High Courts01 Mar 2014Disposed Off
Rajesh Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2014) 2 AJR 390
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 703 of 1,479
High Courts28 Feb 2014Dismissed
Chaibasa Chamber of Commerce and Industries Vs Union of India
Jharkhand High Court · (2014) 2 JLJR 224
High Courts28 Feb 2014
Ranchi District Crushers Association Vs State of Jharkhand
Jharkhand High Court · (2014) 4 FLT 605
Environment (Protection) Act, 1986 — Section 3
High Courts28 Feb 2014
Munichetty Saraswati Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 280
High Courts26 Feb 2014Partly Allowed
Narendra Kumar Verma Vs Bank of Baroda and Others
Jharkhand High Court · (2014) 2 JLJR 374
High Courts26 Feb 2014
Upendra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 2 JLJR 126
Penal Code, 1860 (IPC) — Section 120-B, 406, 419, 420, 467
High Courts25 Feb 2014Disposed Off
Satish Kumar Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 412 : (2015) ALLMR(Cri) 16 : (2014) CriLJ 4001 : (2014) 2 JLJR 604
Criminal Procedure Code, 1973 (CrPC) — Section 223Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 18, 2, 2(1), 2(i), 2(k)Juvenile Justice Act, 1986 — Section 18, 2(h), 24
High Courts25 Feb 2014
Employers in relation to the management of Pindra Colliery under Kuju Area of Central Coalfields Ltd. Vs Their Workmen Sarju Saw
Jharkhand High Court · (2014) 3 AJR 861 : (2014) 3 JLJR 506
High Courts25 Feb 2014
Raman Kumar Sinha Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 645
High Courts25 Feb 2014
Rabindra Nath Tiwary, Rajeshwar Nath Tiwary, Surendra Nath Tiwary and Smt. Swikirti Devi Vs The State of Jharkhand
Jharkhand High Court · (2014) 2 DMC 734 : (2014) 2 JLJR 504
Dowry Prohibition Act, 1961 - Section 2 3 4 5Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 120B 30 302 304(B) 304B
High Courts25 Feb 2014Dismissed
Jhaboo Pandit Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 02 JH CK 0070
High Courts25 Feb 2014Dismissed
M/s. Padam Kumar Jain Vs Union of India and Others
Jharkhand High Court · (2014) 02 JH CK 0055
Constitution of India, 1950 — Article 226Jharkhand Value Added Tax Act, 2005 — Section 13, 23, 24, 35, 35(5)Wealth Tax Act, 1957 — Section 5(1-A)
High Courts25 Feb 2014Allowed
Prem Chandra Pd. Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 02 JH CK 0051
High Courts25 Feb 2014
Dilip Kumar Singh Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2014) 2 JLJR 246
Constitution of India, 1950 — Article 243I
High Courts25 Feb 2014
Baleshwar Mishra Vs State of Jharkhand
Jharkhand High Court · (2014) 3 JLJR 313
Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 463
High Courts25 Feb 2014
M/s. Misrilall Jain and Sons Vs Union of India and State of Jharkhand
Jharkhand High Court · (2014) 2 JLJR 150
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Jharkhand Value Added Tax Act, 2005 — Section 25, 29, 35, 35(5), 35(7)
High Courts25 Feb 2014Allowed
Shambhu Nath Mandal Vs The Steel Authority of India Ltd. and Others
Jharkhand High Court · (2014) 02 JH CK 0028
High Courts25 Feb 2014
Mahesh Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 2 JLJR 136
High Courts25 Feb 2014Dismissed
Chandra Vihar Colony, Development and Maintenance Society and Others Vs The Mining Area Development Authority and Others
Jharkhand High Court · (2014) 3 AJR 746 : (2014) 2 JLJR 132
High Courts25 Feb 2014
Rameshwara Jute Mills Ltd. Vs Union of India
Jharkhand High Court · (2014) 2 AJR 438 : (2014) 44 GST 383 : (2014) 2 JLJR 743
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Jharkhand Value Added Tax Act, 2005 — Section 13, 23, 24, 35, 35(5)