High Courts25 Nov 2016Disposed Off
Munna Lohar Vs Central Coal Field Limited
Jharkhand High Court · (2017) 2 AIRJharR 711 : (2017) 1 JBCJ 686
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 515 of 1,479
High Courts24 Nov 2016Dismissed
Ravi Toppo Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 666 : (2017) 1 JBCJ 276 : (2017) 1 JCR 697
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts24 Nov 2016Disposed Off
Mayur Adeshra Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 660 : (2017) 2 ECrC 724 : (2017) 1 JBCJ 553 : (2017) 1 JLJR 71
Criminal Procedure Code, 1973 (CrPC) - Section 317
High Courts24 Nov 2016Dismissed
Rajesh Singh @ Raju Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 676 : (2017) 2 JLJR 132
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 22
High Courts24 Nov 2016Dismissed
Surendra Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 655 : (2017) 1 JBCJ 404 : (2017) 1 JCR 686
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 376(C), Section 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 4
High Courts24 Nov 2016Dismissed
Shri Devdas Barua Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 776 : (2017) 1 ECrC 657 : (2017) 1 JBCJ 561 : (2017) 1 JCR 690 : (2017) 1 JLJR 197
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 279, Section 304(A), Section 337, Section 338
High Courts24 Nov 2016Dismissed
Most. Saraswati Kuer Vs Krishna Prasad
Jharkhand High Court · (2017) 1 AIRJharR 342 : (2017) 1 JBCJ 569 : (2017) 2 JCR 542 : (2017) 1 JLJR 262
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 10A, Order 21 Rule 4, Order 21 Rule 9
High Courts24 Nov 2016Disposed off
Mayur Adeshra Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 424 : (2017) 1 JLJR 628
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts24 Nov 2016Dismissed
Rajeev Khirwal Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 93 : (2017) 2 ECrC 645 : (2017) 1 JBCJ 268
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts24 Nov 2016Dismissed
Bhagiya Masomat @ Bhagirathi Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 8
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 307, Section 323, Section 341, Section 504
High Courts24 Nov 2016Disposed Off
Jag Narayan Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 416
Constitution of India, 1950 - Article 226Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 - Rule 55
High Courts24 Nov 2016Dismissed
Swapan Kumar Pandit Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 69
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Dismissed
Rabindra Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 177 : (2017) 2 JCR 570 : (2017) 1 JLJR 6
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Disposed Off
Raju Prasad Keshri Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 35
Jharkhand Bovine Animals Prohibition of Slaughter Act, 2005 - Section 12(3)
High Courts23 Nov 2016Allowed
Jirwa Devi Vs Central Coalfields Limited
Jharkhand High Court · (2017) 1 JBCJ 697 : (2017) 1 JLJR 46
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Dismissed
Gautam Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 207 : (2017) 2 JLJR 116
High Courts23 Nov 2016Dismissed
Indradeo Paswan Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 33
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Allowed
Umesh Kumar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 214
High Courts23 Nov 2016Allowed
Dr. Manoj Kr. Singh Vs Smt. Nibha Singh
Jharkhand High Court · (2017) 1 AIRJharR 400
Hindu Marriage Act, 1955 - Section 13(1)(1-a), Section 13(1-b)
High Courts23 Nov 2016Allowed
Most. Radha Devi Vs Union of India
Jharkhand High Court · (2017) 1 JLJR 34
Railway Claims Tribunal (Procedure) Rules, 1989 - Rule 20Railways Act, 1989 - Section 124A