High Courts05 Oct 2012
Uttam Kumar Mandal Vs Central Coalfields Limited, Ranchi and Others
Jharkhand High Court · (2012) 10 JH CK 0030
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 7(1)
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 797 of 1,479
High Courts05 Oct 2012Dismissed
Muni Lal Sharma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 23
High Courts05 Oct 2012
Sheo Narain Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 593
Bihar and Orissa Excise Act, 1915 — Section 10, 28
High Courts04 Oct 2012Dismissed
Saryu Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 8
High Courts04 Oct 2012Allowed
Jugal Kishore Agrawala, Smt. Renu Devi, Braj Mohan Saraiwala @ Braj Prasad Saraiwala and Smt. Sita Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 1 DMC 472
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 323, 498(A)
High Courts04 Oct 2012Allowed
Hiralal Das Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 10 JH CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(c)
High Courts04 Oct 2012Allowed
M/s. SNL Bearing Limited Vs Union of India and others
Jharkhand High Court · (2013) 1 AJR 68 : (2013) 136 FLR 691
Companies Act, 1956 — Section 456, 529, 529A, 530Presidency Towns Insolvency Act, 1909 — Section 49Provincial Insolvency Act, 1920 — Section 61
High Courts04 Oct 2012Allowed
Ratan Kumar Singh Vs The Bihar State Agriculture Marketing Board and The Agriculture Market Produce Committee
Jharkhand High Court · (2012) 4 JLJR 580
Constitution of India, 1950 — Article 226
High Courts04 Oct 2012
Raghubir Prasad @ Raghu Beer Prasad Singh and Others Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 323
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts03 Oct 2012
Amitabh Kamal Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 3 JLJR 605
Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts03 Oct 2012Allowed
Citicorp Finance (India) Limited Vs Dhrub Shanker Thakur and Another
Jharkhand High Court · (2012) 4 JLJR 573
Legal Services Authorities Act, 1987 — Section 22, 22(4)(7), 22(C)(4), 22(C)(8), 22A
High Courts03 Oct 2012Allowed
Jay Jyoti Samanta Vs State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 465 : (2013) 2 JLJR 119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 406, 409, 420, 467
High Courts03 Oct 2012
Spencer Distilleries and Breweries (P) Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 534
Bihar and Orissa Excise Act, 1915 — Section 10, 89
High Courts03 Oct 2012Allowed
M/s. Icon Dairy Foods (I) Ltd. Vs Employees Provident Fund Organisation, Jamshedpur, East Singhbhum and Others
Jharkhand High Court · (2012) 135 FLR 668 : (2013) LLR 89
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7Q
High Courts03 Oct 2012Dismissed
Vivekanand Pathak and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 1
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 378(2), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2012
Jharkhand Teachers Training College and Another Vs National Council for Teacher Education and Others
Jharkhand High Court · (2013) 1 JLJR 251
National Council for Teacher Education Act, 1993 — Section 17(1), 17(4)
High Courts01 Oct 2012Allowed
Barnabas Tirkey Vs State of Jharkhand
Jharkhand High Court · (2013) 3 JLJR 69
Penal Code, 1860 (IPC) — Section 297, 337
High Courts01 Oct 2012Allowed
Dr. J.J. Irani and Sri P.N. Roy Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 1 AJR 351 : (2013) 136 FLR 989 : (2013) 3 JLJR 170
Factories Act, 1948 — Section 111, 7A, 92, 93, 97
High Courts01 Oct 2012Allowed
Om Prakash Gupta, Basant Saw and Sarla Devi Vs State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 442
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 315, 34, 498A
High Courts01 Oct 2012Dismissed
Gurusharan Singh Vs The Union of India and Others
Jharkhand High Court · (2012) 135 FLR 910 : (2012) 4 JLJR 575
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(A), 7(A)(4), 7(B), 7(I), 7A