High Courts14 Mar 2016Allowed
Sunil Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 420 : (2016) 149 FLR 468 : (2016) 2 JBCJ 573 : (2016) 2 JCR 551
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 568 of 1,479
High Courts14 Mar 2016Allowed
Anil Kumar Singh @ Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 89 : (2016) 149 FLR 470 : (2016) 2 JBCJ 512 : (2016) 2 JCR 549 : (2016) 3 JLJR 43 : (2016) 3 LLN 394
High Courts14 Mar 2016Allowed
Sudhir Kumar Mandal Vs Steel Authority of India Limited & Others
Jharkhand High Court · (2016) 4 AIRJharR 465 : (2016) 2 JBCJ 537 : (2016) 2 JCR 553 : (2016) 3 JLJR 55
Constitution of India, 1950 - Article 226
High Courts14 Mar 2016Dismissed
Jamshedpur Waste Processing Company Private Limited Vs Jamshedpur Notified Area Committee and anr.
Jharkhand High Court · (2016) 2 JBCJ 495 : (2016) 3 JCR 511 : (2016) 3 JLJR 58
High Courts14 Mar 2016Disposed Off
Indrajeet Saha @ Pintu, S/o late Boto Krishna Saha, R/o Aatapur, Radhanagar, P.O. and P.S. - Radhanagar, District -Sahebganj - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 629 : (2016) 4 JCR 43 : (2016) 3 JLJR 54
High Courts11 Mar 2016Disposed Off
Braj Kishore Dwividy Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 23
Contempt of Courts Act, 1971 - Section 2(b)
High Courts11 Mar 2016Dismissed
Pankaj Kumar Sinha Vs Anupama Devi
Jharkhand High Court · (2017) 2 AIRJharR 261
Hindu Marriage Act, 1955 - Section 25
High Courts11 Mar 2016Dismissed
Bharat Pandey Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 70
High Courts11 Mar 2016Dismissed
Arvind Chandra Prasad Vs State of Jharkhand, Sanjay Kumar
Jharkhand High Court · (2016) 2 JCR 558
Criminal Procedure Code, 1973 (CrPC) - Section 482, 83Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts11 Mar 2016Allowed
Vijay Kumar Agrwal Vs State of Jharkhand and another
Jharkhand High Court · (2016) ACD 330 : (2016) 2 JBCJ 286 : (2016) 2 JCR 569 : (2016) 2 JLJR 505
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts11 Mar 2016Dismissed
Arvind Chandra Prasad Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 538
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 2016Disposed Off
Sahadeo Ram Bhadani and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2016) 3 ECrC 301 : (2016) 3 JBCJ 98 : (2016) 4 JLJR 481
Penal Code, 1860 (IPC) - Section 323, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 4
High Courts11 Mar 2016Disposed off
Sarita Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 686 : (2016) 149 FLR 387 : (2016) 2 JBCJ 584 : (2016) 2 JCR 566 : (2016) 2 JLJR 269
High Courts11 Mar 2016Disposed Off
M/s Architects Atelier Pvt. Ltd. Vs Sido Kanhu Murmu University
Jharkhand High Court · (2016) 3 AIRJharR 693 : (2016) 3 JBCJ 616 : (2016) 4 JCR 32 : (2016) 3 JLJR 404
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts10 Mar 2016Dismissed
Ganshu Oraon Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 189
Penal Code, 1860 (IPC) - Section 302Prevention of Witch (Daain) Practices Act, 1999 - Section 3, Section 4
High Courts10 Mar 2016Dismissed
Jharkhand State Housing Board Vs State of Bihar
Jharkhand High Court · (2017) 2 JLJR 55
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts10 Mar 2016Dismissed
Jharkhand State Housing Board Vs The State of Bihar Now Jharkhand and Others
Jharkhand High Court · (2016) 03 JH CK 0068
Administrative Tribunals Act, 1985 - Section 22(3), Section 22(3)(f)Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 47, Section 114, Section 151Constitution of India, 1950 - Article 137, Article 145, Article 226
High Courts10 Mar 2016Allowed
Somo Kujur Vs Abhirama Jha and Ors.
Jharkhand High Court · (2016) 161 AIC 596 : (2016) 2 AIRJharR 91 : (2016) 2 JBCJ 629 : (2016) 2 JCR 515
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts10 Mar 2016Disposed Off
Union of India Vs Kawish Kumar
Jharkhand High Court · (2016) 3 JBCJ 97
Constitution of India, 1950 - Article 226
High Courts10 Mar 2016Disposed Off
Kharangajhar Bazar Vikas Samiti, East Singhbhum Vs The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 144
Bihar Public Land Encroachment Act, 1956 — Section 6(2)Constitution of India, 1950 — Article 226