High Courts25 Apr 2012Allowed
Aftab Khan Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JLJR 468
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Forest (Bihar Amendment) Act, 1990 — Section 33Penal Code, 1860 (IPC) — Section 414
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Jharkhand High Court judgments
29,615 judgments · page 845 of 1,481
High Courts25 Apr 2012
Nageshwar Prasad Sultania and Binod Kumar Sultania Vs The State and Others
Jharkhand High Court · (2012) 4 JCR 271 : (2012) 3 JLJR 29
Arms Act, 1959 — Section 25A, 26, 27Civil Procedure Code, 1908 (CPC) — Section 100(5), 110, 80Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 29
High Courts24 Apr 2012Allowed
Bina Devi and Others Vs The State of Jharkhand and Smt. Maya Devi Kheria
Jharkhand High Court · (2012) 3 JLJR 559
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts24 Apr 2012
Baidyanath Prasad Vs The State of Jharkhand and Others Senior Divisional Engineer (East) Ranchi Vs Baidyanath Prasad and Others
Jharkhand High Court · (2012) 4 JCR 29
High Courts24 Apr 2012Dismissed
Coal Mines Engineering Workers Association, BCCL, Dhanbad and Ram Bachan Mehta, Dhanbad Vs Chairman, Coal India Ltd. Calcutta, Chairman-cum-Managing Director, BCCL, Dhanbad, Area General Manager, Moonidih Area, Dhanbad and National Productivity Council, Madras
Jharkhand High Court · (2012) 4 JCR 229 : (2012) 3 JLJR 457
High Courts24 Apr 2012Dismissed
I.K. Jha alias Indra Kant Jha Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 38 : (2012) 4 JLJR 15
Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Apr 2012Dismissed
Employers in relation to the Management of N.K. Area of M/s. Central Coalfields Limited Vs Workman Nizamuddin Ansari
Jharkhand High Court · (2012) 4 JCR 156
Industrial Disputes Act, 1947 — Section 11(A), 11A
High Courts24 Apr 2012Allowed
Raj Kumar Bansal Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 390 : (2012) 3 JLJR 117
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 287, 304A
High Courts24 Apr 2012Allowed
Kartik Prasad Deo Vs The State of Jharkhand
Jharkhand High Court · (2012) 4 JCR 124 : (2012) 3 JLJR 106
Constitution of India, 1950 — Article 226
High Courts24 Apr 2012Dismissed
Bijay Kumar Gupta Vs The State of Jharkhand and Md. Bablu Ansari
Jharkhand High Court · (2012) CriLJ 3102 : (2012) 3 JCR 415 : (2012) 3 JLJR 572
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 245, 482Penal Code, 1860 (IPC) — Section 34, 341, 379, 386, 406
High Courts24 Apr 2012Dismissed
Kusum Devi and Tuntun Kumar Bhagat @ Nand Kishore Bhagat Vs The State of Jharkhand and Premchand Jaiswat
Jharkhand High Court · (2012) 3 JLJR 259
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Apr 2012Dismissed
Rajmani Devi Vs Hari Uraon
Jharkhand High Court · (2012) 3 JCR 465
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Apr 2012Dismissed
Sheo Narain Jaiswal Vs Savitri Devi Jaiswal and Others
Jharkhand High Court · (2012) 4 JCR 121 : (2012) 3 JLJR 576
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151, 151Succession Act, 1925 — Section 283(1)
High Courts23 Apr 2012Allowed
Bimal Kumar Dey and Others Vs The Chairman, Hindustan Copper Limited, Kolkata and Others
Jharkhand High Court · (2012) 3 JLJR 567
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4(1), Order 47 Rule 4(2), Order 47 Rule 8Constitution of India, 1950 — Article 13, 14, 16Industrial Disputes Act, 1947 — Section 12(3)
High Courts23 Apr 2012Dismissed
M/s Tata Iron and Steel Company Limited, Jamshedpur Vs State of Jharkhand and Others M/s Tata Steel Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 105 : (2012) 3 JLJR 302
Bihar Land Reforms Act, 1950 — Section 2B, 50(5), 6, 7D, 7EChotanagpur Tenancy Act, 1908 — Section 50, 50(5), 90Constitution of India, 1950 — Article 32
High Courts23 Apr 2012Allowed
Kinu Oraon Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JLJR 243
Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Apr 2012Allowed
Uday Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 577 : (2012) 4 JLJR 1
High Courts23 Apr 2012Allowed
Bibi Khadija Bano @ Khadija Bano and Saiyad Tasir Ahmad @ Tasir Ahmad Vs The State of Jharkhand and another
Jharkhand High Court · (2012) 4 JCR 511 : (2012) 3 JLJR 423
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 379, 415, 420
High Courts23 Apr 2012Allowed
Ashwani Kumar Sahu Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 1 JLJR 233
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2012Allowed
Yamunadas Sarda Vs Smt. Rita Lal and others
Jharkhand High Court · (2012) 4 JLJR 160
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 114