High Courts07 Mar 2017
Vinit Kumar Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 03 JH CK 0124
Chhota Nagpur Tenancy Act, 1908, Section 71A
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Jharkhand High Court judgments
29,567 judgments · page 485 of 1,479
High Courts07 Mar 2017Disposed
Ashutosh Kumar Sahay Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 03 JH CK 0052
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2), Section 13(4) - Enforcement of security interest - Enforcement of security
High Courts07 Mar 2017Disposed
Ashok Prasad Barnawal, & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0050
High Courts06 Mar 2017
Rohan Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0104
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts06 Mar 2017
Radha Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0094
Code of Civil Procedure, 1908, Order 41Rule 27(1)(b)
High Courts06 Mar 2017
Prince Khan Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 03 JH CK 0092
High Courts06 Mar 2017Dismissed
Ashok Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0049
High Courts06 Mar 2017Dismissed
Ashok Kumar Singh, Anr. Vs Jharkhand State Housing Board, Ors.
Jharkhand High Court · (2017) 03 JH CK 0048
High Courts06 Mar 2017Disposed Off
Sangeeta Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 717 : (2017) 2 JBCJ 506
Constitution of India, 1950 - Article 226Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 - Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 24
High Courts04 Mar 2017
Mukesh Kumar Gupta Vs The Central Bank of India
Jharkhand High Court · (2017) 03 JH CK 0084
Forest Act, 1927, Section 2(iv) - Interpretation clause
High Courts03 Mar 2017
Vivek Kumar @ Babloo Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0125
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 Courts03 Mar 2017Allowed
Sundar Yadav Vs The Union of India
Jharkhand High Court · (2017) 03 JH CK 0120
Evidence Act, 1872, Section 108 - Burden of proving that person is alive who has not been heard of, for seven years
High Courts03 Mar 2017
Ramji Rana Vs State of Jharkhand & ORS.
Jharkhand High Court · (2017) 03 JH CK 0101
High Courts03 Mar 2017
Pankaj Kumar Jaiswal Vs State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0088
Indian Penal Code, 1860, Section 302, Section 34, Section 328, Section 306, Section 304(B), Section 498(A) -
High Courts03 Mar 2017Allowed
Dr. Hemant Narayan Ray Vs State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0080
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts03 Mar 2017Disposed
Ashok Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0047
Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 307, Section 326 - Punishment for murder - Acts done by sev
High Courts03 Mar 2017Dismissed
Niranjan Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 283 : (2017) 2 DMC 346 : (2017) 2 JBCJ 276 : (2017) 2 JLJR 151
Penal Code, 1860 (IPC) - Section 498A
High Courts03 Mar 2017Allowed
Rama Bai Vs Bharat Coking Coal Limited
Jharkhand High Court · (2017) 2 JBCJ 508 : (2017) 2 JLJR 270 : (2017) 2 LLJ 426
Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Disposed Off
Sabita Devi Vs Bihar State Food and Civil Supplies Corporation Limited
Jharkhand High Court · (2017) 2 LLJ 405
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017
Shailindar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0116
Indian Penal Code, 1860, Section 420, Section 405, Section 406, Section 403, Section 120-B - Cheating and dishonestly inducing