High Courts14 Jan 2016Partly Allowed
Gulam Murtaza Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 101
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 3(6)Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,870 judgments · page 88 of 94
High Courts14 Jan 2016Dismissed
Kokil Singh Sardar Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 436 : (2016) 2 ECrC 422 : (2016) 2 JBCJ 244 : (2016) 2 JLJR 500
Penal Code, 1860 (IPC) — Section 201, 302, 366
High Courts14 Jan 2016Dismissed
Mukesh Nayak Vs State of Jharkhand
Jharkhand High Court · (2016) 160 AIC 371 : (2016) 2 ECrC 395
Penal Code, 1860 (IPC) — Section 302, 394
High Courts14 Jan 2016Allowed
Kripa Sindhu Mahakud Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JBCJ 348 : (2016) 2 JCR 423 : (2016) 2 JLJR 554
High Courts14 Jan 2016Disposed off
Dipak Kishore Dutta Roy and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 13 : (2016) 2 JCR 273
Constitution of India, 1950 — Article 226Jharkhand Co-operative Societies Act, 1935 — Section 14(8)
High Courts14 Jan 2016Dismissed
Gumda Murmu Vs Chandrai Santhal
Jharkhand High Court · (2016) 2 JBCJ 10
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(t)Constitution of India, 1950 — Article 226
High Courts14 Jan 2016Disposed off
Satya Prakash Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 414
Constitution of India, 1950 — Article 226
High Courts14 Jan 2016Disposed Off
Surendra Sharma Vs State of Jharkhand
Jharkhand High Court · (2016) 3 LLJ 107
High Courts13 Jan 2016Dismissed
Surendra Barnwal @ Surendra Lal Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 176
Criminal Procedure Code, 1973 (CrPC) - Section 482Jharkhand Minor Mineral Concession Rules, 2004 - Rule 67Penal Code, 1860 (IPC) - Section 379, Section 413
High Courts13 Jan 2016Dismissed
Naresh Prasad Vs Jharkhand Gramin Bank
Jharkhand High Court · (2017) 1 JLJR 186
Constitution of India, 1950 - Article 226
High Courts13 Jan 2016Allowed
In Re: Subhash Kumar Jha and Others
Jharkhand High Court · (2016) 160 AIC 354 : (2016) 4 AIRJharR 39 : (2016) 2 JBCJ 33 : (2016) 3 JCR 110 : (2016) 3 JLJR 336
Penal Code, 1860 (IPC) - Section 395, Section 397, Section 412
High Courts13 Jan 2016Allowed
Shaligram Singh Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 55 : (2017) 1 JLJR 181
Constitution of India, 1950 — Article 226Jharkhand Service Code, 2001 — Rule 74(a)
High Courts13 Jan 2016Allowed
Reyaz Ahmad Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 265 : (2017) 1 JLJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417, 418
High Courts12 Jan 2016Dismissed
Chandra Shekhar Nath Ganjhu Vs Indian Oil Corporation Limited
Jharkhand High Court · (2017) 2 JLJR 446
Letters Patent Appeal Rules - Clause 10
High Courts12 Jan 2016Disposed Off
Jeetwahan Singh - Petitioner @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 318
High Courts12 Jan 2016Dismissed
Babu Lal Bediya and others Vs State of Jharkhand and another
Jharkhand High Court · (2016) 1 JBCJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 146(1), 482
High Courts12 Jan 2016Disposed off
Dinesh Mahato Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 61 : (2016) 2 JLJR 526
High Courts12 Jan 2016Dismissed
Kamla Devi Vs The State of Jharkhand and another
Jharkhand High Court · (2016) 2 JBCJ 103
Chotanagpur Tenancy Act, 1908 — Section 55(d)Constitution of India, 1950 — Article 226
High Courts12 Jan 2016Allowed
M/s. Bharat Coking Coal Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 393
Constitution of India, 1950 — Article 226
High Courts12 Jan 2016Allowed
Kamlesh Kumar Gour Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 448
Criminal Procedure Code, 1973 (CrPC) - Section 125