High Courts02 Mar 2016Dismissed
Hari Kumar Sharma and Ors. Vs State of Jharkhand and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 7 : (2017) 1 JLJR 468
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 62 of 82
High Courts01 Mar 2016Disposed Off
M/s. Sharda Construction, Ranchi Vs State of Jharkhand and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 14 : (2017) 2 JLJR 69
Constitution of India, 1950 — Article 226, 229
High Courts01 Mar 2016Dismissed
Kailash Pati Mahtha Vs Divisional Forest Officer, Bokaro, Jharkhand and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 17
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts01 Mar 2016Disposed Off
Ajay Hazam Vs Central Coalfield Ltd., Ranchi and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 23 : (2016) 2 JBCJ 477 : (2016) 2 JCR 278 : (2016) 2 JLJR 458 : (2016) LIC 3843
Constitution of India, 1950 — Article 16
High Courts01 Mar 2016Dismissed
Godo Manjhi and Ors. Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 8 : (2016) 2 ECrC 579 : (2016) 2 JBCJ 288 : (2016) 2 JLJR 265 : (2017) 1 PCCR 42
Penal Code, 1860 (IPC) — Section 300
High Courts01 Mar 2016Partly Allowed
Juru Mahto Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 546
Criminal Procedure Code, 1973 (CrPC) - Section 361Probation of Offenders Act, 1958 - Section 4
High Courts01 Mar 2016Dismissed
Yogendra Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 275 : (2017) 1 JLJR 480
High Courts01 Mar 2016Disposed Off
Inderjeet Singh @ Indrajeet Singh @ Indrajit Singh Vs Arvind Kumar Singh
Jharkhand High Court · (2016) 2 AIRJharR 13
Evidence Act, 1872 — Section 45, 73
High Courts01 Mar 2016Allowed
Jogindra Swansi and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 03 JH CK 0003
Arms Act, 1959 - Section 27Contract Labour (Regulation and Abolition) Act, 1970 - Section 17Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 34
High Courts01 Mar 2016Allowed
Firoz Khan Vs Union of India and Others
Jharkhand High Court · (2016) 4 AIRJharR 260 : (2016) 2 JBCJ 569 : (2016) 3 JCR 209 : (2016) 2 JLJR 206
High Courts01 Mar 2016Disposed Off
Sabita Devi Vs Coal Mines Provident Fund Organisation and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 21 : (2017) 1 JLJR 489
Constitution of India, 1950 — Article 16, 226
High Courts29 Feb 2016Disposed Off
M/s Hindustan Steelworks Construction Limited Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 635
Income Tax Act, 1961 - Section 194C
High Courts29 Feb 2016Dismissed
Arvind Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 289 : (2016) 3 JCR 128 : (2016) 3 JLJR 480
Constitution of India, 1950 - Article 226
High Courts29 Feb 2016Disposed Off
Haricharan Mahto Vs The State of Jharkhand and anr.
Jharkhand High Court · (2016) 150 FLR 897 : (2016) 2 JBCJ 559 : (2016) 3 JCR 107 : (2016) 2 JLJR 297
Bihar Boards Miscellaneous Rules, 1958 — Rule 166(1), 166(ii), 170
High Courts29 Feb 2016Dismissed
Ramlal Murmu - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 749 : (2016) 4 ECrC 338
Penal Code, 1860 (IPC) - Section 302
High Courts29 Feb 2016Dismissed
Shiv Nandan Prasad Vs State of Jharkhand and anr.
Jharkhand High Court · (2016) 2 JBCJ 545 : (2016) 3 JCR 196 : (2016) 2 JLJR 433
High Courts29 Feb 2016Disposed off
Hanuman Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 149 FLR 186 : (2016) 2 JBCJ 482 : (2016) 2 JCR 501 : (2016) 2 JLJR 318
Constitution of India, 1950 - Article 148, Article 21, Article 309, Article 31(1), Article 37, Article 41, Article 43Payment of Gratuity Act, 1972 - Section 7(3-A)
High Courts29 Feb 2016Dismissed
The State of Jharkhand Vs Arun Kumar
Jharkhand High Court · (2016) 3 JBCJ 33 : (2016) 2 JCR 490 : (2016) 3 JLJR 112
Constitution of India, 1950 - Article 14, Article 16
High Courts26 Feb 2016Disposed Off
Smt. Madhu Devi Vs Dilip Baraik
Jharkhand High Court · (2017) 2 AIRJharR 152
Limitation Act, 1963 - Section 5
High Courts25 Feb 2016Allowed
Deepak Kumar Vs State of Jharkhand and another
Jharkhand High Court · (2016) ACD 309
Negotiable Instruments Act, 1881 (NI) — Section 138, 147Penal Code, 1860 (IPC) — Section 420, 506