COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 862 of 1,481

High Courts06 Mar 2012Dismissed

Md. Harun Rasid Vs The State of Jharkhand, The Inspector General of Police, Koyla Range, Bokaro and The Superintendent of Police, Dhanbad

Jharkhand High Court · (2012) 3 JCR 257

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302

High Courts05 Mar 2012Allowed

Rajeshwar Prasad Vs The State of Jharkhand, The Secretary, Drinking Water and Sanitation Department, Govt. of Jharkhand, The Secretary, Department of Finance, Govt. of Jharkhand and The State of Bihar

Jharkhand High Court · (2012) 2 JCR 296

Bihar Service Code, 1952 — Rule 58, 74Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23

High Courts05 Mar 2012

Bindeshwari Prasad Choudhary Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 03 JH CK 0123

High Court of Jharkhand Rules, 2001 — Rule 393

High Courts05 Mar 2012Dismissed

Birendra Prasad Rai Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 03 JH CK 0122

High Courts05 Mar 2012Dismissed

Satendra Prasad Yadav Vs State of Jharkhand Opp.

Jharkhand High Court · (2012) 2 JCR 487

Penal Code, 1860 (IPC) — Section 34, 413, 414, 465, 471

High Courts04 Mar 2012Allowed

B.K. Verma Vs The State of Bihar (Now Jharkhand) and Shri Naresh Kumar Sinha

Jharkhand High Court · (2012) 03 JH CK 0172

Penal Code, 1860 (IPC) — Section 323, 341, 379, 426

High Courts03 Mar 2012

Harendra Narayan Singh @ Harendra Singh-@ Harendra Nath Singh Vs Bharat Cooking Coal Ltd., Dhanbad General Manager, B.C.C.L., Dhanbad Project Officer, B.C.C.L., Dhanbad

Jharkhand High Court · (2012) 3 JLJR 505

High Courts02 Mar 2012

Dr. Mahanand Singh Vs State of Bihar and Smt. Karmi Devi

Jharkhand High Court · (2012) 03 JH CK 0161

Penal Code, 1860 (IPC) — Section 307, 338, 34, 419, 420

High Courts02 Mar 2012Dismissed

M/s Tata Steel Limited Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 2 JCR 576 : (2012) 49 VST 225

Constitution of India, 1950 — Article 226

High Courts02 Mar 2012Allowed

Debabrata Shit Vs Union of India and others

Jharkhand High Court · (2012) 2 JCR 466

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 7BConstitution of India, 1950 — Article 226

High Courts02 Mar 2012

Chidanand Jha and Jagdish Prasad Yadav Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 2 JCR 532

Constitution of India, 1950 — Article 226

High Courts02 Mar 2012

Gopi Nandan Prasad Vs The State of Jharkhand and others

Jharkhand High Court · (2012) 03 JH CK 0124

High Courts02 Mar 2012

Most. Taru Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 271 : (2012) 2 JLJR 227

Penal Code, 1860 (IPC) — Section 120B, 120C, 409, 420, 466

High Courts02 Mar 2012

Anwar Prasad Jaiswal and Another Vs State of Bihar and Another

Jharkhand High Court · (2012) 2 JLJR 137

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 409, 419, 420

High Courts02 Mar 2012

M/s Oriental Insurance Company Ltd. Vs Manish Kumar and Another

Jharkhand High Court · (2012) 2 JCR 468

High Courts02 Mar 2012

Syed Askari Hadi Ali Augus Petitioners Tine Imam and Another Vs Faiz Murtaza Ali and Another

Jharkhand High Court · (2012) 2 JLJR 226

High Courts02 Mar 2012Allowed

Shri P.N. Mishra Vs The Union of India and Others

Jharkhand High Court · (2012) 2 JCR 526

Constitution of India, 1950 — Article 14, 16, 21

High Courts02 Mar 2012

Kapildev Chaudhary Vs Ajmerun Bibi and Others

Jharkhand High Court · (2012) 2 JCR 531

Motor Vehicles Act, 1988 — Section 2(21), 22

High Courts01 Mar 2012Allowed

M/s. Central Coalfields Ltd. Vs State of Bihar and Others

Jharkhand High Court · (2012) 03 JH CK 0205

Motor Vehicles Act, 1988 — Section 41, 49, 50, 51, 52

High Courts01 Mar 2012Dismissed

Rajib Ranjan, Chairman J.S.E.B. Vs Madhuri Kumari and Another

Jharkhand High Court · AIR 2012 Jhar 112

Constitution of India, 1950 — Article 142, 226