COURT ARCHIVE

Jharkhand High Court judgments, 2014

1,180 judgments · page 56 of 59

High Courts15 Jan 2014

Satyendra Yadav and Binay Yadav Vs State of Jharkhand

Jharkhand High Court · (2014) 2 AJR 632 : (2014) 2 JLJR 339

Criminal Procedure Code, 1973 (CrPC) - Section 1 154 156(3) 173 173(3)Penal Code, 1860 (IPC) - Section 307 34

Read judgment

High Courts15 Jan 2014

Amardip Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2014) 3 AJR 386 : (2014) 2 JLJR 74

Criminal Procedure Code, 1973 (CrPC) - Section 154 156(3) 161 173 173(2)Penal Code, 1860 (IPC) - Section 307 34

Read judgment

High Courts15 Jan 2014

Pramod Kumar Das, Ashok Kumar and Kumari Hemlata @ Nilam Devi @ Hemlata Devi Vs State of Jharkhand

Jharkhand High Court · (2014) 3 AJR 855

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 173, 173(2)Penal Code, 1860 (IPC) — Section 304B, 34

Read judgment

High Courts15 Jan 2014Disposed Off

Tata Iron and Steel Company Limited (Now Tata Steel Limited) Vs Regional Provident Fund Commissioner (C), Employees Provident Fund Organisation and Others

Jharkhand High Court · (2014) 141 FLR 477

Read judgment

High Courts15 Jan 2014

Bigan Mian @ Siraj Mian Vs State of Jharkhand

Jharkhand High Court · (2014) 4 AJR 292 : (2014) 2 JLJR 95

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 173, 173(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Read judgment

High Courts15 Jan 2014

Barun Pandit Vs State of Jharkhand

Jharkhand High Court · (2014) 3 AJR 309 : (2014) 2 JLJR 31

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 173, 389Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts13 Jan 2014

Ramesh Yadav Vs State of Jharkhand and Another

Jharkhand High Court · (2014) 1 JLJR 711

Penal Code, 1860 (IPC) — Section 406, 409, 420

Read judgment

High Courts10 Jan 2014Disposed Off

Gopi Nandan Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2014) 1 AJR 763 : (2014) 1 JLJR 420

Constitution of India, 1950 — Article 311(2)

Read judgment

High Courts10 Jan 2014

Gopi Nath Ghosh Vs The State of Jharkhand and Another

Jharkhand High Court · (2014) 2 AJR 665 : (2014) 1 JLJR 345

Read judgment

High Courts10 Jan 2014Allowed

Pinki Devi Vs Union of India

Jharkhand High Court · AIR 2014 JH 88 : (2014) 2 AJR 863 : (2014) 1 JLJR 340

Railways Act, 1989 — Section 123(c), 124A

Read judgment

High Courts10 Jan 2014Allowed

Usha Martin Limited (Usha Ismal Division) Vs Dashrath Upadhyay

Jharkhand High Court · (2014) 1 AJR 676 : (2014) 141 FLR 850 : (2014) 2 JLJR 267 : (2014) 1 LLJ 506 : (2014) LLR 362

Constitution of India, 1950 - Article 226Contract Labour (Regulation and Abolition) Act, 1970 - Section 10 10(1) 10(1)(c) 10(2) 12

Read judgment

High Courts10 Jan 2014Allowed

Ramesh Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2014) 1 JLJR 344

Criminal Procedure Code, 1973 (CrPC) — Section 197Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 33

Read judgment

High Courts10 Jan 2014

Govind Jha Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 DMC 197 : (2014) 3 JLJR 293

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts10 Jan 2014

Yamuna Singh Vs The State of Jharkhand

Jharkhand High Court · (2014) 1 JLJR 351

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42

Read judgment

High Courts10 Jan 2014Allowed

Shyamal Chakravarty and Others Vs Union of India

Jharkhand High Court · (2014) 2 AJR 94 : (2014) 1 JLJR 534

Penal Code, 1860 (IPC) - Section 120(B) 120B 420 468 471Prevention of Corruption Act, 1988 - Section 13(1)(c)(d) 13(1)(d) 13(2)

Read judgment

High Courts09 Jan 2014Allowed

Arun Kumar Srivastava Vs The Bank of India

Jharkhand High Court · (2014) 3 AJR 254 : (2014) 2 JLJR 110

Read judgment

High Courts09 Jan 2014

Mahabir Prasad Rungta Vs Office of the Commissioner of Income Tax (Appeals), Ranchi and Another

Jharkhand High Court · (2014) 7 AJR 139 : (2014) 266 CTR 175 : (2014) 2 JLJR 288

Evidence Act, 1872 - Section 34Income Tax Act, 1961 - Section 132 132(4A) 158B 158B(b) 158BC

Read judgment

High Courts09 Jan 2014

M/S. Bharat Petroleum Corporation Limited Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2014) 2 AJR 810

Standards of Weights and Measures (Enforcement) Act, 1985 - Section 22 24(1) 24(3) 41Standards of Weights and Measures Act, 1976 - Section 2(zc)

Read judgment

High Courts09 Jan 2014Allowed

Sumit Kumar Mahato Vs Bharat Coking Coal Limited

Jharkhand High Court · (2014) 2 AJR 851

Read judgment

High Courts09 Jan 2014Allowed

Dablu Bedia Vs The Central Coalfields Ltd. and Others

Jharkhand High Court · (2014) 2 AJR 858 : (2014) 1 JLJR 426

Constitution of India, 1950 — Article 14, 16

Read judgment