14)
High Courts09 Apr 2018Disposed Off
DEBABRATA SENGUPTA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0025
High Courts09 Apr 2018Dismissed
SHIV NARAYAN PASWAN AND OTHER Vs STATE OF JHARKHAND AND OTHER
Jharkhand High Court · (2018) 04 JH CK 0024
Constitution of India, — Article 226