CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,870 judgments · page 2 of 94

High Courts13 Dec 2016Partly Allowed

Dasrath Yadav Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 597 : (2017) 2 ECrC 220 : (2017) 2 JCR 239

Jharkhand Minor Mineral Concession Rules, 2004 - Rule 54Mines And Minerals (Development And Regulation) Act, 1957 - Section 21Penal Code, 1860 (IPC) - Section 379
Read judgment
High Courts09 Dec 2016Disposed Off

Lalan Ram Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 271

Criminal Procedure Code, 1973 (CrPC) - Section 437Penal Code, 1860 (IPC) - Section 302, Section 34, Section 498A
Read judgment
High Courts09 Dec 2016Dismissed

Kunti Kumari Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 311 : (2017) 2 ECrC 752 : (2017) 1 ECrC 387

Penal Code, 1860 (IPC) - Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(x)
Read judgment
High Courts09 Dec 2016Disposed Off

Chhotu Pandey Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 268 : (2017) 1 ECrC 671 : (2017) 1 JCR 700

Criminal Procedure Code, 1973 (CrPC) - Section 437Penal Code, 1860 (IPC) - Section 364A
Read judgment
High Courts09 Dec 2016Disposed Off

Basawan Sah Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 258 : (2017) 1 ECrC 407

Penal Code, 1860 (IPC) - Section 323, Section 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(x), Section 3(xi)
Read judgment