High Courts29 Mar 2012Allowed
Smt. Mehrun Nisa and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JLJR 523
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 854 of 1,481
High Courts29 Mar 2012Allowed
Bibhuti Sah Bhushan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 96
Constitution of India, 1950 — Article 14, 16
High Courts29 Mar 2012Dismissed
John Hansda @ Johan Hansda Vs The State of Jharkhand
Jharkhand High Court · (2012) 2 JLJR 297
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149
High Courts29 Mar 2012Dismissed
Abdul Latif Vs The State of Jharkhand and Kamaluddin Quraishi
Jharkhand High Court · (2012) 03 JH CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 419, 420, 468, 471, 511
High Courts29 Mar 2012Dismissed
Ujjwal Chatterjee @ Ujjal Chatterjee Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 03 JH CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts29 Mar 2012
Baikunth Nath Tiwari and Others Vs The State of Jharkhand
Jharkhand High Court · (2012) 03 JH CK 0090
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts29 Mar 2012Allowed
Soyana Sardar @ Soyna Sardar Vs The State of Jharkhand
Jharkhand High Court · (2012) 03 JH CK 0089
Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Mar 2012Allowed
Rabindra Prasad Singh Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 453 : (2012) 3 JLJR 298
Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts29 Mar 2012Allowed
Matias Minz @ Mati Vs The State of Jharkhand
Jharkhand High Court · (2012) 03 JH CK 0069
Arms Act, 1959 — Section 25(1B), 26, 27, 35Explosive Substances Act, 1908 — Section 3, 4Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 22, 22(5)
High Courts29 Mar 2012
Employers in Relation to the Management of Kusunda Area No. VI of M/s Bharat Coking Coal Limited, Dhanbad Vs Their Workman being Represented by Sri N. J. Arun, Organizing Secretary, Rashtriya Colliery Mazdoor Sangh, Dhanbad and Another
Jharkhand High Court · (2012) 3 JLJR 218
High Courts29 Mar 2012Dismissed
Bihar MICA Exporters Association Vs State of Jharkhand and others
Jharkhand High Court · (2012) 3 JLJR 319
Bihar Mica Act, 1947 — Section 6Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 19(1), 301, 304, 39
High Courts29 Mar 2012Allowed
Jakra Kalundiya Vs The State of Jharkhand
Jharkhand High Court · (2012) 03 JH CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Mar 2012
Radhey Shyam Ram Vs Muni Tiwari and Others
Jharkhand High Court · (2012) 3 JCR 83
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 2012Allowed
Quazia Sultana Rizvi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 116 : (2012) 3 JLJR 7
High Courts28 Mar 2012Dismissed
Sheo Narayan Das Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JLJR 530
High Courts28 Mar 2012Allowed
Kanti Kumari,Asha Kumari and Amla Kumari Vs The State of Jharkhand
Jharkhand High Court · (2013) 2 Crimes 734 : (2013) 1 Crimes 212 : (2012) 3 JCR 158 : (2012) 3 JLJR 466
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91Evidence Act, 1872 — Section 101
High Courts28 Mar 2012Allowed
Smt. Anurupa Bose @ Anurupa Basu Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 BC 252 : (2012) 2 JCR 597
High Courts28 Mar 2012Allowed
Sunita Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 166
High Courts28 Mar 2012Dismissed
Baliram Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 162
Constitution of India, 1950 — Article 226
High Courts28 Mar 2012Allowed
S.K. Srivastava @ Shailendra Kumar Srivastava Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JCR 281 : (2012) 3 JLJR 163
Criminal Procedure Code, 1973 (CrPC) — Section 398, 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420