High Courts02 May 2012
Mahendra Prasad Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 189
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 840 of 1,479
High Courts02 May 2012
Ashok Kumar Singh Vs Central Coalfields Limited and Others
Jharkhand High Court · (2012) 3 JLJR 258
High Courts02 May 2012Allowed
Mumtaz Ansari Vs The State of Jharkhand
Jharkhand High Court · (2012) 05 JH CK 0072
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 450
High Courts02 May 2012Allowed
Kashmir Vastralaya Collections, Ranchi Vs The Commissioner of Income Tax, Ranchi a Another
Jharkhand High Court · (2012) 3 JCR 487
Income Tax Act, 1961 — Section 143(3), 263
High Courts02 May 2012
State of Jharkhand Vs Ravi Kumar Kujur and Others
Jharkhand High Court · (2012) 05 JH CK 0053
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423Prevention of Corruption Act, 1988 — Section 13(1)(d)(e), 13(2)
High Courts02 May 2012Dismissed
Madhab Kumar and Others Vs Union of India and Others
Jharkhand High Court · (2012) 3 JLJR 214
High Courts01 May 2012Dismissed
Jharkhand State Mineral Development Corporation Limited and Others Vs Pawan Mistri and Others
Jharkhand High Court · (2012) 4 JCR 42
High Courts01 May 2012
Devendra Singh @ Debi Singh and Hira Singh Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 479
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 May 2012
Modiholli Alappa Vs The Union of India and Others
Jharkhand High Court · (2012) 3 JCR 616 : (2012) 3 JLJR 228
Central Reserve Police Force Act, 1949 — Section 10, 11(1), 12(1), 9Constitution of India, 1950 — Article 14
High Courts01 May 2012Dismissed
John Murmu Vs The District Education Officer, Sahibganj and Others
Jharkhand High Court · (2012) 3 JCR 688
High Courts01 May 2012Dismissed
Umesh Prasad Vs Most. Tilwa and Others
Jharkhand High Court · (2012) 3 JLJR 437
High Courts01 May 2012Dismissed
Vijay Lal Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2012) 3 JCR 614 : (2012) 3 JLJR 256
High Courts01 May 2012Dismissed
Kashi Prasad and Anr Vs The State of Jharkhand and Ors
Jharkhand High Court · (2012) 3 JCR 617 : (2012) 3 JLJR 89
High Courts01 May 2012
Saurav Agarwal Vs The State of Jharkhand and Brindaban Mahato
Jharkhand High Court · (2012) 05 JH CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts30 Apr 2012
Association of Retired Employees of Coal Association, Ranchi Vs Sri Partha Sarathi Bhattacharyya, Chairman, Coal India Ltd. and Others
Jharkhand High Court · (2012) 4 JCR 44
High Courts30 Apr 2012
M/s. Oriental Insurance Company Limited, Kutchery Road, Ranchi Vs Bodya Oraon and Another
Jharkhand High Court · (2012) 3 JLJR 213
Legal Services Authorities Act, 1987 — Section 22(C), 22C(8), 8
High Courts30 Apr 2012Allowed
Sibo Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JLJR 224
Constitution of India, 1950 — Article 300AForest Act, 1927 — Section 2, 33, 52, 52(3)Penal Code, 1860 (IPC) — Section 379, 411
High Courts30 Apr 2012
Association of Retired Employees of Coal Association, Ranchi, Dr. Harihar Das Vs Sri Partha Sarathi Bhattacharyya, Chairman Coal India Ltd. and Others
Jharkhand High Court · (2012) 4 JCR 44
High Courts30 Apr 2012Allowed
Uttam Devi and Harendra Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 04 JH CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 144, 147, 47
High Courts30 Apr 2012Allowed
Sk. Badruddin @ Budhua Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 484
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4