High Courts03 Apr 2014
Mahendra Prasad Yadav Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 414
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 696 of 1,479
High Courts03 Apr 2014Dismissed
Ram Raksha Shaw Vs The Steel Authority of India
Jharkhand High Court · (2014) 143 FLR 888 : (2014) 2 JLJR 387
High Courts03 Apr 2014
Amar Nath Pandey Vs The State of Jharkhand
Jharkhand High Court · (2014) 7 AJR 191
Constitution of India, 1950 — Article 14
High Courts03 Apr 2014Allowed
Satyendra Narayan Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 427
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts03 Apr 2014Dismissed
Ganesh Prasad Vs Union of India
Jharkhand High Court · (2014) 2 JLJR 523
Administrative Tribunals Act, 1985 — Section 20, 21, 21(1)
High Courts03 Apr 2014Disposed Off
The Steel Authority of India Ltd. and Others Vs Progressive Construction Corporation and Others
Jharkhand High Court · (2014) 2 AJR 765 : (2014) 4 BC 440 : (2014) 3 JLJR 225
Civil Procedure Code, 1908 (CPC) — Section 2, 2(9)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts03 Apr 2014Dismissed
Sushil Kumar Vs The State of Jharkhand, The Principal Secretary, Human Resources Development Department, Government of Jharkhand and Joint Secretary, Human Resources Development Department, Government of Jharkhand
Jharkhand High Court · (2014) 2 AJR 746 : (2014) 2 JLJR 532
Army Act, 1950 — Section 164, 165Constitution of India, 1950 — Article 226
High Courts03 Apr 2014
Rudreshwari Prasad Singh Vs The Heavy Engineering Corporation Limited
Jharkhand High Court · (2014) 4 AJR 98 : (2014) 142 FLR 752 : (2014) 3 JLJR 19
High Courts03 Apr 2014
Bhuwneshwar Chauhan Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 390
Protection of Women From Domestic Violence Act, 2005 — Section 12, 31
High Courts03 Apr 2014
Narendra Butala Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 41, 73
High Courts01 Apr 2014
Kamal Das Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 558
Limitation Act, 1963 — Section 5
High Courts01 Apr 2014
Barun Kumar Neogi Vs Union of India
Jharkhand High Court · (2014) 142 FLR 973 : (2014) 2 JLJR 527
High Courts01 Apr 2014Disposed Off
Baronika Bodra Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 502
Penal Code, 1860 (IPC) — Section 376Protection of Human Rights Act, 1993 — Section 18
High Courts01 Apr 2014Allowed
Ratan Lal Sahu Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 509
Penal Code, 1860 (IPC) — Section 353, 395, 412
High Courts01 Apr 2014Allowed
Shiva Kant Sharma Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 415
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts01 Apr 2014
Mosemat Darbi Devi Vs Renu Kothari United India Insurance Company Ltd. Vs Most. Darbi Devi
Jharkhand High Court · (2014) 2 JLJR 410
Motor Vehicles Act, 1988 — Section 163, 163(A)
High Courts01 Apr 2014Disposed Off
Mukesh Jaiswal Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 409
Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 301, 372Penal Code, 1860 (IPC) — Section 376, 511
High Courts01 Apr 2014Dismissed
Vidya Binod Prasad Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 407
Constitution of India, 1950 — Article 226
High Courts01 Apr 2014
Bikash Shaw Vs Eastern Coalfields Limited
Jharkhand High Court · (2014) 3 JLJR 496
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379