High Courts12 Jul 2013
Deo Kumar Pandit Alias Leda Pandit Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 729
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 741 of 1,479
High Courts12 Jul 2013
Ghanshyam Agarwal Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 739
High Courts12 Jul 2013
Damodar Mandal Alias Suresh Mandal Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 3 AJR 750
High Courts12 Jul 2013
Bhairo Raut Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 793
High Courts11 Jul 2013
Sudhir Prasad Singh Alias Natan Singh Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 542
Penal Code, 1860 (IPC) — Section 201, 279, 302, 364
High Courts11 Jul 2013
Manish Paswan Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 521
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Jul 2013Dismissed
Murli Gope and Others Vs The Damodar Valley Corporation and Others
Jharkhand High Court · (2013) 07 JH CK 0158
Constitution of India, 1950 — Article 226, 309Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts11 Jul 2013
Mrs. Asha Gupta and Another Vs Nand Lal Barnwal and Others
Jharkhand High Court · (2013) 07 JH CK 0153
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96Limitation Act, 1963 — Section 5
High Courts11 Jul 2013
L and T Finance Limited Vs Kunal Bhardwaj and Others
Jharkhand High Court · (2013) 07 JH CK 0152
High Courts11 Jul 2013Dismissed
Neyaz Ahmad Vs State of Jharkhand and Another
Jharkhand High Court · (2014) 1 AJR 15 : (2014) 1 BC 537 : (2013) 3 JLJR 327
Negotiable Instruments Act, 1881 (NI) — Section 118, 125, 138, 20, 49
High Courts11 Jul 2013Dismissed
Radhey Shyam Ram Vs Muni Tiwari and Others
Jharkhand High Court · (2013) 4 AJR 567 : (2013) 3 JLJR 345
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1b), 46(iii)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 21 Rule 4(4), Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 227
High Courts11 Jul 2013Disposed Off
Bille Paji @ Jarnail Singh @ Bellu Page Vs The State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 549
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts11 Jul 2013
Ravi Kumar Oraon Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 522
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts11 Jul 2013
Chandradeep Ram Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 4 JLJR 1 : (2013) 3 AJR 662
High Courts11 Jul 2013
Sonu Kumar Bhagat Alias Sanjeev Ranjan Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 516
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 323, 341, 354, 376
High Courts11 Jul 2013Disposed Off
Satish Singh Vs State of Jharkhand
Jharkhand High Court · (2013) 4 AJR 317
High Courts11 Jul 2013Dismissed
Jharkhand Rajya Lok Swasthya Abhiyantram Vibhag Karamchari Sangh Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 710
High Courts11 Jul 2013Dismissed
Sateyndra Kumar Tripathi Vs Jharkhand Public Service Commission and Another
Jharkhand High Court · (2013) 07 JH CK 0018
Constitution of India, 1950 — Article 16
High Courts11 Jul 2013Dismissed
Dharam Das Mandal and Sharam Mandal Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2013) 3 JLJR 616
Constitution of India, 1950 — Article 226