High Courts29 Mar 2016Partly Allowed
Dr. Brajesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 710 : (2016) 3 JBCJ 365 : (2016) 4 JLJR 691
Constitution of India, 1950 - Article 141, 16, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 566 of 1,479
High Courts29 Mar 2016Allowed
Joydeb Dey, son of Late Moti Lal Dey, Midnapur Vs Punjab National Bank, though its Chairman & Managing Director, New Delhi and Others
Jharkhand High Court · (2016) 2 CLR 479 : (2016) 3 JBCJ 340 : (2016) 3 JCR 22 : (2016) 3 JLJR 50
High Courts29 Mar 2016Dismissed
Santosh Mandal Vs National Institute of Technology
Jharkhand High Court · (2017) 1 AIRJharR 518 : (2016) 2 JCR 655
High Courts29 Mar 2016Dismissed
Union of India and Others Vs Karuna Shankar Mishra
Jharkhand High Court · (2016) 3 AIRJharR 135 : (2017) 1 JBCJ 413 : (2016) 4 JLJR 658
Central Industrial Security Force Act, 1968 - Section 18
High Courts28 Mar 2016Dismissed
Dipak Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 3 JCR 24
Constitution of India, 1950 - Article 226
High Courts28 Mar 2016Disposed Off
M/s Auroma Coke Limited Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 JCR 26
Constitution of India, 1950 - Article 226
High Courts28 Mar 2016Dismissed
Dhullu Mahato Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 4 : (2016) 2 ECrC 637
Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 321Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 224, Section 225, Section 283, Section 290, Section 323, Section 332, Section 341, Section 353, Section 427
High Courts28 Mar 2016Dismissed
Narayan Giri Vs Chairman, Damodar Valley Corporation & Others
Jharkhand High Court · (2016) 2 JBCJ 514 : (2016) 2 JCR 653
Constitution of India, 1950 - Article 226
High Courts28 Mar 2016Allowed
N.K. Ojha Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JCR 28
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 420
High Courts28 Mar 2016Allowed
Kartic Mahto and another Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 653
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts28 Mar 2016Dismissed
Niju Ansari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 ECrC 659
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 341, 341, 379
High Courts28 Mar 2016Dismissed
IDBI Bank Limited Vs United Platform of IDBI Bank Unions
Jharkhand High Court · (2016) 3 JLJR 417
Banking Regulation Act, 1949 - Section 36-AD
High Courts28 Mar 2016Dismissed
Bittu Kumar Saw Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JLJR 398
Essential Commodities Act, 1955 - Section 7
High Courts28 Mar 2016Allowed
Jayshree Devi and Others Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 645
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts19 Mar 2016Disposed off
Arun Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 3 AIRJharR 434 : (2016) 2 JBCJ 523 : (2016) 3 JCR 214 : (2016) 3 JLJR 119
Constitution of India, 1950 - Article 226
High Courts19 Mar 2016Disposed Off
Urmila Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 284 : (2016) 3 JLJR 48
Constitution of India, 1950 - Article 226
High Courts19 Mar 2016Dismissed
Union of India Vs Miraz Ahmad
Jharkhand High Court · (2016) 4 JCR 404
High Courts19 Mar 2016Disposed Off
Purushottam Pandey, son of Sri Rajeshwar Pandey, resident of Village : Semri (Khasia Patti), P.O. and P.S. : Semri, Dist : Buxer (Bihar) - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 235 : (2017) 2 JLJR 205
Constitution of India, 1950 - Article 226
High Courts18 Mar 2016Disposed Off
Yasmen Parween Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 18
Constitution of India, 1950 - Article 226
High Courts18 Mar 2016Partly Allowed
Ganesh Ram Dokania Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 162 AIC 769 : (2016) 3 AIRJharR 138 : (2016) 3 JCR 371 : (2017) 2 JLJR 393
Constitution of India, 1950 - Article 14, Article 21