COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 858 of 1,481

High Courts19 Mar 2012Allowed

Mr. Satish Borwankar Vs The State of Jharkhand

Jharkhand High Court · (2012) 03 JH CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(1), 4(2)Factories Act, 1948 — Section 105, 7(1), 7A(2)(B), 87, 92Penal Code, 1860 (IPC) — Section 278, 284, 308, 337, 338

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High Courts19 Mar 2012Dismissed

Anand Kumar Gope and Others Vs Ghanshyam Gope and Others

Jharkhand High Court · (2012) 3 JCR 466

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

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High Courts19 Mar 2012Allowed

Bilasi Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 401 : (2012) 3 JLJR 55

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High Courts19 Mar 2012Allowed

Srimani Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 75 : (2012) 3 JLJR 41

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High Courts16 Mar 2012Dismissed

Alok Kumar Mallick Vs Janardan Mahadani and Others

Jharkhand High Court · (2012) 03 JH CK 0203

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 100A, 104, 104(1)Companies Act, 1956 — Section 10F, 397, 398Succession Act, 1925 — Section 278, 299

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High Courts16 Mar 2012Allowed

Amit Roy and Another Vs Anand Sah @ Anand Sao and Others

Jharkhand High Court · (2013) 1 AJR 580 : (2013) 1 JLJR 224

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Stamp Act, 1899 — Section 38

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High Courts16 Mar 2012Dismissed

Amit Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 450

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts16 Mar 2012

Geeta Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 399 : (2012) 3 JLJR 358

Jharkhand Panchayat Election Rules, 2001 — Rule 112, 113Jharkhand Panchayat Raj Act, 2001 — Section 151

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High Courts15 Mar 2012Allowed

Ruben Oraon Vs The State of Jharkhand

Jharkhand High Court · (2012) 2 JLJR 205

Penal Code, 1860 (IPC) — Section 302

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High Courts15 Mar 2012Allowed

M/s Bharat Coking Coal Ltd. Dhanbad and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2013) 3 Crimes 243 : (2012) 3 JCR 205 : (2012) 2 JLJR 204

Industrial Disputes Act, 1947 — Section 29

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High Courts15 Mar 2012Allowed

M/s Pawan Biscuit Company Pvt. Ltd. and Others Vs The State of Jnarkhand and Another

Jharkhand High Court · (2012) 2 JCR 534 : (2012) 2 JLJR 162

Companies Act, 1956 — Section 162(1), 220(3)

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High Courts15 Mar 2012

Sagar Goswami Vs The State of Jharkhand

Jharkhand High Court · (2012) 2 JLJR 389

Penal Code, 1860 (IPC) — Section 302

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High Courts15 Mar 2012Allowed

Aloke Ghosh Vs State of Jharkhand and Another

Jharkhand High Court · (2012) 2 JLJR 189

Penal Code, 1860 (IPC) — Section 405, 406, 415, 420

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High Courts15 Mar 2012

Dr. (Mrs.) Shanti Pandey Vs The State of Jharkhand, The Divisional Commissioner, South Chhotanagpur Division, Ranchi, The Deputy Commissioner, Ranchi, The Special Officer, Schedule Area Regulation, Ranchi and Lakhan Oraon

Jharkhand High Court · (2012) 03 JH CK 0117

Chotanagpur Tenancy Act, 1908 — Section 46, 71AConstitution of India, 1950 — Article 226

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High Courts15 Mar 2012Dismissed

Nagendra Pathak Vs The State of Jharkhand and The Deputy Commissioner, Garhwa

Jharkhand High Court · (2012) 2 JCR 334 : (2012) 2 JLJR 182

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High Courts15 Mar 2012

Radha Govind Bhagat and Abhitej Bhagat @ Monu @ Kumar Avitej Vs The State of Jharkhand and Sweta Prasad

Jharkhand High Court · (2012) 03 JH CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts15 Mar 2012

Radheshyam Agarwal Vs The State of Jharkhand and Another

Jharkhand High Court · (2012) 03 JH CK 0097

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 109, 120B, 193, 34, 500

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High Courts15 Mar 2012Dismissed

Krishna Deo Lal Barnwal @ Chhotu Barnwal Vs State of Jharkhand

Jharkhand High Court · (2012) 03 JH CK 0096

Penal Code, 1860 (IPC) — Section 120B, 413, 414

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High Courts15 Mar 2012

Hansraj Jain Vs The State of Jharkhand and Prakash Chandra Agarwal

Jharkhand High Court · (2012) 03 JH CK 0093

Merchentile Act, 1958 — Section 79Penal Code, 1860 (IPC) — Section 482, 483, 486Trade Marks Act, 1999 — Section 79

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High Courts15 Mar 2012Dismissed

Dhanu Barha Vs The State of Jharkhand

Jharkhand High Court · (2012) 03 JH CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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