High Courts30 Mar 2011
Lalit Kumar Sharma Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0225
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 468
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 68 of 89
High Courts30 Mar 2011
Sanatan Hembram Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 03 JH CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts30 Mar 2011
Citizens' Cause Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0216
High Courts30 Mar 2011Dismissed
Sir J.J. Gandhi Memorial Intermediate (+2) College Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0215
High Courts30 Mar 2011Allowed
Madhusudan Murmu and Others Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 03 JH CK 0213
Bihar State Electricity Board (Conduct of Business) Act — Section 16Bihar State Electricity Board Electrical Engineer (General) Cadre Rules, 1976 — Rule 1, 2, 4, 5, 7Electricity (Supply) Act, 1948 — Section 79C
High Courts30 Mar 2011Allowed
Madhu Sudan Bouri Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0208
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 482Penal Code, 1860 (IPC) — Section 120B, 394, 408, 409
High Courts30 Mar 2011
Sunita Routray Vs Nirmalendu Chatterjee and Another
Jharkhand High Court · (2011) 03 JH CK 0201
High Courts30 Mar 2011
Lakhan Paswan Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0199
Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
High Courts30 Mar 2011Dismissed
Anu Kumar @ Anu Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts30 Mar 2011Dismissed
Jamni Devi Vs Central Coalfield Limited and Others
Jharkhand High Court · (2011) 03 JH CK 0192
High Courts30 Mar 2011Allowed
Krishna Munda and Etwa Munda @ Salik Munda Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 540
Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts30 Mar 2011Allowed
Barjo Hembrom Vs State of Jharkhand
Jharkhand High Court · (2011) 7 RCR(Criminal) 232
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts30 Mar 2011
Kashi Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0141
Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1932 — Section 17, 18Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
High Courts30 Mar 2011Dismissed
Uma Mahto @ Uma Shankar Mahto Vs The State of Jharkhand and Ranglal Rawani
Jharkhand High Court · (2011) 03 JH CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts30 Mar 2011Dismissed
J.J. Gandhi Memorial Intermediate (+2) College Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 589
High Courts30 Mar 2011
Sri Krishna Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 462
General Clauses Act, 1897 — Section 16Jharkhand Minerals Dealers Rules, 2007 — Rule 8
High Courts30 Mar 2011Dismissed
Pandit Binoda Nand Jha Memorial Inter College Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0101
High Courts30 Mar 2011
Firnath Baraik and Fagu Baraik Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0085
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Mar 2011
Subham Kumar Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0084
Penal Code, 1860 (IPC) — Section 394, 411