High Courts12 Mar 2012
Damodar Valley Corporation and another Vs M/s Gautam Ferro Alloys
Jharkhand High Court · (2012) 2 JLJR 391
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 861 of 1,481
High Courts12 Mar 2012Dismissed
Shiv Shankar Yadav @ Lakshman Jee @ Vikas Jee @ Shivshankar Kumar Yadav @ Lakshman Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JLJR 169
Arms Act, 1959 — Section 25(1)A, 26, 26(2), 27Criminal Law (Amendment) Act, 1932 — Section 17Jharkhand Control of Crimes Act, 2002 — Section 12, 12(1), 12(A), 12A(1), 17
High Courts12 Mar 2012Allowed
Paresh Nath Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 03 JH CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 196(1), 196APenal Code, 1860 (IPC) — Section 153A, 295A, 34, 505(1)
High Courts12 Mar 2012Disposed Off
Heavy Engineering Corporation Limited, Ranchi Vs Board for Industrial and Financial Reconstruction and Others
Jharkhand High Court · (2012) 03 JH CK 0120
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 19, 2
High Courts12 Mar 2012Dismissed
Sangita Kumari Vs Housing and Urban Development Corporation Ltd. and Another and Others
Jharkhand High Court · (2012) 03 JH CK 0114
High Courts12 Mar 2012
R.K. Rana @ Rabindra Kumar Rana @ Dr. Rabindra Kumar Rana Vs State of Jharkhand
Jharkhand High Court · (2012) 03 JH CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 300
High Courts12 Mar 2012Dismissed
Udai Pratap Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JLJR 216
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227
High Courts12 Mar 2012Allowed
Raj Mani Devi Vs The State of Bihar and Others
Jharkhand High Court · (2012) 03 JH CK 0103
High Courts12 Mar 2012Allowed
Rustam Ali and Others Vs State of Jharkhand and another
Jharkhand High Court · (2012) 3 JCR 153 : (2012) 2 JLJR 455
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406
High Courts12 Mar 2012Dismissed
Bengal, Orissa, Bihar Baptist Churches' Association and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 03 JH CK 0008
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 2012Allowed
S. Diwakar Vs State of Jharkhand and another
Jharkhand High Court · (2012) 03 JH CK 0001
Penal Code, 1860 (IPC) — Section 415, 420
High Courts08 Mar 2012Allowed
M/s. Hindustan Malleables and Forgings Ltd. Vs The State of Bihar and Others
Jharkhand High Court · (2012) 03 JH CK 0158
Bihar Land Encroachment Act, 1950 — Section 10, 9
High Courts06 Mar 2012
Nirmal Mahto Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JLJR 559
Criminal Procedure Code, 1973 (CrPC) — Section 227, 311Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts06 Mar 2012
Sunil Kumar Singh and others Vs The State of Bihar and others
Jharkhand High Court · (2012) 03 JH CK 0146
High Courts06 Mar 2012Dismissed
Bihar Sponge Iron Ltd., Seraikela Kharsawan Vs Appellate Authority for Industrial and Financial Reconstruction, New Delhi and Others
Jharkhand High Court · (2012) 3 JCR 233 : (2012) 2 JLJR 417
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(5), 18(9)
High Courts06 Mar 2012Allowed
Veer Krishna Sahay Vs The State of Jharkhand and Sri Narendra Butala
Jharkhand High Court · (2012) 03 JH CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182, 211, 405, 406, 415
High Courts06 Mar 2012Dismissed
Tata Steel Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 191 ECR 184 : (2012) 2 JCR 580 : (2012) 2 JLJR 378 : (2012) 49 VST 293
Constitution of India, 1950 — Article 226Jharkhand Value Added Tax Act, 2005 — Section 29, 29(1), 35, 36, 37(1)Jharkhand Value Added Tax Rules, 2006 — Rule 59, 59(1)
High Courts06 Mar 2012Allowed
M/s. Central Coalfields Ltd. Vs The State of Bihar and Others
Jharkhand High Court · (2012) 03 JH CK 0066
Motor Vehicles Act, 1988 — Section 41, 49, 50, 51, 52
High Courts06 Mar 2012Dismissed
Asha Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 237
Constitution of India, 1950 — Article 226
High Courts06 Mar 2012Allowed
Rajendra Prasad Gupta Vs State of Bihar
Jharkhand High Court · (2012) 03 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 409, 419, 420