COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 59 of 82

High Courts11 Mar 2016Disposed Off

Sahadeo Ram Bhadani and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2016) 3 ECrC 301 : (2016) 3 JBCJ 98 : (2016) 4 JLJR 481

Penal Code, 1860 (IPC) - Section 323, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 4

High Courts11 Mar 2016Disposed off

Sarita Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 4 AIRJharR 686 : (2016) 149 FLR 387 : (2016) 2 JBCJ 584 : (2016) 2 JCR 566 : (2016) 2 JLJR 269

High Courts11 Mar 2016Disposed Off

M/s Architects Atelier Pvt. Ltd. Vs Sido Kanhu Murmu University

Jharkhand High Court · (2016) 3 AIRJharR 693 : (2016) 3 JBCJ 616 : (2016) 4 JCR 32 : (2016) 3 JLJR 404

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts10 Mar 2016Dismissed

Ganshu Oraon Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JLJR 189

Penal Code, 1860 (IPC) - Section 302Prevention of Witch (Daain) Practices Act, 1999 - Section 3, Section 4

High Courts10 Mar 2016Dismissed

Jharkhand State Housing Board Vs State of Bihar

Jharkhand High Court · (2017) 2 JLJR 55

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1

High Courts10 Mar 2016Dismissed

Jharkhand State Housing Board Vs The State of Bihar Now Jharkhand and Others

Jharkhand High Court · (2016) 03 JH CK 0068

Administrative Tribunals Act, 1985 - Section 22(3), Section 22(3)(f)Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 47, Section 114, Section 151Constitution of India, 1950 - Article 137, Article 145, Article 226

High Courts10 Mar 2016Allowed

Somo Kujur Vs Abhirama Jha and Ors.

Jharkhand High Court · (2016) 161 AIC 596 : (2016) 2 AIRJharR 91 : (2016) 2 JBCJ 629 : (2016) 2 JCR 515

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 340

High Courts10 Mar 2016Disposed Off

Union of India Vs Kawish Kumar

Jharkhand High Court · (2016) 3 JBCJ 97

Constitution of India, 1950 - Article 226

High Courts10 Mar 2016Disposed Off

Kharangajhar Bazar Vikas Samiti, East Singhbhum Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 144

Bihar Public Land Encroachment Act, 1956 — Section 6(2)Constitution of India, 1950 — Article 226

High Courts10 Mar 2016Dismissed

Sumitra Devi Vs Sachida Nand Bhadani and Others

Jharkhand High Court · (2016) 4 ACC 499 : (2016) 149 FLR 473 : (2016) 2 JBCJ 501 : (2016) 2 JLJR 259 : (2016) 3 TAC 105

Workmens Compensation Act, 1923 — Section 3, 4-A, 5

High Courts10 Mar 2016Dismissed

Santosh Dodrajka Vs South Eastern Railway

Jharkhand High Court · (2017) 1 AIRJharR 16 : (2017) 1 CivilLJ 406 : (2016) 3 JBCJ 611 : (2016) 4 JCR 405 : (2016) 3 JLJR 410

Arbitration and Conciliation Act, 1996 — Section 11(6), 12

High Courts10 Mar 2016Dismissed

Vikas Singh Son of Raj Narayan Singh, resident of village Qtr No. 683/D, Rangatand Railway Colony, PO & PS Dhanbad, District-Dhanbad Vs Union of India, through C.B.I.

Jharkhand High Court · (2016) 161 AIC 613 : (2017) 1 JLJR 364

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts10 Mar 2016Dismissed

Arun Kumar Sinha @ Arun Kumar Vs State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 145 : (2016) 3 JBCJ 310

Criminal Procedure Code, 1973 (CrPC) - Section 317, 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 323, 420, 504

High Courts10 Mar 2016Allowed

The National Insurance Company Ltd. Vs Madodari Devi, W/o Late Mahesh Das and Others

Jharkhand High Court · (2016) 4 ACC 447 : (2016) 161 AIC 872 : (2016) 3 JBCJ 209 : (2016) 3 JCR 504 : (2016) 2 JLJR 377 : (2016) 3 TAC 11

Motor Vehicles Act, 1988 — Section 170, 173

High Courts09 Mar 2016Dismissed

Suvendu Narayan Chowdhury Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 729 : (2017) 1 JLJR 360

Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 406, Section 420

High Courts09 Mar 2016Dismissed

Kamal Kumar Kalra Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 580

Penal Code, 1860 (IPC) - Section 323, Section 498A

High Courts09 Mar 2016Allowed

Doman Sah Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 358

Criminal Procedure Code, 1973 (CrPC) - Section 482

High Courts09 Mar 2016Allowed

Bhagwan Bhuiyan Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 459 : (2016) 3 ECrC 490 : (2017) 1 JLJR 351 : (2017) 1 PCCR 155

High Courts09 Mar 2016Allowed

Manik Sharma and Ors. Vs State of Jharkhand and Ors.

Jharkhand High Court · (2016) 2 AIRJharR 73

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)

High Courts09 Mar 2016Allowed

Ravi Kant Chaturbedi and Ors. Vs State of Jharkhand and Anr.

Jharkhand High Court · (2016) 2 AIRJharR 87

Criminal Procedure Code, 1973 (CrPC) — Section 227