COURT ARCHIVE

Jharkhand High Court judgments, 2013

1,412 judgments · page 50 of 71

High Courts21 Mar 2013Allowed

Niranjan Roy Vs The State of Jharkhand

Jharkhand High Court · (2013) 4 JLJR 90

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155, 41, 71, 73, 73(1)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 466, 467

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High Courts21 Mar 2013

Umesh Kumar Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 2 JLJR 362

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High Courts20 Mar 2013Dismissed

Smt. Arti Burman Vs The Union of India and Others

Jharkhand High Court · (2013) 2 AJR 847 : (2013) 2 JLJR 239

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High Courts20 Mar 2013Dismissed

Ram Kumar Singh Vs M/s. Bharat Cocking Coal Limited and Others

Jharkhand High Court · (2013) 3 AJR 747

Payment of Gratuity Act, 1972 — Section 4(6), 4(6)(b)(ii)

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High Courts20 Mar 2013

Awadhesh Kumar Pandey Vs The State of Jharkhand and Another

Jharkhand High Court · (2013) 03 JH CK 0028

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High Courts20 Mar 2013Dismissed

Shiv Kumar Beri, Rajesh Kumar Bari @ Rajesh Beri and Deepti Hans Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 03 JH CK 0027

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High Courts19 Mar 2013Dismissed

B.M.S. Associates, Jamshedpur Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 03 JH CK 0101

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High Courts19 Mar 2013

Md. Ishrail Ansari Vs The State of Jharkhand and Another

Jharkhand High Court · (2013) 2 JLJR 608

Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 419, 420

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High Courts19 Mar 2013Dismissed

Md. Salim, Siraj Kureshi and Irphan Ahmad Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 03 JH CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Cruelty to Animals Act, 1960 — Section 11(i)(a), 11(i)(d), 11(i)(e), 11(i)(f), 11(i)(h)

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High Courts19 Mar 2013

Kamal Sheikh and Sheikh Baitul Vs State of Jharkhand

Jharkhand High Court · (2013) 03 JH CK 0096

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High Courts19 Mar 2013Dismissed

Sre Gopal Barelia and Others Vs State of Jharkhand

Jharkhand High Court · (2013) 03 JH CK 0095

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High Courts19 Mar 2013Dismissed

Champa Devi and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 3 AJR 552 : (2013) 2 JLJR 372

Criminal Procedure Code, 1973 (CrPC) — Section 127, 362, 482Negotiable Instruments Act, 1881 (NI) — Section 141Penal Code, 1860 (IPC) — Section 304A, 34, 406, 420, 506

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High Courts19 Mar 2013Dismissed

Chandra Shekhar Singh @ Chand Shekhar Singh Vs The Chairman, Steel Authority of India Ltd. and Others

Jharkhand High Court · (2013) 3 AJR 654 : (2013) 2 JLJR 236

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High Courts19 Mar 2013Dismissed

R. Sundarasamy Vs Union of India and Others

Jharkhand High Court · (2013) 3 JLJR 182

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High Courts19 Mar 2013Dismissed

Md. Murtaza Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 03 JH CK 0018

Constitution of India, 1950 — Article 226, 243, 243ZGJharkhand Municipal Act, 2011 — Section 540

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High Courts18 Mar 2013Dismissed

Ram Ashish Tiwari Vs The State of Jharkhand, Officer in charge, Tatisilway P.S. and Rajendra Chaturbedi

Jharkhand High Court · (2013) 03 JH CK 0107

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467

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High Courts18 Mar 2013