High Courts10 May 2016Dismissed
Sanjay Kumar Tiwari Vs Jharkhand Academic Council, Namkum, Ranchi
Jharkhand High Court · (2016) 4 AIRJharR 249 : (2017) 1 JCR 127
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 42 of 82
High Courts10 May 2016Allowed
Aditya Mishra, son of Dr. Shreenath Mishra, Permanent Address - West Professor Colony, P.O. and P.S. Shastrinagar District - Patna-23 - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 84 : (2017) 1 PCCR 79
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 397, Section 401
High Courts10 May 2016Allowed
Sharvan Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 324
High Courts10 May 2016Allowed
M/s Sanjay Kumar Choubey & Company Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 457 : (2016) 4 JCR 264 : (2016) 3 JCR 328
High Courts10 May 2016Dismissed
Bhuneshwar Kumar @ Bhubneshwar Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 571 : (2016) 3 ECrC 421 : (2017) 1 PCCR 160
High Courts10 May 2016Dismissed
Jharkhand Urja Vikas Nigam Ltd. through its Law Officer namely Arun Kumar Srivastava, son of Late R.K. Lal, resident of Gas Godown, P.O. and P.S. Namkum, Dist. Ranchi - Appellant @HASH M/s M.P. Mining and Energy Ltd. having its Registered office at Ist Fl
Jharkhand High Court · (2016) 4 JCR 21
High Courts10 May 2016Dismissed
Gillooram Gaurishankar Vs Commissioner of C. Ex.
Jharkhand High Court · (2017) 1 AIRJharR 644 : (2016) 341 ELT 574 : (2017) 1 JBCJ 70 : (2017) 1 JCR 198
High Courts10 May 2016Dismissed
Pappu Mandal @ Hiralal Mandal (in Cr. Appeal (D.B.) No. 587 of 2005) - Appellant @HASH The State of Jharkhand (in both the appeals)
Jharkhand High Court · (2016) 4 JBCJ 364 : (2016) 4 JLJR 470
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts09 May 2016Dismissed
Sugrim Shaw Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2016) 05 JH CK 0203
High Courts09 May 2016Dismissed
Saheb Ram Mahto, S/o Sri Mahindra Mahto, R/o Vill-Karitand, P.O.-Pradhan Khata, P.S.-Baliapur, Dist.-Dhanbad - Appellant/Petitioner @HASH State of Jharkhand through the Secretary, Department of Home Affairs, Secretariat, PO Doranda, PS Dhurwa, Dist. Ranch
Jharkhand High Court · (2017) 1 AIRJharR 214 : (2016) 4 JCR 6 : (2016) 3 JLJR 447
High Courts09 May 2016Allowed
Santosh Das Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 837
Explosive Substances Act, 1908 - Section 3, 4Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12Penal Code, 1860 (IPC) - Section 120B, 302, 34
High Courts09 May 2016Disposed Off
Binay Kumar Sinku Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 833
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 34, 420, 466, 477A
High Courts09 May 2016Disposed Off
Archana Ghosh Vs Aparna Ghosh
Jharkhand High Court · (2016) 166 AIC 506 : (2016) 4 AIRJharR 307 : (2016) 3 JCR 460
High Courts09 May 2016Disposed Off
Dr. Rajni Kant Tirkey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 503 : (2017) 1 JCR 202 : (2016) 3 JLJR 349
High Courts09 May 2016Disposed Off
Sharik Akhtar Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 857
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 406, 420
High Courts06 May 2016Dismissed
Kartik Ghosh Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 583
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts06 May 2016Dismissed
Md. Mahfuj Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 AIRJharR 838 : (2016) 3 DMC 636 : (2016) 3 ECrC 591 : (2016) 3 JBCJ 312 : (2016) 3 JLJR 427 : (2017) 1 PCCR 97
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts06 May 2016Dismissed
Zeenat Parween Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 54 : (2016) 4 JCR 83 : (2016) 3 JLJR 291
Constitution of India, 1950 - Article 226
High Courts06 May 2016Allowed
Ram Sewak Sahu Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JLJR 376
Jharkhand Pension Rules, 2000 - Rule 43(a)
High Courts06 May 2016Allowed
Kailash Bihari Yadav Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 705 : (2016) 4 ECrC 81 : (2016) 3 JBCJ 345 : (2016) 2 JLJR 576 : (2017) 1 PCCR 46
Penal Code, 1860 (IPC) - Section 323, 448