High Courts20 Apr 2017
Md. Makbul Mairaj @ Md. Maqbool Meraj Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0058
Arbitration and Conciliation Act, 1996, Section 12 - Grounds for challenge
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Jharkhand High Court judgments
29,567 judgments · page 478 of 1,479
High Courts20 Apr 2017
Mantosh Ravidas Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0056
Code of Criminal Procedure, 1973, Section 161, Section 164, Section 438(2) - Examination of witnesses by police - Recording of confessions and statements - Direction for g
High Courts20 Apr 2017Dismissed
Bindhyachal Devi Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 04 JH CK 0043
High Courts20 Apr 2017Allowed
Bindeshwari Mandal son of late Kishori Mandal Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 04 JH CK 0042
High Courts19 Apr 2017Dismissed
Binay Ranjan Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 04 JH CK 0041
High Courts19 Apr 2017
Binay Kumar Tiwary Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0040
High Courts18 Apr 2017
Meghan Mahto Vs The State of Jharkhand, through the Deputy Commissioner, Hazaribagh and others
Jharkhand High Court · (2017) 04 JH CK 0060
State Bank of India Act, 1955, Section 49 -State Bank of India Officers Service Rule, 1992, Rule 67(g), Rule 68(3)(ii) -State Bank of India (Supervising Staff) Service Rule, 1992, Rule 51(3), Ru
High Courts18 Apr 2017Allowed
Binay Kumar Singh Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 04 JH CK 0039
High Courts18 Apr 2017Dismissed
Bimal Ganjhu, son of late Kunj Lal Ganjhu Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0038
Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts17 Apr 2017
Topa Mallah @ Jhora Vs State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0095
Indian Penal Code, 1860, Section 304, Section 379, Section 338, Section 337 - Punishment for culpable homicide not amounting to murder - Punishment fo
High Courts17 Apr 2017
Ramjivan Purty Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0080
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts17 Apr 2017
Bijoy Kumar Singh, son of Jitendra Mohan Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0037
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A - Husband or relativ
High Courts17 Apr 2017
Bijay Kumar, son of Sri Ram Ishwar Choudhary Vs Bokaro Steel Limited
Jharkhand High Court · (2017) 04 JH CK 0036
Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 307, Section 323, Section 326,
High Courts17 Apr 2017Dismissed
Bihar Colliery Kamgar Union Vs Employer in relation to the Management of Bhawra
Jharkhand High Court · (2017) 04 JH CK 0035
Indian Penal Code, 1860, Section 120B, Section 302, Section 147, Section 149, Section 143, Section 341 - Pu
High Courts12 Apr 2017Dismissed
Biglahi Devi & Ors. Vs Dahru Sahu & Ors.
Jharkhand High Court · (2017) 04 JH CK 0034
High Courts12 Apr 2017Dismissed
Bichitra Nanda Dash, S/o Late Mukunda Dash Vs Union of India
Jharkhand High Court · (2017) 04 JH CK 0033
High Courts11 Apr 2017Allowed
Ved Prakash Son of Ramnath Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0097
Constitution of India, Article 14, Article 226, Article 12 -Companies Act, 2013, - Section 39(4), Section 42(9) -Companies (Prospectus and Allotment of Sec
High Courts11 Apr 2017
Shabana Khatoon, w/o of Md. Raqeeb Ansari Vs Md. Raqeeb Ansari @ Raqeeb Ansari
Jharkhand High Court · (2017) 04 JH CK 0086
Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 307, Section 326, Section 341 - Punish
High Courts11 Apr 2017Allowed
Sajid Hussain Vs The Union of India & others
Jharkhand High Court · (2017) 04 JH CK 0085
Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency,
High Courts11 Apr 2017
Rajeev Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0072
Indian Penal Code, 1860, Section 376, Section 379 - Punishment for rape - Punishment for theft