High Courts01 Mar 2013
Balkesh Yadav and Another Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 204
Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 768 of 1,479
High Courts01 Mar 2013Dismissed
Madhu Saksena and Others Vs Bank of India and Others
Jharkhand High Court · (2013) 3 AJR 740 : (2013) 2 JLJR 344
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts01 Mar 2013Dismissed
Raj Narayan Rai Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 151
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 414, 420, 467, 468
High Courts01 Mar 2013
Uzra Khatoon Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 450
High Courts01 Mar 2013
Suresh Prasad Singh Vs Bihar State Food and Civil Supplies Corporation Ltd. and Others
Jharkhand High Court · (2013) 3 AJR 87 : (2013) 2 JLJR 217
Constitution of India, 1950 — Article 311
High Courts01 Mar 2013Dismissed
Indra Deo Singh Vs The Union of India and Another
Jharkhand High Court · (2013) 2 JLJR 213
Constitution of India, 1950 — Article 226
High Courts01 Mar 2013
Sunny Kumar Jaiswal and Others Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 392
High Courts01 Mar 2013
Sayadi Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 612
Arms Act, 1959 — Section 27Criminal Law (amendment) Act, 2013 — Section 17Income Tax Act, 1922 — Section 14(2)(c), 24(1), 66(1)
High Courts01 Mar 2013Allowed
Dr. Akhaury Brajesh Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 613
High Courts01 Mar 2013Allowed
Narayan Murti Vs The State of Jharkhand
Jharkhand High Court · (2013) 2 JLJR 20
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 409, 423, 424Prevention of Corruption Act, 1988 — Section 10(1), 10(3), 10(4), 13(1)(d), 13(2)
High Courts01 Mar 2013Disposed Off
Umesh Jaiswal and Others Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 268
High Courts01 Mar 2013Dismissed
Uzra Khatoon Vs The State of Jharkhand, Deputy Commissioner, Hazaribagh-cum-Chairman District Compassionate Committee, District Superintendent of Education and Sanju Ara
Jharkhand High Court · (2013) 2 AJR 452 : (2013) 2 JLJR 292
High Courts01 Mar 2013Dismissed
Baidya Majhi Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 150
Penal Code, 1860 (IPC) — Section 34, 376
High Courts01 Mar 2013Dismissed
Kalyan Maharaj Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 394
Electricity Act, 2003 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts01 Mar 2013Partly Allowed
Pulkit Satyam Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2014) 1 JLJR 84
High Courts28 Feb 2013
Dr. Amresh Narayan Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 680
Penal Code, 1860 (IPC) — Section 120B, 201, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts28 Feb 2013
Meena Devi and Another Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 85
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Feb 2013
Jhibra Uraon Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 203
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts28 Feb 2013Disposed Off
Jivan Oraon and Others Vs State of Bihar and Others
Jharkhand High Court · (2013) 3 AJR 197
High Courts28 Feb 2013
Jai Ram Mahto Vs The State of Jharkhand, The Secretary-cum-Revisional Authority, Department of Forest and Environment, The District Magistrate/Deputy Commissioner-cum-Appellate Authority and The Divisional Forest Officer
Jharkhand High Court · (2013) 3 EFLT 472 : (2013) 2 JLJR 533