High Courts10 Feb 2012Allowed
Rutu Munda @ Ritupuran Munda and Ramautar Seth Vs The State of JHARKHAND and Others
Jharkhand High Court · (2012) 02 JH CK 0133
COURT ARCHIVE
Jharkhand High Court judgments, 2012
1,856 judgments · page 83 of 93
High Courts10 Feb 2012Allowed
Dhiren Singh Vs State of Jharkhand
Jharkhand High Court · (2012) 02 JH CK 0079
Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1932 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 439, 440
High Courts10 Feb 2012
Dilip Kumar Rabidas Vs The State of Jharkhand, The Secretary, Department of Health, Govt. of Jharkhand, Ranchi, Deputy Secretary, Department of Health, Govt. of Jharkhand, Ranchi and Civil Surgeon, Godda
Jharkhand High Court · (2012) 02 JH CK 0074
Constitution of India, 1950 — Article 226
High Courts10 Feb 2012Allowed
Ashok Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 02 JH CK 0039
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10
High Courts09 Feb 2012Dismissed
Digeshwar Mistry @ Digu Mistry Vs The State of Jharkhand
Jharkhand High Court · (2012) 02 JH CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)
High Courts09 Feb 2012Allowed
Shyam Sundar Agarwalla, Banwari Lal Agarwalla, Surendra Kumar @ Surendra Kumar Agarwalla and Ramesh Kumar Agarwalla Vs The State of JHARKHAND and The Branch Manager, Punjab National Bank, Jharia Branch, Jharia
Jharkhand High Court · (2012) 2 JCR 497 : (2012) 2 JLJR 94
Criminal Procedure Code, 1973 (CrPC) — Section 320(3), 321Penal Code, 1860 (IPC) — Section 109, 120B, 149, 34, 406
High Courts09 Feb 2012Dismissed
Basudeo Mandal, Gulab Mandal and Bari @ Badari Mandal Vs State of Jharkhand
Jharkhand High Court · (2012) 2 JLJR 407
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Feb 2012Allowed
Islam Ansari Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 485 : (2012) 3 JLJR 80
High Courts09 Feb 2012Allowed
M/s Steel Authority of India Limited, Bokaro Vs The Presiding Officer, Labour Court, Bokaro and P.N. Sinha
Jharkhand High Court · (2012) 135 FLR 1089 : (2012) 4 JCR 275
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts09 Feb 2012
M/s Metallurgical Engineering and Consultant (India) Limited Vs Commissioner of Income Tax, Ranchi
Jharkhand High Court · (2012) 2 JLJR 138
Income Tax Act, 1961 — Section 256(1), 80, 80O
High Courts08 Feb 2012
Association of Retired Employees of Coal Association (Organization) Vs Shri Parth Sarathi Bhattacharyya Chairman CCL and Others
Jharkhand High Court · (2012) 2 JCR 390
High Courts08 Feb 2012Dismissed
Dr. Bahadur Singh Vs Vinoba Bhave University and others
Jharkhand High Court · (2012) 02 JH CK 0151
High Courts08 Feb 2012Dismissed
Ugani Devi Vs M/s Central Coalfields Limited and Others
Jharkhand High Court · (2012) 2 JCR 52
High Courts08 Feb 2012Dismissed
Smt. Teresa Kujur Vs The State of Jharkhand and others
Jharkhand High Court · (2012) 02 JH CK 0097
High Courts08 Feb 2012Dismissed
Sanjay Singh Vs The State of Jharkhand
Jharkhand High Court · (2012) 2 JLJR 356
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 332
High Courts08 Feb 2012Dismissed
Pache @ Pachchepali Kerai and Others Vs The State of Jharkhand
Jharkhand High Court · (2012) 02 JH CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Feb 2012Dismissed
Shah Mohammad Khan Vs The State of Jharkhand, The Director (Secondary Education), Govt of Jharkhand, Ranchi, The District Education Officer, Palamau and The Principal, Project Kartick Oraon High School, Manatu
Jharkhand High Court · (2012) 02 JH CK 0073
Bihar Education Code, 1961 — Rule 819
High Courts08 Feb 2012Allowed
Sushil Ignatius Minz Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 282
Constitution of India, 1950 — Article 226
High Courts08 Feb 2012Allowed
Tajmina Khaton Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 281 : (2012) 2 JLJR 313
High Courts07 Feb 2012Dismissed
Rita Kumari Vs The Bihar College Service Commission and Others
Jharkhand High Court · (2012) 2 JCR 394 : (2012) 2 JLJR 369
Constitution of India, 1950 — Article 226