COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 580 of 1,479

High Courts01 Feb 2016Dismissed

A. Mahapati Devi and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 3 AIRJharR 64 : (2016) 2 JBCJ 426 : (2016) 3 JCR 568 : (2016) 2 JLJR 143

Constitution of India, 1950 - Article 226, Article 311 (2), Article 311(2)(a)Penal Code, 1860 (IPC) - Section 409, Section 420, Section 477 (A)

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High Courts01 Feb 2016Allowed

Anil Kumar Jha Vs State of Jharkhand and another

Jharkhand High Court · (2016) 2 JBCJ 11 : (2016) 2 JCR 351 : (2016) 2 JLJR 138

Income Tax Act, 1961 — Section 271 (c), 276 (c), 277

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High Courts01 Feb 2016Disposed off

Tribhuwan Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 02 JH CK 0004

Constitution of India, 1950 - Article 226

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High Courts01 Feb 2016Dismissed

Budhuwa Gwala Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 JCR 353 : (2016) 4 JLJR 111

Penal Code, 1860 (IPC) — Section 302

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High Courts01 Feb 2016Dismissed

Baharani Murmu Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 4 AIRJharR 86 : (2016) 3 JBCJ 439 : (2016) 2 JCR 345 : (2016) 2 JLJR 146

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High Courts29 Jan 2016Disposed Off

Ram Balak Singh Vs State of Bihar

Jharkhand High Court · (2016) 3 JLJR 259

Bihar Reorganization Act, 2000 - Section 72, Section 74Constitution of India, 1950 - Article 226

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High Courts29 Jan 2016Disposed Off

Jan Kalyan Sammittee Vs State of Jharkhand

Jharkhand High Court · (2016) 2 JLJR 508

Constitution of India, 1950 - Article 226

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High Courts29 Jan 2016Dismissed

Md. Sarfraj Vs State of Jharkhand

Jharkhand High Court · (2016) 3 JBCJ 416 : (2016) 2 JLJR 100

Forest Act, 1927 - Section 33, 52Penal Code, 1860 (IPC) - Section 120B, 379, 411

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High Courts29 Jan 2016Disposed Off

Renu Devi Vs State of Jharkhand and another

Jharkhand High Court · (2016) 2 JBCJ 60

Contempt of Courts Act, 1971 — Section 12

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High Courts29 Jan 2016Allowed

Sr. Superintendent of Post Offices Singhbhum Vs Suresh Prasad

Jharkhand High Court · (2016) 1 JBCJ 462 : (2016) 2 JLJR 149

Legal Services Authorities Act, 1987 — Section 22-C

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High Courts29 Jan 2016Dismissed

Mahendra Prasad Yadav Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 2 JBCJ 614 : (2016) 2 JCR 415 : (2016) 2 JLJR 278

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 120B, 379, 411

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High Courts29 Jan 2016Disposed off

Manoj Kumar Singh Vs The State of Bihar and Others

Jharkhand High Court · (2016) 2 JBCJ 496 : (2016) 3 JCR 211

Constitution of India, 1950 - Article 226, Article 309

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High Courts29 Jan 2016Dismissed

Vijay Kumar Khare Vs Shambhu Dayal Singh

Jharkhand High Court · (2016) 3 JBCJ 438 : (2016) 2 JLJR 135

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5

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High Courts28 Jan 2016Dismissed

General Manager, Bharat Sanchar Nigam Ltd. Vs M/s Tirupati Stationers Pvt. Ltd.

Jharkhand High Court · (2016) 3 JBCJ 414 : (2016) 2 JLJR 98

Micro, Small and Medium Enterprises Development Act, 2006 - Section 20, 21

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High Courts28 Jan 2016Disposed Off

Munwa Devi Vs Central Coalfield Ltd.

Jharkhand High Court · (2017) 2 JLJR 167 : (2016) 3 LLJ 364 : (2016) 4 LLN 162

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High Courts28 Jan 2016Disposed off

Jai Prakash Prasad and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 2 JCR 336

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High Courts28 Jan 2016Dismissed

Ram Lakhan Vs Coal India Ltd. through its Chairman, Kolkata

Jharkhand High Court · (2016) 3 JCR 100 : (2016) 4 JLJR 116

Constitution of India, 1950 - Article 226

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High Courts28 Jan 2016Allowed

Badri Yadav and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 AIRJharR 699 : (2016) 2 ECrC 7 : (2016) 3 JBCJ 418 : (2016) 2 JBCJ 42 : (2016) 2 JLJR 101

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 304, Section 323, Section 324, Section 34, Section 447

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High Courts28 Jan 2016Dismissed

Ajit Kumar and Others Vs Coal India Ltd. and Others

Jharkhand High Court · (2016) 01 JH CK 0134

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High Courts28 Jan 2016Dismissed

Ambri Arya, D/o Sri Ribndra Nath Routh, R/o New Town Jamtara, PO, PS and District-Jamtara- 815351, Jharkhand - Petitioner @HASH The Union of India through Secretary, Human Resource Department, New Delhi At and PO and PS New Delhi

Jharkhand High Court · (2016) 4 JBCJ 616 : (2016) 4 JLJR 147

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