High Courts25 Jan 2012Allowed
Yudhisthir Mahato and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 313
COURT ARCHIVE
Jharkhand High Court judgments, 2012
1,856 judgments · page 88 of 93
High Courts25 Jan 2012Allowed
Smt. Chunari Devi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2012) 2 JCR 118 : (2012) 1 JLJR 240
High Courts24 Jan 2012Dismissed
Boyo Bari and Others Vs The State of Jharkhand
Jharkhand High Court · (2012) 01 JH CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts24 Jan 2012Allowed
The State of Jharkhand and Others Vs M/s Domco Smokeless Fuels (P) Ltd.
Jharkhand High Court · (2012) 1 JLJR 253
Stamp Act, 1899 — Section 47A
High Courts24 Jan 2012
Durga Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JLJR 458
High Courts24 Jan 2012
Syed. Md. Ehteshamuddin Daudi Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2012) 2 JCR 111
High Courts24 Jan 2012
Smt. Manju Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 171
High Courts24 Jan 2012Allowed
Bapi Das Roy @ Bapi Vs The State of Jharkhand
Jharkhand High Court · (2012) 01 JH CK 0038
Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 426
High Courts24 Jan 2012Dismissed
Md. Reyajuddin Ansari @ Reyaj Ansari Vs State of Jharkhand
Jharkhand High Court · (2012) 2 JCR 112
High Courts24 Jan 2012Allowed
Niraj Thakur @ Niraj Kumar Thakur Vs State of Jharkhand
Jharkhand High Court · (2012) 2 JCR 110
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 34, 366A, 376
High Courts24 Jan 2012
Prem Narain Sao and Others Vs The State of Jharkhand
Jharkhand High Court · (2012) 2 JLJR 36
Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 328, 34
High Courts24 Jan 2012Allowed
Jitu Ram @ Jitu Kumar Ram Vs State of Jharkhand
Jharkhand High Court · (2012) 2 JCR 107
High Courts23 Jan 2012Dismissed
Philip Kharia @ Phalips Kharia and Others Vs Kamil Kharia
Jharkhand High Court · (2012) 2 JLJR 468
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts23 Jan 2012Dismissed
Johan Munda and Birsa Munda Vs The State of Jharkhand
Jharkhand High Court · (2012) 01 JH CK 0095
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts23 Jan 2012Allowed
Baijal Tuddu Vs State of Bihar now Jharkhand and Another
Jharkhand High Court · (2012) 01 JH CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Jan 2012Allowed
The Branch Manager, State Bank of India and Another Vs State of Bihar now Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0023
Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
High Courts23 Jan 2012
Ranki Kujur and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 132
High Courts23 Jan 2012Allowed
Bijay Kumar Bathwal Vs State of Bihar
Jharkhand High Court · (2012) 2 JCR 106
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Jan 2012
Ranki Kujur and Puspa Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0064
High Courts20 Jan 2012Allowed
B.I.F.R. Vs M/s UMI Special Steel Ltd.
Jharkhand High Court · (2012) 2 JCR 103
Companies Act, 1956 — Section 441(2)Limitation Act, 1963 — Article 137, 62Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2, 2(1), 5