High Courts07 Sept 2016Disposed Off
Management of Bokaro Steel Plant Vs Amarwa Devi
Jharkhand High Court · (2017) 1 AIRJharR 83 : (2017) 152 FLR 70 : (2017) 1 JCR 272 : (2017) 1 LLN 407
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 528 of 1,479
High Courts06 Sept 2016Allowed
Dipak Chandra Choudhuri Vs Steel Authority of India Ltd.
Jharkhand High Court · (2017) 1 AIRJharR 193 : (2017) 1 JCR 648
Constitution of India, 1950 - Article 16, Article 22, Article 311
High Courts06 Sept 2016Allowed
Binay Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 191 : (2017) 1 JCR 300 : (2017) LIC 1892
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Dismissed
Rajesh Kumar Vs Steel Authority of India Limited
Jharkhand High Court · (2017) 2 AIRJharR 431 : (2017) 1 JCR 549
High Courts06 Sept 2016Allowed
Dr. Arun Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 49 : (2017) 1 JCR 599
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Allowed
Navin Kumar Sinha Vs State Bank of India
Jharkhand High Court · (2017) 2 AIRJharR 262 : (2017) 2 JCR 34
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Disposed Off
Abdul Shakur Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 597 : (2017) 1 JCR 45
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Disposed off
Birendra Pratap Dev Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 715 : (2017) 1 JCR 302
Constitution of India, 1950 - Article 226
High Courts05 Sept 2016Allowed
Praveen Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 323
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts05 Sept 2016Allowed
Vijeta Projects and Infra. Ltd Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 839 : (2017) 2 JCR 679
Jharkhand Value Added Tax Act, 2005 - Section 44, Section 55
High Courts05 Sept 2016Allowed
M/s Drug Research Laboratory - Petitioner @HASH State of Jharkhand represented through the Director, Employees State Insurance Corporation
Jharkhand High Court · (2016) 151 FLR 918 : (2017) 2 JCR 515 : (2017) LabLR 445
Constitution of India, 1950 - Article 226Employees State Insurance Act, 1948 - Section 45
High Courts05 Sept 2016Allowed
Sanjeev Kumar Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 743
High Courts05 Sept 2016Disposed Off
Sanjay Thakur Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 750
High Courts02 Sept 2016Allowed
Keshav Kumar Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 144 : (2016) 4 JCR 735 : (2017) 1 JLJR 134
High Courts01 Sept 2016Allowed
Sona Singh Vs State of Bihar
Jharkhand High Court · (2017) 173 AIC 366 : (2017) 1 JCR 336
Penal Code, 1860 (IPC) - Section 325
High Courts01 Sept 2016Dismissed
Shri Dwarkadas Jalan Memorial Public Charity Trust Vs Ramesh Kumar Jalan
Jharkhand High Court · (2017) 171 AIC 317 : (2017) 1 AIRJharR 349 : (2017) 1 CivilLJ 769 : (2016) 4 JCR 685 : (2016) 4 JLJR 67
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
High Courts01 Sept 2016Partly Allowed
Budhu Uraon alias Nathu Uraon son of Late Ramdas Uraon, resident of village-Urlung, PS-Patratu, Distt.- Hazaribagh - Appellant (Cr. Appeal (DB) No. 374 of 1999) @HASH State of Bihar (in both cases)
Jharkhand High Court · (2016) 167 AIC 744 : (2017) 1 AIRJharR 545 : (2017) 1 ECrC 335
Penal Code, 1860 (IPC) - Section 149, Section 302
High Courts01 Sept 2016Disposed Off
Council for Scientific and Industrial Research through the Director General, Professor Samir K. Brahmachari, son of Sri Amrita Lal Brahmachari having the Office at Anusandhan Bhawan, 2 Rafi Marg, New Delhi-110001 P.O. and P.S.Rafi Marg, New Delhi - Petiti
Jharkhand High Court · (2016) 4 JBCJ 490
Constitution of India, 1950 - Article 226, Article 311
High Courts01 Sept 2016Allowed
Abdul Razak Vs State of Bihar
Jharkhand High Court · (2016) 4 ECrC 521 : (2016) 4 JCR 510 : (2017) 2 PCCR 13
Penal Code, 1860 (IPC) — Section 364
High Courts01 Sept 2016Allowed
Lallu Mistri and Others - Appellants @HASH Praduman Mistri and Others
Jharkhand High Court · (2016) 4 JBCJ 305
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 - Section 5