COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 836 of 1,479

High Courts17 May 2012Dismissed

Abhijit Gaurav @ Rohit Vs The State of Jharkhand and Md. Akil Ahamad @ Tinku

Jharkhand High Court · (2012) 05 JH CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 364A, 379, 403, 406

High Courts17 May 2012Allowed

Panna Lal Prasad @ Panna Lall Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 05 JH CK 0035

High Courts17 May 2012

Sanjiv Kumar Mishra Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 05 JH CK 0024

High Courts17 May 2012Allowed

Ganesh Mahali @ Ganesh Mahli Vs The State of Jharkhand (in all cases)

Jharkhand High Court · (2012) 05 JH CK 0001

Arms Act, 1959 — Section 25(lA), 26, 35Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 25, 26(1), 35, 399, 402

High Courts16 May 2012Dismissed

Ram Nivash Prasad Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JLJR 279

High Courts16 May 2012

Dulla Soren and Kamru Soren Vs State of Jharkhand

Jharkhand High Court · (2012) 4 JCR 355

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 420, 498A

High Courts16 May 2012

Kamlesh Kumar Singh @ Kamlesh Singh Vs The State of Jharkhand

Jharkhand High Court · (2012) 05 JH CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 43Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

High Courts16 May 2012Dismissed

Akhilesh Singh @ Akhilesh Kumar Singh Vs State of Jharkhand and Anju Singh @ Manju Singh

Jharkhand High Court · (2012) 05 JH CK 0038

Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 10(1)Penal Code, 1860 (IPC) — Section 323, 341, 406, 498A

High Courts16 May 2012Dismissed

Ram Briksh Ram Vs The Union of India and Others

Jharkhand High Court · (2012) 3 JLJR 456

High Courts16 May 2012

Bar Association, Jharkhand High Court, Doranda, Ranchi Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 305 : (2013) 1 JLJR 158

Land Acquisition Act, 1894 — Section 16, 17(1), 17(4), 34, 4

High Courts15 May 2012Allowed

M.S.A. Mahalinga Shiva Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 556

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 17, 7

High Courts15 May 2012Allowed

Jagdish Khattar Vs The State of Bihar (Now Jharkhand) and Another

Jharkhand High Court · (2012) 3 JLJR 128

Penal Code, 1860 (IPC) — Section 120B, 192, 199, 34, 406

High Courts15 May 2012Allowed

Baij Nath Thakur Vs The State of Bihar and Another

Jharkhand High Court · (2012) 3 JLJR 48

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts15 May 2012

Ramesh Chandra Jha and Another Vs Bhagwan Singh and Others

Jharkhand High Court · (2012) 3 JCR 505 : (2012) 3 JLJR 96

High Courts15 May 2012Allowed

Kumar Ranjeev, Sanjeev Kumar @ Kumar Sanjeev and Sri B.N. Verma @ Bijay Nath Verma Vs The State of Jharkhand and Jai Kumar Singh

Jharkhand High Court · (2012) 05 JH CK 0073

Penal Code, 1860 (IPC) — Section 120B, 34, 415, 418, 420

High Courts15 May 2012Allowed

Md. Shree Om Industries Vs State of Jharkhand and another

Jharkhand High Court · (2013) 2 Crimes 142

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 2(ix)

High Courts15 May 2012Allowed

Baduruddin Ansari and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 510

Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 300A

High Courts15 May 2012Dismissed

State of Jharkhand and Others Vs Smt. Yashoda Yadav

Jharkhand High Court · (2012) 4 JCR 238

High Courts15 May 2012

Jharkhand Public Service Commission Vs Pramod Kumar Jha and Others

Jharkhand High Court · (2012) 3 JCR 555 : (2012) 3 JLJR 455

High Courts15 May 2012Allowed

Chaitu Mahli Vs The State of Jharkhand

Jharkhand High Court · (2012) 3 JLJR 91

Penal Code, 1860 (IPC) — Section 201, 302