High Courts06 May 2014
Anil Gupta Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 130
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 690 of 1,479
High Courts06 May 2014
United India Insurance Co. Ltd. Vs Jyoti
Jharkhand High Court · (2014) 3 JLJR 328
Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 May 2014Disposed Off
Tej Narayan Saw Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 05 JH CK 0047
High Courts06 May 2014Disposed Off
Basant Kumar and Devashish Patra Vs State of Jharkhand and Another
Jharkhand High Court · (2014) 05 JH CK 0046
Penal Code, 1860 (IPC) — Section 304A
High Courts06 May 2014
Gunjan Kumar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 131
Criminal Procedure Code, 1973 (CrPC) — Section 317, 317(2)
High Courts06 May 2014
Branch Manager Vs Akel
Jharkhand High Court · (2014) 3 JLJR 184
Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 May 2014Allowed
Udai Singh @ Udai Pratap Singh, Narvadeshwar Singh, Gangeshwar Singh and Bateshwar Singh Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 124
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts06 May 2014Disposed Off
Dilip Kumar Mahli @ Dililp Kumar Vs State of Jharkhand, Principal, Netarhat, Latehar and Dy. Commissioner-cum-Chairman, Latehar
Jharkhand High Court · (2014) 05 JH CK 0029
High Courts06 May 2014Disposed Off
Rajballabh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2014) 05 JH CK 0028
High Courts06 May 2014Disposed Off
Reshmu Ekka Vs State of Jharkhand, Principal, Netarhat, Latehar and Dy. Commissioner-cum-Chairman, Latehar
Jharkhand High Court · (2014) 05 JH CK 0027
High Courts06 May 2014Allowed
Balbinder Kaur Vs Union Of India
Jharkhand High Court · (2014) 05 JH CK 0026
High Courts06 May 2014
Prabha Ranjan Gupta Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 699 : (2014) 142 FLR 99 : (2014) 3 JLJR 204
High Courts06 May 2014
Murli Marandi Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 66
High Courts06 May 2014
Bharat Sanchar Nigam Limited Vs Shardindu Kundu
Jharkhand High Court · (2014) 4 AJR 359 : (2014) 3 JLJR 71
Payment of Gratuity Act, 1972 — Section 1(3), 4(6)(a), 7(3A)
High Courts06 May 2014
Ramesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 296
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 304, 34, 376(2g)
High Courts06 May 2014
Shambhu Sharma Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 112
High Courts05 May 2014
Subash Kumar Pandey Vs Union of India
Jharkhand High Court · (2014) 4 JLJR 139
High Courts05 May 2014
Annapurna Kundu Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 128
Criminal Procedure Code, 1973 (CrPC) — Section 71, 73Penal Code, 1860 (IPC) — Section 304
High Courts05 May 2014
Ram Parvesh Ray Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 125
Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
High Courts05 May 2014
Ramji Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 635
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 353, 504, 506