High Courts09 Jan 2017
Padma @ Sushma Badaik Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0211
Hindu Marriage Act, 1955, Section 13, Section 5(b) - Divorce - Conditions for a Hindu marriage
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 507 of 1,479
High Courts09 Jan 2017
Employers in relation to Management of All India Radia, Bhagalpur. Vs Their Workmen Sri Ashok Kumar Jha
Jharkhand High Court · (2017) 01 JH CK 0179
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts09 Jan 2017
Ejo Mian @ Ejaj Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0176
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 97
High Courts09 Jan 2017
Dr. Dibyendu Mazumder Vs Union of India
Jharkhand High Court · (2017) 01 JH CK 0168
Code of Civil Procedure, 1908, Order 21Rule 97
High Courts09 Jan 2017Disposed
Ajit Kumar Mistry Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0121
High Courts09 Jan 2017Disposed Off
Hem Bahadur Limbu Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 213 : (2017) LIC 1893
High Courts09 Jan 2017Dismissed
Shailesh Dhar Dubey @ Mantu Dubey Vs Kiran Devi
Jharkhand High Court · (2017) 2 JBCJ 274 : (2017) 2 JLJR 375
Hindu Marriage Act, 1955 - Section 13, Section 5(b)
High Courts08 Jan 2017
Ram Naresh Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0223
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCoal Mines Pension Scheme, 1998, Section 12 (2) - Monthly widow or widower pension
High Courts08 Jan 2017
Mrs. Rekha Shankar Vs Sri Kumud Kumar Jha
Jharkhand High Court · (2017) 01 JH CK 0205
High Courts06 Jan 2017
Vikash Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0250
High Courts06 Jan 2017Allowed
Suresh Kharia @ Budhu Kharia Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0245
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts06 Jan 2017
Ravi Shankar Prasad Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0231
Hindu Marriage Act, 1955, Section 13(1) (i-a) - Divorce
High Courts06 Jan 2017
RAMA BAI & ANR. Vs BHARAT COKING COAL LIMITED & ORS.
Jharkhand High Court · (2017) 01 JH CK 0226
Constitution of India, Article 226, Article 311 (2) -Bombay Police Manual, 1959, Rule 828, Rule 668 (ka)(a)
High Courts06 Jan 2017
Girwardhari Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0181
High Courts06 Jan 2017
Dr. Surendra Kumar Mehta @ Surendra Kumar Mehta Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0173
High Courts06 Jan 2017
Deepak Bhuiya @ Deepak Bhuia @ Dipak Bhuia & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 01 JH CK 0157
Contempt of Courts Act, 1971, Section 16 - Contempt by Judge, Magistrate or other person acting judicially
High Courts06 Jan 2017
Ashok Kumar Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 01 JH CK 0149
Mines and Minerals (Regulation and Development) Act, 1957, Section 15, Section 15 - Power of State Governments to make rules in respect of minor minerals - Power of State Governments to make rul
High Courts06 Jan 2017
Ajit Kumar Vs Union of India
Jharkhand High Court · (2017) 01 JH CK 0120
Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 353, Section 414 - Puni
High Courts06 Jan 2017Disposed Off
Ejo Mian @ Ejaj Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 496
Contempt of Courts Act, 1971 - Section 2Criminal Procedure Code, 1973 (CrPC) - Section 437
High Courts06 Jan 2017Dismissed
Anant Priya Sen Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 448
Constitution of India, 1950 - Article 16, Article 226