High Courts11 May 2016Allowed
Manzoor Alam Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 398 : (2016) 3 ECrC 359 : (2017) 1 PCCR 114
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 551 of 1,479
High Courts11 May 2016Dismissed
Gorakh Sah @ Gorakh Sao Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 561
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts11 May 2016Dismissed
Rajen Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 662 : (2016) 3 ECrC 745 : (2016) 3 JCR 602 : (2017) 1 PCCR 59
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts11 May 2016Allowed
Soma Munda Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 743 : (2016) 3 JCR 600 : (2017) 1 PCCR 20
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 May 2016Disposed Off
Syed Arshad Aslam, son of Late Syed Aslam, Resident of Near Mission Ground, Mohalla - Azad Basti P.S. Lower Bazar, P.O. - G.P.O., - Ranchi (Jharkhand) District - Petitioner (W.P.(S) No. 6489 of 2013) @HASH State of Jharkhand, through the Secretary, Human
Jharkhand High Court · (2016) 4 JCR 20
Constitution of India, 1950 - Article 226
High Courts11 May 2016Allowed
Lobin Durbey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 738 : (2016) 3 JCR 595
Penal Code, 1860 (IPC) — Section 302
High Courts10 May 2016Disposed Off
Md. Kalim Uddin Ansari Vs The Eastern Coalfields Limited
Jharkhand High Court · (2017) 2 JBCJ 79
High Courts10 May 2016Dismissed
Braj Bhushan Singh Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 835 : (2016) 6 FLT 837 : (2016) 4 JCR 212 : (2016) 3 JCR 582
Bihar Saw Mills (Regulation) Act, 1990 - Section 13, 5
High Courts10 May 2016Allowed
Md. Tahir Khan @ Md. Tahir Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 162 : (2016) 6 FLT 582 : (2016) 4 JCR 266
Forest Act, 1927 - Section 52
High Courts10 May 2016Allowed
Tirguali Murli @ T. Murli Vs State of Jharkhand
Jharkhand High Court · (2016) 166 AIC 488 : (2016) 3 AIRJharR 1 : (2016) 3 JCR 394
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16(1)(a)
High Courts10 May 2016Allowed
Nandu Ram Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 3 : (2016) LIC 2965
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 - Rule 2Bihar Service Code, 1952 - Rule 76(b)Central Civil Services (Classification, Control and Appeal) Rules, 1930 - Rule 2
High Courts10 May 2016Dismissed
Sanjay Kumar Tiwari Vs Jharkhand Academic Council, Namkum, Ranchi
Jharkhand High Court · (2016) 4 AIRJharR 249 : (2017) 1 JCR 127
High Courts10 May 2016Allowed
Aditya Mishra, son of Dr. Shreenath Mishra, Permanent Address - West Professor Colony, P.O. and P.S. Shastrinagar District - Patna-23 - Petitioner @HASH The State of Jharkhand - Opposite Party
Jharkhand High Court · (2016) 4 ECrC 84 : (2017) 1 PCCR 79
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 397, Section 401
High Courts10 May 2016Allowed
Sharvan Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 324
High Courts10 May 2016Allowed
M/s Sanjay Kumar Choubey & Company Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 457 : (2016) 4 JCR 264 : (2016) 3 JCR 328
High Courts10 May 2016Dismissed
Bhuneshwar Kumar @ Bhubneshwar Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 571 : (2016) 3 ECrC 421 : (2017) 1 PCCR 160
High Courts10 May 2016Dismissed
Jharkhand Urja Vikas Nigam Ltd. through its Law Officer namely Arun Kumar Srivastava, son of Late R.K. Lal, resident of Gas Godown, P.O. and P.S. Namkum, Dist. Ranchi - Appellant @HASH M/s M.P. Mining and Energy Ltd. having its Registered office at Ist Fl
Jharkhand High Court · (2016) 4 JCR 21
High Courts10 May 2016Dismissed
Gillooram Gaurishankar Vs Commissioner of C. Ex.
Jharkhand High Court · (2017) 1 AIRJharR 644 : (2016) 341 ELT 574 : (2017) 1 JBCJ 70 : (2017) 1 JCR 198
High Courts10 May 2016Dismissed
Pappu Mandal @ Hiralal Mandal (in Cr. Appeal (D.B.) No. 587 of 2005) - Appellant @HASH The State of Jharkhand (in both the appeals)
Jharkhand High Court · (2016) 4 JBCJ 364 : (2016) 4 JLJR 470
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts09 May 2016Dismissed
Sugrim Shaw Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2016) 05 JH CK 0203