High Courts04 Jul 2011Allowed
Raghu Nath Pradhan @ Raghu Vs Versus State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 42
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 43 of 89
High Courts04 Jul 2011
Lalan Choubey Vs Rastriya Colliery Mazdoor Sangh and Others
Jharkhand High Court · (2011) 07 JH CK 0210
High Courts04 Jul 2011Dismissed
Baban Choubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 442
Bihar Regional Development Authorities Act, 1981 — Section 16, 17, 18, 19, 2
High Courts04 Jul 2011Dismissed
Gumdi Banra Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0148
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Jul 2011
Shahid Ali Vs State of Jharkhand and Ajay Prakash Singh
Jharkhand High Court · (2012) 1 RCR(Civil) 910 : (2012) 1 RCR(Criminal) 643
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Jul 2011
Pritus Nagesia and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0051
High Courts04 Jul 2011Allowed
Karun Kant Dave and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 227
Criminal Procedure Code, 1973 (CrPC) — Section 158, 162, 173, 173(2), 173(8)Explosive Substances Act, 1908 — Section 6(A)Explosives Rules, 1983 — Rule 47(3)
High Courts01 Jul 2011
Jharkhand Infra Projects Pvt. Ltd. Vs The Union of India (UOI) and Others
Jharkhand High Court · (2011) 07 JH CK 0188
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts01 Jul 2011Allowed
Parmanand Tiriya Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0177
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Jul 2011
Shri Ganesh Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0097
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts01 Jul 2011Dismissed
Lakhan Kumar Vs M/s. C.C.L. and Others
Jharkhand High Court · (2011) 3 JCR 441
High Courts01 Jul 2011Dismissed
Renu Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 449
High Courts01 Jul 2011Dismissed
Md. Abrar Alam and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 43
Criminal Procedure Code, 1973 (CrPC) — Section 5Jharkhand Minor Mineral Concession Rules, 2004 — Rule 67(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 22
High Courts30 Jun 2011Allowed
Ganeshi Paswan and Another Vs State of Jharkhand
Jharkhand High Court · (2012) CriLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jun 2011
Sarda Devi Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2012 Jhar 5 : (2011) 3 JCR 431
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 80, 89
High Courts30 Jun 2011
Sri Hanuman Metalliks Vs The State of Jharkhand and others
Jharkhand High Court · (2011) 06 JH CK 0132
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Adishakti Metalics Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0131
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Narayani Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0130
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Shriram Power and Steel Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0129
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Ma Durga Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0128
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)