High Courts16 May 2016Allowed
Ravinandan Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 164 AIC 871 : (2016) 3 JLJR 98
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 550 of 1,479
High Courts16 May 2016Disposed Off
Baneshwar Rabidas Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 605 : (2016) 3 JLJR 155
Jharkhand Pension Rules, 1950 — Rule 43(b)
High Courts16 May 2016Dismissed
Niraj Kumar son of Late Nand Kishore Mahto, resident of village-Pandra, P.O.-Pandra, P.S. Kudu, District-Lohardage - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 122 : (2016) 3 JLJR 150
Constitution of India, 1950 - Article 226
High Courts13 May 2016Allowed
M/s. Madan Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 811 : (2016) 3 JCR 609 : (2016) 3 JLJR 169
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts13 May 2016Dismissed
Dinesh Kumar Paswan Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 20
Constitution of India, 1950 - Article 16
High Courts13 May 2016Allowed
M/s Uday Prasad Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 15 : (2016) 3 JLJR 162
High Courts13 May 2016Allowed
Parkash Agrawal Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 863 : (2016) 3 ECrC 598 : (2016) 3 JLJR 164 : (2017) 1 PCCR 81
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 285, 307, 337, 338
High Courts13 May 2016Allowed
Shankar Kumar Rana @ Shankar Kumrana and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 861 : (2016) 3 ECrC 613 : (2016) 3 JLJR 147 : (2017) 1 PCCR 72
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 307, 333
High Courts13 May 2016Allowed
Administrator, Ranchi Municipal Corporation, Ranchi Vs Gulam Nabi Ansari
Jharkhand High Court · (2017) 172 AIC 390 : (2017) 1 JCR 64
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts12 May 2016Dismissed
Sukhdeo Oraon Vs Central Mine Planning and Design Institute Ltd (CMPDI)
Jharkhand High Court · (2017) 2 AIRJharR 408 : (2017) 2 JBCJ 341 : (2017) 2 JCR 654
High Courts12 May 2016Disposed Off
Ajit Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 615
Constitution of India, 1950 — Article 226
High Courts12 May 2016Dismissed
Janardan Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 622
Constitution of India, 1950 — Article 226
High Courts12 May 2016Allowed
Saumishta Banerjee Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 609 : (2017) 1 PCCR 90
Penal Code, 1860 (IPC) — Section 323, 406, 420, 482
High Courts12 May 2016Allowed
Churamani Yadav Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 613
High Courts12 May 2016Allowed
New India Assurance Company Ltd. Vs Ganga Ram Pradhan and Others
Jharkhand High Court · (2016) 2 AIRJharR 860
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4Limitation Act, 1963 - Section 5
High Courts12 May 2016Dismissed
Kinwa Munda Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 600
Penal Code, 1860 (IPC) — Section 302
High Courts12 May 2016Disposed Off
Kiran Kumari Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 JCR 624 : (2016) 4 JLJR 268
Constitution of India, 1950 — Article 226
High Courts12 May 2016Allowed
Biswamber Keshri Vs The State of Jharkhand
Jharkhand High Court · (2016) ACD 731 : (2016) 3 ECrC 740 : (2016) 3 JCR 597 : (2017) 1 PCCR 105
High Courts12 May 2016Disposed Off
Ashok Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 617
Constitution of India, 1950 — Article 226, 311(2)
High Courts11 May 2016Allowed
Md. Sayeed Anwar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 565
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A