High Courts20 May 2016Dismissed
Arun Prasad Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 273 : (2016) 4 JBCJ 150 : (2016) 4 JLJR 135
Criminal Procedure Code, 1973 (CrPC) — Section 107
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 547 of 1,479
High Courts20 May 2016Allowed
Gopal Prasad Vs Steel Authority of India Ltd. & Ors.
Jharkhand High Court · (2016) 3 AIRJharR 45 : (2016) 150 FLR 579 : (2016) 3 JCR 701
Constitution of India, 1950 - Article 16
High Courts20 May 2016Disposed Off
Ajay Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 576 : (2016) 3 JCR 711 : (2016) 3 JLJR 87
High Courts20 May 2016Disposed Off
Belarmin Bara Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 583
High Courts20 May 2016Disposed Off
Al-Iqra Teachers Training College Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 585
Constitution of India, 1950 — Article 226
High Courts20 May 2016Disposed Off
Mahesh Chandra Pathak - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2017) 2 AIRJharR 371 : (2016) 4 ECrC 52
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts20 May 2016Dismissed
Subrato Sengupta Vs State Bank of India
Jharkhand High Court · (2016) 3 JCR 698 : (2016) 3 JLJR 92
Constitution of India, 1950 — Article 226
High Courts20 May 2016Dismissed
Gopi Ram Vs The State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 586 : (2016) 3 JCR 709 : (2016) 3 JLJR 96
High Courts20 May 2016Allowed
Ashok Kumar Mandal, son of Kashinath Mandal Resident of Shiv Puri West, Near Kali Mandir, PS - Sadar, PO - Hazaribag, District - Hazaribagh - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2017) ACD 178 : (2017) 2 DCR 205 : (2016) 4 ECrC 453
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 May 2016Disposed Off
Jacinta Kerketta Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 495
High Courts20 May 2016Allowed
Ajay Kumar Nishad Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 231 : (2016) 4 JLJR 97
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127
High Courts20 May 2016Disposed Off
Al-Habeeb Teachers Training College Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 626
Constitution of India, 1950 — Article 226
High Courts19 May 2016Disposed Off
Rathu Ram Mahato - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 693 : (2017) 1 ECrC 57 : (2016) 4 JBCJ 467
Penal Code, 1860 (IPC) - Section 354
High Courts19 May 2016Allowed
Nand Kishore Agarwal - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 188
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts19 May 2016Disposed Off
Bidhu Bhushan Dvivedi - Petitioner @HASH State of Jharkhand and Others
Jharkhand High Court · (2019) 1 JCR 116 : (2018) 2 JLJR 626 : (2017) 2 AIRJharR 236 : (2016) 4 JCR 202
High Courts19 May 2016Partly Allowed
Kamdeo Mandal, son of late Gangu Mandal - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 195 : (2016) 3 JLJR 76
Penal Code, 1860 (IPC) - Section 323, Section 341
High Courts19 May 2016Disposed Off
Shree Bhagwan Choudhary - Petitioner @HASH State of Jharkhand and Others
Jharkhand High Court · (2017) 2 AIRJharR 378 : (2016) 4 JCR 198
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 - Rule 49(A)(1)(a)
High Courts19 May 2016Disposed Off
Birsa Bhengra and Others Petitioners @HASH State of Jharkhand and Others
Jharkhand High Court · (2016) 4 JCR 205
High Courts19 May 2016Disposed Off
Dr. Nirmal Kumar, son of late Dr. Ram Sharan Prasad, resident of 47, New Baradwari, P.s.-Sitaramdera, P.O.- Sakchi, town-Jamshedpur, District - East Singhbhum - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 102 : (2016) 3 JLJR 89
Constitution of India, 1950 - Article 226
High Courts19 May 2016Disposed Off
Madan Prasad Pandit, son of Late Janki Pandit, posted at as Jail Warden, Divisional Jail, Chatra, P.O. and P.S.-Chatra, District-Chatra - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 99 : (2016) 4 JLJR 113
Constitution of India, 1950 - Article 226