High Courts06 Mar 2018Dismissed
ASHUTOSH PRASAD SAH Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0055
Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 — Section 42, 57(c)Code of Criminal Procedure, 1973 — Section 145
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Jharkhand High Court judgments
29,567 judgments · page 451 of 1,479
High Courts06 Mar 2018Dismissed
LOVELY KUMAR AND OTHER Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0054
High Courts06 Mar 2018Allowed
RATAN LAL MAHTO Vs THE STATE OF JHARKHAND THROUGH SECRETARY, REVENUE DEPARTMENT, GOVERNMENT OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0053
Bihar Tenant's Holdings (Maintenance of Records) Act, 1973 — Section 2©, 2(j), 2(t), 16
High Courts06 Mar 2018Allowed
M. RAJESH @ RAJESH SINGH Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0052
Indian Penal Code, 1860 — Section 354, 448Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1) (xi)Code of Criminal Procedure, 1973 — Section 161, 313
High Courts06 Mar 2018Allowed
SITA RAM PAHARIYA Vs STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0051
Essential Commodities Act, 1955 — Section 7Bihar Trade Articles (Licenses Unification) Order, 1984 — Section 11(2)
High Courts05 Mar 2018Partly Allowed
NITAI PADDU GHOSH AND OTHERS Vs THE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0114
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 341, 379, 427, 448Code of Criminal Procedure, 1973 — Section 161, 360
High Courts05 Mar 2018Dismissed
RAJNI JAIN, W /O SRI KAMAL KUMAR JAIN VsTHE STATE OF JHARKHAND
Jharkhand High Court · (2018) 03 JH CK 0050
High Courts05 Mar 2018Dismissed
MANGAL DAN ORAON AND OTHERS Vs UNION OF INDIA
Jharkhand High Court · (2018) 03 JH CK 0049
High Courts28 Feb 2018Disposed Of
M/S. Aretpl-At (Jv) Vs M/s. Central Coalfields Limited And Ors
Jharkhand High Court · (2018) 02 JH CK 0042
Income Tax Act, 1961 — Section 40A(2)(b)Indian Contract Act, 1872 — Section 55, 63Constitution Of India, 1950 — Article 14, 32, 226, 298
High Courts27 Feb 2018
Suraj Chandra Goswami, son of Late Bijay Chandra Goswami, Vs Central Coalfields Limited & Ors
Jharkhand High Court · (2018) 02 JH CK 0028
High Courts27 Feb 2018
Paribal Mahto, S/o Late Vishwanath Mahto, Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0027
High Courts27 Feb 2018
Aloke Kumar Sengupta Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0007
Constitution of India, Article 319, Article 319(d) - Prohibition as to the holding of offices by members of Com- mission on ceasing to be such members - Prohibition as to the holding of office
High Courts23 Feb 2018Disposed Of
IVRCL Infrastructures & Projects Limited Vs State Of Jharkhand and Ors
Jharkhand High Court · (2018) 3 JLJR 400
High Courts22 Feb 2018
Mangru Kandeyang Vs The State of Bihar ( Now Jharkhand)
Jharkhand High Court · (2018) 02 JH CK 0026
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts21 Feb 2018
Budhu Munda & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0025
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts21 Feb 2018
Hindustan Copper Ltd Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0010
Bihar and Orissa Public Demands Recovery Act, 1914, Section 7
High Courts21 Feb 2018
Prakash Kumar Goswami, S/o Late Bivishan Goswami, Vs Suresh Ravidas & Ors
Jharkhand High Court · (2018) 02 JH CK 0006
Code of Civil Procedure, 1908, Order 6Rule 17 -Chotanagpur Tenancy Act, 1908, Section 46
High Courts20 Feb 2018
Mangal @ Mangra Oraon Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0015
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde
High Courts20 Feb 2018
Nita Verma & Anr Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0014
Bihar Privileged Persons Homestead Tenancy Act, 1947, Section 5, Section 2(i), Section 2(j) -Bihar Privileged Persons Homestead Tenancy Rules, 1948, Rule 5
High Courts20 Feb 2018
Smt. Pramila Devi wife of late Dindayal Barnwal Vs Union of India through the General Manager
Jharkhand High Court · (2018) 02 JH CK 0013