High Courts11 Mar 2025Dismissed
Nagendra Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1300
Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016 - Rule 14(ix)
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 89 of 1,511
High Courts11 Mar 2025Dismissed
Shankar Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1299
Evidence Act, 1872 - Section 65B, 65B(4)
High Courts11 Mar 2025Disposed Of
Shankar Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1298
Code of Civil Procedure, 1908 - - Section 151, Order 39 Rule 1Chotanagpur Tenancy Act, 1908 - Section 71A
High Courts11 Mar 2025Allowed
Sahil Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1297
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 307
High Courts11 Mar 2025Dismissed
Chandan Munda Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1296
Constitution of India, 1950 - Article 226
High Courts10 Mar 2025Disposed Of
Legal Manager, Shriram General Insurance Co. Ltd Vs Abhishek Gope
Jharkhand High Court · (2025) 03 JH CK 1313
Motor Vehicles Act, 1988 - Section 66(3)(i)
High Courts10 Mar 2025Dismissed
General Manager, Katras Area of M/s Bharat Coking Coal Ltd Vs Smt. Sarsatia Devi
Jharkhand High Court · (2025) 03 JH CK 1312
Employees Compensation Act, 1923 - Section 30Employees Compensation Act, 1925 - Section 3(i)
High Courts10 Mar 2025Allowed
Bishnupriya Mandal Vs Chabi Faujdar widow of late Chakradhar Faujdar and Others
Jharkhand High Court · (2025) 03 JH CK 1311
High Courts10 Mar 2025Dismissed
Shankar Oraon Vs Meena Oraon @ Meena Devi
Jharkhand High Court · (2025) 03 JH CK 1310
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17
High Courts10 Mar 2025Allowed
M/s STA BGM & MSRSC (JV), Amidha Vs Eastern Coalfields Limited and Others
Jharkhand High Court · (2025) 03 JH CK 1309
High Courts07 Mar 2025Allowed
Sashi Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1316
Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 34, 376
High Courts07 Mar 2025Disposed Of
The Ayyappa Seva Sangham Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1315
Constitution of India, 1950 - Article 226
High Courts07 Mar 2025Allowed
Kailash Rajwar Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1314
Code of Criminal Procedure, 1973 - Section 438(2)Indian Penal Code, 1860 - Section 307, 308, 327, 324, 354B, 449
High Courts06 Mar 2025Dismissed
Nandlal Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1319
Constitution of India, 1950 - Article 226, 300A
High Courts06 Mar 2025Allowed
Rabindra Nath Panda Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1318
Jharkhand Pension Rules, 2000 - Rule 43(b)
High Courts06 Mar 2025Disposed Of
Santosh Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1317
Code of Criminal Procedure, 1973 - Section 173Indian Penal Code, 1860 - Section 34, 201, 302
High Courts05 Mar 2025reported in (2021) 3 SCC 713"
Pawan Kumar Yadav Vs Union Of India
Jharkhand High Court · (2025) 03 JH CK 1323
Indian Penal Code, 1860 - Section 120B, 384, 385, 386, 387Arms Act, 1959.- Section 25(1A), 26, 29, 35Criminal Law (Amendment) Act, 2013 - Section 17(1)(2)
High Courts05 Mar 2025reported in (2021) 3 SCC 713
Munesh Ganjhu Vs Union Of India
Jharkhand High Court · (2025) 03 JH CK 1322
Indian Penal Code, 1860 - Section 120B, 384, 386, 387, 414Arms Act, 1959.- Section 25(1b)(a), 26, 35Criminal Law (Amendment) Act, 2013 - Section 17(1)(2)
High Courts05 Mar 2025Disposed Of
Amit Kumar Mishra Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1321
Chotanagpur Tenancy Act, 1908 - Section 71A
High Courts05 Mar 2025Disposed Of
Bindeshwar Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1320
Code of Criminal Procedure, 1973 - Section 156(3)Dowry Prohibition Act, 1961.- Section 3, 4