High Courts25 Apr 2014Allowed
Jay Prakash Pandey Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2014) 04 JH CK 0050
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 693 of 1,479
High Courts25 Apr 2014Dismissed
Madhusudan Tiwary Vs The Project and Development India Ltd.
Jharkhand High Court · (2014) 3 JLJR 23
High Courts25 Apr 2014Dismissed
Bhushan Sharma Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 329 : (2014) 3 JLJR 34
High Courts25 Apr 2014Dismissed
Shree Narbheram Hansraj Gujarati M.E. School Vs Shree Jamshedpur Gujarati Samaj
Jharkhand High Court · (2014) 4 AJR 426
Constitution of India, 1950 — Article 29, 30
High Courts25 Apr 2014
Pranaya Kumar Srivastava Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 AJR 439 : (2014) 143 FLR 384 : (2014) 3 JLJR 200
Dock Workers (Regulation of Employment) Act, 1948 — Section 5AIndustrial Disputes Act, 1947 — Section 2(j), 25FPlantations Labour Act, 1951 — Section 2
High Courts25 Apr 2014
P.R. Mukhopadhyay Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 600
Criminal Procedure Code, 1973 (CrPC) — Section 4Mines Act, 1952 — Section 22, 22-A, 72(c), 72-C, 75Penal Code, 1860 (IPC) — Section 287, 304(A), 337, 338
High Courts25 Apr 2014Dismissed
Md. Imtiyaz Ansari Vs The Union of India and Others
Jharkhand High Court · (2014) 04 JH CK 0007
High Courts24 Apr 2014
Pushpa Kumari Vs State of Jharkhand
Jharkhand High Court · (2015) 1 CCR 169
Penal Code, 1860 (IPC) — Section 109, 120B, 201, 403, 406Prevention of Corruption Act, 1988 — Section 13(1)(d)(c), 13(2), 7
High Courts24 Apr 2014
Nand Lal Sharma Vs Raj Kumar Sharma
Jharkhand High Court · (2014) 3 JLJR 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47Hindu Succession Act, 1956 — Section 22
High Courts24 Apr 2014Dismissed
Sunand Prasad Sao Vs The State of Jharkhand
Jharkhand High Court · (2014) 4 AJR 322 : (2014) 3 JLJR 41
High Courts24 Apr 2014
Dorothia Kerketta Vs The State of Jharkhand
Jharkhand High Court · (2014) 04 JH CK 0038
High Courts24 Apr 2014
Jharkhand State Forest Development Corporation Ltd. Vs Mahendra Nath Dwivedi
Jharkhand High Court · (2014) 4 AJR 754 : (2014) 143 FLR 890 : (2014) 3 JLJR 482 : (2015) 1 SCT 379
High Courts24 Apr 2014Dismissed
Natu Hembrom Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 428
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Apr 2014
Mrinal Kanti Das Vs State of Jharkhand and Others
Jharkhand High Court · (2014) FAJ 509
Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 14A, 16(1)(a)(i)
High Courts23 Apr 2014
Chand Qureshi and Others Vs The State of Jharkhand
Jharkhand High Court · (2015) 3 AJR 64
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 324
High Courts23 Apr 2014
Ram Kumar Dubey Vs The State of Jharkhand
Jharkhand High Court · (2014) 142 FLR 976 : (2014) 3 JLJR 485
High Courts23 Apr 2014
Damodar Valley Corporation Vs Rameshwar Prasad
Jharkhand High Court · (2014) 4 AJR 215 : (2014) 2 JLJR 596
High Courts23 Apr 2014Dismissed
Draeger Safety Asia Pvt. Limited Vs The Central Coal Fields Limited
Jharkhand High Court · (2014) 4 AJR 150 : (2014) 3 JLJR 44
Constitution of India, 1950 — Article 14, 226
High Courts23 Apr 2014Dismissed
Shivdhari Ram Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 27
High Courts23 Apr 2014Allowed
Rajendra Prasad Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 632
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302