High Courts28 Jun 2016Dismissed
Ambika Singh Patel Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 204 : (2016) 4 JBCJ 224 : (2016) 4 JCR 298 : (2016) 3 JLJR 586
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 543 of 1,479
High Courts27 Jun 2016Dismissed
Franklin Baxla Vs Union of India
Jharkhand High Court · (2017) 1 AIRJharR 721 : (2017) 1 JCR 610
Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Dismissed
Ramadhar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 220
High Courts27 Jun 2016Dismissed
Munshi Mahto @ Munshi Kumar Mahto Vs The State of Jharkhand
Jharkhand High Court · (2016) 166 AIC 296 : (2017) 2 AIRJharR 436 : (2016) 4 ECrC 312 : (2016) 4 JBCJ 235 : (2016) 3 JLJR 606
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2016Dismissed
M/s Jamshed Iron and Steel Private Ltd. Vs Union of India
Jharkhand High Court · (2016) 3 AIRJharR 456 : (2016) 4 BC 671 : (2017) 1 DRTC 408 : (2017) 1 JBCJ 173
High Courts27 Jun 2016Dismissed
Kala Nayak Vs Central Coalfields Ltd.
Jharkhand High Court · (2017) 1 JBCJ 115 : (2016) 3 JLJR 574
High Courts27 Jun 2016Allowed
Abhay Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 760 : (2016) 3 JBCJ 506 : (2017) 1 JCR 222 : (2016) 3 JLJR 576
Constitution of India, 1950 — Article 311
High Courts27 Jun 2016Dismissed
Anil Kumar Choudhary, son of late Manoj Mohan Choudhary, resident of near Sarkari Kuan, Manaitanr, P.O. and P.S. - Dhanbad, District Dhanbad - Petitioner @HASH The Union of India through the Secretary, Ministry of Human Resources Development (Department o
Jharkhand High Court · (2017) 1 AIRJharR 58 : (2016) 4 JBCJ 574 : (2017) 1 JCR 493 : (2016) 4 JLJR 629
Jharkhand State Universities Act, 2000 - Section 67(a)
High Courts27 Jun 2016Allowed
Steel Authority of India Ltd. Vs The State of Jharkhand
Jharkhand High Court · (2017) AIR(Jharkhand) 64 : (2017) 2 AIRJharR 234 : (2017) 7 FLT 262 : (2016) 4 JCR 668 : (2016) 4 JLJR 697
Mines and Minerals (Development and Regulation) Act, 1957 - Section 13, Section 8(3)
High Courts27 Jun 2016Dismissed
State of Jharkhand, through its Chief Secretary having office at Jharkhand Mantralaya, Project Bhawan, HEC Township, Dhurwa, P.O. and P.S. - Dhurwa, District - Ranchi - Appellant @HASH Steel Authority of India Limited, through the General Manager (Liason)
Jharkhand High Court · (2017) AIR(Jharkhand) 13 : (2016) 4 AIRJharR 597 : (2016) 4 JBCJ 587
High Courts24 Jun 2016Dismissed
M/s Philips India Ltd. Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 554 : (2016) 3 JLJR 594
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 287, 304A
High Courts24 Jun 2016Disposed Off
Smt. Pandawa Devi, wife of Late Ramdeo Munda, resident of village-Banda, P.O. Gola, Distt-Hazaribagh, Jharkhand - Petitioner @HASH Central Coalfields Ltd. through its Chairman-cum-Managing Director, CCL, Darbhanga House, Ranchi, Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 81 : (2016) 4 JCR 173 : (2016) 3 JLJR 588
Constitution of India, 1950 - Article 226
High Courts24 Jun 2016Allowed
Shahab Ahmed Khan @ Shabad Khan, S/o of Sultan Ahmed Khan, R/o Mohalla Millat Colony, P.O. and P.S.- Bariatu, Dist.- Ranchi - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 AIRJharR 383 : (2016) 4 ECrC 35 : (2017) 1 PCCR 74
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 397, Section 401Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 34, Section 498A
High Courts23 Jun 2016Dismissed
Sushil Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 184 : (2016) 4 JCR 309 : (2016) 3 JLJR 584
High Courts23 Jun 2016Allowed
Mohammad Abid Hussain Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 282
Constitution of India, 1950 — Article 226
High Courts23 Jun 2016Dismissed
Geeta Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) AIR(Jharkhand) 109 : (2016) 3 AIRJharR 457 : (2016) 341 ELT 54
High Courts23 Jun 2016Disposed Off
Anand Singh, son of Late Jadu Singh, resident of Village Samlapur, Baliapur, P.O Saharpura, P.S. Baliapur, District Dhanbad - Petitioner @HASH Dhanbad Municipal Corporation, Dhanbad, through its Municipal Commissioner, Rajendra Market, Bank More, P.O Dhan
Jharkhand High Court · (2016) 4 AIRJharR 761 : (2016) 4 JCR 176
Constitution of India, 1950 - Article 226
High Courts23 Jun 2016Dismissed
Employers in relation to the management of Barakar Vs Their Workman Shri Rajendra Prasad
Jharkhand High Court · (2017) 152 FLR 66 : (2016) 3 JBCJ 591 : (2016) 4 JCR 342 : (2016) 4 JCR 85 : (2016) 4 JLJR 443
High Courts23 Jun 2016Dismissed
Lalit Asur Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 586 : (2016) 4 JCR 290
High Courts23 Jun 2016Disposed Off
Rakesh Talwar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 657
Criminal Procedure Code, 1973 (CrPC) - Section 125