High Courts18 Oct 2016Disposed Off
Sunita Devi Vs Mr. Prabhash Chandra Mahto
Jharkhand High Court · (2017) 2 AIRJharR 136 : (2017) 1 JBCJ 234 : (2017) 1 JCR 450 : (2016) 4 JLJR 715
Hindu Marriage Act, 1955 - Section 13
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 523 of 1,479
High Courts18 Oct 2016Allowed
Rajesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 44 : (2017) 1 JCR 465
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Dismissed
OMEC Engineers Vs Jharkhand Urja Vikas Nigam Limited
Jharkhand High Court · (2017) 1 JCR 453
High Courts18 Oct 2016Disposed Off
Jitendra Kumar Vishwakarma Ucch Vidyalya Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 387
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Disposed Off
Dr. Raman Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 584
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Disposed Off
Antyodaya Adivasi Ucch Vidyalaya Deogana Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 384
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Dismissed
Neelam Kumar Vs Kamal Kumar
Jharkhand High Court · (2017) 2 AIRJharR 65 : (2017) 1 DMC 68 : (2017) 1 JCR 460 : (2016) 4 JLJR 401
Hindu Marriage Act, 1955 - Section 11, Section 5
High Courts18 Oct 2016Dismissed
Mukesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 400
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Dismissed
Shyam Kishore Pandey, son of Late Aliyar Pandey, resident of Village Basna, P.O.-Basna, P.S.-Vishrampur, District-Palamau (Jharkhand) - Petitioner @HASH State of Jharkhand through the Secretary, Human Resources Development Department, Government of Jharkh
Jharkhand High Court · (2016) 4 JBCJ 570 : (2016) 4 JLJR 510
High Courts18 Oct 2016Disposed Off
Nagia Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 561 : (2017) 1 JCR 673
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127, Section 397, Section 401
High Courts18 Oct 2016Allowed
Jharkhand Van Shramik Union Daltonganj Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 337 : (2017) 1 JCR 517
High Courts18 Oct 2016Disposed Off
Mokhtar Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 42
High Courts17 Oct 2016Dismissed
Raju Kumar Kashyap Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 408
Constitution of India, 1950 - Article 226Jharkhand Home Guards Rules, 2014 - Rule 5, Rule 6
High Courts17 Oct 2016Dismissed
Dilip Kumar Sah Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 397
Constitution of India, 1950 - Article 226
High Courts17 Oct 2016Dismissed
Md. Shahnawaz Vs Principal Secretary, Personnel, Administrative Reforms & Rajbhasa
Jharkhand High Court · (2016) 4 JLJR 518
Constitution of India, 1950 - Article 226
High Courts17 Oct 2016Disposed Off
James Soreng Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 717
Constitution of India, 1950 - Article 226
High Courts06 Oct 2016Dismissed
Ram Bilash Sahu Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 534 : (2017) 2 JBCJ 30 : (2017) 1 JCR 633 : (2017) 1 JLJR 382
High Courts06 Oct 2016Dismissed
Md. Fekarul Shaikh son of Sahadat Shaikh, resident of Village-Anjana, P.O. Prithivi Nagar, P.S. Pakur (M), District-Pakur - Petitioner @HASH State of Jharkhand through the Secretary, Human Resources Development Department having office at Project Building
Jharkhand High Court · (2017) 1 AIRJharR 528 : (2016) 4 JBCJ 571 : (2017) 1 JLJR 98
High Courts06 Oct 2016Dismissed
Amrendra Kumar Sinha Son of Late Laxmi Narayan Sinha, resident of Mohalla Tilak Nagar, Station Road, Begusarai, P.S. and P.O. Begusarai, District -Begusarai (Bihar) - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 163 : (2016) 4 JBCJ 558 : (2016) 4 JLJR 650
High Courts05 Oct 2016Disposed Off
Sandeep Kumar Madhesia Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 555
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 379Prevention of Corruption Act, 1988 - Section 13(1)(d)