High Courts08 Aug 2017
Sharda Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0045
Industrial Disputes Act, 1947, Section 25-FFF
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Jharkhand High Court judgments
29,567 judgments · page 466 of 1,479
High Courts08 Aug 2017
Shakib Nazar Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0044
Indian Penal Code, 1860, Section 307, Section 353 - Attempt to murder - Assault or criminal force to deter public servant from discharge of his duty
High Courts08 Aug 2017Allowed
Satyendra Singh @ Stayendra Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0042
High Courts08 Aug 2017
Santosh Kumar Dey Vs State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0037
Industrial Disputes Act, 1947, Section 17B - Payment of full wages to workman pending proceedings in higher courts
High Courts08 Aug 2017Dismissed
Sanjit Mukherjee & Anr Vs The State of Jharkhand & Anr
Jharkhand High Court · (2017) 08 JH CK 0035
High Courts08 Aug 2017Allowed
Maneesh Kumar Paswan Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 08 JH CK 0011
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts08 Aug 2017Dismissed
Mado @ Madho Munda Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0002
Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 34,
High Courts07 Aug 2017
The Divisional Manager, The New India Assurance Company Ltd., Ranchi Vs Kari Devi
Jharkhand High Court · (2017) 08 JH CK 0048
Indian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trust
High Courts07 Aug 2017
Satya Narayan Mahato Vs Smt. Ambika Mahato
Jharkhand High Court · (2017) 08 JH CK 0040
Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Aug 2017
Santu Kumar Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 08 JH CK 0039
Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murder
High Courts07 Aug 2017
Santosh Kumar Verma @ Santosh Verma Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0038
Indian Penal Code, 1860, Section 392 - Punishment for robbery
High Courts07 Aug 2017Disposed
Manbodh Kr. Pradhan. Vs Kalpana Pradhan & Anr
Jharkhand High Court · (2017) 08 JH CK 0010
High Courts04 Aug 2017Dismissed
Amresh Kumar Jha Vs State Of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0054
Jharkhand Government Servants (Classification, Control And Appeal) Rules, 2016 — Rule 9(2), 9(2)(a), 9(3), 9(3)(i), 9(3)(ii), 9(6), 9(6)(a), 9(6)(b)Jharkhand Service Code, 2001 — Rule 99, 100Indian Penal Code, 1860 — Section 409, 420
High Courts04 Aug 2017Dismissed
Upendra Yadav, s/o Rameshwar Yadav Vs State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0052
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
High Courts04 Aug 2017
Manbodh Kr. Pradhan Vs Kalpana Pradhan & Anr.
Jharkhand High Court · (2017) 08 JH CK 0009
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts04 Aug 2017Disposed
Mamta Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0008
Trade Union Act, 1926, Section 8, Section 28, Section 28(4)
High Courts03 Aug 2017Allowed
Mahesh Narain Singh Vs The State of Jharkhand through its Chief Secretary, & Ors.
Jharkhand High Court · (2017) 08 JH CK 0006
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 376 - Punishm
High Courts02 Aug 2017
The New India Assurance Co. Ltd & Anr Vs Amna Khatoon & Ors
Jharkhand High Court · (2017) 08 JH CK 0049
Motor Vehicles Act, 1988, Section 149(2), Section 149(2) - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks
High Courts02 Aug 2017
State of Jharkhand & Ors. Vs Raj Mohan Pd. Sinha
Jharkhand High Court · (2017) 08 JH CK 0047
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989,
High Courts02 Aug 2017Allowed
Malay Kumar Sen, son of late Sushil Chandra Sen Vs The Bihar State Food & Civil Supplies Corporation Ltd.
Jharkhand High Court · (2017) 08 JH CK 0007