High Courts17 Jan 2017
Ambika Singh and Others Vs Smt. Rama Devi and Others
Jharkhand High Court · (2017) 01 JH CK 0133
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 502 of 1,479
High Courts17 Jan 2017Disposed Off
Ramchandra Yadav Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 215 : (2017) 1 JBCJ 534 : (2017) 2 JCR 234
Constitution of India, 1950 - Article 226Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Rule 7
High Courts17 Jan 2017Dismissed
Kolhan Samvedak Sangh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 CLR 188 : (2017) 1 JBCJ 536
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 - Section 2(1)Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Disposed Off
Md. Shamim Ansari @ Samim Ansari Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 213 : (2017) 2 JCR 232
Penal Code, 1860 (IPC) - Section 304B
High Courts17 Jan 2017Disposed Off
Pramila Mandal Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 540
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Dismissed
Iftekhar Mahmood Asadullah Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 266
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Disposed Off
Bidesh Mahto Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 321
Constitution of India, 1950 - Article 226, Article 227
High Courts17 Jan 2017Dismissed
Ainul Haque Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 323 : (2017) 2 JLJR 318
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts16 Jan 2017
Sayeed Mirdaha Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0239
High Courts16 Jan 2017Disposed
Amarjeet Kumar Thakur @ Bokan Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0131
High Courts16 Jan 2017
Amar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0130
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts16 Jan 2017Dismissed
Kanai Prasad Mandal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 730
High Courts16 Jan 2017Dismissed
Suresh Ram Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 343
Constitution of India, 1950 - Article 226
High Courts16 Jan 2017Dismissed
Md. Nezam Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 410
Penal Code, 1860 (IPC) - Section 149, Section 307, Section 379
High Courts16 Jan 2017Dismissed
Jolly Das Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 334
Penal Code, 1860 (IPC) - Section 376, Section 417, Section 493
High Courts15 Jan 2017
Misan Sk. S/o Kayamat Sk. R/o Village Silampore Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0201
Limitation Act, 1908, Section 5 -Code of Criminal Procedure, 1973, Section 34 - Withdrawal of powersRailways Act, 1989, Sect
High Courts14 Jan 2017
Rahul Kumar Das Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0218
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts13 Jan 2017
Vidyadhar Kumbakar Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0248
Jharkhand Service Code, 2001, Rule 76
High Courts13 Jan 2017
Karman Mandal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0193
High Courts13 Jan 2017
Durga Charan Puran Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0175
Mineral Concession Rules, 1960, Rule 27(5)