High Courts30 Jun 2011
Maa Vaishnau Devi Mineral Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0007
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 45 of 89
High Courts29 Jun 2011Allowed
Robin Baa Vs State of Jharkhand
Jharkhand High Court · (2012) CriLJ 175
Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 2011Allowed
Braj Dulal Mandal and Another Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 37
Penal Code, 1860 (IPC) — Section 302, 328, 34
High Courts28 Jun 2011Allowed
Najmussabah Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 54
High Courts28 Jun 2011Dismissed
Employers in relation to the Management of Sijua Area of M/s. Bharat Coking Coal Limited, Dhanbad Vs Their Workman being represented by the Branch Secretary, Rashtriya Colliery Mazdoor Sangh (RCMS), Dhanbad.
Jharkhand High Court · (2011) 4 JCR 45
High Courts28 Jun 2011Allowed
Employers in relation to the Management of Nichitpur Colliery under Sijua Area of B.C.C.L., Dhanbad Vs Their Workmen being represented by the Vice President, Rashtriya Colliery Mazdoor Sangh, Dhanbad
Jharkhand High Court · (2011) 4 JCR 36
High Courts28 Jun 2011Dismissed
Vibhor Singhania Vs State of Jharkhand and Neelam Jain
Jharkhand High Court · (2011) 4 JCR 56
Penal Code, 1860 (IPC) — Section 313, 376, 420, 504
High Courts28 Jun 2011Allowed
Maqsood @ Md. Maqsood Vs Md. Salim and Others
Jharkhand High Court · (2011) 4 JCR 104
High Courts28 Jun 2011
Ravi Shekhar Singh and Jyotsna Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0067
Constitution of India, 1950 — Article 15, 15(4), 15(5), 16, 16(1)
High Courts28 Jun 2011Allowed
Management of P.K. Press Metal Pvt. Limited Vs The Workman M.L. Pandit
Jharkhand High Court · (2011) 4 JCR 51
High Courts28 Jun 2011
Birendra Kumar Singh Vs Gurunam Singh
Jharkhand High Court · (2011) 3 JCR 418
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts28 Jun 2011Allowed
Najib Neyaz Ahmad Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 50
Bihar Pension Rules, 1950 — Rule 103
High Courts27 Jun 2011Allowed
Ramadhar Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 101
High Courts27 Jun 2011Dismissed
Rajesh Kumar Sinha @ Udal Jee @ Shailesh Jee Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0142
Arms Act, 1959 — Section 25(1), 26Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 173(8), 482
High Courts27 Jun 2011Allowed
Vinayak @ Binayak Sinha Vs The State of Jharkhand and Kanan Kumar Patra
Jharkhand High Court · (2011) 06 JH CK 0134
Penal Code, 1860 (IPC) — Section 402, 419, 420
High Courts27 Jun 2011Dismissed
Manoj Kumar Jha @ Manoj Jha and Shashikar Jha @ Pinki Jha Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482, 82, 83Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Jun 2011Allowed
Sandip Ekka Vs Selesta Kerketa
Jharkhand High Court · AIR 2011 Jhar 130 : (2011) 4 JCR 100
Legal Services Authorities Act, 1987 — Section 22C, 22C(4), 22C(7), 22C(8)
High Courts27 Jun 2011
Hemendra Pratap Dehati Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0116
High Courts27 Jun 2011
Baliram Paswan and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 58
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts27 Jun 2011Dismissed
Maheshwari Prasad Vs The State of Jharkhand and Pradeep Ram
Jharkhand High Court · (2011) 06 JH CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Prevention of Corruption Act, 1988 — Section 13(2), 19, 7