High Courts09 May 2012Dismissed
State of Jharkhand and Another Vs Dhananjay Sharma
Jharkhand High Court · (2012) 3 JCR 5
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 838 of 1,479
High Courts08 May 2012Allowed
Ajay Kumar Singh @ Ajay Singh Vs Rakesh Narayan
Jharkhand High Court · (2012) 4 JLJR 315
Constitution of India, 1950 — Article 227Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 — Section 11, 14, 14(4)
High Courts08 May 2012
Manu Karmali Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2012) 135 FLR 806 : (2012) 4 JCR 170 : (2012) 3 JLJR 78
High Courts08 May 2012
Manoj Kumar Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2012) 05 JH CK 0033
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts08 May 2012Dismissed
Gyanendra Mandal and Others Vs Union of India and Others
Jharkhand High Court · (2012) 3 JCR 9
High Courts08 May 2012Allowed
Smt. Madhuri Prasad and Another Vs Nakul Lal
Jharkhand High Court · (2012) 3 JCR 17
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, 115(1), 151
High Courts08 May 2012
Arjun Rai and Arnind Kumar Yadav Vs State of Jharkhand
Jharkhand High Court · (2012) 05 JH CK 0017
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c)
High Courts08 May 2012
Saket Bihari Lall Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JLJR 39
High Courts07 May 2012
Budh Deo Oraon Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 05 JH CK 0102
Constitution of India, 1950 — Article 311, 311(2)
High Courts07 May 2012
Vishal Uraon Vs M/s Central Coalfield Limited and Others
Jharkhand High Court · (2012) 3 JLJR 109
High Courts07 May 2012Dismissed
Bishop Dr. Samuel R. Thomas and Dr. Stephen Murmu Vs State of Jharkhand and The Labour Enforcement Officer, Maheshpur, Pakur
Jharkhand High Court · (2012) 3 JCR 582 : (2012) 3 JLJR 125 : (2012) LLR 1090
Factories Act, 1948 — Section 7Minimum Wages Act, 1948 — Section 2(e), 22, 22(c), 23, 26
High Courts07 May 2012
Satyadeo Pandey Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2012) 05 JH CK 0077
High Courts07 May 2012
Mahesh Pandey Vs The State of Jharkhand
Jharkhand High Court · (2012) 05 JH CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 413, 414, 467, 468
High Courts07 May 2012
Prabhat Kumar Shah and Prakash Kumar Shah Vs Anand Kumar Modi
Jharkhand High Court · (2012) 3 JCR 22 : (2012) 3 JLJR 43
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts07 May 2012Allowed
Mutar Dhobi Vs Parbil Dhobi and Others
Jharkhand High Court · (2012) 3 JLJR 248
Constitution of India, 1950 — Article 227
High Courts07 May 2012Allowed
Md. Fasiuddin and Others Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2012) 2 EFLT 855 : (2012) 3 JCR 602
Forest (Conservation) Act, 1980 — Section 2, 2(ii), 3A, 3BForest Act, 1927 — Section 30, 32, 33, 33(c), 33(c)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts07 May 2012Allowed
Anil Kumar Mehta Vs Rameshwar Prasad Mehta and Others
Jharkhand High Court · (2012) 3 JCR 27
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 May 2012
Md. Harisuddin Ansari @ Harisuddin Mian @ Harisuddin Ansari and Others Vs State of Jharkhand
Jharkhand High Court · (2012) 4 JCR 360
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 304(B), 328, 34
High Courts07 May 2012Allowed
Law Tiwari @ Upendra Kumar Tiwary and Pintu Tiwari Vs The State of Jharkhand
Jharkhand High Court · (2012) CriLJ 4574 : (2012) 2 Crimes 481
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16
High Courts07 May 2012Dismissed
Bishop Dr. Samuel R. Thomas and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 134 FLR 634
Factories Act, 1948 — Section 7Minimum Wages Act, 1948 — Section 2(e), 22, 22(c), 23, 26