High Courts21 Apr 2016Allowed
Ramjeet Lohra - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 185
Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 559 of 1,479
High Courts21 Apr 2016Disposed Off
Sukro Orain - Petitioner @HASH The Union of India through Ministry of Defence
Jharkhand High Court · (2016) 4 JCR 25
Constitution of India, 1950 - Article 226
High Courts21 Apr 2016Dismissed
Rajendra Prasad Singh Vs Union of India
Jharkhand High Court · (2016) 3 JCR 690
Constitution of India, 1950 — Article 226
High Courts20 Apr 2016Disposed Off
M/s Hindustan Steelworks Construction Limited Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 759 : (2016) 3 JBCJ 182 : (2016) 3 JCR 199
Constitution of India, 1950 - Article 226Jharkhand Value Added Tax Act, 2005 - Section 46
High Courts20 Apr 2016Allowed
Gopilal Marandi Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 448 : (2016) 4 JLJR 99
High Courts20 Apr 2016Disposed Off
Shiv Shakti Shramik Swawlambi Sahkari Samiti Ltd. Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 4 JLJR 625
Constitution of India, 1950 - Article 226
High Courts20 Apr 2016Disposed Off
Binod Singh @ Binod Kr. Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 45
Criminal Procedure Code, 1973 (CrPC) - Section 239, 482Penal Code, 1860 (IPC) - Section 494, 498A
High Courts20 Apr 2016Disposed Off
Janardan Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 19
Constitution of India, 1950 - Article 226
High Courts20 Apr 2016Disposed Off
M/s Black Diamond Techno Pvt. Ltd. Vs State Bank of India
Jharkhand High Court · (2017) 1 JBCJ 164 : (2016) 3 JLJR 355
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4), 14, 17, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 9Constitution Of India, 1950 — Article 32, 226, 227
High Courts20 Apr 2016Dismissed
Puja Shree Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 381 : (2016) 3 JLJR 268
Constitution of India, 1950 — Article 226
High Courts20 Apr 2016Allowed
Sankhai Murmu Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 688 : (2016) 4 JLJR 591
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Apr 2016Allowed
Shri Anirudh Prasad Mandal, S/o Shri Jagdish Mandal, resident of Village - Kewaldih, P.S. - Samukhiya More, District - Banka, presently posted as Assistant Engineer (Current Charge), Irrigation Division, P.O. and District - Dumka, State - Jharkhand - Peti
Jharkhand High Court · (2016) 4 AIRJharR 561 : (2016) 4 JCR 165 : (2016) 4 JLJR 606
Constitution of India, 1950 - Article 226
High Courts20 Apr 2016Disposed Off
Shiv Kumar Prasad Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 600
High Courts20 Apr 2016Disposed Off
Navin Chanchal Vs Ranchi University
Jharkhand High Court · (2016) 4 AIRJharR 350 : (2016) 3 JCR 654 : (2016) 4 JLJR 729
Constitution of India, 1950 — Article 226
High Courts20 Apr 2016Disposed Off
M/s. R & P Construction Vs M/s Hindustan Steelworks Construction Limited
Jharkhand High Court · (2016) 4 AIRJharR 212 : (2017) 1 JBCJ 688 : (2016) 3 JCR 207 : (2016) 3 JLJR 124
Jharkhand Value Added Tax Act, 2005 - Section 44Jharkhand Value Added Tax Rules, 2006 - Rule 23
High Courts20 Apr 2016Allowed
Manoj Kumar Dubey Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 66 : (2016) 4 ECrC 293
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 307
High Courts20 Apr 2016Disposed Off
Rizwan Sk. Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 706 : (2016) 3 JCR 321
High Courts20 Apr 2016Dismissed
Dukhharan Sao Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 757 : (2016) 4 JBCJ 613 : (2016) 3 JCR 575 : (2016) 3 JLJR 344
Constitution of India, 1950 — Article 226
High Courts20 Apr 2016Dismissed
Anil Khirwal, Chaibasa Vs South Eastern Railway,through D.R.M. Chakradharpur
Jharkhand High Court · (2016) 3 AIRJharR 682 : (2016) 3 JBCJ 22 : (2016) 3 JCR 539 : (2016) 4 JLJR 132
Constitution of India, 1950 - Article 226
High Courts20 Apr 2016Dismissed
Rajesh Kumar Sahu Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 390
Constitution of India, 1950 — Article 226