High Courts09 Mar 2017
Pankaj Srivastava Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0089
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 484 of 1,479
High Courts09 Mar 2017Disposed
Azad Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0057
Indian Penal Code, 1860, Section 435, Section 147, Section 148, Section 149, Section 427, Section 504,
High Courts09 Mar 2017Dismissed
Awadhesh Singh Dhanuk @ Awadhesh Dhanuk Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0056
Indian Penal Code, 1860, Section 34, Section 304B - Acts done by several persons in furtherance of common intention - Dowry death
High Courts09 Mar 2017Disposed Off
Onkar Nath Prasad Vs Mamta Devi
Jharkhand High Court · (2017) 2 AIRJharR 282
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts08 Mar 2017
Tripurari Sharan T.Sharan Vs M/S.Steel Authority Of India
Jharkhand High Court · (2017) 03 JH CK 0122
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 Courts08 Mar 2017Dismissed
Sunil Kumar Vs Shubra Shalini
Jharkhand High Court · (2017) 03 JH CK 0121
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts08 Mar 2017
Shahdeo Mehra Vs The State of Jharkhand through C.B.I.
Jharkhand High Court · (2017) 03 JH CK 0113
Bihar Reorganisation Act, 2000, Section 72, Section 73 - Provisions relating to services in Bihar and Jharkhand - Other provisions relating to services
High Courts08 Mar 2017
Sarita Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0110
Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in certain cases on the principle of no fault
High Courts08 Mar 2017
Rama Yadav, S/o Deo Nandan Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0100
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 -Jharkhand Building (Lease Rent & Eviction) Control Act, 2011, Section 19
High Courts08 Mar 2017
Prabha Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0090
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts08 Mar 2017
Naimuddin @ Naim Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0087
High Courts08 Mar 2017
Mohan Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0083
Income Tax Act, 1961, Section 2(15), Section 2(15), Section 2(15), Section 2(15), Section 12A, Section 12A,
High Courts08 Mar 2017Dismissed
Dr. Damyanti Sinku D/o Late Jagmohan Sinku Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0079
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts08 Mar 2017Dismissed
Associated Cement Companies Ltd. Vs The Union of India,
Jharkhand High Court · (2017) 03 JH CK 0054
High Courts08 Mar 2017Disposed
Ashwini Srivastava @ Ashwini Kumar Srivastav Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0053
Indian Penal Code, 1860, Section 435, Section 147, Section 324, Section 307, Section 323, Section 326,
High Courts08 Mar 2017Disposed Off
Gopi Sahu Vs Manu Ram Kashyap
Jharkhand High Court · (2017) 2 AIRJharR 278
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 226
High Courts08 Mar 2017Dismissed
Bindeshwari Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 273 : (2017) 2 JLJR 260 : (2017) LIC 1902 : (2017) 2 LLJ 420
Constitution of India, 1950 - Article 226, Article 311
High Courts08 Mar 2017Disposed Off
Dhirendra Kumar Karn Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 255
Constitution of India, 1950 - Article 226
High Courts08 Mar 2017Dismissed
Haring Nath Dwivedi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 249
Bihar Reorganization Act, 2000 - Section 72Constitution of India, 1950 - Article 226
High Courts08 Mar 2017Dismissed
Mani Kant Dubey Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 252
Constitution of India, 1950 - Article 14, Article 226