COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 548 of 1,479

High Courts19 May 2016Dismissed

Surendra Prasad, S/o Late Pran Mohan Yadav, at present resident of Bajpayee Path, Shukla Colony, Hinoo, P.O.-Hinoo, P.S.-Doranda, District-Ranchi (Jharkhand) (in both cases) - Petitioner @HASH State of Jharkhand through the Chief Secretary, Govt. of Jhark

Jharkhand High Court · (2016) 4 JCR 91

Constitution of India, 1950 - Article 226

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High Courts19 May 2016Disposed Off

M/s Deepak Petroleum Products Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JCR 628

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7Bihar State Financial Corporation (Recovery of Dues) Regulations, 2002 — Regulation 4(2)Constitution of India, 1950 — Article 226

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High Courts19 May 2016Disposed Off

Duryodhan Manjhi, son of Shri Radha Govind Manjhi, resident of 303, Takshashila Apartment, South Office Para, Doranda, P.O and P.S. -Doranda, District: Ranchi - Petitioner @HASH UCO Bank through its Chairman-cum-Managing Director, having its Head Office a

Jharkhand High Court · (2016) 4 JCR 107 : (2016) 3 JLJR 83

Constitution of India, 1950 - Article 14, Article 226, Article 311(2)

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High Courts19 May 2016Dismissed

Prahlad Paswan Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 209 : (2016) 4 JCR 97 : (2016) 3 JLJR 110

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High Courts19 May 2016Disposed Off

Patras Dang and Another - Petitioners @HASH State of Jharkhand and Others

Jharkhand High Court · (2016) 4 JCR 195

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High Courts19 May 2016Allowed

Md. Nasimul Hoda Vs State of Jharkhand

Jharkhand High Court · (2016) 4 ECrC 310 : (2016) 3 JBCJ 548 : (2016) 3 JLJR 498

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts19 May 2016Allowed

Ritlal Marik Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JLJR 237

Criminal Procedure Code, 1973 (CrPC) - Section 228

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High Courts19 May 2016Allowed

Puja Toppo Vs Chairman, Central Mine Planning and Design Institute Limited

Jharkhand High Court · (2016) 3 JLJR 101

Constitution of India, 1950 - Article 226

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High Courts19 May 2016Disposed Off

Minu Sharma Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 674

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts19 May 2016Dismissed

Anuj Kumar Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JCR 714

Constitution of India, 1950 — Article 226

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High Courts19 May 2016Disposed Off

Ved Prakash Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 466 : (2016) 3 JCR 588

Constitution of India, 1950 — Article 226

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High Courts19 May 2016Disposed Off

Chamu Uraon Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JCR 587

Constitution of India, 1950 — Article 226

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High Courts19 May 2016Dismissed

Elizabeth Horo Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 102 : (2016) 4 JCR 105 : (2016) 3 JLJR 74

Chotanagpur Tenancy Act, 1908 — Section 71A

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High Courts18 May 2016Disposed Off

Jaswant Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 164 AIC 853 : (2016) 4 JCR 112

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High Courts18 May 2016Disposed Off

Tulsi Mahto Vs Renu Devi

Jharkhand High Court · (2017) AIR(Jharkhand) 10 : (2016) 4 AIRJharR 189 : (2016) 4 JBCJ 124

Hindu Marriage Act, 1955 — Section 13(1)(b)

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High Courts18 May 2016Disposed Off

Shyam Sundar Gupta Vs Baby Gupta

Jharkhand High Court · (2016) 164 AIC 874

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High Courts18 May 2016Disposed Off

M/s Amba Carbonization Pvt. Ltd. Ranchi - Petitioner @HASH Central Coalfields Ltd. Darbhanga House, Ranchi through its Chairman-cum-Managing Director

Jharkhand High Court · (2016) 4 JCR 110

Constitution of India, 1950 - Article 226

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High Courts18 May 2016Disposed Off

Amarendra Narayan Singh - Petitioner @HASH The State of Jharkhand through the Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi

Jharkhand High Court · (2016) 4 AIRJharR 426 : (2017) 1 JCR 195 : (2016) 3 JLJR 450

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High Courts18 May 2016Disposed Off

Jharkhand State Food and Civil Supplies Corporation Limited Vs Devendra Prasad Yadav

Jharkhand High Court · (2016) 4 AIRJharR 543 : (2016) 3 JBCJ 570 : (2017) 1 JCR 158 : (2016) 3 JLJR 385 : (2017) LIC 633

Industrial Disputes Act, 1947 — Section 10, 33C(2)

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High Courts17 May 2016Allowed

Manoj Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 110

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226

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