High Courts21 Jan 2016Disposed Off
Sri Bhagwan Ram Vs State of Bihar
Jharkhand High Court · (2017) 1 JLJR 564
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 583 of 1,479
High Courts21 Jan 2016Dismissed
Suresh Mahto Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 291 : (2017) 2 JLJR 364
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2016Dismissed
Sudhir Mathur @ Sudhir Kumar Mathur and another Vs State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 277
Bihar and Orissa Excise Act, 1915 — Section 147(a), 147(b), 55, 58, 59Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Jan 2016Dismissed
Prem Builders Vs Union of India
Jharkhand High Court · (2016) 2 AIRJharR 440 : (2016) 3 CivilLJ 271 : (2016) 2 JBCJ 1 : (2016) 2 JCR 297 : (2016) 2 JLJR 537
Administrative Tribunals Act, 1985 - Section 22(3), Section 22(3)(f)Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1, Order 40 Rule 40, Order 47 Rule 1, Order 47 Rule 47, Section 1
High Courts21 Jan 2016Dismissed
Vijay Kumar Singh Vs Union of India and Others
Jharkhand High Court · (2016) 3 AIRJharR 568 : (2016) 2 JCR 426 : (2017) 1 JLJR 548 : (2016) 1 LLN 683
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Disposed off
Md. Kalimuddin Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 3 AIRJharR 236 : (2016) 2 JCR 318 : (2017) 1 JLJR 599
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Dismissed
Rinku Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 AIRJharR 88 : (2016) 2 JCR 315
Constitution of India, 1950 - Article 226
High Courts21 Jan 2016Allowed
Kumari Chitralekha Sinha, wife of Sri Shailendra Kumar, resident of Qr. No. 2052, Sector-VIII/A, Street-12, P.O. & P.S.-Sector IX, Bokaro Steel City Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 321 : (2017) 1 JLJR 310
Bihar State Government Elementary School Teachers (Transfer and Disciplinary Proceeding) Rules, 1994 — Rule 8(1)(i), 8(1)(iii)Constitution of India, 1950 — Article 226
High Courts21 Jan 2016Dismissed
Lakhan Bhuiyan Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 138 : (2016) 2 JBCJ 371 : (2016) 2 JLJR 292
Penal Code, 1860 (IPC) — Section 395, 412
High Courts20 Jan 2016Dismissed
State of Jharkhand Vs Ratni Oraon
Jharkhand High Court · (2017) 1 JBCJ 710 : (2017) 2 JCR 254 : (2017) 2 JLJR 5
Constitution of India, 1950 - Article 226
High Courts20 Jan 2016Disposed Off
Mohammad Ali and Others Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 AIRJharR 21 : (2016) 2 ECrC 377 : (2016) 3 JBCJ 396 : (2016) 2 JBCJ 47 : (2016) 2 JLJR 59
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, Section 302, Section 34
High Courts20 Jan 2016Allowed
Shambhu Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 4 AIRJharR 100 : (2016) 2 JCR 384 : (2016) 2 JLJR 70 : (2016) LIC 4483
Constitution of India, 1950 — Article 226
High Courts20 Jan 2016Dismissed
Bokaro Steel Rashtriya Mazdoor Sangh Vs The Management of Bokaro Steel Plant, Steel Authority of India Ltd.
Jharkhand High Court · (2016) 2 JLJR 39
High Courts20 Jan 2016Disposed off
Ravi Kant Srivastava and others Vs The State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 372 : (2016) 2 JLJR 204
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts20 Jan 2016Dismissed
Tijna Kharia Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 294 : (2016) 3 JBCJ 393 : (2016) 2 JLJR 47
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 2016Dismissed
Ram Govind Institute of Technology Vs Vinoba Bhave University and Others
Jharkhand High Court · (2016) 3 AIRJharR 390 : (2016) 2 JCR 334
High Courts20 Jan 2016Dismissed
Shankar Rabidas Vs Sundari Devi
Jharkhand High Court · (2016) 3 AIRJharR 502 : (2016) 2 JLJR 179
High Courts20 Jan 2016Dismissed
Secretary cum Director, Department of Animal Husbandry & Fishery Vs Dr. Md. Sayeed
Jharkhand High Court · (2016) 2 JLJR 35
High Courts20 Jan 2016Dismissed
Ratnesh Kumar Singh Vs Rambha Devi
Jharkhand High Court · (2016) 3 AIRJharR 505 : (2016) 3 JBCJ 386 : (2016) 2 JLJR 37
Evidence Act, 1872 - Section 112Hindu Marriage Act, 1955 - Section 12(1)(d)
High Courts20 Jan 2016Dismissed
Ajmerun Khatoon Vs State of Jharkhand and another
Jharkhand High Court · (2016) 1 JBCJ 527
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306