High Courts18 Jan 2014
Chandra Bhushan Kumar and Ashok Kumar Nag Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 3 AJR 76 : (2014) 1 JLJR 543
COURT ARCHIVE
Jharkhand High Court judgments, 2014
1,180 judgments · page 55 of 59
High Courts18 Jan 2014
Cyril Toppo Vs Union of India
Jharkhand High Court · (2014) 3 JLJR 290
Constitution of India, 1950 — Article 226
High Courts17 Jan 2014Allowed
Shambhu Chaudhary Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2014) 01 JH CK 0122
Penal Code, 1860 (IPC) - Section 147 341 353 427
High Courts17 Jan 2014
Rajendra Prasad Vs The State of Jharkhand, The Principal Secretary, Road Construction Department, The Special Secretary, Road Construction Department and The Deputy Secretary, Road Construction Department
Jharkhand High Court · (2014) 1 JLJR 497
High Courts17 Jan 2014Disposed Off
Landu Deogam and Others Vs Union of India and Others
Jharkhand High Court · (2014) 2 AJR 255
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302Unlawful Activities (Prevention) Act, 1967 — Section 17
High Courts16 Jan 2014
Sri Sanjay Rungta Vs Office of the Commissioner of Income Tax (Appeals), Ranchi and Another
Jharkhand High Court · (2014) 266 CTR 181
Evidence Act, 1872 - Section 34Income Tax Act, 1961 - Section 132(1) 132(4A) 142(1) 154 158B(b)
High Courts16 Jan 2014
Bhola Nath Rajak, Ramchander Sahu and Anil Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 2 AJR 638
High Courts16 Jan 2014Dismissed
Govind Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2014) 2 AJR 261
Penal Code, 1860 (IPC) - Section 420 467 468 469 470
High Courts16 Jan 2014Dismissed
Mangar Ray Vs The State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 612
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Jan 2014
Uma Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 2 AJR 181 : (2014) 1 JLJR 506
High Courts16 Jan 2014
Madan Singh Vs Bharat Coking Coal Ltd., Director (Personnel), BCCL, Project Officer, Satabdi Open Cast Project Colliery, BCCL and Personnel Manager-cum-Enquiry Officer, Satabdi Colliery, BCCL
Jharkhand High Court · (2014) 2 AJR 204 : (2014) 1 JLJR 500
Constitution of India, 1950 - Article 226
High Courts16 Jan 2014
Gopi Nandan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2014) 140 FLR 1061
Constitution of India, 1950 — Article 311(2)
High Courts16 Jan 2014
Moti Ganjhu Vs State of Jharkhand
Jharkhand High Court · (2014) 3 AJR 349
Criminal Procedure Code, 1973 (CrPC) — Section 101, 145, 161, 162, 170Penal Code, 1860 (IPC) — Section 158, 302, 323, 34, 376
High Courts16 Jan 2014Allowed
Krishna Kant Mehta Vs State of Jharkhand
Jharkhand High Court · (2014) 2 DMC 205
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 498A
High Courts16 Jan 2014
Samrendra Nath Hazra @ S.N. Hazra Vs The State of Jharkhand and Another
Jharkhand High Court · (2014) 1 JLJR 572
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)(ii)
High Courts16 Jan 2014Allowed
Dilip Bhuiyan Vs Central Coalfield Limited and Others
Jharkhand High Court · (2014) 4 AJR 230 : (2014) 2 JLJR 58 : (2014) LLR 588
Penal Code, 1860 (IPC) — Section 395
High Courts16 Jan 2014Dismissed
Sudhir Kumar Petitioner Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 1 JLJR 511 : (2014) 1 LLN 641
Constitution of India, 1950 - Article 14 15 15(2) 15(4) 16
High Courts16 Jan 2014Disposed Off
Suresh Prasad Bhagat Vs The State of Jharkhand and Others
Jharkhand High Court · (2014) 01 JH CK 0001
High Courts15 Jan 2014
Puspa Majumdar Vs Union of India
Jharkhand High Court · (2014) 3 ACC 881 : (2015) ACJ 1187
Railways Act, 1989 — Section 123(c)(2), 124A, 124A
High Courts15 Jan 2014Dismissed
Sukhlal Sirka Vs State of Jharkhand
Jharkhand High Court · (2014) 2 AJR 373 : (2014) 2 JLJR 567
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304(ii)