High Courts24 Aug 2016Dismissed
Ranjeet Lohra Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 206 : (2016) 4 JLJR 76
Constitution of India, 1950 - Article 226Jharkhand Administrative Service Rules, 2015 - Rule 24
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 530 of 1,479
High Courts24 Aug 2016Allowed
Md. Gayasuddin Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 531 : (2017) 2 JBCJ 152 : (2017) 1 JCR 340 : (2016) 4 JLJR 31
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Disposed Off
Sangeeta Ray (Bhattacharjee) Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 26
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Allowed
Ataul Ansari Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 292 : (2017) 1 JBCJ 621 : (2016) 4 JLJR 20
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Allowed
Xavier Herenz Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 75 : (2016) 4 JLJR 59
Constitution of India, 1950 - Article 226
High Courts24 Aug 2016Disposed Off
Dr. Shailendra Kumar Sinha, son of Late Paras Nath Ambastha, resident of F-88 Ashok Vihar, P.O. Argora, P.S. Argora, District-Ranchi - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 529 : (2016) 4 JLJR 24
High Courts23 Aug 2016Allowed
Ali Hussain Ansari Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 152 : (2017) 1 JBCJ 612 : (2017) 2 JCR 526 : (2016) 4 JLJR 63
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Disposed Off
Rahul Kumar - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 507
High Courts23 Aug 2016Dismissed
Ranju Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 35
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Disposed Off
Kalpana Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 37
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Dismissed
Binod Kumar Vijayvargiya Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 713
Constitution of India, 1950 - Article 226
High Courts22 Aug 2016Allowed
Anil Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 560
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 409, Section 420, Section 423, Section 424, Section 465
High Courts22 Aug 2016Disposed Off
The Principal, Indian School of Learning, ISM Annexe Vs Indian School of Learning
Jharkhand High Court · (2017) 1 JBCJ 193 : (2017) 1 JCR 293
Constitution of India, 1950 - Article 226
High Courts22 Aug 2016Allowed
Md. Iftikar Alam Vs The S.P., C.B.I.
Jharkhand High Court · (2016) 4 JBCJ 19
Constitution of India, 1950 — Article 226
High Courts22 Aug 2016Dismissed
Rajshree Palli, daughter of Sri Prabhash Chandra Sinha, resident of Flat No.303-B, Ganpat Palace, Ganpat Nagar, Bahu Bazar, P.O. and P.S. Chutia, Town and District Ranchi (Jharkhand) - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JBCJ 527 : (2017) 2 JCR 668 : (2016) 4 JLJR 172
Constitution of India, 1950 - Article 226
High Courts22 Aug 2016Disposed Off
H.N. Pareek & Company Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 420 : (2016) 3 CLR 482 : (2016) 4 JBCJ 471 : (2017) 2 JCR 606 : (2016) 4 JLJR 169 : (2016) 4 LLJ 575
High Courts20 Aug 2016Dismissed
Kalawati Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 161
Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts19 Aug 2016Disposed Off
Bandhu Tigga Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 575
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120(B), Section 420Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
High Courts19 Aug 2016Allowed
Piyush Mandhyan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 203 : (2017) 2 ECrC 401
Criminal Procedure Code, 1973 (CrPC) - Section 482Mines Act, 1952 - Section 72(c)Penal Code, 1860 (IPC) - Section 304
High Courts19 Aug 2016Disposed Off
Krishna Nand Tripathi - Petitioner @HASH Alok Chaurasiya - Opposite Party
Jharkhand High Court · (2017) AIR(Jharkhand) 22 : (2017) 1 AIRJharR 334 : (2016) 4 JBCJ 297 : (2017) 1 JCR 383
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3ARepresentation of the People Act, 1950 - Section 87