High Courts09 Apr 2012
Mahabir Prasad Yadav and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 04 JH CK 0080
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 851 of 1,481
High Courts09 Apr 2012Allowed
Subroto Chakrabarty Vs The State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2013) 1 BC 321 : (2012) 3 JLJR 272
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts09 Apr 2012Dismissed
Gopal Mandal, Ashok Kumar Mandal @ Ashok Mandal and Gajanand Mandal Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JLJR 301
Penal Code, 1860 (IPC) — Section 34, 420, 461, 468, 471
High Courts09 Apr 2012Allowed
Chandra Shekhar Kanth Vs The State of Jharkhand
Jharkhand High Court · (2012) 04 JH CK 0035
Essential Commodities Act, 1955 — Section 3, 7
High Courts09 Apr 2012Allowed
M/s. Bhalotia Engineering Works Ltd., Jamshedpur and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 04 JH CK 0008
Income Tax Act, 1961 — Section 260(A), 276(c), 277, 68
High Courts06 Apr 2012Allowed
Rajeshwar Das Vs State of Jharkhand and others
Jharkhand High Court · (2012) 04 JH CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 34, 406, 419, 420, 467
High Courts05 Apr 2012Allowed
Kalika Kumar and Another Vs The State of Jharkhand and Others and The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JLJR 529
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts05 Apr 2012Dismissed
Sunita Kumari Dubey Vs The State of Bihar (Now Jharkhand) and Smt. Sarita Kumari
Jharkhand High Court · (2012) 2 JCR 644 : (2012) 3 JLJR 501
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts05 Apr 2012Allowed
Chamu Sahu Vs The State of Bihar (Now Jharkhand) and Bandini Orain
Jharkhand High Court · (2012) 2 JCR 642 : (2012) 3 JLJR 503
Penal Code, 1860 (IPC) — Section 420, 447, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3, 5Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts05 Apr 2012Dismissed
Ghanshyam Gope Vs The State of Jharkhand and another
Jharkhand High Court · (2012) 04 JH CK 0153
High Courts05 Apr 2012Allowed
Ram Kumar Sahu Vs Rita Devi and The State of Jharkhand
Jharkhand High Court · (2012) 2 JCR 646 : (2012) 3 JLJR 46
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Apr 2012Dismissed
Anjani Kumar Vishwakarma Vs The State of Jharkhand
Jharkhand High Court · (2012) 04 JH CK 0141
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Apr 2012Dismissed
Jay Shankar Pathak Vs Election Commission of India and others
Jharkhand High Court · AIR 2012 Jhar 58 : (2012) 2 JCR 237 : (2012) 2 JLJR 272
Constitution of India, 1950 — Article 19(1A), 19(2), 226, 324, 327General Clauses Act, 1897 — Section 21, 21Penal Code, 1860 (IPC) — Section 171(B)
High Courts05 Apr 2012Allowed
Jagnarain Singh @ Jinarayan Singh Vs State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 261 : (2013) 1 JLJR 238
Chotanagpur Tenancy Act, 1908 — Section 49(2), 49(5)Penal Code, 1860 (IPC) — Section 109, 120B, 201, 409, 419Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Apr 2012
Udai Narayan Sharma Vs Tata Iron and Steel Co. Ltd. (Now Tata Steel Ltd.), Jamshedpur and State of Bihar (Now Jharkhand)
Jharkhand High Court · (2012) 4 JCR 264
Civil Procedure Code, 1908 (CPC) — Section 88
High Courts05 Apr 2012Dismissed
Riyaz Khan Faridi Vs The State of Jharkhand
Jharkhand High Court · (2012) 04 JH CK 0079
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Apr 2012Allowed
Bidhu Nath Acharya Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 127
Constitution of India, 1950 — Article 226
High Courts05 Apr 2012Dismissed
Harish Chandra Lala Vs The State of Jharkhand and Rohit Fogla
Jharkhand High Court · (2012) 3 JCR 478
Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts04 Apr 2012Dismissed
State of Jharkhand Vs Ratna Mukherjee and others
Jharkhand High Court · (2012) 04 JH CK 0123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80
High Courts03 Apr 2012Dismissed
Branch Manager, Oriental Insurance Company Limited, Lohardaga Branch Vs Lilmuni Orain and Others
Jharkhand High Court · (2012) 4 TAC 46
Motor Vehicles Act, 1988 — Section 140, 166