High Courts16 Aug 2011
Rakesh Kumar Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0106
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 904 of 1,481
High Courts16 Aug 2011Allowed
Dr. Ranjeet Soren Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0096
High Courts16 Aug 2011Dismissed
Raj Lalit Prasad @ Rajlalit Prasad and Others Vs Rampati Devi and Others
Jharkhand High Court · (2012) 1 JCR 284
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Registration Act, 1908 — Section 17
High Courts16 Aug 2011Dismissed
Somaru Vs Central Coalfields Limited and Others
Jharkhand High Court · (2011) 08 JH CK 0072
High Courts16 Aug 2011Dismissed
Mantu Thakur Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0063
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts16 Aug 2011
Bachpan Bachao Andolan Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0038
Child Rights Act, 2005 — Section 17
High Courts16 Aug 2011Dismissed
Sunaina Devi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2011) 08 JH CK 0033
High Courts16 Aug 2011Dismissed
Deepak Ram Vs Central Coalfields Limited and Others
Jharkhand High Court · (2011) 08 JH CK 0032
High Courts16 Aug 2011
Kamal Kishore Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0030
High Courts16 Aug 2011Dismissed
Vinay Kumar Singh Vs State of Jharkhand, Director General of Police, Dy. Inspector General of Police and Superintendent of Police
Jharkhand High Court · (2011) 08 JH CK 0022
Constitution of India, 1950 — Article 226
High Courts12 Aug 2011
Naresh Prasad Gupta, Chandeshwar Prasad Singh and Nagendra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0135
High Courts12 Aug 2011Allowed
Junas Amrit Theophil Tirkey Vs Anandini Tigga and Others
Jharkhand High Court · AIR 2012 Jhar 9 : (2012) 1 JCR 54
Constitution of India, 1950 — Article 244(1)General Clauses Act, 1897 — Section 6Succession Act, 1925 — Section 10, 100, 101, 102, 103
High Courts12 Aug 2011
Bachaspati Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 53
Constitution of India, 1950 — Article 226
High Courts12 Aug 2011
Shashi Shekhar Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0098
High Courts12 Aug 2011
Sheo Shankar Prasad Vs Jharkhand State Mineral Development Corporation and Others
Jharkhand High Court · (2011) 08 JH CK 0092
Payment of Gratuity Act, 1972 — Section 4, 4(1)
High Courts12 Aug 2011
Radha Govind Vs Vinoba Bhave University and Another
Jharkhand High Court · (2011) 08 JH CK 0084
High Courts12 Aug 2011
Arvind Prasad Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0069
High Courts12 Aug 2011
Tinku Mahto Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0065
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 2011
Bidya Nand Prasad @ Vidya Nand Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 26
Bihar Pension Rules, 1950 — Rule 56, 58Constitution of India, 1950 — Article 226
High Courts12 Aug 2011
Narendra Pratap Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0047
Penal Code, 1860 (IPC) — Section 302