High Courts02 Feb 2016Dismissed
Lukman Ansari, S/o Shoyeb Ansari R/o Borotand P.S. Karon Distt. Deoghar Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 233 : (2016) 3 JBCJ 412 : (2016) 2 JLJR 95
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 70 of 82
High Courts02 Feb 2016Allowed
Patiram Mandal Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 238 : (2016) 2 JBCJ 403 : (2016) 3 JLJR 241
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts02 Feb 2016Allowed
Dilip Kumar Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JBCJ 406 : (2016) 2 JLJR 80
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 279, 304A, 337Probation of Offenders Act, 1958 — Section 4
High Courts02 Feb 2016Dismissed
Chhattu Bhuiya @ Chhattu Ram Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 JCR 362 : (2016) 4 JLJR 108
Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2016Dismissed
Gajala Farheen @ Ghajala Pramin Vs Khalil Khan @ Mantu
Jharkhand High Court · (2017) 1 AIRJharR 643 : (2017) 1 JBCJ 210 : (2016) 3 JCR 497 : (2016) 3 JLJR 442
High Courts01 Feb 2016Disposed off
Pradeep Kumar Bhagat and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JLJR 491
High Courts01 Feb 2016Dismissed
Mahabir Oraon Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 228 : (2016) 2 JBCJ 407 : (2016) 2 JLJR 88
Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2016Disposed Off
New Era Fuels Private Limited, having its office at Amaghata, Govindpur, P.O. and P.S. - Govindpur, District - Dhanbad, through its Director, Lalit Kumar Agarwal, S/o late Deo Karan Lal Agarwal, R/o Lal Bazar, Jharia, P.O. and P.S. - Jharia, District - Dh
Jharkhand High Court · (2016) 4 JBCJ 430 : (2016) 4 JLJR 403
Central Excises and Salt Act, 1944 - Section 4(3)(d)
High Courts01 Feb 2016Dismissed
A. Mahapati Devi and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 3 AIRJharR 64 : (2016) 2 JBCJ 426 : (2016) 3 JCR 568 : (2016) 2 JLJR 143
Constitution of India, 1950 - Article 226, Article 311 (2), Article 311(2)(a)Penal Code, 1860 (IPC) - Section 409, Section 420, Section 477 (A)
High Courts01 Feb 2016Allowed
Anil Kumar Jha Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 JBCJ 11 : (2016) 2 JCR 351 : (2016) 2 JLJR 138
Income Tax Act, 1961 — Section 271 (c), 276 (c), 277
High Courts01 Feb 2016Disposed off
Tribhuwan Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 02 JH CK 0004
Constitution of India, 1950 - Article 226
High Courts01 Feb 2016Dismissed
Budhuwa Gwala Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 JCR 353 : (2016) 4 JLJR 111
Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2016Dismissed
Baharani Murmu Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 86 : (2016) 3 JBCJ 439 : (2016) 2 JCR 345 : (2016) 2 JLJR 146
High Courts29 Jan 2016Disposed Off
Ram Balak Singh Vs State of Bihar
Jharkhand High Court · (2016) 3 JLJR 259
Bihar Reorganization Act, 2000 - Section 72, Section 74Constitution of India, 1950 - Article 226
High Courts29 Jan 2016Disposed Off
Jan Kalyan Sammittee Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JLJR 508
Constitution of India, 1950 - Article 226
High Courts29 Jan 2016Dismissed
Md. Sarfraj Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 416 : (2016) 2 JLJR 100
Forest Act, 1927 - Section 33, 52Penal Code, 1860 (IPC) - Section 120B, 379, 411
High Courts29 Jan 2016Disposed Off
Renu Devi Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 JBCJ 60
Contempt of Courts Act, 1971 — Section 12
High Courts29 Jan 2016Allowed
Sr. Superintendent of Post Offices Singhbhum Vs Suresh Prasad
Jharkhand High Court · (2016) 1 JBCJ 462 : (2016) 2 JLJR 149
Legal Services Authorities Act, 1987 — Section 22-C
High Courts29 Jan 2016Dismissed
Mahendra Prasad Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JBCJ 614 : (2016) 2 JCR 415 : (2016) 2 JLJR 278
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 120B, 379, 411
High Courts29 Jan 2016Disposed off
Manoj Kumar Singh Vs The State of Bihar and Others
Jharkhand High Court · (2016) 2 JBCJ 496 : (2016) 3 JCR 211
Constitution of India, 1950 - Article 226, Article 309