High Courts07 Apr 2016Disposed Off
Krishna Devi @ Prema Devi Sharma Vs Vijay Sharma
Jharkhand High Court · (2016) 165 AIC 318 : (2016) 3 JCR 14
Civil Procedure Code, 1908 (CPC) - Section 94(3)
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 53 of 82
High Courts07 Apr 2016Dismissed
Ashutosh Jha @ Bodhan Jha and Others Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 AIRJharR 555 : (2016) 2 ECrC 722
Criminal Procedure Code, 1973 (CrPC) — Section 228
High Courts06 Apr 2016Dismissed
Jagdish Raut and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 04 JH CK 0061
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts06 Apr 2016Dismissed
Mohini Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 163 AIC 281 : (2016) 3 ECrC 125
Penal Code, 1860 (IPC) - Section 302, 34
High Courts06 Apr 2016Allowed
Krishna Kant Dubey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 123
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304B
High Courts06 Apr 2016Allowed
Court on its Own Motion Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 764
Constitution of India, 1950 - Article 226
High Courts06 Apr 2016Disposed off
Akhouri Dhananjay Kumr Sinha Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 734
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Apr 2016Disposed Off
Deepak Sushil Toppno @ Deepu - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 62
Criminal Procedure Code, 1973 (CrPC) - Section 389(1)
High Courts06 Apr 2016Partly Allowed
Pintu Mandal @ Dinesh Mandal Son of Prayag Mandal, resident of village Dhandra, PO & PS Jamtara, District Jamtara and another Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 485 : (2016) 2 JCR 611
Criminal Procedure Code, 1973 (CrPC) — Section 228, 240Penal Code, 1860 (IPC) — Section 270, 272, 272, 290
High Courts06 Apr 2016Disposed Off
Shankar Kumar Pandit Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 678 : (2016) 2 JLJR 656
Constitution of India, 1950 - Article 226, 227
High Courts06 Apr 2016Disposed Off
Sushma Rashmi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 547
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts05 Apr 2016Dismissed
Charku Oraon Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 717
Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2016Dismissed
Mojibuz Zaman Khan Vs State of Jharkhand & Others
Jharkhand High Court · (2017) 1 JBCJ 627 : (2016) 2 JCR 635 : (2016) 3 JLJR 4
Constitution of India, 1950 - Article 226
High Courts05 Apr 2016Dismissed
Ram Ratan Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 714
Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2016Allowed
Hari B.P. Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2016) 2 AIRJharR 849 : (2016) 2 CLR 730 : (2016) 149 FLR 726 : (2016) 3 JBCJ 183 : (2016) 3 JCR 16 : (2016) 3 JLJR 653 : (2016) LabLR 984
High Courts05 Apr 2016Disposed Off
Udai Pratap Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 557 : (2016) 2 JCR 617
Constitution of India, 1950 — Article 14, 309, 311Jharkhand Service Code, 2001 — Section 97
High Courts05 Apr 2016Dismissed
Bhola Ram Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 JCR 644
High Courts05 Apr 2016Disposed Off
Sri Gajadhar Singh, S/o Late Deo Nandan Singh, Resident of Centry Office Putki, (M.A.D.A. Colony), P.O. Kaunda, P.S. Putki, Dist-Dhanbad Vs Mineral Area Development Authority, through its Managing Director, Having its office at, Lubi Circula
Jharkhand High Court · (2016) 2 AIRJharR 474
Constitution of India, 1950 — Article 16, 226
High Courts05 Apr 2016Disposed Off
South West Pinnacle Exploration Pvt. Ltd., through its Managing Director, Vikash Jain, Gurgaon, Haryana Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 563
Constitution of India, 1950 — Article 226, 299
High Courts05 Apr 2016Allowed
Chumnu Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 468
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 325, 327, 341, 354, 379, 504, 506