High Courts15 Mar 2013Dismissed
Manoj Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 707 : (2013) 2 JLJR 261
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 764 of 1,479
High Courts15 Mar 2013
Madan Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 372 : (2013) 2 JLJR 230
High Courts15 Mar 2013
Mina Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 4 JLJR 210
Electricity Act, 2003 — Section 53, 68
High Courts15 Mar 2013Dismissed
Niraj Kumar @ Niraj Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 34
Constitution of India, 1950 — Article 19(1)(g)Motor Vehicles Act, 1988 — Section 72(2)
High Courts15 Mar 2013Allowed
Akhilesh Kumar Singh Vs Regional Provident Fund Commissioner and Others
Jharkhand High Court · (2013) 2 AJR 789
High Courts15 Mar 2013Dismissed
Janardan Lal Vs The Vice Chancellor of Ranchi University and Another
Jharkhand High Court · (2013) 3 AJR 716 : (2013) 2 JLJR 403
Constitution of India, 1950 — Article 14, 16
High Courts15 Mar 2013Dismissed
Bindeshwari Prasad Vs Hindustan Copper Ltd. and Others
Jharkhand High Court · (2013) 3 AJR 230 : (2013) 3 JLJR 267
Constitution of India, 1950 — Article 226
High Courts15 Mar 2013
Aswini Kumar Kundu Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 380
High Courts15 Mar 2013Dismissed
Md. Ruhullah Khan Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 210
Constitution of India, 1950 — Article 226
High Courts15 Mar 2013Allowed
Dr. Braj Nandan Prasad Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 03 JH CK 0025
High Courts15 Mar 2013Dismissed
Sadan Lal Vs State of Jharkhand
Jharkhand High Court · (2013) 03 JH CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts14 Mar 2013Dismissed
Lakhi Singh and Another Vs Chuto Singh
Jharkhand High Court · (2013) 2 JLJR 264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts14 Mar 2013
Halen Kerketta Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 616
Arms Act, 1959 — Section 25(1B)a, 26, 35Criminal Law (amendment) Act, 2013 — Section 17Finance Act, 1939 — Section 6
High Courts14 Mar 2013Dismissed
Santosh Chourasia and Another Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 167
Criminal Procedure Code, 1973 (CrPC) — Section 319, 82, 83
High Courts14 Mar 2013Allowed
Tahera Shabnam and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 17
High Courts13 Mar 2013Dismissed
Vindhyachal Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 399
High Courts12 Mar 2013
Shrawan Mahto Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2013) 3 AJR 317 : (2013) 3 JLJR 179
Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 2013Allowed
Rohit Khaitan Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 168 : (2013) 4 JLJR 637
Central Sales Tax Act, 1956 — Section 10, 10(a), 10A, 6, 6ACriminal Procedure Code, 1973 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 120B, 380, 411, 420, 467
High Courts12 Mar 2013Dismissed
Mintu Kashyap Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 296 : (2013) 4 JLJR 100
Constitution of India, 1950 — Article 22, 226, 32Jharkhand Control Of Crimes Act, 2002 — Section 12, 12(2), 16