High Courts17 Jan 2012Dismissed
Kamdeo Das Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 563
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 875 of 1,481
High Courts17 Jan 2012Allowed
Bishnu Dayal @ Vishnu Dayal Gupta and Another Vs The State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 242
Bihar Finance Act, 1981 — Section 49(1), 49(2), 49(3)Constitution of India, 1950 — Article 19, 20(2), 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 173
High Courts17 Jan 2012Dismissed
Kamlesh Yadav Vs The State of Jharkhand and Others The State of Jharkhand Vs Ramkhelawan Sao and Others
Jharkhand High Court · (2012) 01 JH CK 0060
High Courts17 Jan 2012Dismissed
Mahesh Prasad Lunkesh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 399
High Courts17 Jan 2012Dismissed
Sudarshan Singh and Others Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2012) 01 JH CK 0029
High Courts17 Jan 2012Dismissed
Loseya Pingua @ Tapu Pingua Vs State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 383
Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Jan 2012
Bijay Basanta Ostad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 99
Government of India Rules — Rule 22(A)
High Courts16 Jan 2012Dismissed
Middle School Chitari, Dadu Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 84
High Courts16 Jan 2012Allowed
Indradeo Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 89
Bihar Non-Government Secondary School (Taking over Management and Control) Rules, 1983 — Rule 7(1)(ga), 7(1)(kha)Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 9
High Courts13 Jan 2012Allowed
Mangal Mahali @ Mangla Mahali and Ravi Mahali Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0131
Penal Code, 1860 (IPC) — Section 149, 302, 307, 379
High Courts13 Jan 2012
Kripanandan Prasad, Ashok Kumar Sinha and Gulshan Kumar Vs The State of Jharkhand and others
Jharkhand High Court · (2012) 01 JH CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208
High Courts13 Jan 2012
Abdul Salim Vs The Administrator, Bihar State Road Transport Corporation, Patna and Others
Jharkhand High Court · (2012) 3 JCR 344
Constitution of India, 1950 — Article 226
High Courts13 Jan 2012Dismissed
Dasharathi Paul and Others Vs State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 378
Explosive Substances Act, 1908 — Section 3, 4, 5Mines Act, 1952 — Section 22, 22A, 57, 72A, 72CPenal Code, 1860 (IPC) — Section 286, 304, 337, 338, 427
High Courts13 Jan 2012Allowed
Basudeo Bhuiya Vs Bharat Coking Coal Limited, Dhanbad and Others
Jharkhand High Court · (2012) 01 JH CK 0027
High Courts13 Jan 2012Allowed
Hasina Bibi Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2012) 3 JCR 380
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jan 2012Dismissed
Rajesh Kumar Sharma Vs The State of Jharkhand and Rajesh Shaw @ Rajesh Saw
Jharkhand High Court · (2013) 2 AJR 178
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 87
High Courts12 Jan 2012Dismissed
Dhaneshwar Mahato Vs State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 278
Criminal Procedure Code, 1973 (CrPC) — Section 389(2)Penal Code, 1860 (IPC) — Section 120B, 364A
High Courts12 Jan 2012Dismissed
Gauranga Dutta Vs State of Jharkhand and Another
Jharkhand High Court · (2013) 2 AJR 556 : (2012) 3 JCR 346
Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
High Courts12 Jan 2012Allowed
P.K. Agnihotri Vs Hindustan Steel Works Construction Limited and Others
Jharkhand High Court · (2012) 2 JLJR 65
Constitution of India, 1950 — Article 226
High Courts12 Jan 2012
Ravindra Taunk and Others Vs Smt. Vasanti B. Taunk and Others
Jharkhand High Court · (2012) 3 JCR 239
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1