COURT ARCHIVE

Jharkhand High Court judgments, 2011

1,771 judgments · page 30 of 89

High Courts01 Aug 2011Dismissed

Sarju Prasad Mehta Vs The State of Jharkhand and Others

Jharkhand High Court · AIR 2012 Jhar 3 : (2011) 4 JCR 69

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)Bihar Minor Mineral Concession Rules, 1972 — Rule 37Mines and Minerals (Development and Regulation) Act, 1957 — Section 3

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High Courts01 Aug 2011Allowed

Dhuma Pradhan Vs The State of Jharkhand

Jharkhand High Court · (2011) 08 JH CK 0117

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Aug 2011

Keshab Rajak Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 08 JH CK 0116

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High Courts01 Aug 2011Dismissed

Harman Munda Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 08 JH CK 0115

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High Courts01 Aug 2011Allowed

Ganga Ram Marandi Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 08 JH CK 0113

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High Courts01 Aug 2011

Gautam Ferro Alloys and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 08 JH CK 0112

Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) (Amendment) Regulations, 2009 — Regulation 5(4)

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High Courts01 Aug 2011Dismissed

Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others Rohit Kumar Choudhary Vs The State of Jharkhand and Others Palamau Chamber of Commerce and Industry Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 89

Electricity Act, 2003 — Section 142

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High Courts01 Aug 2011

Telco Construction Equipment Company Limited Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 45 VST 473

Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34

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High Courts01 Aug 2011

Court on its own Motion Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 71

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High Courts01 Aug 2011Dismissed

Janak Mahto and Others Vs Mostt. Bigahi Devi and Others

Jharkhand High Court · (2011) 08 JH CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts01 Aug 2011Allowed

Binay Prakash Vs State of Jharkhand

Jharkhand High Court · (2011) 08 JH CK 0005

Jharkhand Regional Development Authority Act, 2001 — Section 52, 55Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(2), 8

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High Courts29 Jul 2011

Ugani Devi Vs The Central CoalfieldsLtd. and Others

Jharkhand High Court · (2011) 07 JH CK 0154

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High Courts29 Jul 2011

Ram Lal Panjiyara Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0090

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 6Santhal Pargana Tenancy (Supplementary) Rules, 1950 — Rule 5

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High Courts29 Jul 2011Allowed

Bhola Kumar Jha Vs Union of India and Others

Jharkhand High Court · (2011) 4 JCR 329

Border Security Force Rules, 1969 — Rule 25Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts29 Jul 2011