High Courts20 Jun 2017
Indra Deo Pandey Vs Union Of India & Ors
Jharkhand High Court · (2017) 06 JH CK 0024
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 472 of 1,479
High Courts20 Jun 2017
Indira Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0023
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 3, Section 4<
High Courts20 Jun 2017
IFFCO TOKIO General Insurance Co. Vs Meena Devi & Ors.
Jharkhand High Court · (2017) 06 JH CK 0022
Industrial Disputes Act, 1947, Section 33(1) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings
High Courts19 Jun 2017
Sudhir Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0054
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 Courts19 Jun 2017
Mushraff Parvez Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0049
Code of Civil Procedure, 1973, Section 151, Order 8Rule 1
High Courts19 Jun 2017Dismissed
Ishwar Chandra Mahto Vs The State of Bihar
Jharkhand High Court · (2017) 06 JH CK 0027
Code of Criminal Procedure, 1973, Section 482, Section 164, Section 311 - Saving of inherent powers of High Court - Recording of confessions and statements - Power to summ
High Courts19 Jun 2017
Indu Shekhar Jha Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0026
Minimum Wages Act, 1948, Section 20, Section 20(7) - Claim - Claim
High Courts19 Jun 2017Allowed
INDRADEO PANDEY Vs UNION OF INDIA & ORS.
Jharkhand High Court · (2017) 06 JH CK 0025
Industrial Disputes Act, 1947, Section 10(2A)(1) - Reference of disputes to Boards, Courts or Tribunals
High Courts16 Jun 2017Disposed
Salil Narayan @ Sai Narayan Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0053
Constitution of India, Article 309, Article 141, Article 136, Article 16 -Jharkhand Pension Rules, 1950, - Rule 16, Rule 29, Rule 31, Rule 60,
High Courts16 Jun 2017
Gulab Sheikh Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0019
Indian Penal Code, 1860, Section 120B, Section 147, Section 148, Section 149, Section 364 - Punishment of criminal conspiracy -
High Courts16 Jun 2017
Gopal Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0015
Indian Penal Code, 1860, Section 34, Section 304(B), Section 498(A) - Acts done by several persons in furtherance of common intention - Punishment for culpable homicide not
High Courts15 Jun 2017
Gyanti Kumari Vs State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0021
High Courts15 Jun 2017Disposed
Gunadhar Manjhi Vs The Union of India
Jharkhand High Court · (2017) 06 JH CK 0020
High Courts15 Jun 2017Dismissed
Great Onumajuru Chukuwadi @ Great Chukuwadi @ James Banti Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0017
High Courts15 Jun 2017Dismissed
Gopal Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0014
Indian Penal Code, 1860, Section 380, Section 427 - Theft in dwelling-house, etc. - Mischief causing damage to the amount of fifty rupees
High Courts15 Jun 2017
Gopal Machhua Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0013
Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
High Courts14 Jun 2017
Gudan Das @ Nunulal Das Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0018
High Courts13 Jun 2017
Girijesh Kumar, Vs State of Jharkhand, & Ors.,
Jharkhand High Court · (2017) 06 JH CK 0012
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts12 Jun 2017
Sumita Pritam Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0055
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A, Section 7B, Section 7B - Determination of moneys due from employ