COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 815 of 1,479

High Courts07 Aug 2012

Jharkhand Ayurvedic and Unani Medical Officer's Union Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0192

Constitution of India, 1950 — Article 19(b), 226, 32Societies Registration Act, 1860 — Section 7

High Courts07 Aug 2012

Amar Kumar Parmar Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JLJR 395

High Courts07 Aug 2012

Ritu Upadhyay Vs Union of India and Others

Jharkhand High Court · (2012) 4 JCR 395

Constitution of India, 1950 — Article 12

High Courts07 Aug 2012Allowed

Kiran Agarawal Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0162

High Courts07 Aug 2012Dismissed

Vijay Kumar Rajak and Others Vs The State of Jharkhand, Dy. Commissioner, East Singhbhum, Jamshedpur, Establishment, Dy. Collector, Jamshedpur and Circle Officer, Jamshedpur

Jharkhand High Court · (2012) 08 JH CK 0151

Constitution of India, 1950 — Article 226

High Courts07 Aug 2012

Gossner Evangelical Lutheran (Gel) Church Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 699

High Courts07 Aug 2012

Pramod Kumar Gupta Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0123

High Courts07 Aug 2012

Dr. Dhirendra Narayan @ Dhirendra Narain @ Dhirendra Prasad Vs The State of Jharkhand and Yugeshwar Prasad

Jharkhand High Court · (2012) 08 JH CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 202, 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304(B), 34, 498(A)

High Courts07 Aug 2012Dismissed

Samit Gupta and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2012) 08 JH CK 0117

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts07 Aug 2012

Radha Mohan Seth Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0111

High Courts07 Aug 2012

Court on its own motion Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0109

High Courts07 Aug 2012

Pradhan Khandait @ Boya Vs The State of Jharkhand

Jharkhand High Court · (2013) 1 AJR 76

Penal Code, 1860 (IPC) — Section 302

High Courts07 Aug 2012Dismissed

State of Bihar (Now Jharkhand) and Others Vs Samrendra Kumar Dutta

Jharkhand High Court · (2012) 08 JH CK 0102

Civil Procedure Code, 1908 (CPC) — Section 47, 47(1), 80

High Courts07 Aug 2012Dismissed

Rameshwar Ram Vs Dashrath Ram

Jharkhand High Court · (2012) 4 JCR 392

Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 227

High Courts07 Aug 2012Dismissed

Romania Toppo @ Romanus Toppo Vs The State of Jharkhand

Jharkhand High Court · (2013) 1 AJR 637 : (2012) 4 JLJR 251

Penal Code, 1860 (IPC) — Section 302

High Courts07 Aug 2012Dismissed

Parina Thapa Vs State of Jharkhand and Others

Jharkhand High Court · (2013) 1 AJR 447 : (2012) 4 JCR 400

Criminal Procedure Code, 1973 (CrPC) — Section 16(4)

High Courts07 Aug 2012Allowed

M/s. Kejriwal Brothers and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2012) 4 JCR 473

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 277Income Tax Act, 1961 — Section 132, 132(4), 271(1)(c), 271(1)(iii), 276C

High Courts07 Aug 2012Allowed

Nirmal Kumar Bagaria @ Nirmal Bagaria Vs The State of Jharkhand and Another

Jharkhand High Court · (2012) 4 JLJR 360

Criminal Procedure Code, 1973 (CrPC) — Section 245Income Tax Act, 1961 — Section 271(1)(a), 276C, 276CC, 277, 278B

High Courts07 Aug 2012Dismissed

Jai Bajrang Enterprises and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2012) 54 VST 331

Central Sales Tax Act, 1956 — Section 14, 18, 8, 8(1), 9Constitution of India, 1950 — Article 246, 246(1)Jharkhand Value Added Tax Act, 2005 — Section 2, 8

High Courts07 Aug 2012Allowed

Dr. Jaya Kejriwal Vs Amrit Kejriwal

Jharkhand High Court · (2012) 08 JH CK 0046

Civil Procedure Code, 1908 (CPC) — Section 24