High Courts19 May 2016Disposed Off
Chamu Uraon Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 587
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 39 of 82
High Courts19 May 2016Dismissed
Elizabeth Horo Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 102 : (2016) 4 JCR 105 : (2016) 3 JLJR 74
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts18 May 2016Disposed Off
Jaswant Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 853 : (2016) 4 JCR 112
High Courts18 May 2016Disposed Off
Tulsi Mahto Vs Renu Devi
Jharkhand High Court · (2017) AIR(Jharkhand) 10 : (2016) 4 AIRJharR 189 : (2016) 4 JBCJ 124
Hindu Marriage Act, 1955 — Section 13(1)(b)
High Courts18 May 2016Disposed Off
Shyam Sundar Gupta Vs Baby Gupta
Jharkhand High Court · (2016) 164 AIC 874
High Courts18 May 2016Disposed Off
M/s Amba Carbonization Pvt. Ltd. Ranchi - Petitioner @HASH Central Coalfields Ltd. Darbhanga House, Ranchi through its Chairman-cum-Managing Director
Jharkhand High Court · (2016) 4 JCR 110
Constitution of India, 1950 - Article 226
High Courts18 May 2016Disposed Off
Amarendra Narayan Singh - Petitioner @HASH The State of Jharkhand through the Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi
Jharkhand High Court · (2016) 4 AIRJharR 426 : (2017) 1 JCR 195 : (2016) 3 JLJR 450
High Courts18 May 2016Disposed Off
Jharkhand State Food and Civil Supplies Corporation Limited Vs Devendra Prasad Yadav
Jharkhand High Court · (2016) 4 AIRJharR 543 : (2016) 3 JBCJ 570 : (2017) 1 JCR 158 : (2016) 3 JLJR 385 : (2017) LIC 633
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts17 May 2016Allowed
Manoj Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 110
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
High Courts17 May 2016Disposed Off
Kamal Arfi Gaddi Vs Union of India
Jharkhand High Court · (2016) 3 AIRJharR 36
Constitution of India, 1950 - Article 226Railways Act, 1989 - Section 198
High Courts17 May 2016Disposed Off
Lal Mohan Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 44
Constitution of India, 1950 - Article 226
High Courts17 May 2016Partly Allowed
Mahadeo Enclave Pvt. Ltd. Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 862
Constitution of India, 1950 - Article 226
High Courts17 May 2016Disposed Off
Baldev Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 606 : (2016) 4 JCR 167
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3Railways Act, 1989 — Section 198
High Courts17 May 2016Dismissed
Samarjeet Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 861 : (2016) 3 JCR 717 : (2016) 1 JLJR 142
High Courts17 May 2016Allowed
Babun Rabidas @ Babun Das - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 405 : (2016) 4 ECrC 208
Penal Code, 1860 (IPC) - Section 304B
High Courts17 May 2016Allowed
Zamir Khan, son of Late Manul Khan Resident of village Eagerkund, PO and PS- Chirkunda, District - Dhanbad - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 223 : (2017) 1 PCCR 91
Criminal Procedure Code, 1973 (CrPC) - Section 401
High Courts17 May 2016Disposed Off
Vishok Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 213 : (2017) 1 JBCJ 162 : (2016) 4 JCR 26 : (2016) 3 JLJR 177
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7
High Courts17 May 2016Dismissed
Dr. Tulsi Kumar Saha, son of Late Bhikho Saha Resident of Telipara (Debipara) Hirapur, PO, PS and District - Dhanbad - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 198 : (2017) 1 PCCR 107
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts17 May 2016Disposed Off
Kalidas Tiwary - Petitioner @HASH Central University of Jharkhand and Another
Jharkhand High Court · (2017) 2 AIRJharR 373 : (2016) 4 JCR 196
Constitution of India, 1950 - Article 226
High Courts17 May 2016Disposed Off
Captain Deep Srivastava Vs Tata Steel Limited
Jharkhand High Court · (2016) 2 AIRJharR 858
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 12