High Courts03 Apr 2018Dismissed
MD. TASLIM ARIF Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0061
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 4(vii)(a)
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 445 of 1,479
High Courts03 Apr 2018Disposed Of
CENTRAL COALFIELDS LIMITED Vs STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY, DEPT. OF HOME, JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0060
Constitution of India, 1950 — Article 226
High Courts03 Apr 2018Dismissed
RAHUL KUMAR Vs STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY, DEPT. OF HOME, JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0058
High Courts03 Apr 2018Allowed
AJIT KUMAR SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0057
High Courts03 Apr 2018Allowed
ABILAS HANSDA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0056
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 364Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4Code of Criminal Procedure, 1973 — Section 313
High Courts03 Apr 2018Partly Allowed
M/S. BHARAT COKING COAL LIMITED Vs THEIR WORKMEN BEING REPRESENTED BY THE SECRETARY, BIHAR COLLIERY KAMGAR UNION
Jharkhand High Court · (2018) 04 JH CK 0055
Industrial Disputes Act, 1947 — Section 11(A), 25F
High Courts02 Apr 2018Dismissed
GOLA HO, S/O LATE CHUMRU HO Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0054
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 15
High Courts02 Apr 2018Disposed Of
SUMESHWAR SHARMA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0053
High Courts02 Apr 2018
NEW INDIA ASSURANCE COMPANY LTD. Vs MOSTT. SONA MUNI
Jharkhand High Court · (2018) 04 JH CK 0052
Constitution of India, 1950 — Article 226Legal Services Authorities Act 1987 — Section 22 C(4), 22 C (8), 22E(4), 149(2)(a)(ii)
High Courts02 Apr 2018Dismissed
BINDESHWARI SINGH Vs HEAVY ENGINEERING CORPORATION
Jharkhand High Court · (2018) 04 JH CK 0051
Constitution of India, 1950 — Article 226
High Courts02 Apr 2018Allowed
RIYA DUBEY, WIFE OF SHRI SANTOSH DUBEY, RESIDENT OF COMMANDING OFFICER, J.A.P Vs 1. STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0050
High Courts02 Apr 2018Allowed
URMILA DEVI Vs M/S CENTRAL COALFIELDS LIMITED
Jharkhand High Court · (2018) 04 JH CK 0049
High Courts02 Apr 2018Disposed Of
NARAIN SONAR @ NARAYAN SONAR Vs CHETLAL SONAR
Jharkhand High Court · (2018) 04 JH CK 0048
High Courts02 Apr 2018Allowed
RINKU SINGH @ AMRIKA SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 04 JH CK 0047
Indian Penal Code, 1860 — Section 365, 376, 379, 452Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts02 Apr 2018Allowed
NAND KUMAR SINGH Vs INDICA COMPOSITE PRIVATE LIMITED
Jharkhand High Court · (2018) 04 JH CK 0046
Code of Civil Procedure, 1908 — Order 41 Rule 22(1)Companies Act, 1956 — Section 7B, 10(F), 17(2), 108, 187(c), 187C (1), 187C (2), 187C (6), 247, 286, 397, 398, 399, 402, 403
High Courts02 Apr 2018Dismissed
PRAKASH RATNA JHA Vs M/S HEAVY ENGINEERING CORPORATION LTD
Jharkhand High Court · (2018) 04 JH CK 0045
High Courts28 Mar 2018Dismissed
LAXMAN SAH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0113
Constitution of India, 1950 — Article 14, 16, 226
High Courts28 Mar 2018Allowed
ARJUN PRASAD RAI Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0112
Constitution of India, 1950 — Article 226Bihar State Universities Act, 1976 — Section 57Jharkhand Universities Act, 2000 — Section 35
High Courts28 Mar 2018Disposed Of
HARADHAN MODAK, SON OF SRI BHIM MODAK Vs THE BHARAT COKING COAL LIMITED THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR HAVING ITS OFFICE AT KOYLA BHAVAN, P.O. KOYLA NAGAR, P.S. SARIDHELLA, DISTRICT DHANBAD
Jharkhand High Court · (2018) 03 JH CK 0111
Constitution of India, 1950 — Article 226
High Courts28 Mar 2018Dismissed
SHANTI HANSDA W/O MANOJ MURMU Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0110
Constitution of India, 1950 — Article 226