High Courts16 Mar 2016Dismissed
Akhlaque Ahmad Khan Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 JBCJ 575 : (2016) 2 JCR 547 : (2016) 2 JLJR 335
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 58 of 82
High Courts16 Mar 2016Allowed
Ram Kumar Singh Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 AIRJharR 640 : (2016) 3 JBCJ 26 : (2016) 3 JCR 40 : (2017) 2 JLJR 201
Civil Services (Classification Control and Appeal) Rules, 1930 - Rule 49 (A)Constitution of India, 1950 - Article 309, 311
High Courts16 Mar 2016Allowed
Vivek Kumar Khanna & Others Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 JBCJ 532 : (2016) 2 JCR 560
Constitution of India, 1950 - Article 226
High Courts16 Mar 2016Dismissed
Dr. Nilkamal Nath Vs Chairman-cum-Managing Director, Coal India Limited
Jharkhand High Court · (2016) 3 JCR 37 : (2017) 2 JLJR 169
Constitution of India, 1950 - Article 226
High Courts16 Mar 2016Dismissed
Pravin K. Badiyani Vs Harbanslal and anr.
Jharkhand High Court · (2016) 2 JBCJ 613
Constitution of India, 1950 — Article 226Partition Act, 1893 — Section 4, 8
High Courts16 Mar 2016Disposed Off
Safique Ahmed Vs State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 95 : (2017) 1 JBCJ 433 : (2016) 3 JLJR 440
High Courts15 Mar 2016Disposed Off
State of Jharkhand Vs M/s Satya Saw Mill
Jharkhand High Court · (2016) 3 JLJR 415
High Courts15 Mar 2016Disposed off
Nirmala Sinha Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 326 : (2016) 2 JCR 563 : (2016) 3 JLJR 61
Constitution of India, 1950 — Article 226
High Courts15 Mar 2016Allowed
Rohit Keshav and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 3 AIRJharR 429 : (2016) 2 JBCJ 263 : (2016) 2 JLJR 521
Postgraduate Medical Education Regulations, 2000 — Regulation 9
High Courts14 Mar 2016Allowed
Sunil Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 420 : (2016) 149 FLR 468 : (2016) 2 JBCJ 573 : (2016) 2 JCR 551
High Courts14 Mar 2016Allowed
Anil Kumar Singh @ Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 89 : (2016) 149 FLR 470 : (2016) 2 JBCJ 512 : (2016) 2 JCR 549 : (2016) 3 JLJR 43 : (2016) 3 LLN 394
High Courts14 Mar 2016Allowed
Sudhir Kumar Mandal Vs Steel Authority of India Limited & Others
Jharkhand High Court · (2016) 4 AIRJharR 465 : (2016) 2 JBCJ 537 : (2016) 2 JCR 553 : (2016) 3 JLJR 55
Constitution of India, 1950 - Article 226
High Courts14 Mar 2016Dismissed
Jamshedpur Waste Processing Company Private Limited Vs Jamshedpur Notified Area Committee and anr.
Jharkhand High Court · (2016) 2 JBCJ 495 : (2016) 3 JCR 511 : (2016) 3 JLJR 58
High Courts14 Mar 2016Disposed Off
Indrajeet Saha @ Pintu, S/o late Boto Krishna Saha, R/o Aatapur, Radhanagar, P.O. and P.S. - Radhanagar, District -Sahebganj - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 629 : (2016) 4 JCR 43 : (2016) 3 JLJR 54
High Courts11 Mar 2016Disposed Off
Braj Kishore Dwividy Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 23
Contempt of Courts Act, 1971 - Section 2(b)
High Courts11 Mar 2016Dismissed
Pankaj Kumar Sinha Vs Anupama Devi
Jharkhand High Court · (2017) 2 AIRJharR 261
Hindu Marriage Act, 1955 - Section 25
High Courts11 Mar 2016Dismissed
Bharat Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 70
High Courts11 Mar 2016Dismissed
Arvind Chandra Prasad Vs State of Jharkhand, Sanjay Kumar
Jharkhand High Court · (2016) 2 JCR 558
Criminal Procedure Code, 1973 (CrPC) - Section 482, 83Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts11 Mar 2016Allowed
Vijay Kumar Agrwal Vs State of Jharkhand and another
Jharkhand High Court · (2016) ACD 330 : (2016) 2 JBCJ 286 : (2016) 2 JCR 569 : (2016) 2 JLJR 505
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts11 Mar 2016Dismissed
Arvind Chandra Prasad Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 538
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138