High Courts24 Nov 2016Dismissed
Swapan Kumar Pandit Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 69
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,870 judgments · page 7 of 94
High Courts23 Nov 2016Dismissed
Rabindra Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 177 : (2017) 2 JCR 570 : (2017) 1 JLJR 6
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Disposed Off
Raju Prasad Keshri Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 35
Jharkhand Bovine Animals Prohibition of Slaughter Act, 2005 - Section 12(3)
High Courts23 Nov 2016Dismissed
Rohitash Choudhary Vs Union of India
Jharkhand High Court · (2017) 1 JBCJ 616 : (2017) 1 JLJR 110
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Allowed
Jirwa Devi Vs Central Coalfields Limited
Jharkhand High Court · (2017) 1 JBCJ 697 : (2017) 1 JLJR 46
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Dismissed
Gautam Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 207 : (2017) 2 JLJR 116
High Courts23 Nov 2016Dismissed
Indradeo Paswan Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 33
Constitution of India, 1950 - Article 226
High Courts23 Nov 2016Allowed
Umesh Kumar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 214
High Courts23 Nov 2016Allowed
Dr. Manoj Kr. Singh Vs Smt. Nibha Singh
Jharkhand High Court · (2017) 1 AIRJharR 400
Hindu Marriage Act, 1955 - Section 13(1)(1-a), Section 13(1-b)
High Courts23 Nov 2016Allowed
Most. Radha Devi Vs Union of India
Jharkhand High Court · (2017) 1 JLJR 34
Railway Claims Tribunal (Procedure) Rules, 1989 - Rule 20Railways Act, 1989 - Section 124A
High Courts23 Nov 2016Dismissed
Jetha Munda Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 458 : (2017) 1 ECrC 432 : (2017) 1 JBCJ 558 : (2017) 1 JLJR 19
Penal Code, 1860 (IPC) - Section 302
High Courts22 Nov 2016Disposed Off
Abhinaw Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 546
Constitution of India, 1950 - Article 226
High Courts22 Nov 2016Allowed
Pawan Kumar Srivastava Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 452 : (2017) 1 JLJR 73
Penal Code, 1860 (IPC) - Section 147, Section 323, Section 341, Section 353, Section 504
High Courts22 Nov 2016Dismissed
Deepak Narayan Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 195 : (2017) 2 JCR 553 : (2017) 1 JLJR 32
High Courts22 Nov 2016Dismissed
Pankaj Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 438
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(x)
High Courts22 Nov 2016Dismissed
Dr. Sukhdeo Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 159 : (2017) 1 JBCJ 693 : (2017) 2 JCR 549 : (2017) 1 JLJR 403
High Courts22 Nov 2016Dismissed
Pramod Kumar Jaiswal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 170 : (2017) 2 JCR 551 : (2017) 1 JLJR 36
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts22 Nov 2016Disposed Off
Kanti Devi Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 15 : (2017) 1 JLJR 43
Constitution of India, 1950 - Article 226
High Courts22 Nov 2016Dismissed
Krishna Tiwary Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 28
Constitution of India, 1950 - Article 226
High Courts22 Nov 2016Dismissed
Archana Rana Alias Deepa Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 ECrC 435 : (2017) 1 JLJR 29
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 498A