High Courts21 Dec 2012
Sanjeev Kumar Verma Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 12 JH CK 0075
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2012
1,856 judgments · page 1 of 93
High Courts21 Dec 2012Dismissed
Mangla Nand Marik Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 12 JH CK 0074
High Courts21 Dec 2012
Shree Prakash Singh @ Shree Babu Vs The State of Jharkhand and Smt. Nidhi Singh
Jharkhand High Court · (2012) 12 JH CK 0033
High Courts21 Dec 2012Allowed
Sanjay Kumar Raha @ Sanjeev Kumar Raha and Others Vs Michael Tigga and Others
Jharkhand High Court · (2013) 3 AJR 581
Chotanagpur Tenancy Act, 1908 — Section 46, 46(4A)Constitution of India, 1950 — Article 342Evidence Act, 1872 — Section 68
High Courts21 Dec 2012Allowed
Harihar Sao and Others Vs Shyamdeo Prasad
Jharkhand High Court · (2013) 2 JLJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137
High Courts21 Dec 2012Dismissed
Bhuneshwar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 55
High Courts20 Dec 2012Dismissed
Raj Kumar Kapardar and Another Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 199
High Courts20 Dec 2012Dismissed
Sri Om Narayan Singh @ Tuntun Singh Vs The Union of India and Others
Jharkhand High Court · (2012) 12 JH CK 0024
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts20 Dec 2012
M/s. Jayshree Service Station Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 33
High Courts19 Dec 2012Dismissed
Namal Soren Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 80
Penal Code, 1860 (IPC) — Section 147, 379, 447
High Courts19 Dec 2012Dismissed
Sunil Kumar Singh Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2013) 1 JLJR 263
High Courts19 Dec 2012Dismissed
Ram Prasad Halwai Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 239 : (2013) 1 JLJR 517
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(2), 378(4)Penal Code, 1860 (IPC) — Section 147, 34, 341, 379, 427
High Courts19 Dec 2012
Bidya Lakhan Bhagat Vs State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 708
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 378(2), 378(4)Penal Code, 1860 (IPC) — Section 420
High Courts19 Dec 2012
Ratan Kumar Sinha Vs The State of Jharkhand, Anil Kumar Jain, Kalpana Jain and Subrato Banerjee
Jharkhand High Court · (2013) 2 AJR 374
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(2), 378(4)Penal Code, 1860 (IPC) — Section 120B, 420, 469, 471
High Courts18 Dec 2012Allowed
Keshari Devi and Others Vs The Divisional Manager, National Insurance Company Ltd. and Another
Jharkhand High Court · (2013) 1 JLJR 317
High Courts18 Dec 2012Allowed
Partha Sarathi Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 1 Crimes 29
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)
High Courts17 Dec 2012Allowed
Tulsi Das Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 281
Constitution of India, 1950 — Article 311
High Courts17 Dec 2012Allowed
Azam Khan and Dinesh Ram Vs The State of Jharkhand and Bishnu Kumar Khator
Jharkhand High Court · (2013) 1 JLJR 524
Penal Code, 1860 (IPC) — Section 120B, 323, 464, 467, 468
High Courts17 Dec 2012Allowed
Lakhan Kumar Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2013) 2 AJR 122
High Courts17 Dec 2012
Etwa Mahli Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 118
Penal Code, 1860 (IPC) — Section 302, 304