High Courts09 Mar 2016Dismissed
Pramod Kumar Bharti Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 38 : (2016) 3 JCR 512 : (2016) 2 JLJR 282
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 60 of 82
High Courts09 Mar 2016Disposed Off
Shashi Bhusan Pathak Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 639
Constitution of India, 1950 - Article 226
High Courts09 Mar 2016Dismissed
Yaspal Singh Sundi son of late Kedar Nath Sundi, resident of Village Longo P.S. Sonua, District - West Singhbhum, Jharkhand Vs State of Jharkhand
Jharkhand High Court · (2016) 161 AIC 607 : (2016) 3 AIRJharR 449 : (2016) 3 ECrC 272 : (2016) 3 JBCJ 333 : (2016) 3 JLJR 11
Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2016Dismissed
Pawan Kumar Singh Vs Makhu Singh
Jharkhand High Court · (2016) 3 JBCJ 40 : (2016) 3 JCR 499 : (2016) 3 JLJR 422 : (2016) 3 LLJ 44
High Courts09 Mar 2016Disposed Off
Jagdanand Mahto Vs State of Jharkhand and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 117
Constitution of India, 1950 — Article 16, 226
High Courts08 Mar 2016Allowed
Santosh Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 578
Arms Act, 1959 — Section 25(1-B)a, 26
High Courts08 Mar 2016Partly Allowed
Sufal Hembrom @ Matal Hembrom Vs State of Jharkhand
Jharkhand High Court · (2016) 161 AIC 601 : (2016) 4 AIRJharR 579 : (2016) 2 ECrC 602 : (2016) 4 JBCJ 148 : (2016) 3 JLJR 368
Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2016Dismissed
Anil Kumar Singh Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 3 AIRJharR 250 : (2016) 2 JBCJ 566 : (2016) 2 JCR 527 : (2016) 2 JLJR 439
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Allowed
Madan Prasad Vs Central Coalfields Limited and anr.
Jharkhand High Court · (2016) 2 JBCJ 540 : (2016) 3 JCR 440 : (2016) 3 JLJR 59
High Courts08 Mar 2016Dismissed
Neeraj Goliyan Vs Union of India and Others
Jharkhand High Court · (2016) 2 JBCJ 528 : (2016) 4 JCR 413 : (2016) 3 JLJR 419
High Courts08 Mar 2016Disposed off
Choudhary Ratnesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 3 AIRJharR 67 : (2017) 1 JLJR 418
High Courts08 Mar 2016Dismissed
Yogendra Mahto, Son of late Ram Awtar Mahto, Resident of village-Kanu Bhaththa, Nand Nagar, Bhuiyandih, P.O. Agrico, P.S. Sidgora, District-East Singhbhum, Jamshedpur-831009 - Petitioner @HASH The State of Jharkhand through the Chief Secretary, Govt of Jh
Jharkhand High Court · (2016) 4 AIRJharR 366 : (2017) 2 JLJR 578
Constitution of India, 1950 - Article 16, Article 226
High Courts08 Mar 2016Disposed Off
Sarju Das and others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 855
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 147, 148, 149, 307, 323, 324, 325, 341
High Courts08 Mar 2016Allowed
Sona Ram Majhi S/o Late Kunthu Majhi R/o Village Hathiadih, P.S. Adityapur, District Seraikella - Kharsawan Vs State of Jharkhand
Jharkhand High Court · (2016) 161 AIC 599 : (2016) 3 AIRJharR 183 : (2016) 2 ECrC 597 : (2017) 2 JLJR 141
Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 2016Dismissed
Md. Anjarul Haque & Others Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 4 AIRJharR 577 : (2016) 2 JBCJ 506 : (2016) 2 JCR 518 : (2016) 2 JLJR 304
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Dismissed
Md. Kalim Vs Mukesh Bhandari
Jharkhand High Court · (2016) 3 ECrC 68 : (2016) 3 JBCJ 323 : (2016) 3 JLJR 22
Criminal Procedure Code, 1973 (CrPC) - Section 203Penal Code, 1860 (IPC) - Section 406, 420
High Courts08 Mar 2016Dismissed
Ranthu Oraon and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 161 AIC 610 : (2016) 3 AIRJharR 181 : (2016) 2 ECrC 599 : (2016) 3 JBCJ 290 : (2016) 3 JLJR 269
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts08 Mar 2016Allowed
Bindhyachal Chowrasiya @ Bindhachal Chourasia Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 481 : (2016) 4 JCR 410 : (2016) 4 JLJR 310
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts08 Mar 2016Allowed
Vikash Tiwary Vs State of Jharkhand
Jharkhand High Court · (2016) 161 AIC 867 : (2016) 3 AIRJharR 340 : (2016) CriLJ 3687 : (2016) 3 ECrC 697 : (2016) 2 JBCJ 455 : (2016) 2 JLJR 641 : (2017) 1 PCCR 67
Prisoners Act, 1900 — Section 29
High Courts08 Mar 2016Allowed
Pradip Prasad Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 4 AIRJharR 315 : (2016) 3 JBCJ 48 : (2016) 2 JCR 543 : (2016) 2 JLJR 442
Constitution of India, 1950 - Article 226