High Courts28 Feb 2017Allowed
Sudhir Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 313 : (2017) 2 JLJR 54
Jharkhand Pension Rules, 2000 - Rule 58
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 488 of 1,479
High Courts28 Feb 2017Allowed
Jagdish Mahto Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 52
Prevention of Food Adulteration Act, 1954 - Section 13(2), Section 16(1)(a)
High Courts28 Feb 2017Dismissed
Sanjay Kumar Dash Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 501
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts28 Feb 2017Dismissed
Kula Kant Jha Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 491
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts28 Feb 2017Dismissed
Manju Kumari Singh Vs Avinash Kumar Singh
Jharkhand High Court · (2017) 173 AIC 775 : (2017) 2 JLJR 111
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts28 Feb 2017Dismissed
Mritunjoy Chakraborty Vs Shila Chakraborty
Jharkhand High Court · (2017) 2 JCR 695
Hindu Marriage Act, 1955 - Section 13
High Courts28 Feb 2017Disposed Off
Nilanjan Guha Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 345 : (2017) 2 JLJR 297
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A
High Courts28 Feb 2017Dismissed
Mr. Manmohan Verma Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 267
Constitution of India, 1950 - Article 226
High Courts28 Feb 2017Disposed Off
M/s Rani Sati Rice Mills Vs Jharkhand Urja Vikas Nigam Limited
Jharkhand High Court · (2017) 2 JBCJ 329
High Courts27 Feb 2017Allowed
Vidya Sagar Jha Vs Mamta Jha
Jharkhand High Court · (2017) 02 JH CK 0221
Indian Penal Code, 1860, Section 304 B, Section 498 A
High Courts27 Feb 2017
Pradeep Kumar Roy Vs The State of Jharkhand
Jharkhand High Court · (2002) CRLJ 3796 : (2002) 0 AIR JHAR HCR 885 : (2002) CurCriR 3 430
High Courts27 Feb 2017
Lakhai Pandit son of Habu Pandit Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0178
Code of Criminal Procedure, 1973, Section 437(6) - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 420, Section
High Courts27 Feb 2017
Kumod Mandal, & ORS. Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0176
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts27 Feb 2017Disposed
Abhay Prasad Vs The State of Jharkhand & Another
Jharkhand High Court · (2017) 02 JH CK 0106
High Courts27 Feb 2017Allowed
Babu Lal Ram @ Purna Khurna Ram Vs State of Jharkhand
Jharkhand High Court · (2017) 173 AIC 781 : (2017) 1 Crimes 732 : (2017) 2 JBCJ 230 : (2017) 2 JLJR 48
Penal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts27 Feb 2017Allowed
Deepak Das Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 314 : (2017) 2 JCR 462 : (2017) 2 JLJR 43
Criminal Procedure Code, 1973 (CrPC) - Section 437(6)Information Technology Act, 2000 - Section 66, Section 66C, Section 66DPenal Code, 1860 (IPC) - Section 403, Section 409, Section 420
High Courts27 Feb 2017Allowed
Smt. Kavita Devi @ Kavita Dalmia Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 693 : (2017) 2 JLJR 46
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 80
High Courts27 Feb 2017Allowed
Garima Chokhani Vs Sanjeev Chokhani
Jharkhand High Court · (2017) 2 JCR 700
Hindu Marriage Act, 1955 - Section 13
High Courts24 Feb 2017
Hari Sharma & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 02 JH CK 0162
Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951, Section 82, Section 62(4)
High Courts23 Feb 2017
Rajendra Sardar Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0201
Constitution of India, Article 22(4)(a) - Protection against arrest and detention in certain cases