High Courts25 Jan 2017
Vinay Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0251
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Jharkhand High Court judgments
29,567 judgments · page 499 of 1,479
High Courts25 Jan 2017
Ravi Kumar Vs Union of India
Jharkhand High Court · (2017) 01 JH CK 0230
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 Courts25 Jan 2017
Pradeep Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0214
High Courts25 Jan 2017
Electrosteel Steels Limited Vs The Divisional Forest Officer & Ors
Jharkhand High Court · (2017) 01 JH CK 0177
Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency,
High Courts25 Jan 2017Dismissed
Dhirendra Prasad Vs Ravi Kumar, & Anr.
Jharkhand High Court · (2017) 01 JH CK 0164
Code of Criminal Procedure, 1973, Section 164, Section 82, Section 83 - Recording of confessions and statements - Proclamation for person absconding - Attachment of property
High Courts25 Jan 2017
Amrendra Nath Mishra Vs Sainik School Society
Jharkhand High Court · (2017) 01 JH CK 0141
Code of Criminal Procedure, 1973, Section 82, Section 438(2) - Proclamation for person absconding - Direction for grant of bail to person apprehending arrestIndian Penal Co
High Courts25 Jan 2017
Amitabh Choudhary, S/o Late S.N. Roy Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0139
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Secti
High Courts25 Jan 2017Dismissed
Vinit Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 132
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
High Courts25 Jan 2017Disposed Off
Sanjiv Barnwal @ Sanjiv Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 346
Criminal Procedure Code, 1973 (CrPC) - Section 482Hindu Marriage Act, 1955 - Section 13BPenal Code, 1860 (IPC) - Section 354, Section 498A, Section 498A 34
High Courts25 Jan 2017Disposed Off
Mahesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 317
Constitution of India, 1950 - Article 226
High Courts25 Jan 2017Disposed Off
Ashok Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 262
Constitution of India, 1950 - Article 227Land Acquisition Act, 1894 - Section 11, Section 4, Section 6
High Courts25 Jan 2017Disposed Off
Bibhuti Bhushan Sharma Vs State of Jharkhand
Jharkhand High Court · (2017) ACD 530
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts24 Jan 2017
Yakub Khan, & Antr. Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0256
High Courts24 Jan 2017
United India Insurance Company Limited & Anr Vs Asha Devi wife of Anil Kumar Singh & Ors
Jharkhand High Court · (2017) 01 JH CK 0247
High Courts24 Jan 2017
Radhey Shyam Chourasia Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0216
High Courts24 Jan 2017
Amitesh Kumar Sahay Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0140
Code of Criminal Procedure, 1973, Section 125, Section 438(2) - Order for maintenance of wives, children and parents - Direction for grant of bail to person apprehending arrest
High Courts23 Jan 2017
Wakil Ansari @ Wakil Mian Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 01 JH CK 0255
High Courts23 Jan 2017
Ranjan Kishore Sahay Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0227
Code of Criminal Procedure, 1973, Section 313, Section 342 - Power to examine the accused - Power to order costsIndian Penal Code, 1860, Section 302
High Courts23 Jan 2017
Rakhal Puran Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0222
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty
High Courts23 Jan 2017
Meena Devi wife of Manilal Pandey, Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0200
Motor Vehicle Act, 1988, Section 140, Section 2(34)