High Courts05 May 2014
Saheb Ram Mahto Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 56
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 691 of 1,479
High Courts05 May 2014
Mahavir Kharwar Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 59
High Courts05 May 2014
Manjhali Devi Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 117
High Courts02 May 2014
Mohan Ganjhu Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 JLJR 479
Arms Act, 1959 — Section 25(1B)(a), 26, 35Penal Code, 1860 (IPC) — Section 365
High Courts02 May 2014Dismissed
Agricultural Produce Market Committee Vs Saryu Prasad Gupta
Jharkhand High Court · AIR 2015 Jhar 19 : (2014) 7 AJR 181 : (2014) 3 JLJR 104
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 44, 100A, 100-A, 104(1), 104(2)Land Acquisition Act, 1894 — Section 18, 26, 4(1), 54
High Courts02 May 2014
Nitesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 163
High Courts02 May 2014
Tarkeshwar Prasad Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 127
High Courts02 May 2014
Guru Soren Vs The Union of India
Jharkhand High Court · (2014) 4 JLJR 85
Bihar Reorganisation Act, 2000 — Section 73Constitution of India, 1950 — Article 14
High Courts02 May 2014
Amrendra Kumar Singh Vs Central Bank of India
Jharkhand High Court · (2014) 3 JLJR 52 : (2014) LLR 1164
High Courts02 May 2014
Daljit Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 58
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 265, 266, 379
High Courts02 May 2014
Santosh Mandal Vs The National Institute of Technology
Jharkhand High Court · (2014) 3 JLJR 60
Constitution of India, 1950 — Article 14, 16
High Courts02 May 2014
Ram Dahin Sao Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 114
Criminal Procedure Code, 1973 (CrPC) — Section 205, 305
High Courts02 May 2014
Brajesh Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 64
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts01 May 2014
Shatunjay Tripathy Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 404
High Courts01 May 2014
Garib Mahto Vs Union of India National institute of Foundary and Forge Technology Vs Sudhir Kumar
Jharkhand High Court · (2014) 4 AJR 218 : (2014) 3 JLJR 174
High Courts01 May 2014Allowed
Mahavir Mahto Vs State of Jharkhand
Jharkhand High Court · (2015) 1 DMC 98 : (2014) 2 JLJR 626
Penal Code, 1860 (IPC) — Section 107, 304-B, 306, 34
High Courts01 May 2014Disposed Off
Sarju Yadav Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 AJR 100 : (2014) 3 JLJR 368
Criminal Procedure Code, 1973 (CrPC) — Section 161, 300Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts01 May 2014
Prameshwari Devi Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 397
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 440Juvenile Justice Act, 1986 — Section 23, 26Penal Code, 1860 (IPC) — Section 370(3), 370(A)(i)
High Courts01 May 2014
Bharat Coking Coal Limited Vs Budhni Mahtain
Jharkhand High Court · (2014) 3 JLJR 432
Land Acquisition Act, 1894 — Section 18, 23, 4(1)