High Courts02 May 2016Disposed Off
Jai Narayan Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 512
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 555 of 1,479
High Courts02 May 2016Allowed
Shiv Narayan Singh Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 523 : (2017) 1 PCCR 23
Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 201, 302/34Prevention of Witch (Daain) Practices Act, 1999 — Section 4
High Courts02 May 2016Dismissed
Damodar Das, son of Late Yamuna Das, Retd. U.D.C. of C.M.P.F., Ranchi and resident of Qr. No. L.I.G./R/18, Harmu Housing Colony, PO Harmu, PS Argora, Ranchi - Appellant @HASH Coal Mines Provident Fund, through its Commissioner, Dhanbad, P.O. G.P.O. Dhanba
Jharkhand High Court · (2016) 4 JCR 224
High Courts02 May 2016Disposed Off
Maxima Kiro Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 288
Constitution of India, 1950 - Article 226
High Courts02 May 2016Disposed Off
Sushila Grace Tigga Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 53
Constitution of India, 1950 - Article 226
High Courts02 May 2016Disposed Off
National Insurance Company Ltd. Vs Sandhya Gorai
Jharkhand High Court · (2016) 3 JCR 580
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts29 Apr 2016Disposed Off
Police Constable 1151 Chandra Shekhar Prasad Yadav Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 688 : (2016) 3 JCR 536
High Courts29 Apr 2016Dismissed
Tulsi Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 563 : (2016) 3 JCR 648
Constitution of India, 1950 — Article 226
High Courts29 Apr 2016Disposed Off
Ramesh Prasad Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 334
High Courts29 Apr 2016Allowed
Rajendra Mahato Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 247 : (2016) 2 JLJR 569 : (2017) 2 PCCR 3
Penal Code, 1860 (IPC) - Section 307
High Courts29 Apr 2016Dismissed
Manju Sexana Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 387 : (2016) CriLJ 3684 : (2016) 3 ECrC 235
Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 - Rule 12, 22(5)(i), 22(5)(ii), 22(5)(iii)Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7A
High Courts29 Apr 2016Dismissed
Sujeet Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 509
High Courts29 Apr 2016Dismissed
Phool Chand Sood Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 227
Criminal Procedure Code, 1973 (CrPC) - Section 245
High Courts29 Apr 2016Disposed Off
Anjani Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 403 : (2016) 4 JCR 563 : (2016) 1 JLJR 138
High Courts29 Apr 2016Allowed
Vijeta Projects and Infrastructure Ltd. Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 197 : (2016) 3 JCR 679
Constitution of India, 1950 — Article 226
High Courts29 Apr 2016Allowed
Geeta Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 339
High Courts29 Apr 2016Disposed Off
Rajendra Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 507
High Courts28 Apr 2016Disposed Off
Anil Khirwal Vs Union of India
Jharkhand High Court · (2016) 3 AIRJharR 442
High Courts28 Apr 2016Allowed
Rajesh Kumar Son of Sri Kailash Prasad Yadav Vs Indu Devi
Jharkhand High Court · (2017) 170 AIC 332 : (2016) 4 AIRJharR 63 : (2017) 1 CivilLJ 607 : (2016) 4 JBCJ 361 : (2016) 4 JCR 350 : (2016) 3 JLJR 286
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 3
High Courts28 Apr 2016Allowed
Jagdish Mehtar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 64
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302