High Courts28 Mar 2012
Abhimanu Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 169
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 855 of 1,481
High Courts28 Mar 2012Allowed
Bishwajit Mukherjee Vs The State of Bihar (Now Jharkhand) and Kishore Kumar Udani and Harshad Rai Udani
Jharkhand High Court · (2012) 3 JLJR 475
Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 406, 420
High Courts28 Mar 2012Dismissed
Sunil Kumar Sawa Vs The State of Jharkhand and others
Jharkhand High Court · (2012) 2 JCR 662 : (2013) 2 JLJR 150
Bihar Finance Act, 1981 — Section 17(2), 17(3), 19, 33, 33(3)
High Courts28 Mar 2012Dismissed
Satrudhan Prasad Agarwal Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 3 JCR 421 : (2012) 3 JLJR 381
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Mar 2012Allowed
Chandrashekhar and Dayamoy Roy Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 392 : (2012) 3 JLJR 476
Penal Code, 1860 (IPC) — Section 287, 304, 304A
High Courts27 Mar 2012Dismissed
Dilip Goyal Vs The State of Jharkhand and Shri Ishta Narain Mishra
Jharkhand High Court · (2012) 2 JLJR 363
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Mar 2012Allowed
Smt. Bina Devi and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JLJR 293
Chotanagpur Tenancy Act, 1908 — Section 71A, 71BConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 203, 482
High Courts27 Mar 2012
G.C. Jha and Others Vs Steal Authority of India Ltd., New Delhi and Others
Jharkhand High Court · (2012) 3 JCR 170
Constitution of India, 1950 — Article 226
High Courts27 Mar 2012
Tej Narayan Singh and Another Vs Jharkhand State Tourism Development Corporation Limited and Others
Jharkhand High Court · (2012) 3 JLJR 382
Constitution of India, 1950 — Article 23
High Courts27 Mar 2012
M/s Sri Khatu Shyam Udyog Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2012) 3 JCR 172 : (2012) 3 JLJR 511
Electricity Act, 2003 — Section 126, 126(1), 126(3), 135, 138
High Courts27 Mar 2012Dismissed
Central Silk Board Vs ZMS Khan and Others
Jharkhand High Court · (2012) 3 JCR 49 : (2012) 3 JLJR 561
High Courts27 Mar 2012
Animesh Trivedi Vs Kiran Bagai Kiran Bagai Vs Animesh Trivedi
Jharkhand High Court · AIR 2012 Jhar 115 : (2012) 3 JCR 69 : (2012) 3 JLJR 286
Hindu Marriage Act, 1955 — Section 13(1), 13(1A)
High Courts27 Mar 2012
Rakhal Gope and Another Vs The State of Jharkhand
Jharkhand High Court · (2012) 4 JCR 509 : (2012) 3 JLJR 18
Penal Code, 1860 (IPC) — Section 149, 302, 304, 307, 324
High Courts27 Mar 2012
Sandir Lohra @ Birsa Lohra Vs State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 152
Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 2012Allowed
Sunil Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 175
Constitution of India, 1950 — Article 226
High Courts26 Mar 2012
Pragya Manini Vs The State of Jharkhand and others
Jharkhand High Court · (2012) 2 JCR 656 : (2012) 3 JLJR 394
High Courts26 Mar 2012Dismissed
Babul Choudhary, Monta Chakrobarty and. Govinda Chakrovarti Vs The State of Bihar ( now Jharkhand) and Branch Manager, Bihar State Financial Corporation, Deoghar
Jharkhand High Court · (2012) 2 JLJR 445
Penal Code, 1860 (IPC) — Section 403, 405, 406, 408, 420
High Courts26 Mar 2012
Md. Faizal Khan @ Faizal Khan Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 3 JCR 151
Contract Act, 1872 — Section 10, 23Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Mar 2012Allowed
Awadh Kishore Singh, Ashudeo Singh @ Asdeo Singh and Arjun Singh Vs The State of Jharkhand and Damodar Singh
Jharkhand High Court · (2012) 3 JLJR 59
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 325
High Courts26 Mar 2012
Shivans Steel Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 EFLT 678 : (2012) 2 JCR 651