High Courts12 Jan 2017Dismissed
Sheo Prasad Gupta Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 558 : (2017) 2 JLJR 329
Letters Patent Appeal Rules - Clause 10
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 504 of 1,479
High Courts11 Jan 2017
Popular Front of India Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0213
Central Excise Act, 1944, Section 35(b) - Appeals to Commissioner (Appeals)].
High Courts11 Jan 2017
Panchu Goswami Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 01 JH CK 0212
Transfer of Property Act, 1882, Section 7, Section 54 -Indian Registration Act, 1899, Section 49
High Courts11 Jan 2017
Keshwar Oraon Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0197
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 15
High Courts11 Jan 2017
Kartik Kumar Mahato Vs The Director (HRD), Damodar Valley Corporation
Jharkhand High Court · (2017) 01 JH CK 0194
Indian Penal Code, 1860, Section 498-A -Hindu Marriage Act, 1955, Section 9, Section 13(1)(i-a), Section 13(1)(i-b) - Restitu
High Courts11 Jan 2017
Girja Shankar Shukla Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0180
Hindu Marriage Act, 1955, Section 11, Section 5(i), Section 5(v), Section 5(iv) - Void marriages - Conditions for a Hindu marriage - Conditions for a Hindu m
High Courts11 Jan 2017
Dr. S. K. Mukherjee, S/O Late Panchanan Makhija Vs Birsa Agriculture University
Jharkhand High Court · (2017) 01 JH CK 0172
Hindu Marriage Act, 1955, Section 11, Section 5 - Void marriages - Conditions for a Hindu marriage
High Courts11 Jan 2017
Dr. Rekha Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0171
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 15
High Courts11 Jan 2017
Dr. Dinbandhu Goswami Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0169
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 9, Section
High Courts11 Jan 2017Dismissed
Akhtar Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0124
Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals
High Courts11 Jan 2017Dismissed
Akbar Mian S/o Late Sadique Mian Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0123
High Courts11 Jan 2017Dismissed
Their Workmen Union Vs The Union of India
Jharkhand High Court · (2017) 2 AIRJharR 813 : (2017) 2 CLR 190 : (2017) 152 FLR 863 : (2017) 152 FLR 1075 : (2017) 2 JCR 286 : (2017) LabLR 557 : (2017) 1 LLJ 673
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10
High Courts11 Jan 2017Dismissed
Manbodh Kr. Pradhan Vs Kalpana Pradhan
Jharkhand High Court · (2017) AIR(Jharkhand) 40 : (2017) 1 AIRJharR 760 : (2017) 2 JLJR 583
Hindu Marriage Act, 1955 - Section 11, Section 5
High Courts11 Jan 2017Disposed Off
Tapan Ghosh Vs Lakhi Ghosh
Jharkhand High Court · (2017) 1 AIRJharR 783 : (2017) 2 JBCJ 301 : (2017) 2 JCR 247 : (2017) 2 JLJR 585
Hindu Marriage Act, 1955 - Section 13(l)(i-a)
High Courts11 Jan 2017Disposed Off
M/s Nanak Ispat (P) Ltd. Vs Union of India
Jharkhand High Court · (2017) 2 AIRJharR 307
Central Excises and Salt Act, 1944 - Section 11AConstitution of India, 1950 - Article 14
High Courts11 Jan 2017Disposed Off
Omiyo Ranjan Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 291
Constitution of India, 1950 - Article 226Mines and Minerals (Development and Regulation) Act, 1957 - Section 5(1)
High Courts11 Jan 2017Allowed
Associated Cement Companies Ltd. Patna Vs Union of India
Jharkhand High Court · (2017) 2 AIRJharR 778
Civil Procedure Code, 1908 (CPC) - Section 34Railways Act, 1989 - Section 106, Section 93, Section 98
High Courts11 Jan 2017Allowed
Raj Kumar Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 319 : (2017) 2 JCR 294
Constitution of India, 1950 - Article 226
High Courts11 Jan 2017Dismissed
Urmila Pramanik Vs State of Bihar
Jharkhand High Court · (2017) 2 JBCJ 291 : (2017) 2 JLJR 411
Registration Act, 1908 - Section 17, Section 49Transfer of Property Act, 1882 - Section 54, Section 7
High Courts10 Jan 2017
Shanti Thakur & Ors Vs Most. Ukma Devi & Ors
Jharkhand High Court · (2017) 01 JH CK 0241
Constitution of India, Article 226 - Power of High Courts to Issue certain writs