High Courts11 Aug 2016Allowed
Jascon Enterbuild Ltd. Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 66 : (2017) 2 JCR 665 : (2017) 1 JLJR 214
Arbitration and Conciliation Act, 1996 - Section 11 (6)
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 23 of 82
High Courts11 Aug 2016Allowed
Nand Kishore Sah Vs Jharkhand State Electricity Board
Jharkhand High Court · (2016) 4 JCR 623 : (2016) 4 JLJR 164
Constitution of India, 1950 - Article 21, Article 23
High Courts11 Aug 2016Dismissed
Rabindra Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 858 : (2017) 2 JBCJ 73 : (2017) 1 JCR 281 : (2017) 1 JLJR 636
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts11 Aug 2016Dismissed
Small Industries Development Bank of India Vs M/s. Metal Om Technik Pvt. Ltd.
Jharkhand High Court · (2016) 4 AIRJharR 738 : (2017) 2 JCR 530
Companies Act, 1956 - Section 433 (e), Section 450
High Courts11 Aug 2016Dismissed
State of Jharkhand - Appellant @HASH Vijay Oraon, son of Sri Etwa Oraon, village - Porha, P.S. Ghaghra, District - Gumla
Jharkhand High Court · (2016) 4 AIRJharR 849 : (2016) 4 ECrC 302 : (2016) 4 JBCJ 458 : (2017) 1 JLJR 141
Penal Code, 1860 (IPC) - Section 376
High Courts11 Aug 2016Disposed Off
Smt. Laxmi Mani Murmu w/o Shri Bhim Chandra Murmu, resident of village Titiha, PO Chakulia, District East Singhbhum at present residing in her father's house c/o Sri Bhagabat Hansda, s/o late Jadu Nandan of village Bhursani, PS Shyamsundarpur, District Ea
Jharkhand High Court · (2016) 4 AIRJharR 744 : (2016) 4 JBCJ 476 : (2017) 2 JCR 533 : (2017) 1 JCR 372
Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts10 Aug 2016Dismissed
State of Jharkhand Vs Tuleshwar Mahto
Jharkhand High Court · (2017) 1 ECrC 420
Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts10 Aug 2016Dismissed
Suman Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 477
Constitution of India, 1950 — Article 226
High Courts10 Aug 2016Dismissed
Rajeev Ranjan Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 475 : (2016) 3 JLJR 620 : (2016) 4 JLJR 259
Constitution of India, 1950 — Article 226
High Courts10 Aug 2016Allowed
Employers in relation to the Management of Godhar Colliery of M/s. Bharat coking Coal Limited - Petitioner @HASH Their Workman being represented by the President, National Coal Workers' Congress, Dhanbad
Jharkhand High Court · (2016) 4 JBCJ 551 : (2017) 2 JCR 499
Industrial Disputes Act, 1947 - Section 10
High Courts10 Aug 2016Allowed
Purusottam Prasad Vs State of Jharkhand.
Jharkhand High Court · (2016) 4 JCR 470 : (2016) 3 JLJR 624
Constitution of India, 1950 — Article 14, 16, 226
High Courts10 Aug 2016Dismissed
Birsa Agriculture University Vs Md. Mokhtar Mansuri
Jharkhand High Court · (2017) 1 AIRJharR 185 : (2016) 4 JCR 466
High Courts09 Aug 2016Dismissed
Vivekanand Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 580
Constitution of India, 1950 - Article 226
High Courts09 Aug 2016Allowed
Nagendra Thakur Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 40
Jharkhand Pension Rules, 2000 — Rule 43(b)
High Courts09 Aug 2016Allowed
Ranjit Kumar Jha Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 494 : (2017) 2 JBCJ 80 : (2017) 1 JCR 328 : (2016) 4 JLJR 584
Constitution of India, 1950 - Article 226
High Courts09 Aug 2016Allowed
Kutka Mian Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 45 : (2017) 1 ECrC 303 : (2017) 1 JBCJ 43 : (2016) 4 JLJR 593
Arms Act, 1959 - Section 25(1-B)Penal Code, 1860 (IPC) - Section 411
High Courts09 Aug 2016Dismissed
Kumar Kant Jaiswal Vs Deepak Pathak
Jharkhand High Court · (2016) 4 JLJR 721
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 38, Section 39, Section 6
High Courts09 Aug 2016Disposed Off
Ravi Pandit Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 23
High Courts08 Aug 2016Disposed Off
Anugrah Kumar Singh Vs State of Jharkhand, through the C.B.I
Jharkhand High Court · (2016) 3 AIRJharR 760
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts08 Aug 2016Disposed Off
Rajesh Gupta, S/o Sri Sudama Gupta at present R/o Head Quarter 3rd Signal Battalion, Sector-5, PO and PS-Saltlake Distt. Kolkata (West Bengal) - Appellant @HASH Union of India through the Secretary, Ministry of Home Affairs, CGO Complex, Lodhi Road, New D
Jharkhand High Court · (2016) 4 JBCJ 547