High Courts17 May 2016Disposed Off
Sobha Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 895 : (2016) 3 JBCJ 579 : (2016) 3 JLJR 189 : (2016) 3 LLJ 229
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 40 of 82
High Courts17 May 2016Dismissed
Mrs. Rita Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) ACD 595 : (2016) ALLMRCri 471 : (2016) 4 ECrC 211 : (2016) 3 JLJR 187 : (2017) 1 PCCR 112
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts16 May 2016Dismissed
Chief Manager, State Bank of India, Telco Campus Branch, PO and PS- Telco, Town- Jamshedpur, Distt-Singhbhum (East) through its Assistant General Manager Shri Basanta Kumar Rath, S/o Sri Narayan Rath, R/o Flat No. 61st Floor, R.N.S. Tower, Jamshedpur (In
Jharkhand High Court · (2016) 4 AIRJharR 655 : (2016) 4 JCR 116 : (2016) 4 JLJR 144
Service Rules, 2007 - Rule 29(2)3
High Courts16 May 2016Dismissed
Pre-Stressed Udyog (India) Pvt. Ltd. Vs U.I.C. Industries Ltd.
Jharkhand High Court · (2016) 164 AIC 869 : (2017) 1 AIRJharR 402 : (2016) 4 JLJR 142
High Courts16 May 2016Disposed Off
Arun Kumar Sinha Vs State of Bihar
Jharkhand High Court · (2016) 3 JCR 607 : (2016) 3 JLJR 160
High Courts16 May 2016Dismissed
Ashok Kumar Das Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JLJR 173
High Courts16 May 2016Disposed Off
Bigan Manjhi Vs The Central Coal Fields Limited
Jharkhand High Court · (2016) 3 JBCJ 584
High Courts16 May 2016Dismissed
Sunil Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 838 : (2016) 4 JCR 119 : (2016) 3 JLJR 166 : (2016) 3 LLJ 273
Constitution of India, 1950 - Article 226
High Courts16 May 2016Allowed
Brahmdeo Yadav - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 230 : (2016) 3 JLJR 151
Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts16 May 2016Allowed
Ravinandan Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 871 : (2016) 3 JLJR 98
High Courts16 May 2016Disposed Off
Baneshwar Rabidas Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 605 : (2016) 3 JLJR 155
Jharkhand Pension Rules, 1950 — Rule 43(b)
High Courts16 May 2016Dismissed
Niraj Kumar son of Late Nand Kishore Mahto, resident of village-Pandra, P.O.-Pandra, P.S. Kudu, District-Lohardage - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 122 : (2016) 3 JLJR 150
Constitution of India, 1950 - Article 226
High Courts13 May 2016Allowed
M/s. Madan Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 811 : (2016) 3 JCR 609 : (2016) 3 JLJR 169
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts13 May 2016Dismissed
Dinesh Kumar Paswan Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 20
Constitution of India, 1950 - Article 16
High Courts13 May 2016Allowed
M/s Uday Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 15 : (2016) 3 JLJR 162
High Courts13 May 2016Allowed
Parkash Agrawal Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 863 : (2016) 3 ECrC 598 : (2016) 3 JLJR 164 : (2017) 1 PCCR 81
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 285, 307, 337, 338
High Courts13 May 2016Allowed
Shankar Kumar Rana @ Shankar Kumrana and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 861 : (2016) 3 ECrC 613 : (2016) 3 JLJR 147 : (2017) 1 PCCR 72
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 307, 333
High Courts13 May 2016Allowed
Administrator, Ranchi Municipal Corporation, Ranchi Vs Gulam Nabi Ansari
Jharkhand High Court · (2017) 172 AIC 390 : (2017) 1 JCR 64
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts12 May 2016Dismissed
Sukhdeo Oraon Vs Central Mine Planning and Design Institute Ltd (CMPDI)
Jharkhand High Court · (2017) 2 AIRJharR 408 : (2017) 2 JBCJ 341 : (2017) 2 JCR 654
High Courts12 May 2016Disposed Off
Ajit Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 615
Constitution of India, 1950 — Article 226