High Courts18 Feb 2016Allowed
Singrai Barla Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 495
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 65 of 82
High Courts17 Feb 2016Dismissed
Pradeep Das @ Pradip Kumar Das Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 AIRJharR 757
Criminal Procedure Code, 1973 (CrPC) - Section 125, 401
High Courts17 Feb 2016Disposed Off
Jagdish Chandra Modi Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 4 AIRJharR 581 : (2016) 2 JCR 479
Constitution of India, 1950 - Article 226
High Courts16 Feb 2016Allowed
Dalo Devi and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 146 : (2016) 2 ECrC 498 : (2016) 2 JBCJ 301 : (2016) 2 JLJR 467
Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 302, Section 304B, Section 304-B, Section 34, Section 497
High Courts16 Feb 2016Allowed
Sumit Kumar Keshri Vs State of Jharkhand and other
Jharkhand High Court · (2016) 2 JBCJ 393 : (2016) 2 JCR 406 : (2016) 4 JLJR 148
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 7
High Courts16 Feb 2016Allowed
Vijay Chandra Pathak Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 532 : (2016) 2 JBCJ 443 : (2016) 2 JCR 463 : (2016) 2 JLJR 312
Constitution of India, 1950 — Article 226
High Courts16 Feb 2016Dismissed
Md. Aslam Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 AIRJharR 845 : (2016) 2 JBCJ 541 : (2016) 2 JCR 504 : (2016) 2 JLJR 365
High Courts16 Feb 2016Dismissed
Nagina Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 150 FLR 392 : (2016) 2 JBCJ 423 : (2016) 2 JCR 474 : (2016) 2 JLJR 315
Constitution of India, 1950 - Article 226
High Courts16 Feb 2016Disposed Off
The Steel Authority of India Limited Vs Sangita Gupta & Others
Jharkhand High Court · (2016) 150 FLR 395 : (2016) 2 JCR 477
High Courts16 Feb 2016Dismissed
Shilendra Singh Rathore Vs Union of India and Ors.
Jharkhand High Court · (2016) 2 AIRJharR 102
Central Industrial Security Force Act, 1968 — Section 8
High Courts16 Feb 2016Dismissed
Menka Kisku Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 1 AIRJharR 788
High Courts15 Feb 2016Dismissed
Dr. Sumit Kumar @ Sumit Mandal Vs State of Jharkhand and Syamli Gorai
Jharkhand High Court · (2016) 4 AIRJharR 311 : (2016) 3 ECrC 140 : (2016) 2 JLJR 428
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 498A
High Courts15 Feb 2016Allowed
Tupi Devi and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 445 : (2016) 1 AIRJharR 797 : (2016) 3 DMC 189 : (2016) 3 ECrC 45 : (2016) 2 JBCJ 318 : (2016) 2 JLJR 402
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 201, Section 304B, Section 304-B, Section 328, Section 34
High Courts15 Feb 2016Dismissed
Mukesh Kumar Sahu and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 739 : (2016) 3 ECrC 322
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 120B, Section 120-B, Section 364A, Section 364-A
High Courts15 Feb 2016Dismissed
Anand Kumar Vs The National Institute of Technology, Jharkhand and Others
Jharkhand High Court · (2016) 150 FLR 183 : (2016) 2 LLJ 101
High Courts15 Feb 2016Dismissed
Most. Shakuntala Mehta Vs Steel Authority of India Limited and others
Jharkhand High Court · (2016) 163 AIC 294 : (2016) 2 JBCJ 402 : (2016) 2 JCR 405 : (2016) 2 JLJR 515
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts15 Feb 2016Allowed
Jalia Vs State of Jharkhand
Jharkhand High Court · (2016) 1 AIRJharR 790 : (2016) 3 ECrC 32 : (2016) 2 JBCJ 395 : (2016) 2 JLJR 487
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts15 Feb 2016Dismissed
Ram Ratan Manjhi Vs Central Coalfields Ltd. and anr.
Jharkhand High Court · (2016) 2 JBCJ 555 : (2016) 3 JCR 45 : (2016) 2 JLJR 303
Constitution of India, 1950 — Article 226
High Courts15 Feb 2016Allowed
Guljari Devi Vs Union of India
Jharkhand High Court · (2016) 2 AIRJharR 153
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 4Railways Act, 1989 — Section 123(c)(2), 124
High Courts15 Feb 2016Allowed
Sukni Devi Vs Union of India through General Manager, East Central Railway
Jharkhand High Court · (2016) AAC 1913 : (2016) 165 AIC 311 : (2016) 3 AIRJharR 256 : (2016) 2 JBCJ 624 : (2016) 3 JCR 153 : (2016) 2 JLJR 309
Railways Act, 1989 — Section 123(c), 124A