High Courts01 Apr 2014
Jiura Oraon Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 54 : (2014) 2 JLJR 476
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14
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Jharkhand High Court judgments
29,568 judgments · page 697 of 1,479
High Courts01 Apr 2014Dismissed
Sadhna Sinha Vs Dipesh Sinha
Jharkhand High Court · (2014) 2 JLJR 441
High Courts01 Apr 2014
Ajay Kumar Rai Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 529
High Courts01 Apr 2014
Jharkhand State Electricity Board Vs Suman Kumar
Jharkhand High Court · (2014) 2 JLJR 513
High Courts01 Apr 2014Allowed
Manju Sinha Vs Isnigdha Mukherjee
Jharkhand High Court · (2014) 2 JLJR 417
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25
High Courts01 Apr 2014Allowed
Birendra Kumar Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 418
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts31 Mar 2014
Ramjilal Agarwal Vs State of Jharkhand
Jharkhand High Court · (2014) FAJ 421
Prevention of Food Adulteration Act, 1954 — Section 13
High Courts31 Mar 2014Disposed Off
Indrajit Sah Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 406
Electricity Act, 2003 — Section 135, 138
High Courts31 Mar 2014
Roma Mukherjee Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 405
Criminal Procedure Code, 1973 (CrPC) — Section 317, 317(2), 82, 83
High Courts31 Mar 2014Dismissed
Shambhu Nath Mehta Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 384
High Courts31 Mar 2014
Aloke Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 455
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts31 Mar 2014
Surya Mohan Sah Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 312
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts31 Mar 2014
Rakesh Ranjan Vs State of Jharkhand
Jharkhand High Court · (2014) 2 AJR 324 : (2014) 2 JLJR 397
Prevention of Cruelty to Animals Act, 1960 — Section 11(1)(e), 11(e), 36Wild Life (Protection) Act, 1972 — Section 9
High Courts28 Mar 2014
Shiv Bachan Singh Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 209
High Courts28 Mar 2014Dismissed
Indian School of Mines University Teachers' Association Vs The Union of India
Jharkhand High Court · (2014) 3 AJR 726 : (2014) 2 JLJR 488
High Courts28 Mar 2014Allowed
The State of Jharkhand Vs Champa Pathak
Jharkhand High Court · (2014) 2 AJR 332 : (2014) 2 JLJR 484
Constitution of India, 1950 — Article 14, 19(1)(g)Hindu Marriage Act, 1955 — Section 13BSpecial Marriage Act, 1954 — Section 27
High Courts28 Mar 2014Dismissed
Their Workmen, Bihar Colliery Kamgar Union Vs Bharat Coking Coal Ltd.
Jharkhand High Court · (2014) 2 AJR 510 : (2014) 142 FLR 536 : (2015) 1 JLJR 135 : (2014) 2 LLJ 624 : (2014) LLR 842
Constitution of India, 1950 — Article 14, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 23, 24, 25Industrial Disputes Act, 1947 — Section 25F
High Courts28 Mar 2014Disposed Off
Sonu Thapa Vs State of Jharkhand
Jharkhand High Court · (2014) 2 AJR 517 : (2014) 3 JLJR 402
Arms Act, 1959 — Section 25(1b)a, 26, 35