High Courts12 May 2014Dismissed
Rajni Kant Thakur Vs The Union of India and Others
Jharkhand High Court · (2014) 142 FLR 95 : (2014) 3 JLJR 121
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 689 of 1,479
High Courts12 May 2014
Basudeb Dey Vs Union of India
Jharkhand High Court · (2014) 7 AJR 137 : (2014) 3 JLJR 158
Constitution of India, 1950 — Article 311
High Courts09 May 2014Dismissed
Ram Khelawan Sao and Others Vs The State of Bihar (Now Jharkhand) and Md. Kabir Mian
Jharkhand High Court · (2014) 05 JH CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 201, 304
High Courts09 May 2014Dismissed
Arun Prasad, Sanjit Prasad @ Sanjit Kumar and Ajit Prasad @ Ajit Kumar Vs The State of Jharkhand
Jharkhand High Court · (2014) 05 JH CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 307, 328, 34, 341, 448
High Courts09 May 2014
Court on its Own Motion Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 37
High Courts09 May 2014
Ram Naresh Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 87
Bihar Shops and Establishments Act, 1953 — Section 26, 26(2)Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts09 May 2014Dismissed
Bharat Coking Coal Limited Vs Supreme-Dev PL (JV), Dhanbad and Others
Jharkhand High Court · AIR 2014 JH 96 : (2014) 7 AJR 125 : (2014) 3 JLJR 186
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 10, 2, 2(9)Constitution of India, 1950 — Article 136, 141, 225, 226Government of India Act, 1935 — Section 107, 108
High Courts09 May 2014Dismissed
Tata Capital Financial Services Ltd. Vs The State of Jharkhand
Jharkhand High Court · (2014) 05 JH CK 0032
High Courts09 May 2014Allowed
Raj Kumar Prasad and Ashim Kumar Dey Vs The State of Jharkhand and Ram Pratap Singh
Jharkhand High Court · (2014) 05 JH CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 384, 392, 406, 420
High Courts09 May 2014
Vijoy Kumar Minocha Vs Sunita Bagroy
Jharkhand High Court · (2014) 3 AJR 754 : (2014) 4 JLJR 404
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(e)Transfer of Property Act, 1882 — Section 116
High Courts08 May 2014
Ramesh Chandra Kaithal Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 424
Bihar State Housing Board Act, 1982 — Section 2(XXXI), 28
High Courts08 May 2014
Ramjee Sah Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 69
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts08 May 2014
Court on its own motion Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 173
High Courts08 May 2014
Sakina Arjum Vs State of Jharkhand
Jharkhand High Court · (2014) 3 DMC 638
Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(2), 210(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts07 May 2014
Sidh Nath Mehra Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 150
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts07 May 2014
Baski Nath Rawani Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 524
Criminal Procedure Code, 1973 (CrPC) — Section 203Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(v)(x)
High Courts07 May 2014
Laborate Pharmaceuticals India Ltd. Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 129
Drugs and Cosmetics Act, 1940 — Section 25, 25(3), 25(4), 27(d)
High Courts07 May 2014Dismissed
Ketku Prasad Yadav Vs The Union of India
Jharkhand High Court · (2014) 3 JLJR 161
Administrative Tribunals Act, 1985 — Section 20, 21(1)(a)
High Courts06 May 2014Allowed
Mr. Subhash Chandra Singh and Mrs. Mina Singh Vs Union of India
Jharkhand High Court · (2014) 3 JLJR 63
Railways Act, 1989 — Section 124A