COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 702 of 1,479

High Courts05 Mar 2014Dismissed

Smt. Devi Agarwal and Others Vs Sri Rajesh Kumar Agarwal and Others

Jharkhand High Court · (2014) 2 JLJR 205

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 225, 226, 227Government of India Act, 1919 — Section 107, 108

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High Courts05 Mar 2014Disposed Off

Shankar Prasad Singh Vs State of Jharkhand

Jharkhand High Court · (2014) 3 JLJR 92

Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts05 Mar 2014Disposed Off

Rimpu Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 3 AJR 504 : (2014) 141 FLR 236 : (2014) 2 JLJR 293

Limitation Act, 1963 — Section 5

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High Courts05 Mar 2014

Awadh Kumar Singh Vs Central Coalfields Limited and Others

Jharkhand High Court · (2014) 141 FLR 233 : (2014) 2 JLJR 274 : (2014) 2 LLJ 667 : (2014) 3 LLN 144

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High Courts05 Mar 2014Dismissed

Rabindra Kumar Vs Usha Devi

Jharkhand High Court · AIR 2014 JH 78 : (2014) 2 AJR 427 : (2014) 2 JLJR 137

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 13(1)(ia)

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High Courts05 Mar 2014Dismissed

M/s. Ravindra Mohan Tiwari and Another Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 2 ARBLR 582 : (2014) 2 JLJR 195

Arbitration Act, 1940 — Section 39, 39(1)Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37, 37(3), 39Civil Procedure Code, 1908 (CPC) — Section 4

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High Courts04 Mar 2014

Durgesh Kumar Agarwal Vs State of Jharkhand

Jharkhand High Court · (2014) FAJ 422

Prevention of Food Adulteration Act, 1954 — Section 13(2)(d), 16(i)(a)(i)(ii)

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High Courts04 Mar 2014

Rajendra Mandal Vs State of Jharkhand

Jharkhand High Court · (2014) 2 AJR 339

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120(B), 171(E)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts04 Mar 2014

Jay Kumar Singhania Vs State of Jharkhand

Jharkhand High Court · (2014) 2 AJR 323

Criminal Procedure Code, 1973 (CrPC) — Section 41A, 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 342

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High Courts04 Mar 2014Disposed Off

Prabhudan Tirkey Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 2 JLJR 210

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High Courts04 Mar 2014

Manju Devi Vs M/s. Bharat Coking Coal Limited and Others

Jharkhand High Court · (2014) 2 AJR 341 : (2014) 2 JLJR 186

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High Courts04 Mar 2014

Wahid Hussain Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 2 AJR 386 : (2014) 2 JLJR 443

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 279, 304A, 304B, 337, 498A

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High Courts04 Mar 2014