High Courts19 Apr 2012
M/s. Parikh Engineering and Body Building Ltd., Jamshedpur Vs Commissioner of Income Tax, Bihar-II, Ranchi
Jharkhand High Court · (2012) 4 JCR 25
Finance Act, 1987 — Section 73Income Tax Act, 1961 — Section 139(4), 32A
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 846 of 1,481
High Courts19 Apr 2012
Harish Kumar Singh @ Chhotu Singh Vs The State of Jharkhand and Qrs.
Jharkhand High Court · (2012) 4 JLJR 449
Jharkhand Control of Crimes Act, 2002 — Section 12A
High Courts19 Apr 2012
Surya Narain Rai and Others Vs State of Bihar and Others
Jharkhand High Court · (2012) 2 JCR 598
Constitution of India, 1950 — Article 226, 227Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 6, 71
High Courts19 Apr 2012
M/s National Printers Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 603
High Courts19 Apr 2012
Ram Prasad Yadav and Aruni Yadav Vs The State of Jharkhand The State of Jharkhand Vs Kaila Yadav, Balkesh Yadav, Awdhesh Yadav and Arbind Yadav
Jharkhand High Court · (2012) 04 JH CK 0092
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Apr 2012Allowed
Syed Shah Aftab Ahmad Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JLJR 115
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 224
High Courts19 Apr 2012Allowed
Ashok Mehta @ A.K. Mehta and Sri V.P. Gupta Vs The State of Jharkhand and Labour Enforcement Officer(Central), Dhanbad
Jharkhand High Court · (2012) 3 JLJR 269
Industrial Disputes Act, 1947 — Section 18, 19(3), 19(6), 29, 32
High Courts19 Apr 2012Dismissed
Employer in relation to the Management of Swang Colliery of M/s. Central Coalfields Ltd. Vs Presiding Officer, Labour Court Bokaro and Others
Jharkhand High Court · (2012) 4 JCR 551 : (2012) 3 JLJR 527
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts19 Apr 2012Allowed
Dilip Kumar Pandey @ Dilip Pandey Vs State of Jharkhand
Jharkhand High Court · (2012) CriLJ 4256 : (2012) 3 JCR 482
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 30, 33(1)
High Courts18 Apr 2012Dismissed
Kiran Manjhi Vs State of Jharkhand and Others State of Jharkhand and Others Vs Sur Singh Hasda
Jharkhand High Court · (2012) 3 JLJR 191
Constitution of India, 1950 — Article 21, 21A, 309, 41, 46Jharkhand Primary Schools Appointment Rules, 2002 — Rule 2, 4, 8Right of Children to Free and Compulsory Education Act, 2009 — Section 29(2), 8, 8B
High Courts18 Apr 2012Allowed
Kiran Manjhi Vs State of Jharkhand and Others State of Jharkhand and Others Vs Sur Singh Hasda Bir Singh Sundi Vs State of Jharkhand Etc. Etc.
Jharkhand High Court · (2012) 4 JCR 18
Constitution of India, 1950 — Article 21A, 309, 41, 46, 51ARight of Children to Free and Compulsory Education Act, 2009 — Section 2(d), 29(2)(f), 8
High Courts17 Apr 2012Allowed
Mahendra Narain Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 454 : (2012) 4 JCR 203
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Allowed
Vimla Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 600
High Courts17 Apr 2012Allowed
Bindeshwari Mandal Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 643 : (2012) 4 JCR 209
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Dismissed
The State of Jharkhand and others Vs M/s Meinhardt Singapore Pvt. Ltd. and Others
Jharkhand High Court · (2012) 4 JCR 144 : (2012) 3 JLJR 282
High Courts17 Apr 2012Allowed
Birendra Roy Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 197
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Allowed
Kamta Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 04 JH CK 0065
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Dismissed
Dinesh Chandra Mishra and Another Vs Project and Development India Ltd., Dhanbad and Others
Jharkhand High Court · (2012) 3 LLJ 340 : (2012) LLR 596
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Allowed
Bindeshwari Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 643 : (2012) 4 JCR 209
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Allowed
Devendra Nath Sharma Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 294 : (2012) 4 JCR 221
Constitution of India, 1950 — Article 226