High Courts03 Apr 2013
Suresh Mehta Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 3 AJR 385
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 63, 9
COURT ARCHIVE
Jharkhand High Court judgments, 2013
1,412 judgments · page 48 of 71
High Courts03 Apr 2013Disposed Off
M/s. Electrosteel Steels Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 651
High Courts03 Apr 2013
Dayal Mahto and Most. Pato Devi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2013) 3 AJR 296
High Courts02 Apr 2013
Usha Devi and Others Vs State of Jharkhand
Jharkhand High Court · (2013) 3 JLJR 286
Criminal Procedure Code, 1973 (CrPC) — Section 320, 82Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts02 Apr 2013Allowed
Raghu Hajra Vs Ms. Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2013) 4 AJR 50 : (2013) 2 JLJR 366
High Courts02 Apr 2013Allowed
Bachchu Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 04 JH CK 0070
Bihar Reorganisation Act, 2000 — Section 73
High Courts02 Apr 2013Allowed
Chameli Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 676 : (2013) 2 JLJR 553
Constitution of India, 1950 — Article 14
High Courts02 Apr 2013
Nand Lal Gupta and Ors Vs The State of Jharkhand
Jharkhand High Court · (2013) 3 JLJR 470
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 120B, 34, 379, 411, 467
High Courts02 Apr 2013
Mithila Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 587
High Courts02 Apr 2013
Murty Devi Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2013) 4 JLJR 48
High Courts01 Apr 2013
Ajay Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 3 AJR 196
Penal Code, 1860 (IPC) — Section 438(2)
High Courts01 Apr 2013
Sakaldip Roy Vs Chairman, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2013) 2 AJR 793
Income Tax Act, 1922 — Section 66(2)
High Courts01 Apr 2013Dismissed
Chhotan Oraon alias Rabindra Oraon Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 655
High Courts01 Apr 2013
Rajesh Ravidas and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 342
High Courts01 Apr 2013Allowed
Nirmal Kumar Agarwal Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 246
High Courts01 Apr 2013Dismissed
Manik Chandra Das Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 8
High Courts01 Apr 2013Disposed Off
Pramod Kumar Agrawal Vs Mineral Area Development Authority and Another
Jharkhand High Court · (2013) 3 AJR 66
Bihar Mineral Area Development Authority Act, 1986 — Section 30(6)
High Courts01 Apr 2013
Ram Gopal Aggrawal @ Ram Gopal Agarwalla Vs State of Jharkhand
Jharkhand High Court · (2013) 3 JLJR 289
Essential Commodities Act, 1955 — Section 7
High Courts01 Apr 2013Dismissed
Parmanand Pandey Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 2 AJR 792
Penal Code, 1860 (IPC) — Section 379
High Courts01 Apr 2013Dismissed
Mallu Yadav Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 700
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Income Tax Act, 1922 — Section 34(1)(b)