High Courts21 Jan 2016Allowed
Rai Singh Besra Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 304 : (2017) 2 JLJR 357
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 73 of 82
High Courts21 Jan 2016Allowed
Baby Khatoon wife of Late Abdul Rashid and others Vs The State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 231 : (2017) 1 JLJR 609
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 341, 498A, 504
High Courts21 Jan 2016Allowed
Ishwar Singh and Others Vs Sayed Muslim Razza and Others
Jharkhand High Court · (2016) 163 AIC 292 : (2016) 3 CivilLJ 305 : (2016) 2 JCR 364 : (2017) 1 JLJR 604
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226
High Courts21 Jan 2016Disposed Off
Samim Ansari Vs Naushad Shah
Jharkhand High Court · (2017) 1 JLJR 295
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Dismissed
St. Xavier's School Vs Kunjal Kumar
Jharkhand High Court · (2017) 1 JLJR 607
Industrial Disputes Act, 1947 - Section 10, Section 2-AJharkhand Education Tribunal Act, 2005 - Section 8
High Courts21 Jan 2016Dismissed
Dinesh Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 44 : (2016) 2 JCR 279 : (2017) 1 JLJR 306
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 120(B), Section 120B, Section 201, Section 307, Section 376(2)(g), Section 376(2)g, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts21 Jan 2016Dismissed
Motijhari Devi Vs Ram Kumar Singh
Jharkhand High Court · (2017) 1 JLJR 606
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts21 Jan 2016Disposed Off
Bholu Paswan Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 90
Central Motor Vehicles Rules, 1989 - Rule 108(1)
High Courts21 Jan 2016Disposed Off
Sri Bhagwan Ram Vs State of Bihar
Jharkhand High Court · (2017) 1 JLJR 564
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Dismissed
Suresh Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 291 : (2017) 2 JLJR 364
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2016Dismissed
Sudhir Mathur @ Sudhir Kumar Mathur and another Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 277
Bihar and Orissa Excise Act, 1915 — Section 147(a), 147(b), 55, 58, 59Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Jan 2016Dismissed
Prem Builders Vs Union of India
Jharkhand High Court · (2016) 2 AIRJharR 440 : (2016) 3 CivilLJ 271 : (2016) 2 JBCJ 1 : (2016) 2 JCR 297 : (2016) 2 JLJR 537
Administrative Tribunals Act, 1985 - Section 22(3), Section 22(3)(f)Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1, Order 40 Rule 40, Order 47 Rule 1, Order 47 Rule 47, Section 1
High Courts21 Jan 2016Dismissed
Vijay Kumar Singh Vs Union of India and Others
Jharkhand High Court · (2016) 3 AIRJharR 568 : (2016) 2 JCR 426 : (2017) 1 JLJR 548 : (2016) 1 LLN 683
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Disposed off
Md. Kalimuddin Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 3 AIRJharR 236 : (2016) 2 JCR 318 : (2017) 1 JLJR 599
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Dismissed
Rinku Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 88 : (2016) 2 JCR 315
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Allowed
Kumari Chitralekha Sinha, wife of Sri Shailendra Kumar, resident of Qr. No. 2052, Sector-VIII/A, Street-12, P.O. & P.S.-Sector IX, Bokaro Steel City Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 321 : (2017) 1 JLJR 310
Bihar State Government Elementary School Teachers (Transfer and Disciplinary Proceeding) Rules, 1994 — Rule 8(1)(i), 8(1)(iii)Constitution of India, 1950 — Article 226
High Courts21 Jan 2016Dismissed
Lakhan Bhuiyan Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 138 : (2016) 2 JBCJ 371 : (2016) 2 JLJR 292
Penal Code, 1860 (IPC) — Section 395, 412
High Courts20 Jan 2016Dismissed
State of Jharkhand Vs Ratni Oraon
Jharkhand High Court · (2017) 1 JBCJ 710 : (2017) 2 JCR 254 : (2017) 2 JLJR 5
Constitution of India, 1950 - Article 226
High Courts20 Jan 2016Disposed Off
Mohammad Ali and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 21 : (2016) 2 ECrC 377 : (2016) 3 JBCJ 396 : (2016) 2 JBCJ 47 : (2016) 2 JLJR 59
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, Section 302, Section 34
High Courts20 Jan 2016Allowed
Shambhu Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 100 : (2016) 2 JCR 384 : (2016) 2 JLJR 70 : (2016) LIC 4483
Constitution of India, 1950 — Article 226