High Courts12 Sept 2011Dismissed
Binod Kumar @ Binod Kumar Bhagat Vs Suresh Kumar Gadodia and Another
Jharkhand High Court · (2011) 4 JCR 387
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 8Limitation Act, 1963 — Section 14
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 21 of 89
High Courts12 Sept 2011Dismissed
Birat Chandra Dagara Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 377
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(6), 21Limitation Act, 1963 — Section 5
High Courts12 Sept 2011Dismissed
Thakur Mahto, Saro Devi,Dahan Prajapati and Mustaque Ansari Vs The State of Jharkhand and Smt. Shanti Devi
Jharkhand High Court · (2011) 09 JH CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts12 Sept 2011
Veena Tripathi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 384
High Courts12 Sept 2011Allowed
Murari Goswami Vs State of Jharkhand and others
Jharkhand High Court · (2011) 09 JH CK 0043
High Courts12 Sept 2011Dismissed
Vijay Kumar Vs State of Jharkhand
Jharkhand High Court · (2012) 2 JCR 47
Criminal Procedure Code, 1973 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 376, 420, 497
High Courts10 Sept 2011Dismissed
Jyoti Nayak and Others Vs Putli Devi @ Karuna Mahto and Others
Jharkhand High Court · (2012) 2 JCR 136
Constitution of India, 1950 — Article 64, 65Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts09 Sept 2011Dismissed
Chandrika Prasad Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2011) 09 JH CK 0072
High Courts09 Sept 2011
Controller of Examination, Jharkhand Combined Entrance Competitive Examination Board, Ranchi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 289
High Courts09 Sept 2011Allowed
Sheikh Nezam Pahalwan @ Nezamuddin @ Sheikh Nezam and Md. Ashraf @ Md. Ashraf Quraishi Vs The State of Jharkhand and another
Jharkhand High Court · (2011) 09 JH CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts09 Sept 2011Dismissed
Rabindra Marandai Vs The State of Jharkhand and another
Jharkhand High Court · (2011) 09 JH CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts09 Sept 2011Allowed
Rakesh Kumar Jaiswal Vs The State of Bihar and Prabhakar Sathi
Jharkhand High Court · (2011) 09 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 114, 227, 287, 304
High Courts09 Sept 2011
Sunil Kr. Pandey @ Gudul Pandey and Others Vs State of Jharkhand Opp. Party
Jharkhand High Court · (2012) 2 JCR 50
Criminal Procedure Code, 1973 (CrPC) — Section 227Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2011
Court on its Motion Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 290
High Courts07 Sept 2011Dismissed
Jharkhand State Electricity Board and Others Vs Ghasi Ram Sardar and Others
Jharkhand High Court · (2011) 4 JCR 364
Bihar State Electricity Board (Generation-cum-Transmission Cadre) Rules, 1976 — Rule 5
High Courts07 Sept 2011
Mantu Kumar and Another Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2011) 4 JCR 365
High Courts07 Sept 2011Dismissed
Jai Prakash Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 468
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Minimum Wages Act, 1948 — Section 20
High Courts06 Sept 2011Dismissed
Harkhen Kumar Singh Vs State of Jharkhand and others
Jharkhand High Court · (2011) 09 JH CK 0131
Constitution of India, 1950 — Article 226
High Courts06 Sept 2011Allowed
Smt. Krishna Devi Petitioner Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 362
Bihar Pension Rules, 1950 — Rule 43
High Courts06 Sept 2011Allowed
Manjit Singh @ Badal Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 2 DMC 347 : (2011) 4 JCR 360
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A