High Courts19 Dec 2011Dismissed
Mukesh Kumar Gupta @ Mukesh Sao @ Gupta Vs The State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 103
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 3 of 89
High Courts19 Dec 2011
Gulab Chand Seth and Others Vs The Bihar State Electricity Board and Others
Jharkhand High Court · (2011) 12 JH CK 0001
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
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)