High Courts25 Feb 2016Allowed
Manorama Devi Vs Binay Kumar Gupta
Jharkhand High Court · (2017) 2 AIRJharR 105
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 5, Order 41 Rule 19, Section 100Limitation Act, 1963 - Section 5
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 63 of 82
High Courts25 Feb 2016Disposed Off
M/s Upendra Prasad & Bros Vs Union of India
Jharkhand High Court · (2016) 3 AIRJharR 191 : (2016) 3 JBCJ 36 : (2016) 3 JCR 193 : (2016) 2 JLJR 306
Arbitration and Conciliation Act, 1996 - Section 2(e), 34
High Courts25 Feb 2016Dismissed
Manorma Devi and Others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 615
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 3AForest Act, 1927 — Section 30
High Courts25 Feb 2016Dismissed
Narayan Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 49 : (2016) 2 ECrC 621 : (2016) 3 JBCJ 281 : (2016) 4 JLJR 128
Penal Code, 1860 (IPC) — Section 34, 364A, 387
High Courts25 Feb 2016Dismissed
Ajay Mishra Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 613
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts25 Feb 2016Allowed
Khora Bouri Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 130 : (2016) 2 ECrC 626 : (2016) 3 JBCJ 12 : (2016) 3 JLJR 523
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 376, Section 376(2)(G)
High Courts24 Feb 2016Disposed Off
Rajesh Kumar Vs Sanjay Kumar Agrawal
Jharkhand High Court · (2016) 165 AIC 305 : (2017) 1 AIRJharR 35 : (2016) 3 JCR 126
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 41 Rule 5
High Courts24 Feb 2016Allowed
Jattu Pahan Vs The State of Jharkhand
Jharkhand High Court · (2016) 02 JH CK 0176
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts24 Feb 2016Disposed Off
Bisthapit Prabhavit Bhumihin Welfare Kalyan Samiti Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 6 FLT 579 : (2016) 2 JCR 499
Constitution of India, 1950 - Article 226
High Courts24 Feb 2016Disposed Off
Mugma Coke Oven Private Limited & Others Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 JBCJ 94 : (2016) 2 JCR 495 : (2016) 2 JLJR 518
Constitution of India, 1950 - Article 226
High Courts24 Feb 2016Dismissed
Sodair Nagesia and Others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 480 : (2016) 2 ECrC 632 : (2016) 2 JBCJ 473 : (2016) 2 JLJR 479
Penal Code, 1860 (IPC) — Section 101, 148, 149, 300, 323
High Courts24 Feb 2016Allowed
Jattu Pahan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 383
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts23 Feb 2016Dismissed
Rabison Murmu @ Ravisan Murmu Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 656
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 498A
High Courts23 Feb 2016Dismissed
Girish Tiwary Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 598 : (2016) 2 JCR 599
Bihar Public Land Encroachment Act, 1956 - Section 11, Section 3, Section 6(2)Limitation Act, 1963 - Section 27
High Courts23 Feb 2016Dismissed
Arati Hazra @ Arati Devi Hazra Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 164 AIC 699 : (2016) 3 AIRJharR 451 : (2016) 2 JCR 485
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 12(2), 18, 4, 9
High Courts23 Feb 2016Disposed Off
Nirmal Kumar Singh Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 AIRJharR 83 : (2016) 2 JBCJ 587 : (2016) 2 JCR 602 : (2016) 2 JLJR 272
High Courts22 Feb 2016Dismissed
P. Papa Rao Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 456 : (2016) CriLJ 2685 : (2016) 2 ECrC 616 : (2016) 3 JBCJ 507 : (2016) 2 JLJR 109
Penal Code, 1860 (IPC) — Section 120B, 364A
High Courts22 Feb 2016Disposed Off
Ram Swarath Paswan Vs The State of Jharkhand and anr.
Jharkhand High Court · (2016) 2 JBCJ 516
Constitution of India, 1950 — Article 226
High Courts22 Feb 2016Disposed Off
Md. Sahud Mian Vs Central Coalfields Limited
Jharkhand High Court · (2016) 3 AIRJharR 503 : (2016) 2 JLJR 114
Constitution of India, 1950 - Article 226
High Courts22 Feb 2016Dismissed
Secretary, Water Resources Department Vs Kashi Nath Prasad
Jharkhand High Court · (2016) 3 JBCJ 442 : (2016) 2 JLJR 151
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 - Rule 167(b)