High Courts06 Feb 2017Disposed
Abdus Sabbar Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0103
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 496 of 1,479
High Courts06 Feb 2017Allowed
Arvindpuri Goswami Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 172 AIC 720 : (2017) 2 ECrC 581 : (2017) 2 ECrC 189 : (2017) 2 JBCJ 106 : (2017) 2 JCR 208
Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts05 Feb 2017
Narayan Das Vs State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0189
Uttar Pradesh Industrial Dispute Act, 1950, Section 10, Section 33-C
High Courts05 Feb 2017
Dr. S.M Sulaiman Quli Vs The Birsa Agricultural University & Ors
Jharkhand High Court · (2017) 02 JH CK 0154
High Courts04 Feb 2017
Scholar B.Ed College, Makatpur Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0215
Code of Criminal Procedure, 1973, Section 439, Section 437(1)(i) - Special powers of High Court or Court of Session regarding bail - When bail may be taken in case of non-bailable offence(
High Courts04 Feb 2017Dismissed
Ankit Tiwari Vs The Steel Authority of India Limited & others
Jharkhand High Court · (2017) 02 JH CK 0117
High Courts04 Feb 2017Disposed
Anjali Sunita Gupta @ Anjali Sunita Gope Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0115
Arbitration and Conciliation Act, 1996, Section 11(6) - Appointment of arbitrators
High Courts04 Feb 2017Dismissed
Anil Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0114
High Courts03 Feb 2017
Xavier Institute of Social Service Vs State of Jharkhand through
Jharkhand High Court · (2017) 02 JH CK 0224
Constitution of India, Article 14, Article 21, Article 19(1)(g), Article 300(a) - Appointment of Commission to inquire into and report on the administrat
High Courts03 Feb 2017
Ramjee Prasad & Others Vs Bihar State Housing Board, Patna & Others
Jharkhand High Court · (2017) 02 JH CK 0205
Indian Penal Code, 1860, Section 120B, Section 420, Section 409 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Criminal br
High Courts03 Feb 2017
Ram Dular Kumhar S/o Late Hari Pado Kumhar & Ors. Vs Bharat Coking Coal Limited through its Chairman cum Managing Director & Ors.
Jharkhand High Court · (2017) 02 JH CK 0203
Code of Civil Procedure, 1908, Order 14Rule 1, Order 14Rule 2, Order 14Rule 3, Order 14Rule 5,
High Courts03 Feb 2017
Rajeev Ranjan Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0200
Arbitration and Conciliation Act, 1996, Section 11(6) - Appointment of arbitrators
High Courts03 Feb 2017
Jharkhand Jan Kranti Morcha through its President Amrendra Kumar, Vs The State of Jharkhand & ORS.
Jharkhand High Court · (2017) 02 JH CK 0169
Code of Civil Procedure, 1908, Order 14Rule 1, Order 14Rule 2, Order 14Rule 3, Order 14Rule 5
High Courts03 Feb 2017
Hari Sharma & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 02 JH CK 0163
Arbitration and Conciliation Act, 1996, Section 37, Section 37 - Appealable orders - Appealable orders
High Courts03 Feb 2017Dismissed
Deepak Vs Binay Kumar Sinha
Jharkhand High Court · (2010) 4 JLJR 518
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs
High Courts03 Feb 2017
Anil Kumar Singh & Ors. Vs The State of Jharkhand through its Principal Secretary, & Ors.
Jharkhand High Court · (2017) 02 JH CK 0113
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements
High Courts03 Feb 2017Dismissed
Anil Kumar Vs Union of India
Jharkhand High Court · (2017) 02 JH CK 0112
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 302,
High Courts03 Feb 2017Dismissed
EL-MED-IMAGINE Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 634 : (2017) 2 JCR 337
Constitution of India, 1950 - Article 226
High Courts03 Feb 2017Disposed Off
Lalita Minz Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 5 : (2017) 2 JCR 242
High Courts03 Feb 2017Disposed Off
Bapi Rai Choudhary Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 632
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 144