High Courts20 May 2016Disposed Off
Al-Habeeb Teachers Training College Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 626
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 38 of 82
High Courts19 May 2016Disposed Off
Rathu Ram Mahato - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 693 : (2017) 1 ECrC 57 : (2016) 4 JBCJ 467
Penal Code, 1860 (IPC) - Section 354
High Courts19 May 2016Allowed
Nand Kishore Agarwal - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 188
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts19 May 2016Disposed Off
Bidhu Bhushan Dvivedi - Petitioner @HASH State of Jharkhand and Others
Jharkhand High Court · (2019) 1 JCR 116 : (2018) 2 JLJR 626 : (2017) 2 AIRJharR 236 : (2016) 4 JCR 202
High Courts19 May 2016Partly Allowed
Kamdeo Mandal, son of late Gangu Mandal - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 195 : (2016) 3 JLJR 76
Penal Code, 1860 (IPC) - Section 323, Section 341
High Courts19 May 2016Disposed Off
Shree Bhagwan Choudhary - Petitioner @HASH State of Jharkhand and Others
Jharkhand High Court · (2017) 2 AIRJharR 378 : (2016) 4 JCR 198
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 - Rule 49(A)(1)(a)
High Courts19 May 2016Disposed Off
Birsa Bhengra and Others Petitioners @HASH State of Jharkhand and Others
Jharkhand High Court · (2016) 4 JCR 205
High Courts19 May 2016Disposed Off
Dr. Nirmal Kumar, son of late Dr. Ram Sharan Prasad, resident of 47, New Baradwari, P.s.-Sitaramdera, P.O.- Sakchi, town-Jamshedpur, District - East Singhbhum - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 102 : (2016) 3 JLJR 89
Constitution of India, 1950 - Article 226
High Courts19 May 2016Disposed Off
Madan Prasad Pandit, son of Late Janki Pandit, posted at as Jail Warden, Divisional Jail, Chatra, P.O. and P.S.-Chatra, District-Chatra - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 99 : (2016) 4 JLJR 113
Constitution of India, 1950 - Article 226
High Courts19 May 2016Dismissed
Surendra Prasad, S/o Late Pran Mohan Yadav, at present resident of Bajpayee Path, Shukla Colony, Hinoo, P.O.-Hinoo, P.S.-Doranda, District-Ranchi (Jharkhand) (in both cases) - Petitioner @HASH State of Jharkhand through the Chief Secretary, Govt. of Jhark
Jharkhand High Court · (2016) 4 JCR 91
Constitution of India, 1950 - Article 226
High Courts19 May 2016Disposed Off
M/s Deepak Petroleum Products Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 628
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7Bihar State Financial Corporation (Recovery of Dues) Regulations, 2002 — Regulation 4(2)Constitution of India, 1950 — Article 226
High Courts19 May 2016Disposed Off
Duryodhan Manjhi, son of Shri Radha Govind Manjhi, resident of 303, Takshashila Apartment, South Office Para, Doranda, P.O and P.S. -Doranda, District: Ranchi - Petitioner @HASH UCO Bank through its Chairman-cum-Managing Director, having its Head Office a
Jharkhand High Court · (2016) 4 JCR 107 : (2016) 3 JLJR 83
Constitution of India, 1950 - Article 14, Article 226, Article 311(2)
High Courts19 May 2016Dismissed
Prahlad Paswan Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 209 : (2016) 4 JCR 97 : (2016) 3 JLJR 110
High Courts19 May 2016Disposed Off
Patras Dang and Another - Petitioners @HASH State of Jharkhand and Others
Jharkhand High Court · (2016) 4 JCR 195
High Courts19 May 2016Allowed
Md. Nasimul Hoda Vs State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 310 : (2016) 3 JBCJ 548 : (2016) 3 JLJR 498
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 May 2016Allowed
Ritlal Marik Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JLJR 237
Criminal Procedure Code, 1973 (CrPC) - Section 228
High Courts19 May 2016Allowed
Puja Toppo Vs Chairman, Central Mine Planning and Design Institute Limited
Jharkhand High Court · (2016) 3 JLJR 101
Constitution of India, 1950 - Article 226
High Courts19 May 2016Disposed Off
Minu Sharma Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 674
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts19 May 2016Dismissed
Anuj Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 714
Constitution of India, 1950 — Article 226
High Courts19 May 2016Disposed Off
Ved Prakash Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 466 : (2016) 3 JCR 588
Constitution of India, 1950 — Article 226