High Courts11 Feb 2025Dismissed
Meena Devi Vs Gita Devi
Jharkhand High Court · (2025) 02 JH CK 1305
Code of Civil Procedure, 1908 - Section 151, Order 1 Rule 10(2)Indian Succession Act, 1925 - Section 276
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Jharkhand High Court judgments
30,203 judgments · page 94 of 1,511
High Courts11 Feb 2025Dismissed
Gopal Rout @ Gopal Prasad Rout Vs Gopi Rout
Jharkhand High Court · (2025) 02 JH CK 1304
Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 45
High Courts11 Feb 2025Disposed Of
Runwa Devi and Others Vs State Of Jharkhand and Others
Jharkhand High Court · (2025) 02 JH CK 1302
High Courts10 Feb 2025Disposed Of
Shanti Devi Vs Rameshwar @ Ram Ishwar Yadav
Jharkhand High Court · (2025) 02 JH CK 1218
Code of Civil Procedure, 1908 - Order 41 Rule 27
High Courts10 Feb 2025Dismissed
Oriental Insurance Company Ltd Vs Marry Gulab Lakra widow of Late Clastus Lakra
Jharkhand High Court · (2025) 02 JH CK 1217
Indian Penal Code, 1860 - Section 304Motor Vehicles Act, 1988 - Section 163A, 167
High Courts10 Feb 2025Disposed Of
Akhilesh Kumar @ Akhilesh Kumar Bhagat Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1216
Indian Penal Code, 1860 - Section 323, 353Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts10 Feb 2025Dismissed
Dipak Bauri Vs M/s Eastern Coalfields Limited
Jharkhand High Court · (2025) 02 JH CK 1215
High Courts10 Feb 2025Disposed Of
Vishal Mahendru Vs Land Acquisition Officer
Jharkhand High Court · (2025) 02 JH CK 1214
High Courts07 Feb 2025
Dr. Dinanath Pandey Vs State Of Jharkhand & Ors
Jharkhand High Court · (2025) 02 JH CK 1273
High Courts06 Feb 2025Dismissed
Binod Baraik Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1281
Constitution of India, 1950 - Article 342(1)
High Courts06 Feb 2025Dismissed
Shiv Kumar Bhagat Vs Indian Oil Corporation Limited
Jharkhand High Court · (2025) 02 JH CK 1280
High Courts06 Feb 2025Allowed
Binod Kumar Bhukania Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1279
Constitution of India, 1950 - Article 300ABihar Land Reforms Act, 1950 - Section 4(h)
High Courts06 Feb 2025Allowed
Ajit Narayan Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1278
Constitution of India, 1950 - Article 300ABihar Land Reforms Act, 1950 - Section 4(h)
High Courts06 Feb 2025Allowed
M/s K.D. Infraengicon Private Limited Vs Jharkhand Micro and Small Scale Enterprises Facilitation Council through the Under Secretary
Jharkhand High Court · (2025) 02 JH CK 1277
Constitution of India, 1950 - Article 226, 227Arbitration and Conciliation Act, 1996 - Section 20, 23, 24, 25, 34, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro, Small and Medium Enterprises Development Act, 2006 - Section 3(5)(C), 18(2), 18(3), 19
High Courts06 Feb 2025Allowed
Gopal Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1276
Jharkhand Minor Mineral Concession Rules, 2004 - Rule 9, 23
High Courts06 Feb 2025Allowed
MAGMA HDI General Insurance Company Ltd Vs Nitesh Raj
Jharkhand High Court · (2025) 02 JH CK 1275
Motor Vehicles Act, 1988 - Section 166Indian Penal Code, 1860 - Section 279, 304A
High Courts05 Feb 2025Disposed Of
Manager National Insurance Co. Ltd Vs Charki Devi wife of Late Pairu Singh
Jharkhand High Court · (2025) 02 JH CK 1286
Motor Vehicles Act, 1988 - Section 166
High Courts05 Feb 2025Dismissed
Bhuglu Soren Vs State Of Jharkhand
Jharkhand High Court · (2025) 02 JH CK 1285
Code of Civil Procedure, 1908 - Section 80Chota Nagpur Tenancy Act,1908 - Section 90Bihar Public Land Encroachment Act 1956 - Section 16
High Courts05 Feb 2025Dismissed
Rajan Xalxo Vs Anil Antoni Kachhap @ Munda
Jharkhand High Court · (2025) 02 JH CK 1284
Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 1Chota Nagpur Tenancy Act,1908 - Section 46Specific Relief Act, 1963 - Section 36
High Courts05 Feb 2025Disposed Of
Shyama Rani Mandal And Anr Vs Tara Pada Mandal And Others
Jharkhand High Court · (2025) 02 JH CK 1283