COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 69 of 82

High Courts05 Feb 2016Allowed

Umesh Kumar Vs The State of Jharkhand

Jharkhand High Court · (2016) 1 JBCJ 457 : (2017) 2 JLJR 597

Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 409, Section 420, Section 467, Section 468, Section 471, Section 477APrevention of Corruption Act, 1988 - Section 13(1)(c)(d), Section 13(1)(d), Section 13(2)

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High Courts05 Feb 2016Allowed

Anoop Kumar Sengupta Vs State of Jharkhand

Jharkhand High Court · (2016) 1 JBCJ 463 : (2017) 1 JLJR 530

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts05 Feb 2016Dismissed

Babesh Murmu Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 JBCJ 632 : (2016) 2 JLJR 399

Penal Code, 1860 (IPC) — Section 302, 325

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High Courts05 Feb 2016Allowed

Mahendra pandey @ Barid Baran Pandey Vs State of Jharkhand

Jharkhand High Court · (2016) 2 JBCJ 442

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468

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High Courts05 Feb 2016Dismissed

Bhunwa Ghansi @ Bhuneshwar Ghasi Vs State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 714 : (2016) 2 JBCJ 373 : (2016) 3 JCR 470 : (2016) 2 JLJR 384

Penal Code, 1860 (IPC) — Section 302

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High Courts05 Feb 2016Dismissed

Ram Binod Prasad Sinha Vs State of Jharkhand though Vigilance Department and others

Jharkhand High Court · (2016) 2 ECrC 361 : (2017) 1 JLJR 543

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 34, 406, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1-d), 7

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High Courts05 Feb 2016Dismissed

Dharmu Mahto Vs The State of Jharkhand

Jharkhand High Court · (2016) 02 JH CK 0039

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304A

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High Courts05 Feb 2016Allowed

Kamladitya Construction Private Ltd. Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2016) 163 AIC 298 : (2016) 1 AIRJharR 809 : (2016) 2 JCR 387 : (2017) 1 JLJR 496

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High Courts05 Feb 2016Disposed off

Uday Memorial B.Ed. College, Ranchi and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 2 AIRJharR 765 : (2016) 3 JBCJ 294 : (2016) 3 JCR 129

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High Courts05 Feb 2016Partly Allowed

Employers in relation to the Management of Tata Steel Limited Vs The Concerned Workman, Probodh Kumar Sahani

Jharkhand High Court · (2016) 02 JH CK 0036

Industrial Disputes Act, 1947 - Section 10, Section 2, Section 2(oo), Section 2(oo)(bb), Section 25-F

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High Courts05 Feb 2016Disposed Off

Vijay Kumar Sinha Vs Raj Kiran Singh and Others

Jharkhand High Court · (2016) 1 JLJR 743

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High Courts04 Feb 2016Allowed

Dr. Amita Srivastava and others Vs The State of Jharkhand through Superintendent of Police Vigilance Bureau, Ranchi - Opp. Party

Jharkhand High Court · (2016) 2 ECrC 353

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120-B, 201, 402, 423, 424, 467, 468, 469, 471, 477Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts04 Feb 2016Allowed

Chittaranjan Sahay Vs The State of Jharkhand

Jharkhand High Court · (2016) 02 JH CK 0024

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, Section 120(B), Section 409, Section 423, Section 424, Section 464, Section 467, Section 468, Section 46

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High Courts04 Feb 2016Dismissed