High Courts27 May 2016Allowed
Amanat Mian @ Amanat Ansari, son of Rustam Ali @ Rustam Ansari, resident of Rangamati, Bahi, P.O. and P.S. Nirsa, District Dhanbad - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 440
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 37 of 82
High Courts27 May 2016Allowed
Manoj Prasad Gupta Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts26 May 2016Allowed
Chulhan Rajwar, son of Late Suneshwar Rajwar - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 7 : (2017) 1 PCCR 52
Criminal Procedure Code, 1973 (CrPC) - Section 384
High Courts26 May 2016Partly Allowed
Budhi Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 876 : (2016) 4 AIRJharR 199 : (2016) 4 ECrC 462 : (2016) 3 JBCJ 245 : (2016) 4 JLJR 694
Penal Code, 1860 (IPC) - Section 302, 34
High Courts26 May 2016Dismissed
Bickey Lohar Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 447 : (2016) 4 JBCJ 70
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 34, 364A
High Courts25 May 2016Dismissed
Rajesh Choudhary Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 629 : (2016) 3 JBCJ 225 : (2016) 3 JLJR 274
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302, 364
High Courts24 May 2016Partly Allowed
Kapildeo Dashaudhi Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 709
High Courts22 May 2016Allowed
Upendra Kumar Upadhayay Vs Union of India
Jharkhand High Court · (2016) 2 AIRJharR 452 : (2016) 1 JBCJ 145 : (2015) 3 JLJR 335
Army Act, 1950 — Section 22Army Rules, 1954 — Rule 13(3)
High Courts20 May 2016Disposed Off
Padam Kumar Jain Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 109
Mines And Minerals (Development And Regulation) Act, 1957 - Section 8A(3)
High Courts20 May 2016Dismissed
Arun Prasad Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 273 : (2016) 4 JBCJ 150 : (2016) 4 JLJR 135
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts20 May 2016Allowed
Gopal Prasad Vs Steel Authority of India Ltd. & Ors.
Jharkhand High Court · (2016) 3 AIRJharR 45 : (2016) 150 FLR 579 : (2016) 3 JCR 701
Constitution of India, 1950 - Article 16
High Courts20 May 2016Disposed Off
Ajay Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 576 : (2016) 3 JCR 711 : (2016) 3 JLJR 87
High Courts20 May 2016Disposed Off
Belarmin Bara Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 583
High Courts20 May 2016Disposed Off
Al-Iqra Teachers Training College Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 585
Constitution of India, 1950 — Article 226
High Courts20 May 2016Disposed Off
Mahesh Chandra Pathak - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2017) 2 AIRJharR 371 : (2016) 4 ECrC 52
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts20 May 2016Dismissed
Subrato Sengupta Vs State Bank of India
Jharkhand High Court · (2016) 3 JCR 698 : (2016) 3 JLJR 92
Constitution of India, 1950 — Article 226
High Courts20 May 2016Dismissed
Gopi Ram Vs The State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 586 : (2016) 3 JCR 709 : (2016) 3 JLJR 96
High Courts20 May 2016Allowed
Ashok Kumar Mandal, son of Kashinath Mandal Resident of Shiv Puri West, Near Kali Mandir, PS - Sadar, PO - Hazaribag, District - Hazaribagh - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2017) ACD 178 : (2017) 2 DCR 205 : (2016) 4 ECrC 453
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 May 2016Disposed Off
Jacinta Kerketta Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 495
High Courts20 May 2016Allowed
Ajay Kumar Nishad Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 231 : (2016) 4 JLJR 97
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127