COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 45 of 82

High Courts03 May 2016Dismissed

Jharkhand Janta Mazdoor Union having its office at Dhanbad through its Secretary, Pintu Mandal - Petitioner @HASH Union of India through the Secretary, Ministry of Labour and Employment, New Delhi

Jharkhand High Court · (2016) 4 JBCJ 428

Industrial Disputes Act, 1947 - Section 10

High Courts03 May 2016Dismissed

Basudeo Singh Vs Hira Devi

Jharkhand High Court · (2016) 167 AIC 353 : (2016) 3 AIRJharR 52 : (2016) 3 JBCJ 358 : (2016) 3 JCR 352 : (2016) 3 JLJR 503

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Adoptions and Maintenance Act, 1956 - Section 16

High Courts03 May 2016Allowed

Chhotu Manjhi @ Chhatu Manjhi Vs M/s. Central Coalfields Limited

Jharkhand High Court · (2016) 4 AIRJharR 71 : (2016) 3 JCR 518

High Courts03 May 2016Allowed

Bauka Samad Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JLJR 197

Penal Code, 1860 (IPC) - Section 302

High Courts03 May 2016Dismissed

Sanika Sandi Purty Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JLJR 239

Penal Code, 1860 (IPC) - Section 302

High Courts03 May 2016Dismissed

Sushila Toppo Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 369

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 - Section 3(3)

High Courts02 May 2016Disposed Off

Bishan Kumar Das @ Anshu Vs State of Jharkhand

Jharkhand High Court · (2017) ACD 153

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 147

High Courts02 May 2016Disposed Off

Binni Oraon Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 555 : (2017) 1 PCCR 19

Penal Code, 1860 (IPC) — Section 304, 448

High Courts02 May 2016Disposed Off

Rajendra Poddar Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 165

Constitution of India, 1950 - Article 226

High Courts02 May 2016Disposed Off

Jai Narayan Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 512

High Courts02 May 2016Allowed

Shiv Narayan Singh Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 523 : (2017) 1 PCCR 23

Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 201, 302/34Prevention of Witch (Daain) Practices Act, 1999 — Section 4

High Courts02 May 2016Dismissed

Damodar Das, son of Late Yamuna Das, Retd. U.D.C. of C.M.P.F., Ranchi and resident of Qr. No. L.I.G./R/18, Harmu Housing Colony, PO Harmu, PS Argora, Ranchi - Appellant @HASH Coal Mines Provident Fund, through its Commissioner, Dhanbad, P.O. G.P.O. Dhanba

Jharkhand High Court · (2016) 4 JCR 224

High Courts02 May 2016Disposed Off

Maxima Kiro Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 288

Constitution of India, 1950 - Article 226

High Courts02 May 2016Disposed Off

Sushila Grace Tigga Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 53

Constitution of India, 1950 - Article 226

High Courts02 May 2016Disposed Off

National Insurance Company Ltd. Vs Sandhya Gorai

Jharkhand High Court · (2016) 3 JCR 580

Motor Vehicles Act, 1988 — Section 166, 168, 173

High Courts29 Apr 2016Disposed Off

Police Constable 1151 Chandra Shekhar Prasad Yadav Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 688 : (2016) 3 JCR 536

High Courts29 Apr 2016Dismissed

Tulsi Mahto Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 563 : (2016) 3 JCR 648

Constitution of India, 1950 — Article 226

High Courts29 Apr 2016Disposed Off

Ramesh Prasad Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 JCR 334

High Courts29 Apr 2016Allowed

Rajendra Mahato Vs State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 247 : (2016) 2 JLJR 569 : (2017) 2 PCCR 3

Penal Code, 1860 (IPC) - Section 307

High Courts29 Apr 2016Dismissed

Manju Sexana Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 387 : (2016) CriLJ 3684 : (2016) 3 ECrC 235

Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 - Rule 12, 22(5)(i), 22(5)(ii), 22(5)(iii)Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7A