COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 847 of 1,481

High Courts17 Apr 2012Allowed

Upendra Kumar @ Upendra Kumar Singh Vs The Union of India and Others

Jharkhand High Court · (2012) 4 JCR 495

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(2)

High Courts17 Apr 2012Allowed

Kamta Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 04 JH CK 0006

Constitution of India, 1950 — Article 226

High Courts17 Apr 2012Allowed

Birendra Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 197

Constitution of India, 1950 — Article 226

High Courts16 Apr 2012Dismissed

Dinesh Chandra Mishra and Another Vs Project and Development India Ltd., Dhanbad and Others

Jharkhand High Court · (2012) 3 JCR 115 : (2012) 4 JLJR 273

Constitution of India, 1950 — Article 226

High Courts16 Apr 2012Allowed

Anil Gope Vs The State of Jharkhand

Jharkhand High Court · (2012) 3 JLJR 245

Penal Code, 1860 (IPC) — Section 302, 34

High Courts16 Apr 2012

Court on its Own Motion Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 2 JCR 608

Penal Code, 1860 (IPC) — Section 143, 144, 146, 323, 339

High Courts16 Apr 2012Allowed

Kailash Jha, Prafulla Jha and Urmila Devi Vs The State of Bihar (Now Jharkhand) and Smt. Rupam Devi Jha

Jharkhand High Court · (2012) 3 JLJR 233

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

High Courts16 Apr 2012Dismissed

Firoz Khan Vs The State of Jharkhand and others

Jharkhand High Court · (2012) 2 JCR 610 : (2012) 3 JLJR 441

High Courts16 Apr 2012Allowed

M/s. Eros Multi Media Private Ltd. and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 3 Crimes 156 : (2012) 3 JCR 197

Penal Code, 1860 (IPC) — Section 34, 403, 405, 406, 415

High Courts16 Apr 2012Dismissed

Shib Das Banerjee Vs State of Bihar and Others

Jharkhand High Court · (2012) 2 JCR 630

Constitution of India, 1950 — Article 226

High Courts16 Apr 2012

Mangara Oraon and Another Vs The State of Jharkhand

Jharkhand High Court · (2012) 3 JLJR 231

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

High Courts13 Apr 2012Dismissed

Nilam Devi Vs Satendra Singh

Jharkhand High Court · (2012) 04 JH CK 0182

Constitution of India, 1950 — Article 227

High Courts13 Apr 2012

Ramji Prasad and Others Vs State of Jharkhand and Other

Jharkhand High Court · (2012) 2 JLJR 335

Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 120B, 120N, 409, 420, 477A

High Courts13 Apr 2012Allowed

Yadu Hansda Vs State of Jharkhand

Jharkhand High Court · (2012) 04 JH CK 0114

Penal Code, 1860 (IPC) — Section 302

High Courts13 Apr 2012Dismissed

Jyotsna Kanaujia (Kachhap) Vs The State of Jharkhand

Jharkhand High Court · (2012) 04 JH CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 302

High Courts13 Apr 2012

Md. Habibur Rahman Vs State of Jharkhand and others

Jharkhand High Court · (2012) 04 JH CK 0015

High Courts12 Apr 2012Allowed

Sri Surendra Prasad Sahu and Sri D.P. Singh Vs The State of Jharkhand and The Divisional Forest Officer, Dhanbad Forest Division, Dhanbad. and Another

Jharkhand High Court · (2012) 04 JH CK 0195

Forest Act, 1927 — Section 30, 33

High Courts12 Apr 2012Dismissed

Sutapa Banerjee Vs The State of Jharkhand and Another

Jharkhand High Court · (2012) 04 JH CK 0184

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A

High Courts12 Apr 2012Allowed

Sri Ram Naresh Singh Vs The Chairman-cum-Managing Director, B.C.C.L., Dhanbad, Jharkhand and Others

Jharkhand High Court · (2012) 134 FLR 90 : (2013) 1 LLJ 127

Payment of Gratuity Act, 1972 — Section 14, 4(6), 7

High Courts12 Apr 2012Allowed

Mangal Singh Bankira Vs The State of Jharkhand

Jharkhand High Court · (2012) 04 JH CK 0181

Penal Code, 1860 (IPC) — Section 302