High Courts22 Jan 2016Dismissed
Vijay Parasram Puria Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 361
Bihar Trade Articles (Licences Unification) Order, 1984 - Clause 18Essential Commodities Act, 1955 - Section 7
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 582 of 1,479
High Courts22 Jan 2016Allowed
Sudershan Ojha Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 01 JH CK 0235
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 120A, Section 323, Section 34, Section 420, Section 467, Section 468, Section 504
High Courts22 Jan 2016Dismissed
Shiv Kumar Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 01 JH CK 0234
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 323, Section 34, Section 347, Section 452, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)
High Courts22 Jan 2016Dismissed
Ram Kewal Soni and other Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 666 : (2016) 2 ECrC 117 : (2016) 2 JBCJ 350 : (2016) 2 JLJR 340
Criminal Procedure Code, 1973 (CrPC) — Section 215, 464, 465, 482
High Courts22 Jan 2016Disposed off
Chief General Manager, CCL, Bokaro Vs Sukur Mani Kamin and others
Jharkhand High Court · (2016) 2 JBCJ 58
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts22 Jan 2016Disposed off
Pabitra Banerjee Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 01 JH CK 0231
Criminal Procedure Code, 1973 (CrPC) - Section 202Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts22 Jan 2016Dismissed
State of Jharkhand Vs Manesh Chandra Mandal and anr.
Jharkhand High Court · (2016) 2 JBCJ 634 : (2016) 2 JLJR 477
High Courts22 Jan 2016Dismissed
Somari Kamin Vs Central Coalfields Limited and Others
Jharkhand High Court · (2016) 3 AIRJharR 28 : (2016) 2 JBCJ 268 : (2016) 2 JCR 324 : (2016) LIC 3353
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 Courts22 Jan 2016Partly Allowed
Sumia Devi and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 335 : (2016) 2 ECrC 148 : (2017) 1 JLJR 297
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113 (b), Section 113-BPenal Code, 1860 (IPC) - Section 302, Section 304-B
High Courts22 Jan 2016Allowed
Goenda Oraon Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 331 : (2016) 3 ECrC 268 : (2016) 2 JBCJ 551 : (2016) 3 JLJR 18 : (2017) 1 PCCR 180
Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts22 Jan 2016Dismissed
Shiv Kumar Prasad @ Sheo Kumar Prasad, S/o Late Bindhyachal Prasad, R/o Dy. S.P. Road, PO, PS & District Gumla and others Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 236
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 201, 420, 423, 424, 467, 467, 468, 471, 477Prevention of Corruption Act, 1988 — Section 13(2), 13(l)(d)
High Courts22 Jan 2016Dismissed
M/s Devanti Projects Private Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 6 FLT 487 : (2016) 2 JCR 366
Constitution of India, 1950 — Article 226
High Courts21 Jan 2016Allowed
Rai Singh Besra Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 304 : (2017) 2 JLJR 357
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2016Allowed
Baby Khatoon wife of Late Abdul Rashid and others Vs The State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 231 : (2017) 1 JLJR 609
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 341, 498A, 504
High Courts21 Jan 2016Allowed
Ishwar Singh and Others Vs Sayed Muslim Razza and Others
Jharkhand High Court · (2016) 163 AIC 292 : (2016) 3 CivilLJ 305 : (2016) 2 JCR 364 : (2017) 1 JLJR 604
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226
High Courts21 Jan 2016Disposed Off
Samim Ansari Vs Naushad Shah
Jharkhand High Court · (2017) 1 JLJR 295
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Dismissed
St. Xavier's School Vs Kunjal Kumar
Jharkhand High Court · (2017) 1 JLJR 607
Industrial Disputes Act, 1947 - Section 10, Section 2-AJharkhand Education Tribunal Act, 2005 - Section 8
High Courts21 Jan 2016Dismissed
Dinesh Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 44 : (2016) 2 JCR 279 : (2017) 1 JLJR 306
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 120(B), Section 120B, Section 201, Section 307, Section 376(2)(g), Section 376(2)g, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts21 Jan 2016Dismissed
Motijhari Devi Vs Ram Kumar Singh
Jharkhand High Court · (2017) 1 JLJR 606
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts21 Jan 2016Disposed Off
Bholu Paswan Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 90
Central Motor Vehicles Rules, 1989 - Rule 108(1)