High Courts27 Jun 2011
Kalind Kumar Vs Vinoba Bhave University and Others
Jharkhand High Court · (2011) 4 JCR 102
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 46 of 89
High Courts27 Jun 2011
Dr. Bachan Pathak Vs Chancellor of Ranchi University, Raj Bhawan, Ranchi and Others
Jharkhand High Court · (2011) 3 JCR 408
High Courts27 Jun 2011Allowed
Rashid Ali Vs The State of Jharkhand and Nilesh Kumar Pandey
Jharkhand High Court · (2011) 06 JH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Jun 2011Allowed
Bijay Kumar Verma @ Dr. B.K. Verma Vs The State of Jharkhand and Premvada Devi
Jharkhand High Court · (2011) CriLJ 4752 : (2011) 7 RCR(Criminal) 2510
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 354, 387
High Courts27 Jun 2011Dismissed
Ashok Kumar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Jun 2011Dismissed
Delhi Cloth and General Mills Company Ltd., now known as DCM Limited and Delhi Cloth and General Mills Company Ltd. Vs Ram Avtar Bhalla and Govind Prasad Bhalla
Jharkhand High Court · (2011) 3 JCR 397 : (2011) 2 RCR(Rent) 525
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 51
High Courts24 Jun 2011
Shri Kant Roy Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0104
High Courts24 Jun 2011
Daniel Ekka Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0086
Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts24 Jun 2011Dismissed
Tej Narayan Yadav Vs Saroj Devi
Jharkhand High Court · (2011) 06 JH CK 0085
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Jun 2011
Usha Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0078
High Courts24 Jun 2011Dismissed
Muni Devi @ Vijeta Devi, Vijay Kumar Sao, Sushila Kumari and Radha Devi Vs Rajdhani Devi and Others
Jharkhand High Court · (2011) 4 JCR 46
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13
High Courts24 Jun 2011
Shambhu Nath Nanda Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0057
High Courts24 Jun 2011Allowed
Faiju Yadav @ Shiv Kumar Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0015
Bihar Control of Crimes Act, 1981 — Section 12(2), 21, 22Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 380
High Courts24 Jun 2011Dismissed
Prahlad Kumar Pal Vs Anjana Pal and Ramchandra Pal
Jharkhand High Court · (2011) 06 JH CK 0012
High Courts23 Jun 2011
Mrs. Tunua Devi Etc. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 105
High Courts23 Jun 2011Dismissed
Chandra Shekhar Pandey Vs Union of India (UOI)
Jharkhand High Court · (2011) 3 JCR 419
Constitution of India, 1950 — Article 107, 118, 122, 166, 166(3)
High Courts22 Jun 2011Allowed
Mani Lal Mahto @ Muni Lal Mahto Vs State of Jharkhand
Jharkhand High Court · (2011) 3 JCR 483
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 34, 414
High Courts22 Jun 2011Allowed
Ajit Kant Sahay Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0094
High Courts22 Jun 2011
Jai Prakash Narayan Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 95
High Courts22 Jun 2011
Jasvindar Kaur Seth Vs Vinoba Bhave University and Others
Jharkhand High Court · (2011) 4 JCR 96