High Courts22 Sept 2016Disposed Off
Shagun Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 113 : (2016) 4 JCR 704
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 16 of 82
High Courts22 Sept 2016Allowed
Nil Kantha Mondal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 216 : (2017) 1 JBCJ 401 : (2016) 4 JLJR 484 : (2017) LIC 1895
Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Dismissed
Neel Kantha Yadav Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 701
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts22 Sept 2016Allowed
National Insurance Company Ltd. Vs Smt. Kuldeep Kaur
Jharkhand High Court · (2017) 2 ACC 855 : (2017) 169 AIC 442 : (2017) 1 AIRJharR 521 : (2017) 1 CivilLJ 832 : (2016) 4 JCR 691
Legal Aid Services Authority Act, 1987 - Section 22(C)(4)Motor Vehicles Act, 1988 - Section 166
High Courts22 Sept 2016Allowed
M/s. Balaji Coke Minerals Vs State of Jharkhand
Jharkhand High Court · (2017) 7 FLT 78 : (2016) 4 JCR 717
Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Allowed
Bhuneshwar Das Vs The State of Bihar
Jharkhand High Court · (2017) 169 AIC 395 : (2016) 4 JCR 725
Penal Code, 1860 (IPC) - Section 147, Section 149, Section 302
High Courts22 Sept 2016Allowed
Chitranjan Prasad Verma Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 689 : (2016) 4 JLJR 379
High Courts22 Sept 2016Allowed
Thikedar Mazdoor Union through its President Iftikar Mahamood, Lalpania, Bokaro - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 CLR 859 : (2016) 151 FLR 927 : (2017) LabLR 188 : (2017) 1 LLJ 329
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, Section 7B
High Courts21 Sept 2016Allowed
Harihar Dubey Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 696
High Courts20 Sept 2016Dismissed
The State of Jharkhand, through the Secretary, Human Resources Development Department (Directorate of Secondary Education), Govt. of Jharkhand, At Project Building, P.O. and P.S.-Dhurwa, Dist.-Ranchi - Appellant @HASH Kafil Ahmed, son of Late Wasi Ahmed,
Jharkhand High Court · (2016) 4 AIRJharR 800 : (2016) 4 JBCJ 243 : (2017) 1 JCR 503 : (2016) 4 JLJR 683
High Courts20 Sept 2016Dismissed
Ratan Deo Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 702
High Courts20 Sept 2016Allowed
Jai Prakash, Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 149 : (2017) 2 JBCJ 560 : (2017) 2 JLJR 340
High Courts20 Sept 2016Disposed Off
Sagar Mehra, son of Late To Mehra, residing at Lohia Nagar, Post Godda, Police Station Godda, District Godda - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 648 : (2016) 4 JBCJ 548 : (2016) 4 JLJR 626
Jharkhand Pension Rules, 2000 - Rule 43(b)
High Courts20 Sept 2016Dismissed
Gopi Ram Vs Chief General Manager, Central Coalfields Limited
Jharkhand High Court · (2017) 1 JCR 9 : (2016) 4 JLJR 382
High Courts19 Sept 2016Allowed
Neelam Kumari Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 433
Constitution of India, 1950 - Article 226
High Courts19 Sept 2016Dismissed
Heavy Engineering Corporation Ltd. Vs Sri Sadhu Saran Prasad
Jharkhand High Court · (2016) 4 JLJR 355
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 7
High Courts19 Sept 2016Dismissed
Kirtan Polai Vs Union of India
Jharkhand High Court · (2016) 4 JLJR 356
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(d)
High Courts19 Sept 2016Dismissed
Vattamthanath Jayaram Vs State of Jharkhand
Jharkhand High Court · (2017) 169 AIC 397 : (2016) 4 JLJR 362
Penal Code, 1860 (IPC) - Section 406, Section 409, Section 420, Section 423, Section 424, Section 465, Section 467, Section 468, Section 471, Section 477APrevention of Corruption Act, 1988 - Section 11, Section 12, Section 13, Section 15, Sec
High Courts19 Sept 2016Dismissed
Mohanjee Dubey Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 378
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 482Penal Code, 1860 (IPC) - Section 34, Section 419, Section 420
High Courts17 Sept 2016Disposed of
Integral Construction Company India Pvt. Ltd Vs Bharat Coking Coal Ltd. Through Its Chairman-Cum-Managing Director
Jharkhand High Court · (2016) 3 FFLT 268