High Courts24 Feb 2016Disposed Off
Mugma Coke Oven Private Limited & Others Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 JBCJ 94 : (2016) 2 JCR 495 : (2016) 2 JLJR 518
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 573 of 1,479
High Courts24 Feb 2016Dismissed
Sodair Nagesia and Others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 480 : (2016) 2 ECrC 632 : (2016) 2 JBCJ 473 : (2016) 2 JLJR 479
Penal Code, 1860 (IPC) — Section 101, 148, 149, 300, 323
High Courts24 Feb 2016Allowed
Jattu Pahan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 383
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts23 Feb 2016Dismissed
Rabison Murmu @ Ravisan Murmu Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 656
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 498A
High Courts23 Feb 2016Dismissed
Girish Tiwary Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 598 : (2016) 2 JCR 599
Bihar Public Land Encroachment Act, 1956 - Section 11, Section 3, Section 6(2)Limitation Act, 1963 - Section 27
High Courts23 Feb 2016Dismissed
Arati Hazra @ Arati Devi Hazra Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 164 AIC 699 : (2016) 3 AIRJharR 451 : (2016) 2 JCR 485
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 12(2), 18, 4, 9
High Courts23 Feb 2016Disposed Off
Nirmal Kumar Singh Vs Bharat Coking Coal Limited
Jharkhand High Court · (2016) 3 AIRJharR 83 : (2016) 2 JBCJ 587 : (2016) 2 JCR 602 : (2016) 2 JLJR 272
High Courts22 Feb 2016Dismissed
P. Papa Rao Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 456 : (2016) CriLJ 2685 : (2016) 2 ECrC 616 : (2016) 3 JBCJ 507 : (2016) 2 JLJR 109
Penal Code, 1860 (IPC) — Section 120B, 364A
High Courts22 Feb 2016Disposed Off
Ram Swarath Paswan Vs The State of Jharkhand and anr.
Jharkhand High Court · (2016) 2 JBCJ 516
Constitution of India, 1950 — Article 226
High Courts22 Feb 2016Disposed Off
Md. Sahud Mian Vs Central Coalfields Limited
Jharkhand High Court · (2016) 3 AIRJharR 503 : (2016) 2 JLJR 114
Constitution of India, 1950 - Article 226
High Courts22 Feb 2016Dismissed
Secretary, Water Resources Department Vs Kashi Nath Prasad
Jharkhand High Court · (2016) 3 JBCJ 442 : (2016) 2 JLJR 151
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 - Rule 167(b)
High Courts22 Feb 2016Dismissed
Kapil Laheri Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 328 : (2016) 3 ECrC 260
High Courts22 Feb 2016Dismissed
Deodutt Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 259 : (2016) 2 JLJR 116
Jharkhand Service Code, 2001 - Rule 265
High Courts22 Feb 2016Disposed Off
Jagdanand Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 385
High Courts22 Feb 2016Dismissed
Uttam Kumar Hazra Vs State of Jharkhand
Jharkhand High Court · (2016) 3 JBCJ 423 : (2016) 2 JLJR 108
Land Acquisition Act, 1894 - Section 18
High Courts22 Feb 2016Allowed
Bablu Kumar, Gautam Pandey, Akash Vijay Singh Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 164 AIC 705 : (2017) 1 JBCJ 241 : (2016) 2 JCR 493 : (2016) 2 JLJR 475
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, 323, 379, 384, 406, 420
High Courts22 Feb 2016Dismissed
Rahul Dev Upadhyay Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JLJR 156
High Courts22 Feb 2016Allowed
Sushil Kumar Dhandhania Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 624 : (2017) 1 JBCJ 239 : (2016) 2 JLJR 473
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 399, 401(2)Penal Code, 1860 (IPC) — Section 406
High Courts19 Feb 2016Dismissed
Ravindra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) ACD 603 : (2016) 3 ECrC 256 : (2016) 2 JBCJ 278 : (2016) 2 JLJR 434 : (2017) 1 PCCR 127
Criminal Procedure Code, 1973 (CrPC) - Section 372Evidence Act, 1872 - Section 114, Section 4Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139
High Courts19 Feb 2016Disposed Off
State of Jharkhand Vs Ravindra Prasad Singh & Others
Jharkhand High Court · (2016) 2 JCR 473
Bihar Reorganisation Act, 2000 - Section 73