High Courts11 Feb 2016Dismissed
Bijoy Das Vs Smt. Harimati Dasi
Jharkhand High Court · (2016) 2 JLJR 158
Criminal Procedure Code, 1973 (CrPC) - Section 145Land Acquisition Act, 1894 - Section 18
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 576 of 1,479
High Courts11 Feb 2016Dismissed
Badruzzaman Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 205 : (2016) 2 JBCJ 460 : (2016) 3 JCR 410 : (2016) 3 JLJR 320 : (2016) LIC 4606
Constitution of India, 1950 - Article 226, Article 235, Article 32Penal Code, 1860 (IPC) - Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 3(1)
High Courts11 Feb 2016Dismissed
Ram Kuwar Sahu and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 418 : (2016) 3 ECrC 308 : (2016) 2 JBCJ 485 : (2016) 2 JLJR 562
Criminal Procedure Code, 1973 (CrPC) - Section 157(1), Section 161, Section 164Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts11 Feb 2016Dismissed
Reliable Construction Vs Rastriya Pariyojna Nirman Ltd. (NPCC Ltd.), and others
Jharkhand High Court · (2016) 2 JBCJ 328
Arbitration and Conciliation Act, 1996 — Section 11(6)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Feb 2016Dismissed
Sushil Sardar Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 105 : (2016) CriLJ 4280 : (2016) 3 ECrC 318 : (2016) 3 JBCJ 594 : (2016) 3 JLJR 444
Penal Code, 1860 (IPC) - Section 302
High Courts11 Feb 2016Dismissed
Umesh Prasad Gupta Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 JLJR 77
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts11 Feb 2016Allowed
Shekh Hafiz Vs State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 260 : (2016) 2 ECrC 559 : (2016) 2 JBCJ 388
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423, 424, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts11 Feb 2016Allowed
Uday Narayan Mishra Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 455 : (2016) 3 JBCJ 303 : (2016) 2 JLJR 117
Bihar Consumer Protection Rules, 1987 - Section 3(5)(e)Constitution of India, 1950 - Article 226Consumer Protection Act, 1986 - Section 10
High Courts10 Feb 2016Dismissed
Sabdar Miyan @ Sabdar Mian Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 474
Criminal Procedure Code, 1973 (CrPC) - Section 361Penal Code, 1860 (IPC) - Section 147, Section 149, Section 323, Section 341, Section 342, Section 452, Section 506
High Courts10 Feb 2016Dismissed
Jawaharlal Jha and another Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 743 : (2016) 3 JBCJ 190 : (2016) 3 JCR 486 : (2016) 2 JLJR 613
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 - Section 69
High Courts10 Feb 2016Dismissed
Binod Dhikar @ Binod Kumr Dhikar Vs State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 130 : (2016) 2 ECrC 556 : (2016) 3 JBCJ 407 : (2016) 2 JLJR 83
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts10 Feb 2016Disposed Off
Jago Foundation Vs Union of India
Jharkhand High Court · (2016) 3 JBCJ 425 : (2016) 2 JCR 578 : (2016) 2 JLJR 121
High Courts10 Feb 2016Disposed Off
J.S.C.A.S.S through its Vice President Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JLJR 137
Constitution of India, 1950 - Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 20, 22
High Courts10 Feb 2016Dismissed
Shri Dehati Stapana Nyas (TLHPDF) Vs The Directorate of Enforcement and Others
Jharkhand High Court · (2016) 165 AIC 302 : (2016) 2 JBCJ 15 : (2016) 3 JCR 64 : (2016) 2 JLJR 140
Constitution of India, 1950 - Article 226Prevention of Money-Laundering Act, 2002 - Section 13, Section 26, Section 42, Section 6, Section 8
High Courts10 Feb 2016Allowed
Kaluram Gujar Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 851 : (2016) 3 ECrC 371 : (2016) 2 JBCJ 383 : (2016) 4 JLJR 101
Penal Code, 1860 (IPC) — Section 302
High Courts10 Feb 2016Dismissed
Mithilesh Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 18 : (2016) 2 ECrC 552 : (2016) 4 JLJR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Feb 2016Disposed Off
Ranchi Abhibhavak Manch Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 1 AIRJharR 789
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164
High Courts10 Feb 2016Disposed off
D.K. Stone Suppliers through its Proprietor Dev Kumar, Ramgarh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 ECrC 558
Constitution of India, 1950 — Article 226
High Courts09 Feb 2016Dismissed
Abha Lakra Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 644
Constitution of India, 1950 - Article 226
High Courts09 Feb 2016Dismissed
Deepak Kumar Mahto Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 492
Constitution of India, 1950 - Article 226