High Courts12 Apr 2012
Samir Sharma and another Vs State of Jharkhand and another
Jharkhand High Court · (2013) 1 DMC 112 : (2012) 4 JCR 505 : (2012) 3 JLJR 266
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 357, 421
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 848 of 1,481
High Courts12 Apr 2012Dismissed
Binay Kumar Singh Vs The State of Bihar and Others
Jharkhand High Court · (2012) 4 JCR 119
High Courts12 Apr 2012
Satyendra Prasad Singh Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2012) 2 JCR 616
High Courts12 Apr 2012Dismissed
Akhilesh Kr. Jaiswal Vs The State of Jharkhand and Amita Jaiswal @ Mona
Jharkhand High Court · (2012) 04 JH CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Apr 2012Allowed
Bijay Kumar Singh Vs State of Jharkhand, Secretary, Co-operative Department, Government of Jharkhand, Ranchi and Managing Director, Dumka Central Cooperative Bank Ltd., Dumka
Jharkhand High Court · (2012) 3 JLJR 166
High Courts12 Apr 2012Dismissed
Manoj Prasad and Nandiya Devi Vs The State of Jharkhand and Taleshwar Prasad
Jharkhand High Court · (2012) 04 JH CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 304B, 34
High Courts12 Apr 2012
Maina Bansfor Vs The State of Jharkhand
Jharkhand High Court · (2012) 2 JLJR 392
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Apr 2012Allowed
Kumar Jitendra Singh Vs State of Jharkhand and Rama Nand Chaudhary
Jharkhand High Court · (2012) 3 Crimes 443 : (2012) 3 JCR 388 : (2012) 2 JLJR 372
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts12 Apr 2012Allowed
Md. Muslim Khan Vs The State of Jharkhand and Md. Ainuddin
Jharkhand High Court · (2012) 2 JLJR 427
Penal Code, 1860 (IPC) — Section 415, 418, 420
High Courts12 Apr 2012
Sheo Prasad Gupta Vs State of Jharkhand, Director, Panchayati Raj, Jharkhand Ranchi, Dy. Commissioner, Gumla and District Panchayati Raj Officer, Gumla
Jharkhand High Court · (2012) 04 JH CK 0087
Constitution of India, 1950 — Article 226
High Courts12 Apr 2012Allowed
Arun Wag @ Arun Kumar Nag, Jitbahan Sahu and Nakul Sahu Vs The State of Jharkhand and Inspector of Police, Kolebira P.S., Simdega
Jharkhand High Court · (2012) 3 JCR 200 : (2012) 2 JLJR 400
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 414
High Courts12 Apr 2012Dismissed
Dinesh Kumar Naik Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2012) 04 JH CK 0038
Companies Act, 1956 — Section 58(A)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420
High Courts12 Apr 2012Dismissed
Chhutni Mahto Vs Bhajohari Mahto and Others
Jharkhand High Court · (2012) 04 JH CK 0037
Penal Code, 1860 (IPC) — Section 323, 324, 34, 341Probation of Offenders Act, 1958 — Section 3
High Courts12 Apr 2012Allowed
Ashok Agrawal Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 3 JCR 419
Penal Code, 1860 (IPC) — Section 406, 420
High Courts12 Apr 2012Allowed
Bhanu Pratap Sahu and Dr. H.N. Chaturvedi Vs The State of Jharkhand and Shabhapati Singh
Jharkhand High Court · (2012) 3 JCR 188
Penal Code, 1860 (IPC) — Section 120B, 406, 468, 471
High Courts12 Apr 2012Allowed
Ram Chandra Verma, Panna Lal Verma, Bablu Verma and Ashok Sah @ Ashok Kumar Vs The State of Jharkhand and Bimal Kumar Modi
Jharkhand High Court · (2012) CriLJ 2906
Criminal Procedure Code, 1973 (CrPC) — Section 204(1), 209, 398, 482Penal Code, 1860 (IPC) — Section 147, 302, 323, 324, 34
High Courts12 Apr 2012Dismissed
Gouri Shankar Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 04 JH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts11 Apr 2012
Indra Kumar Lal Karn Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2012) 3 JLJR 278
High Courts11 Apr 2012Allowed
Sandeep Saluja Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 04 JH CK 0200
Constitution of India, 1950 — Article 300APenal Code, 1860 (IPC) — Section 33, 41, 42
High Courts11 Apr 2012Dismissed
Mahesh Prasad Singh Vs State of Jharkhand and another
Jharkhand High Court · (2012) 3 JCR 182
Penal Code, 1860 (IPC) — Section 499, 500