High Courts28 Mar 2018Disposed Of
RAVINDER SINGH MAND AND OTHER Vs STATE OF JHARKHAND AND OTHER
Jharkhand High Court · (2018) 03 JH CK 0109
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 446 of 1,479
High Courts28 Mar 2018Allowed
MUNGIA KAMIN Vs M/S COAL MINES PROVIDENT FUND ORGANIZATION
Jharkhand High Court · (2018) 03 JH CK 0108
High Courts28 Mar 2018Disposed Of
SMT. MAYA KISKU Vs BIMLA KISKU
Jharkhand High Court · (2018) 03 JH CK 0107
Code Of Civil Procedure, 1908 — Section 47
High Courts28 Mar 2018
MARIAM KHATOON Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0106
Code of Criminal Procedure, 1973 — Section 357A
High Courts28 Mar 2018Dismissed
GANESH PRASAD SONI Vs ORIENTAL INSURANCE COMPANY LIMITED
Jharkhand High Court · (2018) 03 JH CK 0105
Motor Vehicle Act, 1988 — Section 166
High Courts28 Mar 2018Dismissed
M/S SHIVAM CONSTRUCTION, A PROPRIETORSHIP FIRM, SITUATED AT NTS, BARKAKANA, POST NTS, BARKAKANA, POLICE STATION NTS, BARKAKANA, DISTRICT RAMGARH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0104
High Courts28 Mar 2018Disposed Of
KANCHAN PANDEY Vs STATE OF BIHAR, NOW JHARKHAND THOUGH DEPUTY COMMISSIONER, PALAMAU
Jharkhand High Court · (2018) 03 JH CK 0103
Land Acquisition Act, 1894 — Section 4, 6, 9, 18
High Courts27 Mar 2018Dismissed
KALABATI DEVI Vs BIMLA DEVI AGARWAL
Jharkhand High Court · (2018) 03 JH CK 0102
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts27 Mar 2018Disposed Of
NAGENDRA RAJAK Vs KHOKHANI DEVI
Jharkhand High Court · (2018) 03 JH CK 0101
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 8 Rule 1, Order 14 Rule 2, Order 23 Rule 3, Order 23 Rule 3A, Section 151
High Courts27 Mar 2018Allowed
SMT. MEENA DEVI Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0100
Payment of Gratuity Act, 1972 — Section 4, 4(6), 13(6b)(i), 13(6b)(ii), 14Constitution of India, 1950 — Article 300A
High Courts27 Mar 2018Dismissed
RUPLAL RAJWAR Vs DAMODAR RAJWAR
Jharkhand High Court · (2018) 03 JH CK 0099
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts27 Mar 2018Dismissed
MORNING VANIJYA PRIVATE LIMITED Vs SATYA NARAYAN RAM AND OTHER
Jharkhand High Court · (2018) 03 JH CK 0098
Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17, Section 151
High Courts27 Mar 2018Dismissed
LAKHA SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0097
Arms Act, 1959 — Section 25(1B), 26(1), 27, 27(1)Indian Penal Code, 1860 — Section 307, 353Code of Criminal Procedure, 1973 — Section 313
High Courts27 Mar 2018Dismissed
RANJAN KUMAR PATHAK Vs SANDHYA KUMARI
Jharkhand High Court · (2018) 03 JH CK 0096
Hindu Marriage Act, 1955 — Section 13(1)(ia)Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498A
High Courts26 Mar 2018Disposed Of
DHANBAD ABHIBHAWAK SANGH (TRUST) Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0095
Right of Children to Free and Compulsory Education Act, 2009 — Section 18
High Courts26 Mar 2018Disposed Of
PATRICK SADA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0094
Jharkhand Lokayukta Act, 2001 — Section 10, 11
High Courts26 Mar 2018Dismissed
SHESH NATH TIWARY Vs SMT. BRINDA DEVI
Jharkhand High Court · (2018) 03 JH CK 0092
Code Of Civil Procedure, 1908 — Order 18 Rule 17A
High Courts26 Mar 2018Disposed Of
RAMA NAND SINGH Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0091
High Courts24 Mar 2018Allowed
KATI KISKU @ LAKHI RAM KISKU, RAJESH MURMU Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0089
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313