COURT ARCHIVE

Jharkhand High Court judgments

29,613 judgments · page 841 of 1,481

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

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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

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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

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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

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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

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High Courts07 May 2012

Rabindra Prasad Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JLJR 75

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts06 May 2012Allowed

Bhola Nath Prasad @ Bhola Prasad Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2012) 4 JCR 242 : (2012) 3 JLJR 275

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21

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High Courts04 May 2012

Bharat Bhushan Prasad and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 53

Constitution of India, 1950 — Article 14, 16, 226

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High Courts04 May 2012Allowed

Rustam Ansari @ Md. Rustam Ansari Vs The State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2012) CriLJ 4303 : (2012) 4 JCR 193 : (2012) 3 JLJR 113

Forest Act, 1927 — Section 42, 52(1), 52(5)

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High Courts04 May 2012Dismissed

Union of India and others Vs Anju Kumari

Jharkhand High Court · (2012) 3 JCR 610 : (2012) 4 JLJR 146

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226

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High Courts04 May 2012

Rajendra Sharma Petitioner Vs The State of Jharkhand, Chairman-Cum- Managing Director, Bihar Police Building Construction Corporation, Managing Director, Jharkhand Police Housing Corporation, Ranchi and Executive Engineer, Bihar(Jharkhand) Police Building Construction Corporation

Jharkhand High Court · (2012) 4 JCR 13

Constitution of India, 1950 — Article 226(2)Penal Code, 1860 (IPC) — Section 120B, 409

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High Courts04 May 2012

M/s MECON Limited Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 685 : (2012) 3 JLJR 76 : (2013) 57 VST 206

Bihar Finance Act, 1981 — Section 17(3)

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High Courts04 May 2012

Sidheshwar Prasad Vs The State of Jharkhand and Anand Kumar

Jharkhand High Court · (2012) 3 JLJR 138

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 379, 504

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High Courts04 May 2012Dismissed

Abdul Rahim Ansari Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 41 : (2012) 3 JLJR 38

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High Courts04 May 2012

Krish Construction, Ranchi Vs Prabhunath Tiwary and others Prabhunath Tiwary and others Vs Ranchi Regional Development Authority, Ranchi and others

Jharkhand High Court · (2012) 4 JCR 494

Jharkhand Regional Development Authority Act, 2001 — Section 37, 38

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High Courts03 May 2012

Management, M/s. Gajraj Estates (P) Ltd. Vs Workman, A.K. Agarwal and Another

Jharkhand High Court · (2012) 134 FLR 666

Industrial Disputes Act, 1947 — Section 2, 2(s)

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High Courts03 May 2012Dismissed

Sudama Dubey and Others Vs The State of Bihar and Others

Jharkhand High Court · (2012) 05 JH CK 0092

Constitution of India, 1950 — Article 226, 227

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High Courts03 May 2012Dismissed

Prabhas Singh @ Prabhas Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2013) 1 BC 755 : (2012) 4 JCR 503 : (2012) 3 JLJR 469

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

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High Courts03 May 2012Dismissed

Management of M/s. Gajraj Estates (P) Ltd. Vs Their Workman Shri Anil Kumar Agarwal and Another

Jharkhand High Court · (2012) 4 JCR 498 : (2013) 2 JLJR 318 : (2012) LLR 813 : (2012) LLR 1092

Industrial Disputes Act, 1947 — Section 2, 2(s)

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High Courts03 May 2012Allowed

Ram Awadh Pandey Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 2 EFLT 932 : (2012) 4 JCR 190 : (2012) 3 JLJR 33

Constitution of India, 1950 — Article 300AForest (Bihar Amendment) Act, 1990 — Section 52(3)Forest Act, 1927 — Section 33, 41, 42, 52, 52(3)

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