High Courts13 Jan 2017
Dr. Rani Pragati Prasad Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 01 JH CK 0170
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 503 of 1,479
High Courts13 Jan 2017
Amanat Ansari & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0129
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts13 Jan 2017
Amalesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0128
Code of Civil Procedure, 1908, Order 41Rule 5
High Courts13 Jan 2017Disposed
Amal Kant Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0127
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts13 Jan 2017Disposed Off
Uma Shankar Vs Union of India
Jharkhand High Court · (2017) 2 JCR 333 : (2017) 1 JLJR 692
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Dismissed
Dr. Shruti Kanga Vs Central University of Jharkhand
Jharkhand High Court · (2017) 2 JCR 271 : (2017) 1 JLJR 688
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Allowed
Binod Dom Vs Central Coalfield Limited
Jharkhand High Court · (2017) 1 JLJR 685
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Disposed Off
Anant Priya Sen Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 277
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Disposed Off
Kedar Nath Nayak Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 268
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 - Section 14Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Dismissed
Bali Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 401
High Courts13 Jan 2017Disposed Off
Maneesh Kumar Paswan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 391
High Courts12 Jan 2017
Sanjay Kumar Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 01 JH CK 0238
Hindu Succession Act, 1956, Section 28 - Disease, defect, etc., not to disqualify
High Courts12 Jan 2017
Rocky Ray @ Rocky Kumar Ray Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0234
Central Sales Tax Act, 1956, Section 8(1), Section 10(d), Section 8(2-A) -Bihar Finance Act, 1950, Section 13(1)(b) -Bihar Sales Tax Ordinance, 1976, Sectio
High Courts12 Jan 2017Allowed
Dhana Munda & anr Vs Sheikh Asruddin Ansari & anr
Jharkhand High Court · (2017) 01 JH CK 0160
Code of Civil Procedure, 1908, Order 27, Order 41 Rule 27
High Courts12 Jan 2017Dismissed
Altaf Ansari @ Iltaf Ansari Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 01 JH CK 0126
High Courts12 Jan 2017Dismissed
Ravi Kumar Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 757 : (2017) 2 JBCJ 433
Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Allowed
Rakhi Kumari @ Rakhi Kumari Mishra Vs Subhash Kumar Mishra
Jharkhand High Court · (2017) 171 AIC 528 : (2017) 2 JCR 244
Guardians And Wards Act, 1890 - Section 9(1)
High Courts12 Jan 2017Allowed
Bal Kishun Sao Vs Md. Usman
Jharkhand High Court · (2017) 171 AIC 525 : (2017) 2 JCR 289
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Allowed
Employers in relation to the management of Benedih Colliery of Block II Area Vs The Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad
Jharkhand High Court · (2017) 2 JCR 284
Constitution of India, 1950 - Article 226Industrial Disputes (Central) Rules, 1957 - Rule 58Industrial Disputes Act, 1947 - Section 18, Section 19