COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 531 of 1,479

High Courts19 Aug 2016Dismissed

Trilochan Naik alias Gudru son of Bibhishan Naiak, resident of village- Garka, PS Chakradharpur, District-Singhbhum (West) - Appellant @HASH The State of Jharkhand

Jharkhand High Court · (2016) 167 AIC 751 : (2017) 2 AIRJharR 862 : (2016) 4 JBCJ 477 : (2017) 1 JCR 304 : (2017) 1 JLJR 286

Penal Code, 1860 (IPC) - Section 148, Section 149, Section 149, Section 324, Section 325

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High Courts19 Aug 2016Dismissed

Ashok Kumar - Petitioner @HASH Jharkhand Gramin Bank, through its Chairman, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 526 : (2017) 1 JLJR 161

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High Courts19 Aug 2016Allowed

Tausif Ahmad - Petitioner @HASH State of Jharkhand, through the Chief Secretary, Government of Jharkhand, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 455 : (2017) 2 JCR 565 : (2016) 4 JLJR 711

Constitution of India, 1950 - Article 226

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High Courts19 Aug 2016Partly Allowed

Bigu Oraon Vs Rajo Orain

Jharkhand High Court · (2016) 168 AIC 420 : (2017) 1 AIRJharR 338 : (2017) 1 JCR 386 : (2016) 4 JLJR 538

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High Courts19 Aug 2016Disposed Off

Alamuni Hansda - Petitioner @HASH The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 291 : (2017) 2 JCR 503 : (2016) 4 JLJR 709

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High Courts17 Aug 2016Dismissed

Md. Tauhid Anwar @ Md. Tauhid, son of Late Abdul Wahid Resident of village - Jaridih, PO - Adra, PS - Kasipur, District - Purulia (West Bengal) - Petitioner @HASH State of Jharkhand - Opposite Party

Jharkhand High Court · (2016) 4 ECrC 375

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Family Courts Act, 1984 - Section 19(4)

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High Courts17 Aug 2016Disposed Off

Mayur Machine Private Limited, Kolkata having its works office at Maharajpur, Taljhari Motijharna, Sahebganj through its Director Mayur Khushwani, R/o Maharajpur,Taljhari Motijharna, Sahebganj - Petitioner @HASH Jharkhand State Electricity Board through i

Jharkhand High Court · (2017) 1 AIRJharR 142 : (2016) 4 JBCJ 295 : (2016) 4 JCR 600 : (2017) 1 JLJR 96

Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 43

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High Courts17 Aug 2016Allowed

Savitri Devi Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 373

Constitution of India, 1950 - Article 226

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High Courts17 Aug 2016Allowed

Rajendra Kumar Singh, son of Sri Muni Singh Resident of Quarter No. F/55, Near ICC Factory, PO and PS - Jharia, District - Dhanbad - Petitioner @HASH State of Jharkhand through C.B.I. - Opposite Party

Jharkhand High Court · (2016) 4 ECrC 377

Criminal Procedure Code, 1973 (CrPC) - Section 311

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High Courts17 Aug 2016Disposed Off

Sunil Singh - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 647 : (2016) 4 JBCJ 500

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High Courts17 Aug 2016Disposed Off

Ajay Kumar Nonia - Petitioner @HASH Central Coalfields Limited, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 484 : (2016) 4 JLJR 611

Constitution of India, 1950 - Article 226

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High Courts17 Aug 2016Disposed Off

M/s Shree Shyam Coal Company Ltd. Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 155

Bihar Finance Act, 1981 - Section 24Constitution of India, 1950 - Article 226

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High Courts17 Aug 2016Disposed Off

Raj Kumar Vs Jharkhand State Agricultural Marketing Board, Ranchi

Jharkhand High Court · (2017) 1 AIRJharR 144 : (2016) 4 JCR 605

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High Courts17 Aug 2016Dismissed

Md. Mansoor @ Mansoor Alam @ Mansoor Ali, son of Sajjad Miya - Petitioner @HASH The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 563 : (2017) CriLJ 1418 : (2016) 4 ECrC 371

Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 397, Section 401

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High Courts17 Aug 2016Allowed

Pramila Devi, widow of Late Geeta Prasad, resident of Village Budhauli Bazar (Sekhpura), P.O and P.S.: Sekhpura, District Sekhpura, State: Bihar - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 829 : (2016) 4 JBCJ 539 : (2016) 4 JCR 603 : (2017) 1 JLJR 143

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High Courts17 Aug 2016Disposed Off

Archana Suman Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 709

Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17, Section 21, Section 71

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High Courts17 Aug 2016Allowed

Dr. Swati Sailly Vs Union of India, Ministry of Health and Family Welfare

Jharkhand High Court · (2017) 1 AIRJharR 753 : (2017) 1 JCR 416

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High Courts17 Aug 2016Allowed

Smt. Shuru Mai Munda Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 290

Constitution of India, 1950 - Article 226

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High Courts16 Aug 2016Disposed Off

Pradip Mallick Son of Late Uma Shankar Mallick, resident of Andul Dakshin Para, PS-Sankrail, District-Howrah(West Bengal) at present residing at Makatpur, PS-Giridih (Town), PO and District-Giridih - Petitioner @HASH Deb Kumar Banerjee

Jharkhand High Court · (2016) 4 JBCJ 474 : (2017) 2 JCR 513 : (2017) 1 JLJR 269

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 29

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High Courts16 Aug 2016Dismissed

Jamuna Ram, son of Lal Bihari Das, resident of Village - Lohar Farna, P.O. and P.S. - Barahara, District - Bhojpur (Arra) presently dismissed Constable No.541 Dhanbad - Appellant @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 766 : (2016) 4 JBCJ 633 : (2016) 4 JCR 654 : (2016) 4 JLJR 150

Bihar Government Servants Conduct Rules, 1976 - Rule 23

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