High Courts13 Nov 2014
Surjeet Mukherjee Vs State of Jharkhand
Jharkhand High Court · (2015) 2 AJR 97 : (2015) 1 JLJR 319
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 667 of 1,479
High Courts13 Nov 2014
Praveen Mittal and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 JLJR 174
Civil Procedure Code, 1908 (CPC) — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts12 Nov 2014
Sujit Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 JLJR 470
Constitution of India, 1950 — Article 226
High Courts12 Nov 2014
Central Coalfields Ltd. Vs Sanjay Prasad and Others
Jharkhand High Court · (2015) 2 AJR 37
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2
High Courts12 Nov 2014
Gulshan Bano Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 JLJR 468
High Courts12 Nov 2014
Shiv Nandan Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 JLJR 527
Constitution of India, 1950 — Article 226
High Courts12 Nov 2014
Baban Singh and Others Vs Coal Mines Provident Fund and Others
Jharkhand High Court · (2015) 1 JLJR 381
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts11 Nov 2014Dismissed
Anil Kumar Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2015) 2 JLJR 27
Constitution of India, 1950 - Article 226
High Courts11 Nov 2014
State of Jharkhand Vs Subodh Baski and Others
Jharkhand High Court · (2015) 1 AJR 261
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts11 Nov 2014
Saraswati Devi Vs Union of India
Jharkhand High Court · (2015) 4 AJR 419 : (2015) 1 JLJR 86
Succession Act, 1925 — Section 372
High Courts11 Nov 2014
Nand Lal Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 1 AJR 502 : (2015) 1 JLJR 88
High Courts11 Nov 2014
R.B. Trading Agency Vs Steel Authority of India Limited
Jharkhand High Court · (2015) 2 AJR 80 : (2015) 1 JLJR 97
Constitution of India, 1950 — Article 14
High Courts11 Nov 2014
Rajan Kumar Singh Vs The Union of India
Jharkhand High Court · (2015) 4 AJR 177
Right of Children to Free and Compulsory Education Act, 2009 — Section 12(1)(c), 2, 2(n)
High Courts10 Nov 2014
Karuna Shankar Mishra Vs Union of India and Others
Jharkhand High Court · (2015) 1 JLJR 417
High Courts10 Nov 2014
Anjani Singh Vs State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 382
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 364
High Courts10 Nov 2014
Vinod Kumar Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 2 AJR 190 : (2015) 2 JLJR 38
High Courts10 Nov 2014
Sandhya Paul Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 AJR 636 : (2015) 1 JLJR 422
High Courts10 Nov 2014
Urmila Devi and Others Vs Manoj Kumar Yadav and Others
Jharkhand High Court · (2015) 1 AJR 386
High Courts10 Nov 2014
Lalan Ray Vs The Chairman cum Managing Director, B.C.C.L. and Others
Jharkhand High Court · (2014) 11 JH CK 0054
High Courts10 Nov 2014
Induslnd Bank Ltd. Vs Dayanand Chourasia and Others
Jharkhand High Court · (2015) 1 JLJR 385
Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, Order 21 Rule 8, 15, 16, 16, 16