High Courts17 Sept 2012
Rajendra Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2013 Jhar 57 : AIR 2013 Jhar 53 : (2013) 1 AJR 766 : (2013) 1 JLJR 49
Chotanagpur Tenancy Act, 1908 — Section 264, 63B
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 803 of 1,479
High Courts17 Sept 2012
S.M. International Ltd. Vs The Bihar State Credit and Investment Corporation Ltd., Patna and Others
Jharkhand High Court · (2013) 1 JLJR 247
State Financial Corporations Act, 1951 — Section 29, 30
High Courts17 Sept 2012Dismissed
Md. Jainuddin and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 528
High Courts17 Sept 2012Allowed
Rama Shankar Singh and Chandra Prakash Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0034
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 29(3), 33, 63(C)
High Courts17 Sept 2012
Dilip Kumar Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 59
Fatal Accidents Act, 1855 — Section 1ALegal Services Authorities Act, 1987 — Section 22, 22(C)(4), 22(C)(8), 22A, 22A(b)
High Courts14 Sept 2012Allowed
The Divisional Manager, New India Assurance Company Ltd. Vs Siberia Minz and Others
Jharkhand High Court · (2012) 4 JLJR 355
Motor Vehicles Act, 1988 — Section 140, 166, 22(C)(4), 22(C)(8)
High Courts14 Sept 2012Allowed
Vishwajeet Mishra and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 2 JLJR 153
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts14 Sept 2012
Naresh Yadav Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0127
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Sept 2012
Sanjeev Kumar Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0080
High Courts14 Sept 2012Dismissed
Sheo Pujan Devi and Others Vs Ranchi Regional Development Authority, Ranchi and Another
Jharkhand High Court · (2012) 09 JH CK 0075
High Courts14 Sept 2012Allowed
Commissioner of Central Excise, Ranchi Vs LA Opala, RG Ltd.
Jharkhand High Court · (2012) 285 ELT 501
High Courts14 Sept 2012Dismissed
Commissioner of Income Tax, Jamshedpur Vs M/s. TIMKEN India Ltd. Jamshedpur
Jharkhand High Court · (2012) 349 ITR 546
Income Tax Act, 1961 — Section 115JA
High Courts14 Sept 2012Allowed
Sheela Rani Kar Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 AJR 121
High Courts13 Sept 2012Allowed
Parmanand Pandey and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0244
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 10, 11, 12, 15, 16
High Courts13 Sept 2012Dismissed
Bhuneswar Singh Vs The State of Bihar and Others
Jharkhand High Court · (2013) 1 JLJR 75
High Courts13 Sept 2012Allowed
Messrs Heavy Engineering Corporation Limited Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2012) 4 JLJR 402
High Courts13 Sept 2012
State of Jharkhand Vs Janeshwar Paswan and Others Rajendra Paswan Vs State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 597 : (2012) 4 JLJR 337
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 366Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 212
High Courts13 Sept 2012Allowed
Punam Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 09 JH CK 0131
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 379, 504
High Courts13 Sept 2012Dismissed
M/s. Bharat Coking Coal Limited Vs Madhavendra Singh alias Madhav Singh and Another
Jharkhand High Court · (2012) 09 JH CK 0090
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 12, 13, 18, 23(i)(a), 23(ii)(a)
High Courts13 Sept 2012
Jamil Akhtar, Jayarat Ansari, Md. Asgar and Md. Safique Vs The Management of Regional Director, Animal Husbandary Department
Jharkhand High Court · (2012) 4 JLJR 484
Industrial Disputes Act, 1947 — Section 25F