High Courts15 Apr 2011
Board of Industrial and Financial Reconstruction Vs Raj Hans Steel Limited
Jharkhand High Court · (2011) 04 JH CK 0072
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 63 of 89
High Courts13 Apr 2011
Mangal Singh Tamsoy @ Sanjay Singh Tamsoy Vs State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0094
High Courts13 Apr 2011Allowed
Runa Devi and Others Vs Shambhu Yadav and Others
Jharkhand High Court · (2011) 04 JH CK 0045
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts13 Apr 2011
Union of India (UOI) Vs Basanti Devi and Bijay Rabidas
Jharkhand High Court · (2011) 3 JCR 111
Bihar Government Servants Conduct Rules, 1976 — Rule 23Hindu Marriage Act, 1955 — Section 11, 16, 16(3), 5Railway Services (Conduct) Rules, 1966 — Rule 21
High Courts11 Apr 2011
Chandramani Samanta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0158
High Courts11 Apr 2011
Smt. Rupa Shahdeo Vs Madhusaudan Agarwal and Others
Jharkhand High Court · (2011) 4 JCR 268
High Courts11 Apr 2011Dismissed
Munga Lal Gupta and Srimati Sundari Devi Vs Hussaini Mahto, Baldeo Mahto and Ram Gahan Mahto
Jharkhand High Court · (2011) 04 JH CK 0134
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, 107
High Courts11 Apr 2011Allowed
Ranchi Municipal Corporation Vs Bhagwati Devi Administrator, Ranchi Municipal Corporation Vs Smt. Alak Nanda Adhikary
Jharkhand High Court · AIR 2011 Jhar 103 : (2011) 3 JCR 116 : (2011) 6 RCR(Civil) 2233
Patna Municipal Corporation Act, 1951 — Section 22, 22A, 22C
High Courts11 Apr 2011Dismissed
Smt. Panpati Devi and Others Vs Rameshwar Gope and Others
Jharkhand High Court · (2011) 04 JH CK 0098
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts11 Apr 2011
Charku Singh Munda Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0086
High Courts11 Apr 2011Dismissed
Sanjeev Kumar Raha Vs Coal India Limited and Others
Jharkhand High Court · (2011) 3 JCR 73
Constitution of India, 1950 — Article 14, 142, 16, 226, 32
High Courts11 Apr 2011
Banwari Lal Jalan Vs Murari Lal Jalan
Jharkhand High Court · (2011) 04 JH CK 0047
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts11 Apr 2011Dismissed
Shiv Shiva Construction Vs The State of Jharkhand, Engineer-in-Chief-cum-Additional Commissioner-cum- Special Secretary, Department of Rural Development, Chief Engineer, Rural Development, Special Division and Executive Engineer, Rural Development, Special Division No. 2
Jharkhand High Court · (2011) 04 JH CK 0044
High Courts11 Apr 2011
Ganesh Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0018
High Courts08 Apr 2011
Court on its Own Motion Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0123
High Courts08 Apr 2011
Binod Kumar Gupta Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0112
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts08 Apr 2011
Commissioner of C. Ex., Ranchi Vs Modi Construction Company
Jharkhand High Court · (2011) 23 STR 6
High Courts08 Apr 2011
Ganesh Pandit, Sumitra Devi and Laldhan Pandit Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 304B, 328, 34
High Courts08 Apr 2011Dismissed
Vijay Kumar Singh, Ashok Kumar Singh, Manju Singh and Barun Kumar Singh Vs The State of Jharkhand and Sudhir Kumar Bhadani
Jharkhand High Court · (2011) 04 JH CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 482
High Courts08 Apr 2011Allowed
Manoranjan Prasad Sinha Vs The State of Jharkhand and Ashok Kr. Das
Jharkhand High Court · (2011) 04 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 164, 482Penal Code, 1860 (IPC) — Section 385Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)