High Courts17 Sept 2016Allowed
Pravin Tiwary @ Parveen Tiwary @ Parveen Kumar Tiwary Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 1
Arms Act, 1959 - Section 27(1)Penal Code, 1860 (IPC) - Section 302, Section 34
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Jharkhand High Court judgments, 2016
1,629 judgments · page 17 of 82
High Courts16 Sept 2016Disposed Off
Syed Anzar Hussain Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 24 : (2016) 4 JLJR 357
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, Section 420
High Courts16 Sept 2016Dismissed
Gopal Chandra Oraon @ Gopal Chand Oraon Vs State of Jharkhand
Jharkhand High Court · (2017) 169 AIC 431 : (2017) 1 JCR 2
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120(B), Section 409, Section 419, Section 420, Section 465, Section 467, Section 468
High Courts16 Sept 2016Allowed
Dharmendra Pradhan Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 11
Constitution of India, 1950 - Article 14, Article 16, Article 19, Article 21, Article 226
High Courts16 Sept 2016Dismissed
Saryu Paswan Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 16
Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Allowed
Yogendra Tiwari Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 19
Constitution of India, 1950 - Article 226
High Courts15 Sept 2016Disposed Off
Meera Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 540
Constitution of India, 1950 - Article 226
High Courts15 Sept 2016Allowed
National Insurance Co. Ltd. Vs Niwas Chandra Chakravarty
Jharkhand High Court · (2017) 172 AIC 392 : (2017) 2 AIRJharR 19 : (2017) 1 JCR 26
Legal Services Authorities Act, 1987 - Section 22(7), Section 22(C)(4)
High Courts14 Sept 2016Allowed
Deomani Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 42 : (2016) 4 JLJR 197
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Deep Narayan Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 139 : (2017) 1 JCR 40 : (2016) 4 JLJR 191
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Triveni Engineering and Industries Limited, having its Registered Office at Deoband, P.O.-Deoband, P.S.-Deoband, District-Saharanpur, U.P. and corporate office at Triveni Engineering and Industries Limited, 8th Floor, Express Trade Towers, 15-16, Sector 1
Jharkhand High Court · (2017) 1 AIRJharR 781 : (2016) 4 JBCJ 269 : (2017) 2 JCR 45 : (2016) 4 JLJR 200
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1, Order 13 Rule 3Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Bibi Sahana Parween Vs Md. Serajuddin
Jharkhand High Court · (2016) 4 AIRJharR 833 : (2017) 1 JCR 31
High Courts14 Sept 2016Dismissed
Zahiruddin Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 674
High Courts09 Sept 2016Disposed Off
Management of Bokaro Steel Plant of Steel Authority of India Ltd. Vs General Secretary, Bokaro Karamchari Panchayat, Sector-III
Jharkhand High Court · (2017) 1 AIRJharR 100 : (2017) 152 FLR 330 : (2017) 1 JCR 307
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Satyadeo Kumar Vs State Bank of Patiala
Jharkhand High Court · (2017) 152 FLR 307 : (2017) 2 JCR 39
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Disposed Off
Anita Kumari Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 121 : (2017) 2 JBCJ 138 : (2017) 1 JLJR 164
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Allowed
Shyama Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 42
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Birendra Kumar Pandey Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 296 : (2017) 152 FLR 77 : (2017) 2 JCR 48 : (2017) 1 LLN 415
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Allowed
Pawan Kumar, Son of late Janardan Kumar, resident of Suresh Colony, Hazaribagh, P.O. Hazaribagh, P.S. Sadar, District-Hazaribagh - Petitioner @HASH The Chairman, Mines Board, Hazaribagh
Jharkhand High Court · (2016) 4 JBCJ 292 : (2017) 2 JCR 20
High Courts09 Sept 2016Dismissed
Anjani Kumar Sinha, son of Late Rameshwar Prasad, resident of C/o. Lakshmi Narayan Singh, Sarvodaya Nagar, Jailhata, P.O. and P.S. Daltonganj, District: Palamau - Petitioner @HASH Vananchal Gramin Bank through its chairman having its Head Office at Church
Jharkhand High Court · (2017) 2 AIRJharR 423 : (2016) 151 FLR 924 : (2017) 2 JCR 29
Constitution of India, 1950 - Article 226