High Courts16 Mar 2017
Prastawit Ucha Vidyalaya Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 03 JH CK 0091
Chotanagpur Tenancy Act, 1908, Section 49, Section 46, Section 71(a)
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Jharkhand High Court judgments
29,567 judgments · page 483 of 1,479
High Courts16 Mar 2017Dismissed
Bablu Ansari @ Irsad Ansari @ Aslam Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0060
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 417, Section 376(D) - Punishment for
High Courts16 Mar 2017
Babloo Bankira & Ors Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0059
Santhal Pargana Tenancy Act, 1949, Section 20, Section 42
High Courts16 Mar 2017Allowed
Mahesh Narain Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 636 : (2017) 2 JLJR 164
High Courts16 Mar 2017Dismissed
Ajit Kumar Sinha Vs Damodar Valley Corporation
Jharkhand High Court · (2017) 2 JLJR 655 : (2017) 2 LLJ 493
Constitution of India, 1950 - Article 226
High Courts16 Mar 2017Dismissed
Sk. Bholi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 772 : (2017) 2 JBCJ 654
Santhal Paragna Tenancy (Supp. Provisions) Act, 1949 - Section 20, Section 42Transfer of Property Act, 1882 - Section 6
High Courts13 Mar 2017
Vinay Sao @ Vinay Kumar @ Binay Kumar Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 03 JH CK 0123
High Courts10 Mar 2017Dismissed
Smt. Fulchuhi Prajapati Vs The Union of India
Jharkhand High Court · (2017) 03 JH CK 0119
Constitution of India, Article 19(1)(g), Article 19(2), Article 19(6) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding
High Courts10 Mar 2017
Roshan Aara Vs Jahir Alam
Jharkhand High Court · (2017) 03 JH CK 0106
Code of Criminal Procedure, 1973, Section 313, Section 197, Section 311 - Power to examine the accused - Prosecution of Judges and public servants - Power to summon materi
High Courts10 Mar 2017
Rajiv Kumar Paswan Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 03 JH CK 0097
High Courts10 Mar 2017Allowed
B.Ed. Student Union S.R.K.P.T.T. B.Ed College Vs The Vinobha Bhave University, Hazaribag
Jharkhand High Court · (2017) 03 JH CK 0058
Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 342, Section 149 - Punishment for rioting - Punishment fo
High Courts10 Mar 2017
Awadhesh Goel Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0055
Code of Criminal Procedure, 1973, Section 389(1) - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 376,
High Courts10 Mar 2017Allowed
Basudeo Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 761 : (2017) 2 JBCJ 649 : (2017) 2 JLJR 195
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 323, Section 342
High Courts10 Mar 2017Allowed
Rajan Vs Central Coalfields Limited
Jharkhand High Court · (2017) 2 LLJ 401
Constitution of India, 1950 - Article 226
High Courts10 Mar 2017Allowed
Tirath Mahto Vs Central Coalfields Limited (C.C.L.)
Jharkhand High Court · (2017) 2 LLJ 315
Constitution of India, 1950 - Article 226
High Courts10 Mar 2017Allowed
Piyashi Devi Vs M/s Central Coalfields Limited Ranchi
Jharkhand High Court · (2017) 2 AIRJharR 727
Constitution of India, 1950 - Article 14, Article 16, Article 16, Article 226
High Courts09 Mar 2017
Yogendra Prasad & Anr Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0127
High Courts09 Mar 2017
WORKMEN REPRESENTED BY STATE JOINT SECRETARY Vs PRESIDING OFFICER, CENTRAL GOVT INDUSTRIAL TRIBUNAL NO 2 & ANR.
Jharkhand High Court · (2017) 03 JH CK 0126
Jharkhand Value Added Tax Act, 2005, Section 44, Section 44
High Courts09 Mar 2017
Sabila Khatoon Vs The State of Jharkhand.
Jharkhand High Court · (2017) 03 JH CK 0108
Indian Penal Code, 1860, Section 302, Section 34, Section 498A - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relat