High Courts21 Sept 2012Dismissed
M/. Anil Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0082
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Central Excises and Salt Act, 1944 — Section 11(5)
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 800 of 1,479
High Courts21 Sept 2012
Rajdeo Besra Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0066
Land Acquisition Act, 1894 — Section 4(1)
High Courts21 Sept 2012
Jharkhand Academic Council, Ranchi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0065
High Courts21 Sept 2012
M/s Lemos Cements Ltd. Ranchi Vs The Regional Provident Fund Commissioner-II, Ranchi
Jharkhand High Court · (2013) 136 FLR 477 : (2012) 4 JLJR 471 : (2013) 1 LLJ 63 : (2013) LLR 44
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(I), 7A, 7Q
High Courts21 Sept 2012
The Commissioner of Income Tax, Ranchi Vs M/s Sheo Prasad Poddar (HUF), Lohardaga
Jharkhand High Court · (2012) 09 JH CK 0032
Income Tax Act, 1961 — Section 142(1), 143(2), 145, 194(c)
High Courts21 Sept 2012Allowed
Satyendra Nath Tiwari @ Satyendra Tiwary Vs Union of India
Jharkhand High Court · (2013) 2 AJR 79 : (2013) 1 AJR 524 : (2013) 2 JLJR 33
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APenal Code, 1860 (IPC) — Section 120B, 13(2), 405, 406, 420Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts21 Sept 2012Allowed
Satyendra Nath Tiwari @ Satyendra Tiwary @ Satyendra Narayan Tiwari Vs Union of India
Jharkhand High Court · (2012) 09 JH CK 0022
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APenal Code, 1860 (IPC) — Section 120B, 405, 406, 420, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts21 Sept 2012Allowed
Raju Kapahi @ Sheru Babu Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 JLJR 532
Penal Code, 1860 (IPC) — Section 120B, 34, 414
High Courts21 Sept 2012Dismissed
Mrs. Vibha Jha Vs Bokaro Steel Plant
Jharkhand High Court · (2013) 2 AJR 391
High Courts20 Sept 2012
Anil Kumar Sharma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 361 : (2013) 2 JLJR 329
High Courts20 Sept 2012Allowed
Smt. Bharti Dey Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 445 : (2012) 4 JLJR 589
High Courts20 Sept 2012Allowed
Jyoti @ Joyti Lal Gope and Others Vs The State of Bihar
Jharkhand High Court · (2012) 4 JLJR 435
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323
High Courts20 Sept 2012
Lagan Devi and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JLJR 358
Penal Code, 1860 (IPC) — Section 147, 148, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 4
High Courts20 Sept 2012
Jay Prakash Yadav and Sushant Mahapatra @ Sushant Kumar Mohapatra Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 379, 427
High Courts20 Sept 2012
Ram Prasad Mumu Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Sept 2012
Shashank Shekhar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 551
High Courts20 Sept 2012Allowed
Ramadhar Singh Vs The State of Bihar and Others
Jharkhand High Court · (2012) 09 JH CK 0187
Constitution of India, 1950 — Article 226
High Courts20 Sept 2012
Commissioner of Income Tax, Dhanbad Vs M/s. Ganesh Trading Company
Jharkhand High Court · (2013) 2 JLJR 319
Income Tax Act, 1961 — Section 256(1), 271, 271(1)(6), 271(1)(a), 271(1)(c)
High Courts20 Sept 2012Dismissed
Manoj Kumar @ Manoj Kumar Yadav and Others Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 297
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 2012Allowed
Nirbhay Kumar Jha Vs The State of Bihar, The Director, Secondary Education, Patna, Regional Deputy Director of Education, Ranchi and District Education Officer, Ranchi
Jharkhand High Court · (2012) 09 JH CK 0157
Constitution of India, 1950 — Article 226