High Courts05 Jan 2016Allowed
Ambuj Narayan and other Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 208 : (2016) 2 JLJR 31
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 406
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,870 judgments · page 92 of 94
High Courts05 Jan 2016Allowed
Sulo Devi and others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 Crimes 338 : (2016) 1 ECrC 671 : (2016) 2 JLJR 193
Penal Code, 1860 (IPC) — Section 302, 34Prevention of Witch (Daain) Practices Act, 1999 — Section 3
High Courts05 Jan 2016Disposed off
Mrityunjay Nayak and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 179 : (2016) 3 JCR 426
Constitution of India, 1950 — Article 226
High Courts05 Jan 2016Dismissed
Biru Kumar Bhuiyan Vs The State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 206
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323, 325, 341, 379, 436
High Courts05 Jan 2016Dismissed
Md. Anamul Haque @ Anamul Ansari and other Vs State of Jharkhand and other
Jharkhand High Court · (2017) 1 AIRJharR 668 : (2016) 2 ECrC 56 : (2016) 3 JLJR 329
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 323, 376, 498A
High Courts05 Jan 2016Dismissed
Z. James Terom alias Z.J. Terom and other Vs The State of Jharkhand and other
Jharkhand High Court · (2016) 2 ECrC 52
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 34, 420, 467, 468, 471
High Courts05 Jan 2016Dismissed
Md. Zakir Khan and other Vs The State of Jharkhand and other
Jharkhand High Court · (2016) 2 ECrC 47 : (2017) 1 JLJR 189
Criminal Procedure Code, 1973 (CrPC) — Section 245, 397, 401Penal Code, 1860 (IPC) — Section 120B, 193, 465, 467, 468, 469
High Courts05 Jan 2016Dismissed
Dilruba Anshari @ Dilruba Hussain and other Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 44
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 153(A), 307, 323, 34, 341, 364, 435, 447, 504
High Courts05 Jan 2016Allowed
Avinash Topno Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 414 : (2017) CriLJ 627 : (2017) 1 Crimes 679 : (2016) 2 ECrC 195 : (2016) 3 JBCJ 382 : (2016) 2 JLJR 28
Constitution of India, 1950 - Article 20, Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 188, Section 220, Section 221, Section 258, Section 300, Section 482General Clauses Act, 1897 - Section 26
High Courts05 Jan 2016Allowed
Ganesh Kumar Garodia, Son of Late Arjun Lal Garodia and others Vs The State of Jharkhand and another
Jharkhand High Court · (2016) 3 Crimes 460 : (2016) 1 ECrC 675 : (2016) 3 JBCJ 380 : (2016) 2 JLJR 25
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504
High Courts05 Jan 2016Dismissed
Basistha Kumar Sah Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JLJR 188
Penal Code, 1860 (IPC) - Section 302
High Courts05 Jan 2016Dismissed
Manoranjan S.K. Pati and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 72
Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 207, Section 227, Section 239, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120(B), Section 34, Section 420, Section 467, Section 468, Section 471
High Courts05 Jan 2016Dismissed
Nizam Ansari and others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 28 : (2017) 2 JLJR 568
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 34, 414, 420, 467, 468, 471
High Courts05 Jan 2016Dismissed
Jai Prakash Modi @ Prakash Modi and other Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 39 : (2016) 3 JBCJ 461 : (2016) 2 JLJR 197
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jan 2016Allowed
B.K.Singh @ Vimesh Kumar Singh and other Vs The State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 202 : (2016) 3 JLJR 333
Criminal Procedure Code, 1973 (CrPC) — Section 482Weights and Measures Act, 1976 — Section 45, 47, 62
High Courts05 Jan 2016Disposed Off
Md. Tejamul Ansari @ Tejamul Ansari Vs State of Jharkhand and others
Jharkhand High Court · (2016) 1 JBCJ 505
Constitution of India, 1950 — Article 226
High Courts05 Jan 2016Dismissed
Central Coalfields Limited Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 128 : (2016) 2 JCR 261 : (2016) 1 JCR 593 : (2016) 3 JLJR 315
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60, 9Constitution of India, 1950 — Article 226
High Courts05 Jan 2016Dismissed
Rakesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 1 AIRJharR 357 : (2016) CriLJ 1561 : (2016) 2 ECrC 214 : (2016) 2 JBCJ 167 : (2016) 1 JLJR 686
Constitution of India, 1950 - Article 51 A (a), Article 51-A (a)Criminal Procedure Code, 1973 (CrPC) - Section 216, Section 228, Section 397, Section 41 A (1), Section 41 A(1), Section 41A(1), Section 482, Section 73, Section 82Penal
High Courts05 Jan 2016Disposed off
Jagar Nath Pandit Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JCR 256 : (2016) 1 JCR 587 : (2016) 2 JLJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401
High Courts05 Jan 2016Dismissed
Binod Prasad Chaurasia and other Vs The State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 211 : (2016) 3 JBCJ 457 : (2016) 2 JLJR 181
Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 379 34, 420, 461