High Courts23 Jun 2016Dismissed
Sunil Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 177 : (2016) 4 JCR 280 : (2017) 2 JLJR 624
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 544 of 1,479
High Courts22 Jun 2016Disposed Off
Savita Rani Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 153 : (2016) 3 JLJR 552
High Courts22 Jun 2016Allowed
Randhir Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 206
High Courts22 Jun 2016Allowed
Ramdhani Sah son of Late Mukund Sah resident of village Bahoriya, PO Amlo, PS Godda (M), District Godda - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2017) 169 AIC 408 : (2017) 1 AIRJharR 562 : (2017) CriLJ 1416 : (2016) 4 JCR 187
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 125(3)
High Courts22 Jun 2016Allowed
Ajit Pratap Narayan Singh - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 184 : (2016) 4 JLJR 562
Constitution of India, 1950 - Article 226
High Courts22 Jun 2016Disposed Off
Loyala College of Education Jamshedpur Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 645 : (2016) 4 JBCJ 226 : (2016) 4 JCR 286 : (2016) 3 JLJR 716
National Council for Teacher Education Act, 1993 — Section 16
High Courts22 Jun 2016Allowed
Kiran Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 82
Constitution of India, 1950 — Article 14, 16Jharkhand Primary Education Act — Section 18Jharkhand Primary Teachers Appointment Rules, 2012 — Rule 9
High Courts21 Jun 2016Dismissed
Subrato Sengupta Vs State Bank of India
Jharkhand High Court · (2016) 3 JLJR 572
High Courts21 Jun 2016Allowed
Meeru Marandi Vs The Eastern Coalfields Limited
Jharkhand High Court · (2016) 3 JBCJ 467 : (2016) 4 JCR 181 : (2016) 4 JLJR 688
High Courts21 Jun 2016Allowed
Anup Kumar Goswami Son of Late Raghu Nandan Goswami, resident of village Khesmi, PO-Gomoh, PS-Topchanchi, District-Dhanbad - Petitioner @HASH Bhukhal Mandal
Jharkhand High Court · (2017) 169 AIC 405 : (2017) 1 AIRJharR 658 : (2016) 4 JCR 189
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts21 Jun 2016Disposed Off
Prakash Tekriwal Vs Union of India
Jharkhand High Court · (2017) 170 AIC 320 : (2016) 4 JCR 315
Constitution of India, 1950 — Article 226
High Courts20 Jun 2016Dismissed
Shankar Ram Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 204
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Allowed
Sri K.N. Singh Vs Union of India
Jharkhand High Court · (2016) 3 JLJR 258
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Disposed Off
Smt. Purni Debi Vs Central Coalfields Ltd.
Jharkhand High Court · (2016) 3 JBCJ 253 : (2017) 1 JCR 209 : (2016) 3 JLJR 244
High Courts20 Jun 2016Allowed
Sudhir Kumar Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 809 : (2016) 4 JCR 789
High Courts20 Jun 2016Dismissed
Manu Thakur Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 191 : (2016) 3 JLJR 579
Constitution of India, 1950 - Article 12, Article 226
High Courts17 Jun 2016Disposed Off
Dipak Kumar Yadav Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 197 : (2016) 3 LLJ 386
High Courts17 Jun 2016Disposed Off
Priyanka Sarkhel Vs Baban Sarkhel
Jharkhand High Court · (2017) 1 CivilLJ 823 : (2016) 3 JBCJ 202 : (2016) 4 JCR 565 : (2016) 3 JLJR 203
Hindu Marriage Act, 1955 - Section 9
High Courts17 Jun 2016Disposed Off
Court On It Own Motion Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 814 : (2016) 3 JLJR 610
Constitution of India, 1950 — Article 226
High Courts17 Jun 2016Dismissed
Usha Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 825 : (2016) 4 JCR 581 : (2016) 3 LLJ 304
Constitution of India, 1950 - Article 226