High Courts17 May 2016Disposed Off
Kamal Arfi Gaddi Vs Union of India
Jharkhand High Court · (2016) 3 AIRJharR 36
Constitution of India, 1950 - Article 226Railways Act, 1989 - Section 198
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Jharkhand High Court judgments
29,567 judgments · page 549 of 1,479
High Courts17 May 2016Disposed Off
Lal Mohan Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 44
Constitution of India, 1950 - Article 226
High Courts17 May 2016Partly Allowed
Mahadeo Enclave Pvt. Ltd. Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 862
Constitution of India, 1950 - Article 226
High Courts17 May 2016Disposed Off
Baldev Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 606 : (2016) 4 JCR 167
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3Railways Act, 1989 — Section 198
High Courts17 May 2016Dismissed
Samarjeet Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 861 : (2016) 3 JCR 717 : (2016) 1 JLJR 142
High Courts17 May 2016Allowed
Babun Rabidas @ Babun Das - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 405 : (2016) 4 ECrC 208
Penal Code, 1860 (IPC) - Section 304B
High Courts17 May 2016Allowed
Zamir Khan, son of Late Manul Khan Resident of village Eagerkund, PO and PS- Chirkunda, District - Dhanbad - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 223 : (2017) 1 PCCR 91
Criminal Procedure Code, 1973 (CrPC) - Section 401
High Courts17 May 2016Disposed Off
Vishok Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 213 : (2017) 1 JBCJ 162 : (2016) 4 JCR 26 : (2016) 3 JLJR 177
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7
High Courts17 May 2016Dismissed
Dr. Tulsi Kumar Saha, son of Late Bhikho Saha Resident of Telipara (Debipara) Hirapur, PO, PS and District - Dhanbad - Petitioner @HASH State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 198 : (2017) 1 PCCR 107
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts17 May 2016Disposed Off
Kalidas Tiwary - Petitioner @HASH Central University of Jharkhand and Another
Jharkhand High Court · (2017) 2 AIRJharR 373 : (2016) 4 JCR 196
Constitution of India, 1950 - Article 226
High Courts17 May 2016Disposed Off
Captain Deep Srivastava Vs Tata Steel Limited
Jharkhand High Court · (2016) 2 AIRJharR 858
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 12
High Courts17 May 2016Disposed Off
Sobha Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 150 FLR 895 : (2016) 3 JBCJ 579 : (2016) 3 JLJR 189 : (2016) 3 LLJ 229
Constitution of India, 1950 - Article 226
High Courts17 May 2016Dismissed
Mrs. Rita Kumari Vs State of Jharkhand
Jharkhand High Court · (2016) ACD 595 : (2016) ALLMRCri 471 : (2016) 4 ECrC 211 : (2016) 3 JLJR 187 : (2017) 1 PCCR 112
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts16 May 2016Dismissed
Chief Manager, State Bank of India, Telco Campus Branch, PO and PS- Telco, Town- Jamshedpur, Distt-Singhbhum (East) through its Assistant General Manager Shri Basanta Kumar Rath, S/o Sri Narayan Rath, R/o Flat No. 61st Floor, R.N.S. Tower, Jamshedpur (In
Jharkhand High Court · (2016) 4 AIRJharR 655 : (2016) 4 JCR 116 : (2016) 4 JLJR 144
Service Rules, 2007 - Rule 29(2)3
High Courts16 May 2016Dismissed
Pre-Stressed Udyog (India) Pvt. Ltd. Vs U.I.C. Industries Ltd.
Jharkhand High Court · (2016) 164 AIC 869 : (2017) 1 AIRJharR 402 : (2016) 4 JLJR 142
High Courts16 May 2016Disposed Off
Arun Kumar Sinha Vs State of Bihar
Jharkhand High Court · (2016) 3 JCR 607 : (2016) 3 JLJR 160
High Courts16 May 2016Dismissed
Ashok Kumar Das Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JLJR 173
High Courts16 May 2016Disposed Off
Bigan Manjhi Vs The Central Coal Fields Limited
Jharkhand High Court · (2016) 3 JBCJ 584
High Courts16 May 2016Dismissed
Sunil Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 838 : (2016) 4 JCR 119 : (2016) 3 JLJR 166 : (2016) 3 LLJ 273
Constitution of India, 1950 - Article 226
High Courts16 May 2016Allowed
Brahmdeo Yadav - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 230 : (2016) 3 JLJR 151
Penal Code, 1860 (IPC) - Section 302, Section 304