High Courts02 Jan 2013
Nirmala Kispotta Vs Nanki Tigga
Jharkhand High Court · (2013) 1 JLJR 449
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 784 of 1,479
High Courts02 Jan 2013Disposed Off
Md. Mukhtar Ahmad Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 615
High Courts02 Jan 2013Dismissed
Hemanand Baraik Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 426
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts02 Jan 2013
The Commissioner of Income Tax, Ranchi Vs M/s. Tata Yodogawa Ltd., Jamshedpur
Jharkhand High Court · (2013) 263 CTR 371 : (2013) 351 ITR 379
Income Tax Act, 1961 — Section 154, 256(1), 3(a), 32AB, 32AB
High Courts02 Jan 2013
Smt. Poonam Sinha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 706
High Courts02 Jan 2013Dismissed
Kedar Ram Modi Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 11 : (2013) 3 JLJR 164
Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts02 Jan 2013Dismissed
Krishna Kumar Khaware Vs Acharya Vinoba Bhave University and Others
Jharkhand High Court · (2013) 1 AJR 790 : (2013) 2 JLJR 625
Bihar State Universities Act, 1976 — Section 35
High Courts02 Jan 2013
Swami Mahimanand Saraswati @ Shami Dayanand Saraswati Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 2 AJR 91 : (2013) 1 JLJR 402
High Courts21 Dec 2012
Sanjeev Kumar Verma Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 12 JH CK 0075
Constitution of India, 1950 — Article 226
High Courts21 Dec 2012Dismissed
Mangla Nand Marik Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 12 JH CK 0074
High Courts21 Dec 2012
Shree Prakash Singh @ Shree Babu Vs The State of Jharkhand and Smt. Nidhi Singh
Jharkhand High Court · (2012) 12 JH CK 0033
High Courts21 Dec 2012Allowed
Sanjay Kumar Raha @ Sanjeev Kumar Raha and Others Vs Michael Tigga and Others
Jharkhand High Court · (2013) 3 AJR 581
Chotanagpur Tenancy Act, 1908 — Section 46, 46(4A)Constitution of India, 1950 — Article 342Evidence Act, 1872 — Section 68
High Courts21 Dec 2012Allowed
Harihar Sao and Others Vs Shyamdeo Prasad
Jharkhand High Court · (2013) 2 JLJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137
High Courts21 Dec 2012Dismissed
Bhuneshwar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 55
High Courts20 Dec 2012Dismissed
Raj Kumar Kapardar and Another Vs State of Jharkhand
Jharkhand High Court · (2013) 3 AJR 199
High Courts20 Dec 2012Dismissed
Sri Om Narayan Singh @ Tuntun Singh Vs The Union of India and Others
Jharkhand High Court · (2012) 12 JH CK 0024
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts20 Dec 2012
M/s. Jayshree Service Station Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 JLJR 33
High Courts19 Dec 2012Dismissed
Namal Soren Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 80
Penal Code, 1860 (IPC) — Section 147, 379, 447
High Courts19 Dec 2012Dismissed
Sunil Kumar Singh Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2013) 1 JLJR 263
High Courts19 Dec 2012Dismissed
Ram Prasad Halwai Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 239 : (2013) 1 JLJR 517
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(2), 378(4)Penal Code, 1860 (IPC) — Section 147, 34, 341, 379, 427