High Courts24 Mar 2025Dismissed
Mohan Hembrom Vs Baburam Tudu son of late Chhoto Tudu
Jharkhand High Court · (2025) 03 JH CK 1384
Code of Civil Procedure, 1908 - Order 6 Rule 17
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 87 of 1,511
High Courts24 Mar 2025Disposed Of
Oil and Natural Gas Corporation Limited Vs M.s H.N. Roy
Jharkhand High Court · (2025) 03 JH CK 1383
Constitution of India, 1950 - Article 227Arbitration and Conciliation Act, 1996 - Section 34, 34(2), 34(2)(a), 34(2)(b)
High Courts24 Mar 2025Disposed Of
Kole Oraon Vs Lodha Oraon
Jharkhand High Court · (2025) 03 JH CK 1382
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 2 Rule 2, Order 6 Rule 17
High Courts21 Mar 2025Allowed
Directorate of Enforcement, Ranchi Zonal Office, Through Assistant Director, Vinod Kumar s/o Shri Jai Narain Pandey Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1344
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Indian Penal Code, 1860 - Section 120B, 201, 419, 420, 465, 466, 468, 471, 473, 474, 476, 484Prevention of Money Laundering Act, 2002 - Section 43(1), 43(2), 44, 44(1)(c), 44(1)(d)(ii), 45, 66(2)
High Courts21 Mar 2025Dismissed
Union Of India through General Manager, South Eastern Railway Vs Smt. Hamidun Nisha
Jharkhand High Court · (2025) 03 JH CK 1343
Railway Claims Tribunal Act, 1987 - Section 124, 124A
High Courts21 Mar 2025Allowed
Sanjay Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1342
Indian Penal Code, 1860 - Section 302
High Courts21 Mar 2025Dismissed
Nagwant Pandey Vs Union Of India through the Directorate of Enforcement
Jharkhand High Court · (2025) 03 JH CK 1341
Constitution of India, 1950 - Article 14, 20(3), 21Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483, 484Code of Criminal Procedure, 1973 - Section 439
High Courts21 Mar 2025Dismissed
Sanjit Kumar @ Sanjeet Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1340
Constitution of India, 1950 - Article 14, 20(3), 21Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483, 484Code of Criminal Procedure, 1973 - Section 438, 439
High Courts20 Mar 2025Disposed Of
Tata AIG General Insurance Company Limited Vs Baleshwar Sahu and Others
Jharkhand High Court · (2025) 03 JH CK 1347
High Courts20 Mar 2025
Shiv Kumar Sahu and Others Vs Md. Amjad and Another
Jharkhand High Court · (2025) 03 JH CK 1346
High Courts20 Mar 2025Disposed Of
Hari Kumhar Vs Laldeo Kumhar
Jharkhand High Court · (2025) 03 JH CK 1345
Code of Criminal Procedure, 1973 - Section 144Chotanagpur Tenancy Act, 1908 - Section 72, 73, 83Evidence Act, 1872 - Section 90
High Courts19 Mar 2025Dismissed
Ranju Devi Vs Station Manager/ Master, at Gajhandi
Jharkhand High Court · (2025) 03 JH CK 1353
Employees Compensation Act, 1923 - Section 3, 4, 22
High Courts19 Mar 2025Dismissed
Niraj Kumar @ Niraj Srivastava @ Neeraj Srivastava Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1352
Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 34, 109, 120b, 201, 386, 387, 420, 468, 471Unlawful Activities (Prevention) Act, 1967 - Section 16, 17, 18, 20, 21, 43D(5)
High Courts19 Mar 2025Disposed Of
Mahanand Kumar Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1351
Constitution of India, 1950 - Article 226
High Courts19 Mar 2025Disposed Of
Krishna Yadav @ Sultan Jee Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1350
Constitution of India, 1950 - Article 226
High Courts19 Mar 2025Disposed Of
Chetlal Saw Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1349
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471
High Courts19 Mar 2025Disposed Of
Sunil Kumar Akela Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1348
High Courts18 Mar 2025Allowed
Smt. Shova Devi Vs Sri Hasmukh Thacker
Jharkhand High Court · (2025) 03 JH CK 1363
Specific Relief Act, 1963 - Section 16(c)
High Courts18 Mar 2025Dismissed
Oriental Insurance Company Limited Vs Subash Pandey
Jharkhand High Court · (2025) 03 JH CK 1362
High Courts18 Mar 2025Allowed
Divisional Manage, National Insurance Co. Ltd Vs Nirmala Devi
Jharkhand High Court · (2025) 03 JH CK 1361
Motor Vehicle Act, 1988 - Section 166