High Courts13 Jun 2016Allowed
Jamshedpur Dairy Vs Income Tax Appellate Tribunal
Jharkhand High Court · (2017) 1 JCR 556
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 546 of 1,479
High Courts13 Jun 2016Disposed Off
Pamposh Refractory & Ceramic Works Maithan Vs Steel Authority of India Limited (Bokaro Steel Plant)
Jharkhand High Court · (2017) 173 AIC 774 : (2016) 3 JBCJ 248 : (2017) 1 JCR 563
Constitution of India, 1950 - Article 226
High Courts13 Jun 2016Dismissed
Sohwa Devi Vs Central Coalfield Ltd.
Jharkhand High Court · (2016) 151 FLR 161 : (2017) 1 JCR 559 : (2016) 3 LLJ 370
Constitution of India, 1950 - Article 226
High Courts13 Jun 2016Partly Allowed
Smt. Sabita Singh, Vs Arvind Mohan Singh
Jharkhand High Court · (2017) 1 JCR 561
Hindu Marriage Act, 1955 - Section 13(1)
High Courts13 Jun 2016Disposed Off
Euphracia Minj Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 489
High Courts03 Jun 2016Disposed Off
Dev Sagar Gope Vs State of Jharkhand & Ors.
Jharkhand High Court · (2016) 3 AIRJharR 91
Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 37, 38
High Courts02 Jun 2016Dismissed
Rajesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 89
Criminal Procedure Code, 1973 (CrPC) - Section 437Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 307, 34, 498A
High Courts02 Jun 2016Disposed Off
Basudeo Mandal Vs State of Jharkhand and Ors.
Jharkhand High Court · (2016) 3 AIRJharR 90
Constitution of India, 1950 - Article 226
High Courts01 Jun 2016Disposed Off
M/s U & M Enterprises Vs State of Jharkhand & Ors.
Jharkhand High Court · (2016) 3 AIRJharR 88
Constitution of India, 1950 - Article 14, 226
High Courts30 May 2016Disposed Off
Al-Iqra Teachers' Training College, Bario Vs Vinoba Bhave University, Hazaribagh
Jharkhand High Court · (2016) 4 JCR 312
Constitution of India, 1950 — Article 226
High Courts27 May 2016Allowed
Ashraf Ansari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 434 : (2016) 3 JBCJ 569
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts27 May 2016Allowed
Amanat Mian @ Amanat Ansari, son of Rustam Ali @ Rustam Ansari, resident of Rangamati, Bahi, P.O. and P.S. Nirsa, District Dhanbad - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 440
High Courts27 May 2016Allowed
Manoj Prasad Gupta Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts26 May 2016Allowed
Chulhan Rajwar, son of Late Suneshwar Rajwar - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 7 : (2017) 1 PCCR 52
Criminal Procedure Code, 1973 (CrPC) - Section 384
High Courts26 May 2016Partly Allowed
Budhi Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 876 : (2016) 4 AIRJharR 199 : (2016) 4 ECrC 462 : (2016) 3 JBCJ 245 : (2016) 4 JLJR 694
Penal Code, 1860 (IPC) - Section 302, 34
High Courts26 May 2016Dismissed
Bickey Lohar Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 447 : (2016) 4 JBCJ 70
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 34, 364A
High Courts25 May 2016Dismissed
Rajesh Choudhary Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 629 : (2016) 3 JBCJ 225 : (2016) 3 JLJR 274
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302, 364
High Courts24 May 2016Partly Allowed
Kapildeo Dashaudhi Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 709
High Courts22 May 2016Allowed
Upendra Kumar Upadhayay Vs Union of India
Jharkhand High Court · (2016) 2 AIRJharR 452 : (2016) 1 JBCJ 145 : (2015) 3 JLJR 335
Army Act, 1950 — Section 22Army Rules, 1954 — Rule 13(3)
High Courts20 May 2016Disposed Off
Padam Kumar Jain Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 109
Mines And Minerals (Development And Regulation) Act, 1957 - Section 8A(3)