COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 21 of 82

High Courts22 Aug 2016Allowed

Anil Kumar Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 560

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 409, Section 420, Section 423, Section 424, Section 465

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High Courts22 Aug 2016Disposed Off

The Principal, Indian School of Learning, ISM Annexe Vs Indian School of Learning

Jharkhand High Court · (2017) 1 JBCJ 193 : (2017) 1 JCR 293

Constitution of India, 1950 - Article 226

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High Courts22 Aug 2016Allowed

Md. Iftikar Alam Vs The S.P., C.B.I.

Jharkhand High Court · (2016) 4 JBCJ 19

Constitution of India, 1950 — Article 226

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High Courts22 Aug 2016Dismissed

Rajshree Palli, daughter of Sri Prabhash Chandra Sinha, resident of Flat No.303-B, Ganpat Palace, Ganpat Nagar, Bahu Bazar, P.O. and P.S. Chutia, Town and District Ranchi (Jharkhand) - Appellant @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 527 : (2017) 2 JCR 668 : (2016) 4 JLJR 172

Constitution of India, 1950 - Article 226

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High Courts22 Aug 2016Disposed Off

H.N. Pareek & Company Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 420 : (2016) 3 CLR 482 : (2016) 4 JBCJ 471 : (2017) 2 JCR 606 : (2016) 4 JLJR 169 : (2016) 4 LLJ 575

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High Courts20 Aug 2016Dismissed

Kalawati Devi Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 161

Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts19 Aug 2016Disposed Off

Bandhu Tigga Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 575

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120(B), Section 420Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)

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High Courts19 Aug 2016Allowed

Piyush Mandhyan Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 203 : (2017) 2 ECrC 401

Criminal Procedure Code, 1973 (CrPC) - Section 482Mines Act, 1952 - Section 72(c)Penal Code, 1860 (IPC) - Section 304

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High Courts19 Aug 2016Disposed Off

Krishna Nand Tripathi - Petitioner @HASH Alok Chaurasiya - Opposite Party

Jharkhand High Court · (2017) AIR(Jharkhand) 22 : (2017) 1 AIRJharR 334 : (2016) 4 JBCJ 297 : (2017) 1 JCR 383

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3ARepresentation of the People Act, 1950 - Section 87

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High Courts19 Aug 2016Dismissed

Trilochan Naik alias Gudru son of Bibhishan Naiak, resident of village- Garka, PS Chakradharpur, District-Singhbhum (West) - Appellant @HASH The State of Jharkhand

Jharkhand High Court · (2016) 167 AIC 751 : (2017) 2 AIRJharR 862 : (2016) 4 JBCJ 477 : (2017) 1 JCR 304 : (2017) 1 JLJR 286

Penal Code, 1860 (IPC) - Section 148, Section 149, Section 149, Section 324, Section 325

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High Courts19 Aug 2016Dismissed

Ashok Kumar - Petitioner @HASH Jharkhand Gramin Bank, through its Chairman, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 526 : (2017) 1 JLJR 161

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High Courts19 Aug 2016Allowed

Tausif Ahmad - Petitioner @HASH State of Jharkhand, through the Chief Secretary, Government of Jharkhand, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 455 : (2017) 2 JCR 565 : (2016) 4 JLJR 711

Constitution of India, 1950 - Article 226

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High Courts19 Aug 2016Partly Allowed

Bigu Oraon Vs Rajo Orain

Jharkhand High Court · (2016) 168 AIC 420 : (2017) 1 AIRJharR 338 : (2017) 1 JCR 386 : (2016) 4 JLJR 538

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High Courts19 Aug 2016Disposed Off

Alamuni Hansda - Petitioner @HASH The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 291 : (2017) 2 JCR 503 : (2016) 4 JLJR 709

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High Courts17 Aug 2016Dismissed

Md. Tauhid Anwar @ Md. Tauhid, son of Late Abdul Wahid Resident of village - Jaridih, PO - Adra, PS - Kasipur, District - Purulia (West Bengal) - Petitioner @HASH State of Jharkhand - Opposite Party

Jharkhand High Court · (2016) 4 ECrC 375

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Family Courts Act, 1984 - Section 19(4)

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High Courts17 Aug 2016Disposed Off

Mayur Machine Private Limited, Kolkata having its works office at Maharajpur, Taljhari Motijharna, Sahebganj through its Director Mayur Khushwani, R/o Maharajpur,Taljhari Motijharna, Sahebganj - Petitioner @HASH Jharkhand State Electricity Board through i

Jharkhand High Court · (2017) 1 AIRJharR 142 : (2016) 4 JBCJ 295 : (2016) 4 JCR 600 : (2017) 1 JLJR 96

Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 43

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High Courts17 Aug 2016Allowed

Savitri Devi Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 373

Constitution of India, 1950 - Article 226

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High Courts17 Aug 2016Allowed

Rajendra Kumar Singh, son of Sri Muni Singh Resident of Quarter No. F/55, Near ICC Factory, PO and PS - Jharia, District - Dhanbad - Petitioner @HASH State of Jharkhand through C.B.I. - Opposite Party

Jharkhand High Court · (2016) 4 ECrC 377

Criminal Procedure Code, 1973 (CrPC) - Section 311

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High Courts17 Aug 2016Disposed Off

Sunil Singh - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 647 : (2016) 4 JBCJ 500

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High Courts17 Aug 2016Disposed Off

Ajay Kumar Nonia - Petitioner @HASH Central Coalfields Limited, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 484 : (2016) 4 JLJR 611

Constitution of India, 1950 - Article 226

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