COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 545 of 1,479

High Courts17 Jun 2016Dismissed

Shamsuddin Mian Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2017) 172 AIC 375 : (2017) 1 JCR 207

Civil Procedure Code, 1908 (CPC) - Section 100, Section 80Forest Act, 1927 - Section 29, Section 30, Section 31

High Courts16 Jun 2016Dismissed

State of Jharkhand Vs Suman Kumar Kapri

Jharkhand High Court · (2016) 4 JCR 594

High Courts16 Jun 2016Dismissed

Jainath Mahto Vs State of Bihar

Jharkhand High Court · (2016) 4 AIRJharR 848 : (2017) 1 JCR 190 : (2016) 4 JCR 687

High Courts16 Jun 2016Dismissed

Rajeshwari Devi Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 510 : (2017) 1 JCR 193

High Courts16 Jun 2016Disposed Off

Bhushan Kumar Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 132

Criminal Procedure Code, 1973 (CrPC) — Section 437Prevention of Corruption Act, 1988 — Section 13(2), 7

High Courts15 Jun 2016Disposed Off

Gurjant Singh Vs Union of India

Jharkhand High Court · (2016) 4 AIRJharR 719 : (2016) 4 JBCJ 218 : (2017) 1 JCR 216

High Courts15 Jun 2016Dismissed

Rita Dutta wife of Sri Prasanta Kumar Dutta - Petitioner @HASH The State of Jharkhand (In both the Case)

Jharkhand High Court · (2016) 4 AIRJharR 359 : (2017) 1 JBCJ 76 : (2017) 1 JCR 178 : (2016) 4 JLJR 436

Constitution of India, 1950 - Article 16, Article 226

High Courts15 Jun 2016Disposed Off

Murli Manohar Sah Vs Branch Manager, UCO Bank, Deoghar

Jharkhand High Court · (2016) 4 AIRJharR 851

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13

High Courts15 Jun 2016Disposed Off

Court on its Own Motion Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 372 : (2016) 3 JLJR 143

High Courts14 Jun 2016Allowed

Onkar Prasad son of Sri Lalu Sao, resident of Main Road, Kuru, P.O. and P.S.-Kuru, District-Lohardaga, Jharkhand - Petitioner/Appellant @HASH The Union of India, represented through Secretary to the Govt. of India, Ministry of Petroleum and Natural Gas, P

Jharkhand High Court · (2016) 4 AIRJharR 338 : (2017) 1 JCR 148

Essential Commodities Act, 1955 - Section 3

High Courts14 Jun 2016Dismissed

Sonali Lal, W/o Kuldip Lal, R/o Vill. Ghato Bagicha, P.O.+P.S.-Gumla, Dist.-Gumla - Appellant @HASH State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 155 : (2016) 4 JCR 29 : (2016) 3 JLJR 179

High Courts14 Jun 2016Disposed Off

Ravi Kumar Lala @ Ravi Lala Vs Bharat Coking Coal Limited

Jharkhand High Court · (2016) 3 JBCJ 252

Constitution of India, 1950 - Article 226

High Courts14 Jun 2016Disposed Off

Birendra Kumar Jaiswal Vs State of Jharkhand

Jharkhand High Court · (2017) 171 AIC 323 : (2016) 3 JBCJ 267 : (2016) 4 JCR 575 : (2016) 3 JLJR 181

High Courts14 Jun 2016Disposed Off

Baijnath Manjhi Vs Central Coal Fields Limited

Jharkhand High Court · (2016) 3 JBCJ 251

High Courts14 Jun 2016Disposed Off

M/s Golden Ceramic Works Private Limited Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 239 : (2016) 3 JLJR 347

Bihar Public Land Encroachment Act, 1956 - Section 3Constitution of India, 1950 - Article 226

High Courts14 Jun 2016Disposed Off

Jai Prakash Thakur Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 236 : (2016) 4 JCR 30 : (2016) 3 JLJR 194

Bihar Trade Articles (Licences Unification) Order, 1984 - Clause 11Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 7

High Courts14 Jun 2016Allowed

Vishwanath Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2016) ACD 734

High Courts13 Jun 2016Disposed Off

Arjun Sharma Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 237 : (2016) 4 JCR 583

Constitution of India, 1950 - Article 226

High Courts13 Jun 2016Disposed Off

Bijaya Pradhan Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 249 : (2016) 4 JCR 596

Constitution of India, 1950 - Article 226

High Courts13 Jun 2016Disposed Off

Sarswati Devi Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 557 : (2016) 3 JLJR 146

Constitution of India, 1950 - Article 226