COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 710 of 1,479

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

High Courts16 Jan 2014

Uma Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 2 AJR 181 : (2014) 1 JLJR 506

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

High Courts16 Jan 2014Disposed Off

Suresh Prasad Bhagat Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 01 JH CK 0001

Read judgment

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

Read judgment

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