High Courts23 Jan 2017
Amit Sharma & Anrs. Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0138
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 500 of 1,479
High Courts23 Jan 2017Dismissed
Chhata Devi @ Chata Devi Vs Bharat Coking Coal Ltd.
Jharkhand High Court · (2017) 2 JCR 305
High Courts23 Jan 2017Disposed Off
Gauri Shankar Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 374
High Courts20 Jan 2017
Vivekanand Singh, & Antr. Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 01 JH CK 0254
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Jan 2017Allowed
Sumiran Sahu @ Subran Sahu Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0243
High Courts20 Jan 2017
Raham Ali Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0217
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts20 Jan 2017
Mohit Prasad Vs M/s. Lakhi Egg Roll Shop, Sakchi, Jamshedpur
Jharkhand High Court · (2017) 01 JH CK 0203
Indian Medicine Central Council (Election) Rules, 1975, Rule 21, Rule 24, Rule 22, Rule 23, Rule 26, Rule 22(2) -Indian Medicine Central Council Act, 1970, - Section 3, Section 7(1), Section 7, Section 4(2), Section 7(2), Section
High Courts20 Jan 2017Dismissed
Amit Kumar Vs The State of Jharkhand & ANR.
Jharkhand High Court · (2017) 01 JH CK 0136
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Jan 2017Disposed
American Ravidas Vs The State of Jharkhan & ORS.
Jharkhand High Court · (2017) 01 JH CK 0134
Constitution of India, Article 14, Article 16, Article 19(i)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and auton
High Courts20 Jan 2017Dismissed
Niranjan Prasad Sah Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 223 : (2017) 1 JBCJ 657 : (2017) 2 JCR 350 : (2017) 1 JLJR 698
Criminal Procedure Code, 1973 (CrPC) - Section 127(2)
High Courts20 Jan 2017Allowed
Workmen Vs The Presiding Officer
Jharkhand High Court · (2017) 153 FLR 523 : (2017) 2 JLJR 239 : (2017) 1 LLJ 638
Constitution of India, 1950 - Article 227
High Courts20 Jan 2017Dismissed
Dr. S.K. Mukherjee Vs Birsa Agriculture University
Jharkhand High Court · (2017) 1 JBCJ 551 : (2017) 2 JCR 312
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Disposed Off
Khushi Mandal Vs M/s Central Coalfields Limited
Jharkhand High Court · (2017) 1 JBCJ 549 : (2017) 2 JCR 315
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Allowed
Jharkhand Van Dainik Vetan Bhogi Karamchari Sangh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 LLJ 110
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Dismissed
Dr. Amitabh Kumar Vs Union of India
Jharkhand High Court · (2017) 1 JLJR 674
Indian Medicine Central Council (Election) Rules, 1975 - Rule 23, Rule 24Indian Medicine Central Council Act, 1970 - Section 3, Section 7
High Courts20 Jan 2017Disposed Off
Satyanarayan Sah Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 322
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Partly Allowed
Mahabir Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 324
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Allowed
Shashi Kant Mishra Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 348
Constitution of India, 1950 - Article 226
High Courts19 Jan 2017
Thakur Hansda Vs Mukhodi Hembram, & Anr.
Jharkhand High Court · (2017) 01 JH CK 0246
High Courts19 Jan 2017
Rajesh Kumar, son of Jagdish Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0220
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 379, Section 3