High Courts04 May 2011Allowed
Binod Tiwary Vs State of Jharkhand, Brahmado Singh and Baban Singh
Jharkhand High Court · (2011) CriLJ 4556 : (2011) 8 RCR(Criminal) 845
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 144, 145
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 56 of 89
High Courts04 May 2011Dismissed
Narendra Pal Singh Vs Ravi Prakash Bagroy and Another
Jharkhand High Court · (2011) 05 JH CK 0042
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 14, 14(8), 15Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 115Contract Act, 1872 — Section 12
High Courts04 May 2011Allowed
Priti Ranjan Mukherjee Vs Nalini Ranjan Mukherjee and Sukh Ranjan Mukherjee
Jharkhand High Court · AIR 2011 Jhar 133
Specific Relief Act, 1963 — Section 34
High Courts04 May 2011Allowed
Lalan Singh Vs Union of India (UOI)
Jharkhand High Court · (2011) 05 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 306, 306(5)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts04 May 2011Dismissed
Branch Manager National Insurance Company Ltd. Vs Domnik Toppo and Others
Jharkhand High Court · (2011) 05 JH CK 0022
Motor Vehicles Act, 1988 — Section 149
High Courts04 May 2011
Usha Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 05 JH CK 0014
Hindu Marriage Act, 1955 — Section 13
High Courts03 May 2011Dismissed
Radha Krishna Drolia Vs State Bank of India and Others
Jharkhand High Court · (2011) 05 JH CK 0110
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 18
High Courts03 May 2011Dismissed
Pradeep Kumar Agarwal Vs The Income Tax Officer and The Commissioner of Income Tax (Appeal)
Jharkhand High Court · (2011) 3 JCR 179
Income Tax Act, 1961 — Section 131, 68, 69
High Courts03 May 2011Dismissed
Senior Divisional Commercial Manager, South Eastern Railway Vs Bihar Sponge Iron Limited and Others
Jharkhand High Court · (2011) 3 JCR 188
Central Excise Rules, 1944 — Rule 178Central Sales Tax Act, 1956 — Section 10, 10AGoods Tariff General Rules — Rule 126
High Courts03 May 2011Dismissed
Amit Sandeep Khanna Vs Union of India (UOI), The State of Jharkhand and Sheena Khanna
Jharkhand High Court · (2011) 05 JH CK 0067
Care of Children Act, 2004 — Section 47, 48Penal Code, 1860 (IPC) — Section 34, 498A
High Courts03 May 2011
Binda Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0066
Penal Code, 1860 (IPC) — Section 302, 309
High Courts03 May 2011Dismissed
Gul Mohammad and Gul Badan Khatoon Vs Reliance General Insurance Company Limited, Bijay Prasad Bhagat and Sikandar Singh
Jharkhand High Court · (2011) 05 JH CK 0065
Motor Vehicles Act, 1988 — Section 163A
High Courts03 May 2011
National Insurance Company Ltd. Vs Kulwinder Kaur and Others
Jharkhand High Court · (2011) 05 JH CK 0056
Motor Vehicles Act, 1988 — Section 140
High Courts03 May 2011Dismissed
Arvind Vyas Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0045
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 13, 13(1), 13(2), 7Prevention of Money-Laundering Act, 2002 — Section 4
High Courts03 May 2011Dismissed
Basic Fuels Pvt. Ltd. Vs Bihar State Credit and Investment Corporation Ltd. and Others
Jharkhand High Court · (2011) 3 BC 686 : (2011) 3 JCR 175 : (2011) 8 RCR(Civil) 1673
High Courts03 May 2011
Nihar Ranjan Banerjee Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0032
High Courts03 May 2011
Bharat Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379
High Courts03 May 2011
Sohan Gond Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0018
High Courts02 May 2011Dismissed
J.G. Enterprises Vs Presiding Officer, Debts Recovery Tribunal and Another
Jharkhand High Court · (2011) 05 JH CK 0111
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts02 May 2011
Bal Krishna Sharma Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 3 JCR 15
Factories Act, 1948 — Section 105, 88, 92Penal Code, 1860 (IPC) — Section 288, 304A, 337, 338