High Courts05 Sept 2012Allowed
Marwari Kanwar Sangh Dharamshala, Baidyanathdham, Deoghar Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 183
Bihar Municipal Act, 2007 — Section 248, 84(2)Income Tax Act, 1961 — Section 80G
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 808 of 1,479
High Courts05 Sept 2012Allowed
Ram Kewal Saw @ Sri Ram Kewal Saw Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Sept 2012Allowed
Sangeeta Devi and Bajrang Prasad Keshri Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 34, 406, 409
High Courts05 Sept 2012Allowed
Usha Devi Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0091
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Sept 2012Allowed
Kapil Deo Sharma and Raju @ Kumar Rajnish Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 09 JH CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 227Penal Code, 1860 (IPC) — Section 120B, 201, 304B, 498A
High Courts05 Sept 2012Dismissed
Anil Yadav Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0070
High Courts05 Sept 2012Allowed
Ganesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Sept 2012Allowed
Deoki Ram Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0068
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Sept 2012Allowed
Krishnapada Aich Vs State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 7
High Courts05 Sept 2012Allowed
Umesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0041
High Courts05 Sept 2012Allowed
Rajendra Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 67
High Courts05 Sept 2012Allowed
Pravesh Kumar @ Pravesh Kumar Lakhamani Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 JLJR 72
Essential Commodities Act, 1955 — Section 3, 4, 5Explosives Act, 1884 — Section 5, 7Penal Code, 1860 (IPC) — Section 379, 411
High Courts05 Sept 2012
Jaigi Oraon @ Jatru Oraon and Another Vs The New India Insurance Company Limited and Another
Jharkhand High Court · (2013) 1 JLJR 357
Motor Vehicles Act, 1988 — Section 140
High Courts05 Sept 2012Dismissed
Employers in relation to the Management of Tapin North Colliery of M/s. Central Coalfields Limited Vs Workmen being represented by the Additional General Secretary, National Coal Organization (Govt. of India) Employees' Union
Jharkhand High Court · (2013) 2 AJR 123 : (2013) 137 FLR 567
Mines Act, 1952 — Section 48
High Courts04 Sept 2012Dismissed
Gol Bibi and Salim Sarwer Vs Steel Authority of India and Bokaro Steel Plant
Jharkhand High Court · (2013) 2 AJR 454 : (2012) 4 JLJR 443
Constitution of India, 1950 — Article 14, 16
High Courts04 Sept 2012
M/s. Sterlite Energy Ltd. and Another Vs Union of India and Another
Jharkhand High Court · (2013) 3 JLJR 143
High Courts04 Sept 2012Allowed
Usha Narsaria and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 2 JLJR 121
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 379
High Courts03 Sept 2012
Trilok Nath Dubey Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0214
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Sept 2012
Fagu Oraon and Charku Oraon Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 JLJR 354
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Sept 2012Allowed
Ramjee Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 387
Constitution of India, 1950 — Article 226