High Courts14 Sept 2016Allowed
Deep Narayan Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 139 : (2017) 1 JCR 40 : (2016) 4 JLJR 191
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 527 of 1,479
High Courts14 Sept 2016Allowed
Triveni Engineering and Industries Limited, having its Registered Office at Deoband, P.O.-Deoband, P.S.-Deoband, District-Saharanpur, U.P. and corporate office at Triveni Engineering and Industries Limited, 8th Floor, Express Trade Towers, 15-16, Sector 1
Jharkhand High Court · (2017) 1 AIRJharR 781 : (2016) 4 JBCJ 269 : (2017) 2 JCR 45 : (2016) 4 JLJR 200
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1, Order 13 Rule 3Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Bibi Sahana Parween Vs Md. Serajuddin
Jharkhand High Court · (2016) 4 AIRJharR 833 : (2017) 1 JCR 31
High Courts14 Sept 2016Dismissed
Zahiruddin Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 674
High Courts09 Sept 2016Disposed Off
Management of Bokaro Steel Plant of Steel Authority of India Ltd. Vs General Secretary, Bokaro Karamchari Panchayat, Sector-III
Jharkhand High Court · (2017) 1 AIRJharR 100 : (2017) 152 FLR 330 : (2017) 1 JCR 307
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Satyadeo Kumar Vs State Bank of Patiala
Jharkhand High Court · (2017) 152 FLR 307 : (2017) 2 JCR 39
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Disposed Off
Anita Kumari Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 121 : (2017) 2 JBCJ 138 : (2017) 1 JLJR 164
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Allowed
Shyama Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 42
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Birendra Kumar Pandey Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 296 : (2017) 152 FLR 77 : (2017) 2 JCR 48 : (2017) 1 LLN 415
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Allowed
Pawan Kumar, Son of late Janardan Kumar, resident of Suresh Colony, Hazaribagh, P.O. Hazaribagh, P.S. Sadar, District-Hazaribagh - Petitioner @HASH The Chairman, Mines Board, Hazaribagh
Jharkhand High Court · (2016) 4 JBCJ 292 : (2017) 2 JCR 20
High Courts09 Sept 2016Dismissed
Anjani Kumar Sinha, son of Late Rameshwar Prasad, resident of C/o. Lakshmi Narayan Singh, Sarvodaya Nagar, Jailhata, P.O. and P.S. Daltonganj, District: Palamau - Petitioner @HASH Vananchal Gramin Bank through its chairman having its Head Office at Church
Jharkhand High Court · (2017) 2 AIRJharR 423 : (2016) 151 FLR 924 : (2017) 2 JCR 29
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Basiran Bibi Vs Kureshan Bibi
Jharkhand High Court · (2016) 168 AIC 457 : (2017) AIR(Jharkhand) 70 : (2017) 2 AIRJharR 33 : (2017) 2 JCR 598
High Courts08 Sept 2016Dismissed
Akhileshwar Singh, S/o Mr. Kanhaiya Singh, Computer (Statistics)-cum-Research Officer, Jharkhand Tribal Welfare Research Institute, Morabadi, Ranchi-834008 resident of House No. L.S.-85, Near Harmu Power Sub-Station, At and P.O.-Harmu Housing Colony, P.S.
Jharkhand High Court · (2016) 4 JBCJ 317 : (2017) 1 JCR 74 : (2016) 4 JLJR 446
High Courts08 Sept 2016Allowed
Ramesh Ravidas Vs State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 523 : (2016) 4 JCR 511
Bihar Coal Mining Area Development Authority Act, 1986 — Section 30(II)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 414
High Courts08 Sept 2016Allowed
Ashok Kumar Singh Vs Union of India
Jharkhand High Court · (2016) 168 AIC 473 : (2017) 2 AIRJharR 441 : (2016) 4 JCR 738 : (2016) 4 TAC 248
Raiwlay Claims Tribunal Act, 1987 - Section 123, Section 23(1)
High Courts07 Sept 2016Allowed
Paltan Mandal, S/o Mohar Mandal - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 584 : (2016) 4 JBCJ 565 : (2016) 4 JLJR 643
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 364A
High Courts07 Sept 2016Allowed
Ajay Kumar Ram Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 256
Jharkhand State Universities Act, 2000 - Section 9(a)
High Courts07 Sept 2016Disposed Off
Pashupati Mishra Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 376
High Courts07 Sept 2016Disposed Off
Court On Its Own Motion Vs Union of India
Jharkhand High Court · (2017) 2 JCR 23
Constitution of India, 1950 - Article 226
High Courts07 Sept 2016Allowed
Soni Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 710 : (2017) 1 CivilLJ 779 : (2016) 4 JCR 730 : (2016) 4 JLJR 92
Hindu Marriage Act, 1955 - Section 21A