High Courts03 Sept 2012Dismissed
Lall Ferro Alloys Company Private Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0144
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 809 of 1,479
High Courts03 Sept 2012
Durga Oraon Vs The State of Jharkhand and Others Aman Munda Vs Union of India and Others
Jharkhand High Court · (2012) 09 JH CK 0109
Prevention of Money-Laundering Act, 2002 — Section 45
High Courts03 Sept 2012
Bittu Malakar Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0108
High Courts03 Sept 2012Allowed
Maneshwari Devi @ Mannkishwari Devi Vs The State of Jharkhand
Jharkhand High Court · (2012) 4 JLJR 230
Criminal Procedure Code, 1973 (CrPC) — Section 464, 467, 471Penal Code, 1860 (IPC) — Section 109, 120B, 201, 415, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2)
High Courts03 Sept 2012Allowed
Dalchand Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 09 JH CK 0031
Land Acquisition Act, 1894 — Section 11, 12, 13A, 18, 28A
High Courts03 Sept 2012Dismissed
Anil Kumar Sinha Vs The Union of India and Others
Jharkhand High Court · (2012) 09 JH CK 0026
High Courts03 Sept 2012Allowed
Ruden Tirkey Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 2 JLJR 620
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts02 Sept 2012
Kamlesh Kumar Gour Vs The State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 62
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts02 Sept 2012
Manoj Jaiswal @ Manoj Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 272, 273, 290
High Courts02 Sept 2012
Nakul Yadav and Others Vs The State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 447
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts01 Sept 2012Allowed
Manishal Murmu Vs State of Jharkhand
Jharkhand High Court · (2012) 4 JLJR 416
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts01 Sept 2012Dismissed
Khalil Mian and Mansoor Mian Vs The State of Jharkhand
Jharkhand High Court · (2012) 09 JH CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 2012
Bindu Ram Vs The State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 36 : (2012) 4 JLJR 423
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 2012
Sone Lal Das Vs State of Jharkhand
Jharkhand High Court · (2013) 2 AJR 418
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 440Penal Code, 1860 (IPC) — Section 120B, 34, 409
High Courts31 Aug 2012Allowed
Bindeshwari Prasad Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 180
Penal Code, 1860 (IPC) — Section 120B, 201, 420, 423, 424Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts31 Aug 2012
Tulsi Singh, Ajay Singh and Bishwash Singh Vs State of Jharkhand, Forester, Chhaterpur Beat, Dist Palamau and Divisional Forest Officer, Daltonganj North Forest Division, Dist. Palamau
Jharkhand High Court · (2012) 08 JH CK 0156
Forest Act, 1927 — Section 30, 33, 33(c)
High Courts31 Aug 2012
Sushil Kumar Ranjan and Others Vs The State of Jharkhand and Others The State of Jharkhand and Others Vs Rameshwar Prasad Chaubey and Others
Jharkhand High Court · (2012) 08 JH CK 0142
High Courts31 Aug 2012Dismissed
Ram Tahal Chaurasia Vs State of Jharkhand and another
Jharkhand High Court · (2012) 08 JH CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(2), 482
High Courts31 Aug 2012
Dr. Sanjay @ Dr. Sanjay Kumar Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 198
Arms Act, 1959 — Section 27(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts31 Aug 2012Allowed
Ajay Kumar Chaubey @ Ajay Choubey and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 2 AJR 59 : (2012) 4 JLJR 257
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 448, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(iv), 3(viii), 3(x)