COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 34 of 82

High Courts24 Jun 2016Disposed Off

Smt. Pandawa Devi, wife of Late Ramdeo Munda, resident of village-Banda, P.O. Gola, Distt-Hazaribagh, Jharkhand - Petitioner @HASH Central Coalfields Ltd. through its Chairman-cum-Managing Director, CCL, Darbhanga House, Ranchi, Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 81 : (2016) 4 JCR 173 : (2016) 3 JLJR 588

Constitution of India, 1950 - Article 226

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High Courts24 Jun 2016Allowed

Shahab Ahmed Khan @ Shabad Khan, S/o of Sultan Ahmed Khan, R/o Mohalla Millat Colony, P.O. and P.S.- Bariatu, Dist.- Ranchi - Petitioner @HASH State of Jharkhand - Opposite Party

Jharkhand High Court · (2016) 4 AIRJharR 383 : (2016) 4 ECrC 35 : (2017) 1 PCCR 74

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 397, Section 401Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 34, Section 498A

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High Courts23 Jun 2016Dismissed

Sushil Kumar Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 184 : (2016) 4 JCR 309 : (2016) 3 JLJR 584

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High Courts23 Jun 2016Allowed

Mohammad Abid Hussain Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 282

Constitution of India, 1950 — Article 226

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High Courts23 Jun 2016Dismissed

Geeta Kumari Vs State of Jharkhand

Jharkhand High Court · (2016) AIR(Jharkhand) 109 : (2016) 3 AIRJharR 457 : (2016) 341 ELT 54

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High Courts23 Jun 2016Disposed Off

Anand Singh, son of Late Jadu Singh, resident of Village Samlapur, Baliapur, P.O Saharpura, P.S. Baliapur, District Dhanbad - Petitioner @HASH Dhanbad Municipal Corporation, Dhanbad, through its Municipal Commissioner, Rajendra Market, Bank More, P.O Dhan

Jharkhand High Court · (2016) 4 AIRJharR 761 : (2016) 4 JCR 176

Constitution of India, 1950 - Article 226

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High Courts23 Jun 2016Dismissed

Employers in relation to the management of Barakar Vs Their Workman Shri Rajendra Prasad

Jharkhand High Court · (2017) 152 FLR 66 : (2016) 3 JBCJ 591 : (2016) 4 JCR 342 : (2016) 4 JCR 85 : (2016) 4 JLJR 443

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High Courts23 Jun 2016Dismissed

Lalit Asur Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 586 : (2016) 4 JCR 290

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High Courts23 Jun 2016Disposed Off

Rakesh Talwar Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 657

Criminal Procedure Code, 1973 (CrPC) - Section 125

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High Courts23 Jun 2016Dismissed

Sunil Kumar Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 177 : (2016) 4 JCR 280 : (2017) 2 JLJR 624

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High Courts22 Jun 2016Disposed Off

Savita Rani Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 153 : (2016) 3 JLJR 552

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High Courts22 Jun 2016Allowed

Randhir Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 206

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High Courts22 Jun 2016Allowed

Ramdhani Sah son of Late Mukund Sah resident of village Bahoriya, PO Amlo, PS Godda (M), District Godda - Petitioner @HASH State of Jharkhand - Opposite Party

Jharkhand High Court · (2017) 169 AIC 408 : (2017) 1 AIRJharR 562 : (2017) CriLJ 1416 : (2016) 4 JCR 187

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 125(3)

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High Courts22 Jun 2016Allowed

Ajit Pratap Narayan Singh - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 184 : (2016) 4 JLJR 562

Constitution of India, 1950 - Article 226

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High Courts22 Jun 2016Disposed Off

Loyala College of Education Jamshedpur Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 645 : (2016) 4 JBCJ 226 : (2016) 4 JCR 286 : (2016) 3 JLJR 716

National Council for Teacher Education Act, 1993 — Section 16

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High Courts22 Jun 2016Allowed

Kiran Kumar Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 82

Constitution of India, 1950 — Article 14, 16Jharkhand Primary Education Act — Section 18Jharkhand Primary Teachers Appointment Rules, 2012 — Rule 9

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High Courts21 Jun 2016Dismissed

Subrato Sengupta Vs State Bank of India

Jharkhand High Court · (2016) 3 JLJR 572

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High Courts21 Jun 2016Allowed

Meeru Marandi Vs The Eastern Coalfields Limited

Jharkhand High Court · (2016) 3 JBCJ 467 : (2016) 4 JCR 181 : (2016) 4 JLJR 688

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High Courts21 Jun 2016Allowed

Anup Kumar Goswami Son of Late Raghu Nandan Goswami, resident of village Khesmi, PO-Gomoh, PS-Topchanchi, District-Dhanbad - Petitioner @HASH Bhukhal Mandal

Jharkhand High Court · (2017) 169 AIC 405 : (2017) 1 AIRJharR 658 : (2016) 4 JCR 189

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227

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High Courts21 Jun 2016Disposed Off

Prakash Tekriwal Vs Union of India

Jharkhand High Court · (2017) 170 AIC 320 : (2016) 4 JCR 315

Constitution of India, 1950 — Article 226

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