High Courts25 Apr 2017
The New India Assurance Company Ltd. Vs Manju Devi and Ors.
Jharkhand High Court · (2017) 04 JH CK 0093
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 477 of 1,479
High Courts25 Apr 2017
Rama Ram & others Vs Deputy Commissioner, Hazaribagh & others
Jharkhand High Court · (2017) 04 JH CK 0077
High Courts25 Apr 2017Disposed
Blichdan Kujur @ Bilisdan Kujur Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0055
Code of Civil Procedure, 1908, Order 1Rule 10(2)
High Courts25 Apr 2017Disposed
Birendra Kumar Singh Vs The Jharkhand State through the Commissioner, & Ors.,
Jharkhand High Court · (2017) 04 JH CK 0054
High Courts25 Apr 2017Dismissed
Binod Khatri @ Vinod Khatri Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0047
High Courts24 Apr 2017
The Court on its Own Motion Vs The Union of India & others
Jharkhand High Court · (2017) 04 JH CK 0091
High Courts24 Apr 2017
Subodh Karmakar Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0088
Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 325, Section 149 - Puni
High Courts24 Apr 2017Dismissed
Binod Chaudhary, & Antr. Vs The State of Bihar
Jharkhand High Court · (2017) 04 JH CK 0046
Code of Civil Procedure, 1908, Section 151, Order 1Rule 10(2), Order 41Rule 20(2) - Saving of Inherent powers of Court
High Courts24 Apr 2017Disposed
Binod Chaudhary @ Indu Mandal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 04 JH CK 0045
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1 - Saving of Inherent powers of Court
High Courts21 Apr 2017Allowed
Sadhvendra Singh @ Sadho Singh Vs Bharat Coking Coal Ltd & Ors
Jharkhand High Court · (2017) 04 JH CK 0084
Chotanagpur Tenancy Act, 1947, Section 71A
High Courts21 Apr 2017
Roshan Lal Choudhary Vs Nirmala Devi & Ors.
Jharkhand High Court · (2017) 04 JH CK 0083
High Courts21 Apr 2017
Ramesh Lal Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0078
High Courts21 Apr 2017
Rajeev Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0073
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Apr 2017
Misan Sk. S/o Kayamat Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0061
Liberalised Pension Rules, 1950, Rule 43 (b), Rule 139 (a) (b)
High Courts21 Apr 2017
Binod Kumar Chaturbedi Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0048
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts21 Apr 2017Disposed
Bindu Devi Dubey Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0044
Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for in
High Courts20 Apr 2017
Yogendra Mehra Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 04 JH CK 0100
High Courts20 Apr 2017
Rajak Ansari, S/o Late Noor Mohammad Ansari Vs Steel Authority of India Limited
Jharkhand High Court · (2017) 04 JH CK 0071
Constitution of India, Article 19(1)(g) - Protection of certain rights regarding freedom of speech, etc
High Courts20 Apr 2017
Pappu Rout @ Pappu Kumar Rout Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0066
High Courts20 Apr 2017
Md. Shamshi @ Md. Shamsheed Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0059
Code of Criminal Procedure, 1973, Section 357(a) - Order to pay compensation