High Courts26 Apr 2011Allowed
Lal Singh Rajpal Vs Raj Kapil Singh and Anr
Jharkhand High Court · (2011) 3 JCR 9
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 59 of 89
High Courts26 Apr 2011
Aliman Bibi and Ismail Ansari Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0173
High Courts26 Apr 2011
Gopal @ Gopah Kumar Thakur Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2011) 04 JH CK 0170
High Courts26 Apr 2011
Wakil Mahto. Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2011) 04 JH CK 0169
High Courts26 Apr 2011Dismissed
Fatima Bibi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 7
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 32
High Courts26 Apr 2011Allowed
Shibu Sahu and Others Vs Lachan Devi
Jharkhand High Court · (2011) 04 JH CK 0063
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts26 Apr 2011Allowed
Subrato Ghosh Vs The State of Jharkhand and Monika Bishwas
Jharkhand High Court · (2011) 3 JCR 13
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228(1), 417Penal Code, 1860 (IPC) — Section 375, 376, 415, 417Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3I
High Courts25 Apr 2011Allowed
Etwa Oraon Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 476
Chotanagpur Tenancy Act, 1908 — Section 217
High Courts25 Apr 2011Allowed
Arjun Rana and Others Vs Daulat Kumhar and Others
Jharkhand High Court · (2011) 3 JCR 34
Constitution of India, 1950 — Article 227
High Courts25 Apr 2011Allowed
Pradeep Kumar Agarwalla and Others Vs Ajoy Kumar Roy and Another
Jharkhand High Court · (2011) 3 JCR 30
High Courts25 Apr 2011Dismissed
Smt. Shakuntala Debi and Others Vs Dr. Ram Swarath Pnadey and Others
Jharkhand High Court · (2011) 04 JH CK 0166
High Courts25 Apr 2011Allowed
Manoj Saw @ Manoj Kumar Barnwal Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Apr 2011
Sawna Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0161
High Courts25 Apr 2011Allowed
Kedar Vishwakarma Vs State of Jharkhand
Jharkhand High Court · (2012) 1 JCR 168
Court Fees (Bihar Amendment) Act, 1977 — Section 3
High Courts25 Apr 2011Allowed
Md. Naushad Alam Vs The State of Jharkhand and Shabina Begum
Jharkhand High Court · (2011) 3 JCR 26 : (2011) 2 JLJR 527 : (2011) 8 RCR(Criminal) 2122
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 323, 379, 406, 498A
High Courts25 Apr 2011
Madan Lal Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 69 : (2011) 7 RCR(Criminal) 346
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 33
High Courts25 Apr 2011Allowed
Babita Devi @ Babali and Sejal Vs The State of Jharkhand and Aditya Chourasia
Jharkhand High Court · (2011) 7 RCR(Criminal) 266
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 11
High Courts25 Apr 2011
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others Rohit Kumar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0111
High Courts25 Apr 2011Allowed
Sudhir Lakra Vs The State of Jharkhand
Jharkhand High Court · (2011) 3 JCR 19 : (2011) 7 RCR(Criminal) 345
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Apr 2011Dismissed
Vineeta Devi Vs Bablu Thakur and The State of Jharkhand
Jharkhand High Court · (2011) 3 DMC 37 : (2011) 3 JCR 21
Criminal Procedure Code, 1973 (CrPC) — Section 125