COURT ARCHIVE

Jharkhand High Court judgments, 2011

1,771 judgments · page 18 of 89

High Courts22 Sept 2011Dismissed

Dahu Yadav Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0069

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 166, 21Jharkhand Control of Crimes Act, 2002 — Section 12(2), 12(3), 17

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High Courts22 Sept 2011Allowed

Lalita Kandulna Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0065

Jharkhand Pension Rules, 2000 — Rule 58

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High Courts22 Sept 2011Allowed

Middle School Chitari Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0049

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High Courts22 Sept 2011

Manbahal Ramand and Others Vs State of Jharkhand

Jharkhand High Court · (2011) 09 JH CK 0047

Penal Code, 1860 (IPC) — Section 395

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High Courts22 Sept 2011Dismissed

Khudi Ram Mahto Vs The State of Jharkhand

Jharkhand High Court · (2011) 09 JH CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 361Penal Code, 1860 (IPC) — Section 279, 337Probation of Offenders Act, 1958 — Section 4

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High Courts22 Sept 2011Dismissed

Bimla Devi and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0039

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High Courts22 Sept 2011Dismissed

Suber Alam Hawari Vs Md. Aslam and Others

Jharkhand High Court · (2011) 09 JH CK 0034

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts22 Sept 2011Allowed

Natho Rana and Others Vs Suresh Rana

Jharkhand High Court · (2012) 1 DMC 611 : (2012) 2 JCR 371

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts22 Sept 2011Allowed

Alok Kumar Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0016

Constitution of India, 1950 — Article 14, 16, 162

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High Courts22 Sept 2011Allowed

Rajendra Nath Sharma Vs Vinoba Bhave University and Others

Jharkhand High Court · (2011) 09 JH CK 0004

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High Courts22 Sept 2011

Dr. Praveena Nand Bahadur Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0002

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High Courts21 Sept 2011Allowed

Md. Asin @ Md. Tasin Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 2 JCR 377

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts21 Sept 2011Allowed

De Nobili School Mugma at Dhanbad Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0141

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High Courts21 Sept 2011Dismissed

Gazala Parveen Vs The State of Jharkhand and Ramprakash Yadav

Jharkhand High Court · (2011) 09 JH CK 0133

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 136, 137, 139

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High Courts21 Sept 2011Dismissed

KRL Infratech (India) Limited and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 09 JH CK 0132

Constitution of India, 1950 — Article 226

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High Courts21 Sept 2011

Balaji Fuels Private Ltd. Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2011) 09 JH CK 0102

Constitution of India, 1950 — Article 14, 16, 19(1), 300, 300A

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High Courts21 Sept 2011Allowed

Manik Lal and Others Vs The State of Jharkhand and Kartik Oraon

Jharkhand High Court · (2011) 09 JH CK 0068

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 304, 308, 34Railway Protection Force Act, 1957 — Section 11, 20(3)

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High Courts21 Sept 2011Dismissed

Pappu Yadav Vs The State of Jharkhand

Jharkhand High Court · (2004) CriLJ 4934

Penal Code, 1860 (IPC) — Section 376, 448

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High Courts21 Sept 2011Dismissed

Shadab Khan @ Bittu Khan and Others Vs Md. Minhaj Alam and Others

Jharkhand High Court · (2012) 1 JCR 332 : (2011) 1 JLJR 77

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

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High Courts21 Sept 2011

Md. Asin @ Md. Yasin Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 2 JCR 87

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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