High Courts06 Aug 2012
Rajneesh Misra Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 3 EFLT 134
Motor Vehicles Act, 1988 — Section 59, 74(3)(a), 81
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 817 of 1,479
High Courts06 Aug 2012Dismissed
Ramashray Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 72 : (2013) 1 JLJR 342
High Courts06 Aug 2012Allowed
Laxmi Narayan Singha Vs Union of India and Others
Jharkhand High Court · (2012) 4 JCR 409
Central Industrial Security Force Act, 1968 — Section 8Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts06 Aug 2012
Bar Association, Jharkhand High Court, Ranchi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 432
High Courts06 Aug 2012Dismissed
Surendra Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 08 JH CK 0004
High Courts05 Aug 2012Dismissed
Chunu Buskey, Ram janam Buskey, Gudra Buskey and Galat Buskey Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2012) 08 JH CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(3)Penal Code, 1860 (IPC) — Section 323, 34, 341, 379
High Courts05 Aug 2012
Smriti Pandey Vs The Divisional Railway Manager, Eastern Railway, Howrah and Others
Jharkhand High Court · (2012) 08 JH CK 0024
High Courts05 Aug 2012Allowed
Santosh Kumar Chaurasia @ Kallu Chaurasia and Md. Rabbani Vs The State of Jharkhand
Jharkhand High Court · (2013) 1 AJR 424
Essential Commodities (Special Provisions) Act, 1981 — Section 1(3)Essential Commodities Act, 1955 — Section 1(3), 12A, 7
High Courts04 Aug 2012
Ashok Rawani Vs The State of Jharkhand and Savita Devi
Jharkhand High Court · (2012) 08 JH CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 494, 498A
High Courts04 Aug 2012Allowed
Savita Lohariwal and Ramesh Chander Agarwal Vs The State of Jharkhand and Shri Pradeep Chatterjee
Jharkhand High Court · (2012) 08 JH CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts04 Aug 2012
Mahendra Kamat Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 08 JH CK 0003
High Courts03 Aug 2012Dismissed
Dr. Dhirendra Narayan @ Dhirendra Narain@ Dhirendra Prasad Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 1 JLJR 291
Criminal Procedure Code, 1973 (CrPC) — Section 202, 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts03 Aug 2012Allowed
Savita Lohariwal and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JLJR 317
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts03 Aug 2012
Ruksana Khatun @ Rukhia Khatun and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 255
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 15, 9
High Courts03 Aug 2012
Jharkhand State Electricity Board and Others Vs Ranchi Club Limited
Jharkhand High Court · (2012) 4 JCR 419
High Courts03 Aug 2012Dismissed
M/s. Bihar Sponge Iron Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 462
High Courts03 Aug 2012Dismissed
Amiya Kumar Maji and Ajit Kumar Maji Vs The State of Jharkhand, The Deputy Collector, Dhanbad and The District Forest Officer-cum-Certificate Officer, Dhanbad Forest Range, Dhanbad
Jharkhand High Court · (2012) 08 JH CK 0107
Forest Act, 1927 — Section 41, 42, 52, 52(3), 52(5)
High Courts03 Aug 2012
Manisha Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 08 JH CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 173(8), 190
High Courts03 Aug 2012Dismissed
Santosh Yadav Vs The Sate of Jharkhand and Others
Jharkhand High Court · (2012) 08 JH CK 0098
Constitution of India, 1950 — Article 22(5)
High Courts03 Aug 2012Allowed
Sajal Chakraborty Vs State of Jharkhand
Jharkhand High Court · (2013) 2 JLJR 185
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 467Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(c)(d), 13(2), 2(d)