High Courts03 Feb 2017Allowed
Md. Shoaib Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 783
Constitution of India, 1950 - Article 226, Article 311
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Jharkhand High Court judgments
29,567 judgments · page 497 of 1,479
High Courts03 Feb 2017Allowed
Ganesh Vs M/s Central Coalfields Limited
Jharkhand High Court · (2017) 2 JBCJ 357
Constitution of India, 1950 - Article 226
High Courts03 Feb 2017Allowed
Nagiya Devi Vs M/s. Bharat Coking Coal Limited
Jharkhand High Court · (2017) 2 AIRJharR 645 : (2017) 2 JBCJ 383 : (2017) 2 JLJR 324
High Courts03 Feb 2017Dismissed
Sita Kumari Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 347
Constitution of India, 1950 - Article 226
High Courts02 Feb 2017
Ranjan Deb Vs The State of Jharkhand & Anr
Jharkhand High Court · (2017) 02 JH CK 0207
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Feb 2017
Raghvendra Mishra & Ors Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 02 JH CK 0196
High Courts02 Feb 2017
Md. Hazarat Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0182
Public Land Encroachment Act, 1956, Section 11
High Courts02 Feb 2017
Employers in relation to the management Vs Their Workman Tarun Kumar
Jharkhand High Court · (2017) 02 JH CK 0156
High Courts02 Feb 2017
Dhananjay Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0149
High Courts02 Feb 2017Allowed
Deepak Kumar, Son of Shri Vindeshwari Prasad Vs The Jharkhand Staff Selection Commission
Jharkhand High Court · (2017) 02 JH CK 0145
High Courts02 Feb 2017Disposed
Anguri Khatoon Vs Central Coalfield Limited, Ors.
Jharkhand High Court · (2017) 02 JH CK 0111
Bihar State Universities Act,1976, Section 29(2)
High Courts02 Feb 2017
Anant Priya Sen & Ors Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0101
Indian Penal Code, 1860, Section 120B, Section 414 -Coal Mines (Conservation and Safety) Act, 1952, Section 30(ii) -Forest Act, 1927, Sect
High Courts02 Feb 2017Disposed Off
Ruhi, Wife of Syed Zafir Ahmed Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 123
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 498A, Section 504
High Courts02 Feb 2017Dismissed
M/s. Bharat Coking Coal Limited Vs Nunulal Kisku
Jharkhand High Court · (2017) 2 AIRJharR 267 : (2017) 2 JCR 298
High Courts02 Feb 2017Disposed Off
Shanti Thakur Vs Most. Ukma Devi
Jharkhand High Court · (2017) 2 AIRJharR 214
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 5
High Courts02 Feb 2017Disposed Off
Sardar Ravi Inder Singh Vs The State of Bihar
Jharkhand High Court · (2017) 2 JBCJ 127
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 406
High Courts02 Feb 2017Dismissed
Jagdish Prasad Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 842
Constitution of India, 1950 - Article 226
High Courts02 Feb 2017Dismissed
Kartik Sah Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 631
Land Acquisition Act, 1894 - Section 18, Section 4
High Courts02 Feb 2017Allowed
M/s Central Coalfields Limited Vs Muni Rana
Jharkhand High Court · (2017) 2 AIRJharR 164 : (2017) 2 JBCJ 9 : (2017) 2 JCR 310 : (2017) 2 LLJ 32
Industrial Disputes Act, 1947 - Section 33C(2)
High Courts02 Feb 2017Dismissed
Baijnath Yadav Vs Managing Director, Steel Authority of India Limited
Jharkhand High Court · (2017) 1 AIRJharR 847
Constitution of India, 1950 - Article 226