High Courts22 Feb 2012Dismissed
Suresh Mishra Vs The State of Bihar
Jharkhand High Court · (2012) 2 JLJR 320
Criminal Procedure Code, 1973 (CrPC) — Section 239
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Jharkhand High Court judgments
29,615 judgments · page 865 of 1,481
High Courts22 Feb 2012Allowed
Brijendra Kumar Vs State of Jharkhand and others
Jharkhand High Court · (2012) 02 JH CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 166, 171, 197, 341
High Courts22 Feb 2012Allowed
Suresh Sahani Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 02 JH CK 0070
Bihar Preservation and Improvement of Animals Act, 1955 — Section 11(1), 19(1), 29(2), 29(3), 29(4)Cattle Transportation Rules, 1978 — Rule 47, 48, 49, 50, 52Jharkhand Bovine Animals Prohibition of Slaughter Act, 2005 — Section 12, 12(1)(2), 20, 5
High Courts22 Feb 2012Allowed
Mohan Mondal @ Sushant Mondal and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 02 JH CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 273, 317Penal Code, 1860 (IPC) — Section 498A
High Courts22 Feb 2012
Moral Murmu, Laskar Murmu and Shiv Charan Hembrom Vs The State of Jharkhand
Jharkhand High Court · (2012) 02 JH CK 0056
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Feb 2012Allowed
Rajiv Ranjan Dubey @ Ranjan Kumar Dubey Vs State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 164
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts22 Feb 2012Allowed
Smt. Parmani Devi Vs Union of India and Others
Jharkhand High Court · (2012) 2 JCR 567
High Courts22 Feb 2012Dismissed
Ram Kumar Lal @ R.K. Lal Vs The State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2012) 3 JCR 138 : (2012) 2 JCR 570 : (2012) 2 JCR 490 : (2012) 2 JLJR 49 : (2012) 4 LLJ 190 : (2012) LLR 751
Bihar Factories Rules, 1950 — Rule 73, 74, 75, 76Factories Act, 1948 — Section 106, 2, 48, 92
High Courts22 Feb 2012Dismissed
Ram Kumar Lal @ R.K. Lal Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2012) 134 FLR 993 : (2013) 1 JLJR 452 : (2012) 4 JLJR 426
Bihar Factories Rules, 1950 — Rule 56AFactories Act, 1948 — Section 29, 92
High Courts22 Feb 2012Dismissed
Anup Kumar Gupta Vs The State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2012) 133 FLR 722 : (2012) 2 JLJR 318 : (2013) 1 LLJ 22
Factories Act, 1948 — Section 106, 2(n), 92
High Courts21 Feb 2012Allowed
Smt. Punam Singh @ Poonam Kumari Vs Niranjan Kumar
Jharkhand High Court · (2012) 02 JH CK 0149
High Courts21 Feb 2012
Manorama Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 02 JH CK 0130
Constitution of India, 1950 — Article 226
High Courts21 Feb 2012Dismissed
M/s Jharkhand Developers Private Ltd. Gridih Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 02 JH CK 0105
Constitution of India, 1950 — Article 226
High Courts21 Feb 2012Allowed
Sohan Lal Tibrewal Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 02 JH CK 0028
Bihar Finance Act, 1981 — Section 49, 49(5)Customs Act, 1962 — Section 11, 11(2), 132, 133, 134Essential Commodities Act, 1955 — Section 7
High Courts21 Feb 2012Allowed
Rajendra Sao Vs The State of Bihar and Babu Lal
Jharkhand High Court · (2012) 3 JCR 600
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts17 Feb 2012
The Secretary, Department of Industries Vs Bhadey Munda and Another
Jharkhand High Court · (2012) 2 JLJR 198
Bihar Reorganisation Act, 2000 — Section 72, 73
High Courts17 Feb 2012Dismissed
Chandrika Prasad Vs M/s. Central Coalfields Limited and Others
Jharkhand High Court · (2012) 2 JLJR 385
Limitation Act, 1963 — Section 5
High Courts17 Feb 2012Allowed
The State of Jharkhand Vs The District Consumer Forum, Palamau and Mukhraj Dubey
Jharkhand High Court · (2012) 2 JCR 256 : (2012) 2 JLJR 52
Bihar General Provident Fund Rules, 1948 — Rule 11(1), 11(4), 4Constitution of India, 1950 — Article 309Consumer Protection Act, 1986 — Section 2(1)
High Courts17 Feb 2012Allowed
Bharat Bhushan Agarwal Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2012) 2 JCR 488 : (2012) 2 JLJR 112
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 406
High Courts17 Feb 2012Allowed
K.M. Sarkar and Sardar Harbhajan Singh Vs The State of Bihar, Mrs. Madhu Malti Roy and Bhim Shankar Roy
Jharkhand High Court · (2012) 02 JH CK 0086
Penal Code, 1860 (IPC) — Section 406, 420