High Courts29 Jan 2016Dismissed
Vijay Kumar Khare Vs Shambhu Dayal Singh
Jharkhand High Court · (2016) 3 JBCJ 438 : (2016) 2 JLJR 135
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 71 of 82
High Courts28 Jan 2016Dismissed
General Manager, Bharat Sanchar Nigam Ltd. Vs M/s Tirupati Stationers Pvt. Ltd.
Jharkhand High Court · (2016) 3 JBCJ 414 : (2016) 2 JLJR 98
Micro, Small and Medium Enterprises Development Act, 2006 - Section 20, 21
High Courts28 Jan 2016Disposed Off
Munwa Devi Vs Central Coalfield Ltd.
Jharkhand High Court · (2017) 2 JLJR 167 : (2016) 3 LLJ 364 : (2016) 4 LLN 162
High Courts28 Jan 2016Disposed off
Jai Prakash Prasad and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 336
High Courts28 Jan 2016Dismissed
Ram Lakhan Vs Coal India Ltd. through its Chairman, Kolkata
Jharkhand High Court · (2016) 3 JCR 100 : (2016) 4 JLJR 116
Constitution of India, 1950 - Article 226
High Courts28 Jan 2016Allowed
Badri Yadav and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 699 : (2016) 2 ECrC 7 : (2016) 3 JBCJ 418 : (2016) 2 JBCJ 42 : (2016) 2 JLJR 101
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 304, Section 323, Section 324, Section 34, Section 447
High Courts28 Jan 2016Dismissed
Ajit Kumar and Others Vs Coal India Ltd. and Others
Jharkhand High Court · (2016) 01 JH CK 0134
High Courts28 Jan 2016Dismissed
Ambri Arya, D/o Sri Ribndra Nath Routh, R/o New Town Jamtara, PO, PS and District-Jamtara- 815351, Jharkhand - Petitioner @HASH The Union of India through Secretary, Human Resource Department, New Delhi At and PO and PS New Delhi
Jharkhand High Court · (2016) 4 JBCJ 616 : (2016) 4 JLJR 147
High Courts28 Jan 2016Allowed
Chhota Sidho Murmu Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 409 : (2016) 2 JLJR 92
Penal Code, 1860 (IPC) - Section 302
High Courts28 Jan 2016Dismissed
Alfons Sushil Minz Vs Kinu Oraon and Others
Jharkhand High Court · (2016) 165 AIC 307 : (2017) 2 AIRJharR 304 : (2016) 3 JCR 132
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23-A, Order 41 Rule 25, Order 43 Rule 1(u), Order 45 Rule 1, Order 47 Rule 1, Section 107, Section 2(2)
High Courts28 Jan 2016Disposed off
Joginder Singh Vs State of Jharkhand & ors.
Jharkhand High Court · (2016) 2 JBCJ 329
Constitution of India, 1950 — Article 226
High Courts28 Jan 2016Dismissed
Bogan Sardar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 106
Penal Code, 1860 (IPC) - Section 302, Section 448
High Courts28 Jan 2016Disposed off
Satbir Singh Bhatia and Anr. Vs State of Jharkhand & ors.
Jharkhand High Court · (2016) 2 JBCJ 330 : (2016) 2 JLJR 556
Constitution of India, 1950 — Article 226
High Courts27 Jan 2016Disposed Off
Rajneesh Mishra and Others Vs Union of India and Others
Jharkhand High Court · (2016) 01 JH CK 0123
High Courts27 Jan 2016Allowed
Bankateshwar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 420
High Courts27 Jan 2016Partly Allowed
Vijay Kumar Soni and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 123 : (2016) CriLJ 4297 : (2016) 2 ECrC 399 : (2016) 2 JBCJ 640 : (2017) 1 PCCR 26
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, Section 302, Section 307, Section 34, Section 504
High Courts27 Jan 2016Disposed off
Anju Banker Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JBCJ 479 : (2016) 3 JCR 204 : (2016) 2 JLJR 329
Constitution of India, 1950 - Article 226
High Courts27 Jan 2016Dismissed
Manjhi Tudu Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 654 : (2016) 2 ECrC 319 : (2016) 2 JBCJ 610 : (2016) 2 JLJR 361
Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 2016Disposed Off
Jitlal Mahto Vs Chaintaman Singh
Jharkhand High Court · (2017) 1 JLJR 594
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts25 Jan 2016Dismissed
Gyan Prakash Topno Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 289
Land Acquisition Act, 1894 - Section 34