COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 86 of 1,511

High Courts02 Apr 2025vi Dhurandhar Prasad Singh Vs. Jai Prakash University" reported in (2001) 6 SCC 534

Sobha Devi Vs Santosh Poddar

Jharkhand High Court · (2025) 04 JH CK 1293

Code of Criminal Procedure, 1973 - Section 144, 145Transfer of Property Act, 1882 - Section 48, 53AEvidence Act, 1872 - Section 101, 102
High Courts28 Mar 2025Allowed

Sudha Devi Vs Smt. Gulab Devi

Jharkhand High Court · (2025) 03 JH CK 1369

Code of Civil Procedure, 1908 - Section 99Indian Succession Act, 1925 - Section 63, 281, 299Evidence Act, 1872 - Section 68, 114(g)
High Courts27 Mar 2025Dismissed

Ramesh Kumar Jain Vs Champa Kujur

Jharkhand High Court · (2025) 03 JH CK 1371

Code of Civil Procedure, 1908 - Order 1 Rule 8, Order 1 Rule 10Bihar Land Reforms Act, 1950 - Section 4(g), 4(h)Bihar Tenancy Act, 1885 - Section 5
High Courts25 Mar 2025Allowed

Abhishek Verma Vs Ram Sharan Yadav

Jharkhand High Court · (2025) 03 JH CK 1377

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17
High Courts25 Mar 2025Dismissed

Lalita Devi Vs Kajal Ram

Jharkhand High Court · (2025) 03 JH CK 1376

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 8 Rule 1, Order 8 Rule 10