High Courts08 Jan 2016Dismissed
Somara Nagesia Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 143
Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,870 judgments · page 90 of 94
High Courts08 Jan 2016Disposed Off
Jharna Sao Vs Sri Sheo Shankar Prasad Sao
Jharkhand High Court · (2017) 1 JLJR 553
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts08 Jan 2016Disposed Off
Raj Kishore Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 91
Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 409, Section 420
High Courts08 Jan 2016Allowed
Chandan Ram Vs The State of Jharkhand
Jharkhand High Court · (2016) 160 AIC 363 : (2016) 1 ECrC 695 : (2016) 2 JBCJ 126 : (2017) 1 JLJR 571
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 366A
High Courts08 Jan 2016Dismissed
Patel & Kamani Agencies, A Partnership Firm Through One of Its Partners Sri. Nakul Kamani Vs The Life Insurance Corporation Of India, Zonal Office, Patna, State of Bihar and others
Jharkhand High Court · (2016) 159 AIC 764 : (2016) 2 JBCJ 109 : (2016) 2 JCR 268 : (2016) 1 JCR 600 : (2017) 1 JLJR 565
Constitution of India, 1950 — Article 226
High Courts08 Jan 2016Disposed Off
Jharna Sao and Others Vs Sheo Shankar Prasad Sao and Others
Jharkhand High Court · (2016) 01 JH CK 0088
Arbitration and Conciliation Act, 1996 - Section 11, Section 15, Section 40, Section 7, Section 8, Section 9Partnership Act, 1932 - Section 63, Section 70
High Courts08 Jan 2016Allowed
Ashok Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2016) 1 AIRJharR 398 : (2016) 1 ECrC 689 : (2016) 2 JBCJ 119 : (2016) 3 JLJR 131
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 482Penal Code, 1860 (IPC) - Section 34, Section 405, Section 406, Section 415, Section 420, Section 506
High Courts08 Jan 2016Dismissed
Anjani Kumar, son of Nathuni Ram Resident of Patel Nagar, Hatia Gali No. 5, P.O. Hatia P.S. Jagannathpur, District Ranchi Vs The State of Jharkhand
Jharkhand High Court · (2016) 159 AIC 760 : (2016) 1 ECrC 683 : (2016) 2 JBCJ 115 : (2017) 1 JLJR 567
Criminal Procedure Code, 1973 (CrPC) — Section 227, 307, 401
High Courts08 Jan 2016Allowed
G.S. Malhotra Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2016) 1 AIRJharR 367
Arbitration and Conciliation Act, 1996 - Section 11
High Courts08 Jan 2016Dismissed
Vivekanand Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 768 : (2016) 2 JBCJ 437 : (2016) 2 JCR 11 : (2016) 1 JLJR 740 : (2016) LIC 2510
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120 B, Section 120B, Section 224, Section 225
High Courts07 Jan 2016Allowed
Rajesh Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 1 AIRJharR 674 : (2016) 2 JBCJ 155 : (2016) 2 JCR 1 : (2016) 2 JLJR 547
High Courts07 Jan 2016Disposed Off
Parmeshwar Prasad Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 88
Air (Prevention and Control of Pollution) Act, 1981 - Section 37, Section 43Criminal Procedure Code, 1973 (CrPC) - Section 482Mines And Minerals (Development And Regulation) Act, 1957 - Section 4(i)
High Courts07 Jan 2016Disposed off
Mahesh Ravidas Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JBCJ 176 : (2016) 1 JLJR 676
High Courts07 Jan 2016Dismissed
Dular Pandit and Others Vs State of Jharkhand
Jharkhand High Court · (2016) 162 AIC 551 : (2016) 1 AIRJharR 775 : (2016) 2 JCR 15
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 307, Section 326, Section 34, Section 498A
High Courts07 Jan 2016Dismissed
Dhiraj Kumar Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 264 : (2016) 1 JCR 595
High Courts07 Jan 2016Disposed off
Surendra Kumar Sarawgi Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 1 AIRJharR 646 : (2016) 3 JBCJ 298 : (2016) 2 JCR 151 : (2016) 2 JLJR 343
Essential Commodities Act, 1955 - Section 11, Section 12, Section 7Penal Code, 1860 (IPC) - Section 116, Section 165-A, Section 34, Section 406, Section 412, Section 420Prevention of Corruption Act, 1988 - Section 10, Section 12, Sec
High Courts07 Jan 2016Dismissed
Patel Engineering Limited and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 98 : (2016) 1 JBCJ 474 : (2016) 2 JCR 141 : (2016) 1 JLJR 736
Constitution of India, 1950 - Article 14, Article 226
High Courts07 Jan 2016Allowed
Mantu Saw Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2016) 1 AIRJharR 754 : (2016) 1 JLJR 662
Constitution of India, 1950 - Article 14
High Courts07 Jan 2016Allowed
Ramjatan Bhuiyan Vs The State of Jharkhand
Jharkhand High Court · (2016) 01 JH CK 0077
Criminal Procedure Code, 1973 (CrPC) - Section 228, Section 229, Section 230, Section 313, Section 329, Section 375Penal Code, 1860 (IPC) - Section 302
High Courts07 Jan 2016Dismissed
Tata Steel Limited Vs Manager, Bihar Khadi Association and Anr.
Jharkhand High Court · (2016) AIR(Jharkhand) 80 : (2016) 2 AIRJharR 53 : (2016) 4 CivCC 764 : (2016) 2 JBCJ 250 : (2016) 3 JCR 136 : (2016) 2 JLJR 527
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22