High Courts18 Apr 2016Allowed
Gamhar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 383 : (2016) 3 JLJR 282 : (2017) 1 PCCR 174
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 52 of 82
High Courts18 Apr 2016Allowed
Rajesh Kumar Agarwal Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 278 : (2017) 1 PCCR 121
High Courts13 Apr 2016Disposed Off
Court on its Own Motion Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 391
High Courts13 Apr 2016Dismissed
Tauhid Ansari Vs State of Jharkhand
Jharkhand High Court · (2016) 162 AIC 554
Penal Code, 1860 (IPC) - Section 396, 412
High Courts12 Apr 2016Dismissed
Ghosh Choudhary Vs State of Jharkhand
Jharkhand High Court · (2016) 163 AIC 273 : (2016) 3 AIRJharR 361 : (2016) 3 ECrC 166 : (2016) 3 JBCJ 240 : (2016) 3 JLJR 63
Penal Code, 1860 (IPC) - Section 149, 302
High Courts12 Apr 2016Dismissed
Ravi Chemmencheri @ C. Ravi and anr. Vs The State of Jharkhand and anr.
Jharkhand High Court · (2016) 4 AIRJharR 658 : (2016) 3 ECrC 173 : (2016) 2 JBCJ 577 : (2016) 3 JLJR 30
Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts12 Apr 2016Dismissed
Lakhan Bhuian and another Vs State of Jharkhand
Jharkhand High Court · (2016) 162 AIC 567
Penal Code, 1860 (IPC) - Section 147, 148, 149, 302
High Courts12 Apr 2016Disposed Off
Krishna Kumar Singh, Ex-Constable No. 245, son of Late Inder Singh, resident of Vill. Bhajania, P.O. and P.S. Mohammadganj, District Palamau - Petitioner [In W.P. (S) No. 5656 of 2008] @HASH State of Jharkhand [In all the case]
Jharkhand High Court · (2016) 4 AIRJharR 369
Constitution of India, 1950 - Article 311
High Courts12 Apr 2016Dismissed
Police 728 Anant Kumar alias Bablu Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 149 FLR 728 : (2016) 3 JCR 201
High Courts11 Apr 2016Disposed Off
Md. Eqbal Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 702
Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Anjan Ekka Vs State of Jharkhand
Jharkhand High Court · (2016) 163 AIC 277 : (2016) 3 AIRJharR 188 : (2016) 3 ECrC 161
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12Penal Code, 1860 (IPC) - Section 376(g)
High Courts11 Apr 2016Allowed
Jharkhand Tourism Development Corporation Limited Vs Black Commandose
Jharkhand High Court · (2016) 4 AIRJharR 463 : (2016) 3 JBCJ 273 : (2016) 4 JCR 398 : (2016) 3 JLJR 136
High Courts11 Apr 2016Dismissed
Duti Munda - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 862 : (2016) 4 JBCJ 522 : (2016) 4 JLJR 283
Penal Code, 1860 (IPC) - Section 302
High Courts08 Apr 2016Disposed Off
Anup Kumar Singh Vs Union of India
Jharkhand High Court · (2016) 3 JBCJ 542 : (2016) 3 JCR 438
High Courts07 Apr 2016Allowed
Sheela Karua Vs Union of India
Jharkhand High Court · (2016) AAC 2478 : (2017) 169 AIC 410 : (2016) 4 AIRJharR 77 : (2017) 1 JBCJ 624 : (2016) 4 JCR 65 : (2016) 3 JLJR 35
Railways Act, 1989 — Section 124A, 2(29)
High Courts07 Apr 2016Partly Allowed
Chandan Marandi Vs State of Jharkhand
Jharkhand High Court · (2016) 162 AIC 563 : (2016) 4 AIRJharR 467 : (2016) 3 JBCJ 172 : (2016) 4 JCR 400 : (2016) 3 JLJR 530
Penal Code, 1860 (IPC) - Section 302, 376
High Courts07 Apr 2016Allowed
Ranchi Dharmasala Trust Vs State of Jharkhand and others
Jharkhand High Court · (2016) 162 AIC 762 : (2016) 4 JBCJ 604 : (2016) 3 JCR 1 : (2016) 2 JLJR 635
Constitution of India, 1950 - Article 226
High Courts07 Apr 2016Dismissed
Gopal Amat son of Rajendra Amat, resident of Village Turmunda, P.S. - Manoharpur, District - Singhbhum - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 777 : (2016) 4 ECrC 351
Penal Code, 1860 (IPC) - Section 302
High Courts07 Apr 2016Dismissed
Towfik Ahmad Khan Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 698 : (2016) 3 JCR 351 : (2016) 3 JLJR 52
High Courts07 Apr 2016Allowed
Tirupati Cement Products, New Delhi Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 AIRJharR 751 : (2016) 2 JCR 620
Constitution of India, 1950 - Article 226