High Courts19 Aug 2014
Sumanti Kumari Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 JLJR 54
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 678 of 1,479
High Courts14 Aug 2014
Hare Kant Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 1 JLJR 717
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23, 25, 4Penal Code, 1860 (IPC) — Section 120-B, 379
High Courts14 Aug 2014
Mangal Koya Vs State of Jharkhand
Jharkhand High Court · (2015) 2 AJR 16 : (2014) 4 JLJR 318
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 33
High Courts14 Aug 2014
Hare Kant Jha Vs State of Jharkhand
Jharkhand High Court · (2014) 4 FLT 855 : (2015) 1 JLJR 576
Mines Act, 1952 — Section 23, 70, 72, 72C, 75Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23Penal Code, 1860 (IPC) — Section 114, 120B, 304
High Courts13 Aug 2014
Amarnath Mahli Vs The State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 271 : (2014) 4 JLJR 255
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Aug 2014
Gyan Bahadur Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 08 JH CK 0046
High Courts13 Aug 2014
Sitaram Barik Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 JLJR 45
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts13 Aug 2014
Subas Kumar Vs State of Jharkhand
Jharkhand High Court · (2014) 143 FLR 273 : (2014) 4 JLJR 16 : (2014) LLR 1235
High Courts13 Aug 2014
Nasim Khan Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 AJR 668 : (2014) 4 JLJR 81
Chotanagpur Tenancy Act, 1908 — Section 90Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 8 Rule 3Constitution of India, 1950 — Article 227
High Courts12 Aug 2014Dismissed
Anand Rtambhara Vs Bhaiya Ramesh Chandra Prasad
Jharkhand High Court · (2014) 4 AJR 451
Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000 - Section 14, 14(4)
High Courts12 Aug 2014
Bhimlal Chandravanshi Vs The State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 383 : (2014) 4 JLJR 42
High Courts12 Aug 2014
V.R. Kochar Vs The State of Bihar
Jharkhand High Court · (2015) 1 AJR 110 : (2014) 3 JLJR 595
Forest Act, 1927 — Section 10, 33, 52, 64
High Courts11 Aug 2014Disposed off
Tarkeshwar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2014) 4 AJR 360 : (2016) 1 JLJR 554
Registration Act, 1908 - Section 71, 74
High Courts11 Aug 2014
Jharkhand Human Rights Conference-JHRC Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 JLJR 272
High Courts11 Aug 2014
Rup Chand Jain Vs Commissioner of Hazaribagh Nagar
Jharkhand High Court · (2014) 4 JLJR 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts11 Aug 2014
Tapas Kumar Nag Vs The State of Jharkhand
Jharkhand High Court · (2014) 143 FLR 268 : (2014) LLR 1237
Criminal Procedure Code, 1973 (CrPC) — Section 200Factories Act, 1948 — Section 105, 88, 92
High Courts11 Aug 2014
Mithilesh Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 08 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts08 Aug 2014
Court on its Own Motion Vs Union of India and Others
Jharkhand High Court · (2014) 4 AJR 424
Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 16-A, 7
High Courts08 Aug 2014
Shiv Narayan Jha Vs State of Jharkhand
Jharkhand High Court · (2014) 12 AJR 763
Prevention of Corruption Act, 1988 — Section 13(2), 19, 19(1)(b), 19(3)(4), 7
High Courts08 Aug 2014
Shiv Muni Ram Vs State of Jharkhand
Jharkhand High Court · (2015) 1 AJR 107
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 19 (3)(4), 19(1)(b)