COURT ARCHIVE

Jharkhand High Court judgments, 2012

1,856 judgments · page 92 of 93

High Courts08 Jan 2012

Citizen's Cause Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 01 JH CK 0083

Bihar Prevention of Specified Corrupt Practices Act, 1983 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(1), 161(1B), 161(3)Evidence Act, 1872 — Section 145, 161

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High Courts06 Jan 2012Allowed

M/s. Shri Ram Multicom Pvt. Ltd. Vs M/s. B.N. Hotels (P). Ltd.

Jharkhand High Court · AIR 2012 Jhar 144 : (2012) 3 JCR 322

Arbitration and Conciliation Act, 1996 — Section 11(6), 9

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High Courts06 Jan 2012

Niwas Singh Vs Bokaro Steel Plant, Bokaro, The Managing Director, Bokaro Steel Plant, Bokaro and The Executive Director (P and A) Bokaro Steel Plant, Bokaro

Jharkhand High Court · (2012) 3 JCR 327

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High Courts06 Jan 2012Allowed

Dr. Anant Kumar Akhouri Vs The Vice Chancellor, Ranchi University, Ranchi and Others

Jharkhand High Court · (2012) 2 JCR 153 : (2013) 3 JLJR 538

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High Courts06 Jan 2012Dismissed

Sudhanshu Trivedi Vs State of Jharkhand

Jharkhand High Court · (2012) 3 JCR 377

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts06 Jan 2012

Board of Industrial and Financial Reconstruction (B.I.F.R.) Vs Raj Hans Steel Limited

Jharkhand High Court · (2012) 01 JH CK 0005

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High Courts05 Jan 2012Allowed

Keshawa Prasad Singh Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2012) 01 JH CK 0127

Constitution of India, 1950 — Article 309

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High Courts05 Jan 2012

Ravindra Kumar Tiwary Vs Smt. Anandi Tiwari

Jharkhand High Court · AIR 2012 Jhar 105 : (2012) 2 DMC 396 : (2012) 3 JCR 359

Hindu Marriage Act, 1955 — Section 13, 9

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High Courts05 Jan 2012Allowed

M/s Hotel Woodland Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · AIR 2012 Jhar 110 : (2012) 1 JLJR 169

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High Courts05 Jan 2012Allowed

Employers in relation to the management of Dugda Coal Washery of M/s BCCL Vs The General Secretary, Coal Washeries Workers Union Dhanbad

Jharkhand High Court · (2012) 133 FLR 190 : (2012) 3 LLJ 107

Industrial Disputes Act, 1947 — Section 17, 25

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High Courts05 Jan 2012

Smt. Sarojini Devi Vs State of Bihar and Others

Jharkhand High Court · (2012) 01 JH CK 0082

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High Courts05 Jan 2012Allowed

R.C. Mahajan, M.P. Registrar A.K. Verma Vs The State of Bihar (now Jharkhand) and Another

Jharkhand High Court · (2012) 2 JLJR 126

Penal Code, 1860 (IPC) — Section 34, 40(G), 405, 506

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High Courts05 Jan 2012Dismissed

Sant Lal Sharma Vs Union of India and Others

Jharkhand High Court · (2012) 2 JCR 187

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High Courts05 Jan 2012Dismissed

Rameshwar Mishra Vs The State of Bihar and The Deputy Commissioner, Ranchi

Jharkhand High Court · (2012) 1 JLJR 161

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High Courts05 Jan 2012Allowed

R.S.S.L.N. Bhaskarudu Vs The State of Bihar (Now State of Jharkhand) and Gurnam Singh

Jharkhand High Court · (2012) 3 JCR 372 : (2012) 1 JLJR 171

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 192, 199, 34, 406

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High Courts05 Jan 2012Allowed

Atin Banerjee and Others Vs State of Bihar and another

Jharkhand High Court · (2012) 1 JCR 200

Penal Code, 1860 (IPC) — Section 34, 420

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High Courts05 Jan 2012Dismissed

Shyamlal Mirdha, Nimai Mirdha and Dilip Mirdha Vs State of Jharkhand

Jharkhand High Court · (2012) 01 JH CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 452

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High Courts04 Jan 2012Dismissed

Gyan Prakash Bakhala Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 01 JH CK 0134

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High Courts04 Jan 2012Dismissed

Syed Mohammad Sharfullah Vs Principal, Delhi Public School, Dhanbad and Others

Jharkhand High Court · (2012) 1 JLJR 214

Civil Procedure Code, 1908 (CPC) — Section 100(A)

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High Courts04 Jan 2012Allowed

Sandep Kumar Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 366 : (2012) 1 JLJR 157

Constitution of India, 1950 — Article 226

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