High Courts16 Dec 2011
Manoj Prasad Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 12 JH CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 881 of 1,481
High Courts16 Dec 2011Allowed
Ramdas Kisku and Ravan Hembrom Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2011) 12 JH CK 0105
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Dec 2011
Nooruddin Ansari and Others Vs The State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 92
Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 34
High Courts16 Dec 2011Dismissed
M/s Goyal Enterprises Vs The State of Jharkhand and Ishta Narayan Mihsra
Jharkhand High Court · (2012) 3 Crimes 567
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141(2), 87
High Courts16 Dec 2011Allowed
R.R. Sinha Vs The State of Jharkhand and D.S. Yadav, Inspector, C.B.I. Patna
Jharkhand High Court · (2011) 12 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 120, 120B, 409, 420, 461
High Courts16 Dec 2011Allowed
Gaurav Budhia Vs Union of India
Jharkhand High Court · (2013) 294 ELT 218
High Courts16 Dec 2011
Mansha Karmakar Vs State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 66
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 341
High Courts16 Dec 2011Dismissed
Babusar Besra Vs The State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 73
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 341
High Courts15 Dec 2011Dismissed
Devendra Nath Giri Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2012) 1 JLJR 76
Penal Code, 1860 (IPC) — Section 379, 411
High Courts15 Dec 2011Allowed
Rabishwar Basak Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 12 JH CK 0106
High Courts15 Dec 2011
Mahendra Nath Dwivedi and Krishna Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 12 JH CK 0082
High Courts15 Dec 2011Allowed
State of Jharkhand Vs Manoj Rajwar and Others Chhattar @ Chhatrapati Mandal Vs The State of Jharkhand
Jharkhand High Court · (2011) 12 JH CK 0080
Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1932 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 164, 313
High Courts15 Dec 2011Allowed
Rajan Munda Vs The State of Bihar now Jharkhand
Jharkhand High Court · (2012) 1 JLJR 86
Arms Act, 1959 — Section 25B(1), 26, 26(3), 27, 35
High Courts15 Dec 2011
Sita Ram Gosain Vs State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 124
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 377
High Courts15 Dec 2011Allowed
Rangnath Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 282
High Courts14 Dec 2011Dismissed
M/s Chandra Iron and Steel Pvt. Ltd. Vs The State of Jharkhand, Ramesh Kumar Pansari and Kailash Chandra Pansar
Jharkhand High Court · (2012) 2 BC 662 : (2012) 1 JLJR 93
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Dec 2011Allowed
Sanjay Kumar Upadhyay Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 281 : (2012) 1 JLJR 105
High Courts14 Dec 2011Allowed
Bhim Sen Maji Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 336
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 18(3)(d)
High Courts14 Dec 2011Allowed
Bajrang Lal Agarwal, Ram Richpal Agarwal and Jugal Kishore Sharma alias Yugal Krishna Sharma Vs The State of Bihar (now Jharkhand) and Jai Prakash Choubey, Supply Inspector, Chaibasa
Jharkhand High Court · (2011) 12 JH CK 0018
Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Clause 3Essential Commodities Act, 1955 — Section 2, 7
High Courts13 Dec 2011
Rup Lal Das and Niranjan Rajak Vs Giridih Kshetriya Gramin Bank and Others
Jharkhand High Court · (2011) 12 JH CK 0114