High Courts29 Aug 2016Dismissed
M/s B.K. Engineering Works Vs Union of India
Jharkhand High Court · (2017) 1 CLR 142 : (2016) 151 FLR 331 : (2016) LabLR 1273
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7Q
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 20 of 82
High Courts29 Aug 2016Disposed Off
Baby Agarwal Daughter of Late Gupteshwar Prasad Agarwal, resident of village Rampur, PO and PS-Pratappur, District-Chatra - Intervenor - Petitioner @HASH Bhuneshwari Devi wife of Radheshyam Agarwal, Resident of village, PO and PS Pratappur, District-Chatr
Jharkhand High Court · (2016) 168 AIC 466 : (2017) 1 AIRJharR 799 : (2016) 4 JBCJ 497 : (2017) 1 JCR 331 : (2017) 1 JLJR 329
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3
High Courts29 Aug 2016Allowed
Krishna Ram Son of Lt. Muneshwar Ram resident of village Farthiya, PO-Hoor, PSGarhwa, District-Garhwa - Appellant @HASH Union of India through the General Manager East Central Railway, PO and PS-Hajipur, District-Hajipur (Bihar)
Jharkhand High Court · (2017) 1 ACC 816 : (2016) 167 AIC 746 : (2017) 2 AIRJharR 84 : (2016) 4 JBCJ 460 : (2017) 2 JCR 672 : (2017) 1 JLJR 325 : (2017) 1 TAC 467
Railways Act, 1989 - Section 123(c)(2), Section 124A
High Courts26 Aug 2016Dismissed
Mohammad Anzar Ahmad Vs Masood Alam
Jharkhand High Court · (2017) 1 AIRJharR 714 : (2017) 1 JCR 594
Evidence Act, 1872 - Section 116Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 - Section 15
High Courts24 Aug 2016Allowed
Awadhesh Kumar Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 521 : (2017) CriLJ 2545 : (2017) 2 ECrC 509 : (2017) 2 ECrC 176
Criminal Procedure Code, 1973 (CrPC) - Section 245Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14 A, Section 14(1A), Section 14(2), Section 14-AA
High Courts24 Aug 2016Dismissed
Kishore Kumar Deshmukh Vs State of Bihar
Jharkhand High Court · (2016) 4 JLJR 168
Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Penal Code, 1860 (IPC) - Section 307, Section 323, Section 341, Section 452
High Courts24 Aug 2016Allowed
Satish Chandra Shrivastava Vs Jharkhand State Electricity Board
Jharkhand High Court · (2016) 4 JLJR 16
Constitution of India, 1950 - Article 14, Article 16, Article 226
High Courts24 Aug 2016Dismissed
Shiv Kumar Sah Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 175 : (2016) 4 JLJR 90
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Allowed
Sanjay Kumar - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 161 : (2016) 4 JBCJ 509 : (2017) 2 JCR 483 : (2016) 4 JLJR 18
High Courts24 Aug 2016Dismissed
Ranjeet Lohra Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 206 : (2016) 4 JLJR 76
Constitution of India, 1950 - Article 226Jharkhand Administrative Service Rules, 2015 - Rule 24
High Courts24 Aug 2016Allowed
Md. Gayasuddin Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 531 : (2017) 2 JBCJ 152 : (2017) 1 JCR 340 : (2016) 4 JLJR 31
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Disposed Off
Sangeeta Ray (Bhattacharjee) Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 26
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Allowed
Ataul Ansari Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 292 : (2017) 1 JBCJ 621 : (2016) 4 JLJR 20
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Allowed
Xavier Herenz Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 75 : (2016) 4 JLJR 59
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Disposed Off
Dr. Shailendra Kumar Sinha, son of Late Paras Nath Ambastha, resident of F-88 Ashok Vihar, P.O. Argora, P.S. Argora, District-Ranchi - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 529 : (2016) 4 JLJR 24
High Courts23 Aug 2016Allowed
Ali Hussain Ansari Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 152 : (2017) 1 JBCJ 612 : (2017) 2 JCR 526 : (2016) 4 JLJR 63
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Disposed Off
Rahul Kumar - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 507
High Courts23 Aug 2016Dismissed
Ranju Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 35
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Disposed Off
Kalpana Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 37
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Dismissed
Binod Kumar Vijayvargiya Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 713
Constitution of India, 1950 - Article 226