COURT ARCHIVE

Jharkhand High Court judgments, 2011

1,771 judgments · page 41 of 89

High Courts08 Jul 2011Allowed

Sant Kumar Gupta @ Munna Vs State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 107, 108, 109, 115Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts08 Jul 2011

Anupama Hembram Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0165

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High Courts08 Jul 2011Allowed

The Divisional Manager, National Insurance Co. Ltd., Ranchi Vs Keshari Devi and Others

Jharkhand High Court · (2011) 4 JCR 135

Legal Services Authorities Act, 1987 — Section 22C, 22C(4)

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High Courts08 Jul 2011

Jugal Kishore Saran Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 139

Bihar Pension Rules, 1950 — Rule 151Bihar/Jharkhand Pension Rules, 1950 — Rule 151(d)Constitution of India, 1950 — Article 226

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High Courts08 Jul 2011Dismissed

Bimaldeep Steel Pvt. Ltd., Jamshedpur Vs The Union of India and Others

Jharkhand High Court · (2011) 4 JCR 159

Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(3)

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High Courts08 Jul 2011Allowed

Agatha Hansda Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 165

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High Courts08 Jul 2011

Chhotanagpur Banking Association (in Liquidation) Vs Official Liquidator Ram Parosh Mahto and Others Vs The Chhotanagpur Banking Association

Jharkhand High Court · (2011) 4 JCR 59

Companies Act, 1956 — Section 497, 497(6), 509, 509(6)

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High Courts08 Jul 2011Allowed

Radha Prem Kishore Vs State of Jharkhand and Others Ravi Kumar Kujur Vs State of Jharkhand and Others Prakash Kumar Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 4 JCR 196

Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 173

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High Courts08 Jul 2011

Srikant Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0040

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High Courts08 Jul 2011Allowed

Union Bank of India Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 4 JCR 116

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High Courts08 Jul 2011Allowed

Sohwa Devi and Others Vs State of Jharkhand

Jharkhand High Court · (2011) 4 JCR 119

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302

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High Courts07 Jul 2011Dismissed

Raghunath Balmuchu and Another Vs State of Jharkhand

Jharkhand High Court · (2011) 4 JCR 218

Penal Code, 1860 (IPC) — Section 201, 302, 307, 34

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High Courts07 Jul 2011Allowed

Amar Ahmad Khan @ Amar Ahmad and Others Vs Shamim Ahmad Khan @ Md. Shamim Khan and Another

Jharkhand High Court · (2011) 4 JCR 61

Limitation Act, 1963 — Article 54, 10, 11, 12, 13

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High Courts07 Jul 2011Allowed

Dr. (Mrs.) Karuna Jha Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 35

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High Courts07 Jul 2011Allowed

Md. Ulfat Hussain Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 25

Fundamental Rules — Rule 22, 22(I)(a)(2)

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High Courts07 Jul 2011Dismissed

Nandu Prasad Vs Union of India and Others

Jharkhand High Court · (2011) 4 JCR 16

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2011

Md. Eqbal Khan Vs State of Bihar and Others

Jharkhand High Court · (2011) 4 JCR 9

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High Courts07 Jul 2011Allowed

Satyendra Kumar Vs The State of Bihar and Others

Jharkhand High Court · (2011) 4 JCR 126

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High Courts07 Jul 2011Allowed

Amar Ahmad Khan @ Amar Ahmad, Jameer Ahmad Khan @ Jamir Ahmad and Nasima Khatoon Vs Shamim Ahmad Khan @ Md. Shamim Khan and Khadija Khatoon

Jharkhand High Court · (2011) 4 JCR 61

Limitation Act, 1963 — Article 54, 18, 20, 3

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High Courts07 Jul 2011

Rajendra Pandey Vs The State of Jharkhand and Shatrughan Pathak

Jharkhand High Court · (2011) 3 JCR 463

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420

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