High Courts18 Jan 2016Dismissed
Satyendra Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 423
Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 20, Section 5
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 585 of 1,479
High Courts18 Jan 2016Allowed
Sukharam Munda and another Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 194 : (2016) 1 JBCJ 517
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jan 2016Dismissed
Ramjani Devi Vs M/s. Tisco Limited
Jharkhand High Court · (2017) 2 JLJR 360
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33-C(2)
High Courts18 Jan 2016Allowed
Atish Mishra Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 359 : (2016) 1 JBCJ 525 : (2017) 2 JLJR 347
Criminal Procedure Code, 1973 (CrPC) — Section 82
High Courts18 Jan 2016Disposed off
Vibha Kumari Vs State of Jharkhand and others
Jharkhand High Court · (2016) 1 JBCJ 515 : (2016) 2 JCR 376
Constitution of India, 1950 — Article 226
High Courts15 Jan 2016Dismissed
Dhananjay Kumar Gupta Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 71
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3Penal Code, 1860 (IPC) - Section 498A
High Courts14 Jan 2016Dismissed
Soni Srivastava Vs Allahabad Bank
Jharkhand High Court · (2017) 1 JBCJ 189
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
High Courts14 Jan 2016Allowed
Arun Nayak Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 ECrC 108 : (2017) 1 JLJR 625
Penal Code, 1860 (IPC) - Section 302
High Courts14 Jan 2016Dismissed
Sanjay Kumar Mandal Vs The State of Jharkhand
Jharkhand High Court · (2016) 159 AIC 753 : (2017) 2 JLJR 608
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 138, 33Penal Code, 1860 (IPC) — Section 302, 328
High Courts14 Jan 2016Disposed off
Pankaj Kumar Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 124
Bihar Public Land Encroachment Act, 1956 — Section 11(a), 6(2)Constitution of India, 1950 — Article 226
High Courts14 Jan 2016Dismissed
Basant @ Bashant Harlalka and other Vs The State of Jharkhand and other
Jharkhand High Court · (2016) 2 ECrC 102 : (2016) 6 FLT 262 : (2017) 2 JLJR 626
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 26, 41, 42, 52, 64
High Courts14 Jan 2016Dismissed
Subodh Prasad Gupta Vs State of Jharkhand through Vigilance
Jharkhand High Court · (2016) 2 ECrC 457
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423, 424, 467, 468, 469, 471, 477-APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 Jan 2016Dismissed
M/s Corporate Ispat Alloys Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 2 JCR 313
Constitution of India, 1950 — Article 226
High Courts14 Jan 2016Dismissed
Hakim Mian @ Hakim Ansari Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 ECrC 297 : (2016) 1 JBCJ 523 : (2017) 1 JLJR 102
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 307
High Courts14 Jan 2016Allowed
Ashok Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2016) 159 AIC 757 : (2016) 4 AIRJharR 714 : (2016) 2 Crimes 798 : (2016) 2 ECrC 105 : (2017) 1 JLJR 620
Penal Code, 1860 (IPC) - Section 302
High Courts14 Jan 2016Partly Allowed
Gulam Murtaza Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 101
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 3(6)Constitution of India, 1950 - Article 226
High Courts14 Jan 2016Dismissed
Kokil Singh Sardar Vs The State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 436 : (2016) 2 ECrC 422 : (2016) 2 JBCJ 244 : (2016) 2 JLJR 500
Penal Code, 1860 (IPC) — Section 201, 302, 366
High Courts14 Jan 2016Dismissed
Mukesh Nayak Vs State of Jharkhand
Jharkhand High Court · (2016) 160 AIC 371 : (2016) 2 ECrC 395
Penal Code, 1860 (IPC) — Section 302, 394
High Courts14 Jan 2016Allowed
Kripa Sindhu Mahakud Vs State of Jharkhand
Jharkhand High Court · (2016) 2 JBCJ 348 : (2016) 2 JCR 423 : (2016) 2 JLJR 554
High Courts14 Jan 2016Disposed off
Dipak Kishore Dutta Roy and others Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 JBCJ 13 : (2016) 2 JCR 273
Constitution of India, 1950 — Article 226Jharkhand Co-operative Societies Act, 1935 — Section 14(8)