High Courts12 May 2016Dismissed
Janardan Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 622
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 41 of 82
High Courts12 May 2016Allowed
Saumishta Banerjee Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 609 : (2017) 1 PCCR 90
Penal Code, 1860 (IPC) — Section 323, 406, 420, 482
High Courts12 May 2016Allowed
Churamani Yadav Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 613
High Courts12 May 2016Allowed
New India Assurance Company Ltd. Vs Ganga Ram Pradhan and Others
Jharkhand High Court · (2016) 2 AIRJharR 860
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4Limitation Act, 1963 - Section 5
High Courts12 May 2016Dismissed
Kinwa Munda Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 600
Penal Code, 1860 (IPC) — Section 302
High Courts12 May 2016Disposed Off
Kiran Kumari Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 JCR 624 : (2016) 4 JLJR 268
Constitution of India, 1950 — Article 226
High Courts12 May 2016Allowed
Biswamber Keshri Vs The State of Jharkhand
Jharkhand High Court · (2016) ACD 731 : (2016) 3 ECrC 740 : (2016) 3 JCR 597 : (2017) 1 PCCR 105
High Courts12 May 2016Disposed Off
Ashok Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 617
Constitution of India, 1950 — Article 226, 311(2)
High Courts11 May 2016Allowed
Md. Sayeed Anwar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 565
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts11 May 2016Allowed
Manzoor Alam Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 398 : (2016) 3 ECrC 359 : (2017) 1 PCCR 114
High Courts11 May 2016Dismissed
Gorakh Sah @ Gorakh Sao Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 561
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts11 May 2016Dismissed
Rajen Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 662 : (2016) 3 ECrC 745 : (2016) 3 JCR 602 : (2017) 1 PCCR 59
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts11 May 2016Allowed
Soma Munda Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 743 : (2016) 3 JCR 600 : (2017) 1 PCCR 20
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 May 2016Disposed Off
Syed Arshad Aslam, son of Late Syed Aslam, Resident of Near Mission Ground, Mohalla - Azad Basti P.S. Lower Bazar, P.O. - G.P.O., - Ranchi (Jharkhand) District - Petitioner (W.P.(S) No. 6489 of 2013) @HASH State of Jharkhand, through the Secretary, Human
Jharkhand High Court · (2016) 4 JCR 20
Constitution of India, 1950 - Article 226
High Courts11 May 2016Allowed
Lobin Durbey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 738 : (2016) 3 JCR 595
Penal Code, 1860 (IPC) — Section 302
High Courts10 May 2016Disposed Off
Md. Kalim Uddin Ansari Vs The Eastern Coalfields Limited
Jharkhand High Court · (2017) 2 JBCJ 79
High Courts10 May 2016Dismissed
Braj Bhushan Singh Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 835 : (2016) 6 FLT 837 : (2016) 4 JCR 212 : (2016) 3 JCR 582
Bihar Saw Mills (Regulation) Act, 1990 - Section 13, 5
High Courts10 May 2016Allowed
Md. Tahir Khan @ Md. Tahir Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 162 : (2016) 6 FLT 582 : (2016) 4 JCR 266
Forest Act, 1927 - Section 52
High Courts10 May 2016Allowed
Tirguali Murli @ T. Murli Vs State of Jharkhand
Jharkhand High Court · (2016) 166 AIC 488 : (2016) 3 AIRJharR 1 : (2016) 3 JCR 394
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16(1)(a)
High Courts10 May 2016Allowed
Nandu Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 3 : (2016) LIC 2965
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 - Rule 2Bihar Service Code, 1952 - Rule 76(b)Central Civil Services (Classification, Control and Appeal) Rules, 1930 - Rule 2