High Courts26 Jul 2016Allowed
Laxman Mistry, son of late Babulal Mistry - Petitioner @HASH Govind Deo Sharma
Jharkhand High Court · (2016) 4 JBCJ 358 : (2016) 4 JLJR 483
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 28 of 82
High Courts26 Jul 2016Disposed Off
Sant Kumar, son of Late Sita Ram Thakur, resident of : 56, New Rani Kudar, P.O. and P.S.-Kadma, Jamshedpur, Singhbhum East - Petitioner @HASH The State of Jharkhand, through its Chief Secretary, Government of Jharkhand, Project Bhawan, P.O. and P.S.-Dhurw
Jharkhand High Court · (2016) 4 JBCJ 345 : (2017) 1 JCR 234
High Courts26 Jul 2016Disposed Off
Butai Oraon S/o. Late Chaitu Oraon, R/o Village-Sikri, P.O. Sasan, P.S. Chandwa, Distt. Latehar (Jharkhand) - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 499 : (2017) 1 JCR 232
High Courts25 Jul 2016Disposed Off
Gulab Chand Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 645 : (2016) 4 JCR 438
Bihar Pension Rules, 1957 — Rule 139(a), 139(b), 139(c), 43(b)Constitution of India, 1950 — Article 226
High Courts25 Jul 2016Disposed Off
G.D. Bagaria Teachers Training College, Giridih - Petitioner @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 343
High Courts25 Jul 2016Dismissed
Afzal Hussain Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 436
Constitution of India, 1950 — Article 226
High Courts25 Jul 2016Dismissed
Motilal Pandit Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 31
High Courts25 Jul 2016Disposed Off
Mukhu Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 433
Constitution of India, 1950 — Article 226
High Courts22 Jul 2016Allowed
Ranjeet Singh, son of Late Shashi Lal Singh, resident of village Lady Dumar, P.O. Jhagrahi, P.S. Barora, District Dhanbad - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 350
Criminal Procedure Code, 1973 (CrPC) - Section 389
High Courts22 Jul 2016Dismissed
Central Coalfields Limited - Petitioner @HASH Santosh Kumar Singh @ Santosh Kumar Baghel and Others - Opposite Parties
Jharkhand High Court · (2016) 4 JBCJ 359 : (2017) 1 JCR 585 : (2016) 4 JLJR 673
High Courts22 Jul 2016Disposed Off
Tapan Mahto - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 639 : (2017) 1 ECrC 382 : (2016) 4 JBCJ 542 : (2017) 1 JLJR 331
Penal Code, 1860 (IPC) - Section 323
High Courts22 Jul 2016Dismissed
Hari Bansh Lal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 40 : (2016) 3 JBCJ 470 : (2017) 1 JCR 120 : (2016) 4 JLJR 511
Electricity Act, 2003 — Section 172(a)
High Courts22 Jul 2016Dismissed
Smt. Rambha Devi Vs Baijnath Singh
Jharkhand High Court · (2017) 2 AIRJharR 28 : (2016) 4 JBCJ 118 : (2017) 1 JCR 574 : (2016) 4 JLJR 319
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 11(1)(d)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Jul 2016Disposed Off
Suman Kumari Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 204
Constitution of India, 1950 - Article 226
High Courts22 Jul 2016Disposed Off
Dr. Barnabas Hembrom Vs Kamlesh Oraon
Jharkhand High Court · (2016) 4 JBCJ 172 : (2017) 1 JCR 116 : (2016) 4 JLJR 573
Representation of the People Act, 1951 — Section 100(1)(c)
High Courts22 Jul 2016Disposed Off
Jayanti Devi Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts22 Jul 2016Dismissed
Smt. Punam Sinha Vs Smt. Urmila Sinha
Jharkhand High Court · (2017) 173 AIC 347 : (2016) 4 AIRJharR 345 : (2016) 3 JBCJ 496 : (2017) 1 JCR 579 : (2016) 4 JLJR 325
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts21 Jul 2016Dismissed
Sanjay Oraon - Petitioner @HASH The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 832 : (2016) 4 JBCJ 347 : (2017) 1 JCR 588 : (2016) 4 JLJR 389
Chotanagpur Tenancy Act, 1908 - Section 71
High Courts21 Jul 2016Dismissed
Md. Hasib Khan son of Mohib Khan resident of Shamsher Nagar, PS Bank More, District Dhanbad - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 432
Penal Code, 1860 (IPC) - Section 500, Section 501
High Courts21 Jul 2016Disposed Off
M/s. Singh Enterprises Vs Sough Eastern Railway
Jharkhand High Court · (2017) 1 JBCJ 144
Constitution of India, 1950 - Article 226