High Courts19 Jan 2017
Priyanka Chourasia Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0215
Code of Civil Procedure, 1908, Section 15 - Court in which suits to be institutedStamp Act, 1899, Section 47-A
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Jharkhand High Court judgments
29,567 judgments · page 501 of 1,479
High Courts19 Jan 2017
Nasir Ansari @ Nasir Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0210
Jharkhand Planning Service Rules, 2012, Rule 16, Rule 10(II)
High Courts19 Jan 2017
Nand Kishore Roy Vs State of Jharkhand & Ors
Jharkhand High Court · (2017) 01 JH CK 0207
Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processNegotiable Instruments Act, 1881
High Courts19 Jan 2017
Mithilesh Kumar & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0202
High Courts19 Jan 2017
Amit Sharma Vs The State of Jharkhand through its Chief Secretary, DistrictRanchi
Jharkhand High Court · (2017) 01 JH CK 0137
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 304, Section 34 - Punishmen
High Courts19 Jan 2017
Amit @ Sonu Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0135
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
High Courts19 Jan 2017Allowed
Abhishek Kumar Vs National Building Construction Corporation Limited
Jharkhand High Court · (2017) 2 JCR 319
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017
Vinod Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0253
High Courts18 Jan 2017
Ravi Shanker Mandal, son of Girdhari Lal Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0232
High Courts18 Jan 2017
Ram Singh Birua Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0225
Constitution of India, Article 226 -Jharkhand Police Manual, Rule 826, Rule 1108
High Courts18 Jan 2017
Md Amiruddin @ Airuddin Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0198
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 410,
High Courts18 Jan 2017
Amarpreet Kaur Chawla @ Komal @ Kurdip Kaur @ Lovery Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0132
Indian Penal Code, 1860, Section 302, Section 452 - Punishment for murder - House -trespass after preparation for hurt, assault or wrongful restraint
High Courts18 Jan 2017Dismissed
Mumtaz Mallick Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 547
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 498A
High Courts18 Jan 2017Disposed Off
Santu Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 156 : (2017) 2 JBCJ 375 : (2017) 2 JCR 280
High Courts18 Jan 2017Dismissed
Jagjivan Mochi Vs Smt. Shitalee Devi
Jharkhand High Court · (2017) 1 JBCJ 538
Hindu Marriage Act, 1955 - Section 13(1)(i)
High Courts18 Jan 2017Allowed
Pandey Niranjan Srivastava Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 274
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017Dismissed
Birendra Kumar Singh Vs The Jharkhand State
Jharkhand High Court · (2017) 2 JCR 255
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017Allowed
Sachidanand Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 297
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017
Narendra Kumar Singh "Neelam" & Ors Vs The State of Jharkhand through its Secretary & Ors
Jharkhand High Court · (2017) 01 JH CK 0208
Motor Vehicles Act, 1939, Section 158(6)
High Courts17 Jan 2017
Hariher Bhuian Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0184
Indian Penal Code, 1860, Section 34, Section 324, Section 447, Section 323, Section 506, Section 380,