COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 67 of 82

High Courts10 Feb 2016Disposed Off

J.S.C.A.S.S through its Vice President Vs State of Jharkhand

Jharkhand High Court · (2016) 2 JLJR 137

Constitution of India, 1950 - Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 20, 22

High Courts10 Feb 2016Dismissed

Shri Dehati Stapana Nyas (TLHPDF) Vs The Directorate of Enforcement and Others

Jharkhand High Court · (2016) 165 AIC 302 : (2016) 2 JBCJ 15 : (2016) 3 JCR 64 : (2016) 2 JLJR 140

Constitution of India, 1950 - Article 226Prevention of Money-Laundering Act, 2002 - Section 13, Section 26, Section 42, Section 6, Section 8

High Courts10 Feb 2016Allowed

Kaluram Gujar Vs State of Jharkhand

Jharkhand High Court · (2016) 2 AIRJharR 851 : (2016) 3 ECrC 371 : (2016) 2 JBCJ 383 : (2016) 4 JLJR 101

Penal Code, 1860 (IPC) — Section 302

High Courts10 Feb 2016Dismissed

Mithilesh Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 2 AIRJharR 18 : (2016) 2 ECrC 552 : (2016) 4 JLJR 392

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts10 Feb 2016Disposed Off

Ranchi Abhibhavak Manch Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 1 AIRJharR 789

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164

High Courts10 Feb 2016Disposed off

D.K. Stone Suppliers through its Proprietor Dev Kumar, Ramgarh Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 2 ECrC 558

Constitution of India, 1950 — Article 226

High Courts09 Feb 2016Dismissed

Abha Lakra Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 644

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Dismissed

Deepak Kumar Mahto Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 492

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Disposed Off

Pankaj Kumar Suman Vs Union of India

Jharkhand High Court · (2017) 1 JLJR 639

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Disposed Off

Shakaldeo Ram Vs Central Coalfields Limited

Jharkhand High Court · (2017) 1 JLJR 648

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Disposed Off

Shiv Chand Ravi Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 640

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Dismissed

Rajhans Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 651

Protection of Women From Domestic Violence Act, 2005 - Section 12

High Courts09 Feb 2016Allowed

Bhushan Power & Steel Ltd. through its Director Sanjay Singhal and another Vs State of Jharkhand and another

Jharkhand High Court · (2016) 2 ECrC 686

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471

High Courts09 Feb 2016Dismissed

Rajendra Kumar Gupta Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JCR 79 : (2017) 1 JLJR 541

Constitution of India, 1950 - Article 226

High Courts09 Feb 2016Allowed

Janeshwar Dehri Vs State of Jharkhand

Jharkhand High Court · (2016) 2 ECrC 669 : (2017) 1 JLJR 493

Penal Code, 1860 (IPC) — Section 201, 302

High Courts09 Feb 2016Dismissed

Praveen Kumar Mishra Vs The Secretary, Human Resources Development Department, Government of Jharkhand at Ranchi and Others

Jharkhand High Court · (2016) 4 AIRJharR 175 : (2016) 2 JBCJ 603 : (2016) 2 JLJR 407

Constitution of India, 1950 - Article 14, Article 16, Article 335

High Courts09 Feb 2016Dismissed

Mata Sinku Vs State of Jharkhand

Jharkhand High Court · (2016) 2 ECrC 562 : (2017) 1 JLJR 512

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts09 Feb 2016Dismissed

Mangal Khalko Vs State of Jharkhand

Jharkhand High Court · (2016) 2 ECrC 666 : (2017) 1 JLJR 515

Penal Code, 1860 (IPC) — Section 302

High Courts09 Feb 2016Dismissed

Santu Singh Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 ECrC 567 : (2017) 2 JLJR 209

Arms Act, 1959 - Section 25(1-A), Section 25(1-b), Section 26(i), Section 35Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 25, Section 26, Section 27, Section 52

High Courts08 Feb 2016Disposed Off

Dhananjay Kumar Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 504

Constitution of India, 1950 - Article 226