High Courts02 Dec 2011Allowed
Sushmita Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 294
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 7 of 89
High Courts29 Nov 2011Allowed
S. Seshadri Vs State of Jharkhand
Jharkhand High Court · (2011) 11 JH CK 0097
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 13(3), 239, 245, 468, 469Official Secrets Act, 1923 — Section 13(3), 5(1), 5(4)
High Courts29 Nov 2011Allowed
Putul Devi Vs M/s. Bharat Coking Coal Limited, The Chief General Manager, Sijua Area and The Project Officer, Tetulmari Colliery
Jharkhand High Court · (2011) 11 JH CK 0096
High Courts29 Nov 2011Allowed
Zafar Ali @ Jafar Ali Vs State of Jharkhand and another
Jharkhand High Court · (2011) 11 JH CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts29 Nov 2011
Umeshwar Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0065
High Courts28 Nov 2011
Susanna Kispotta Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0073
High Courts28 Nov 2011
Dharmendra Mehta and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 11 JH CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 379, 498A, 504
High Courts28 Nov 2011
Rajesh Kumar Vs The State of Jharkhand and Nilam Kumari
Jharkhand High Court · (2011) 11 JH CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 406, 498A
High Courts28 Nov 2011
Md. Yousuf Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0069
High Courts28 Nov 2011Allowed
Lakhi Devi @ Sarswati Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 11 JH CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 406, 420
High Courts28 Nov 2011Dismissed
Rajan Pandey and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0067
Constitution of India, 1950 — Article 14, 226, 309
High Courts28 Nov 2011
Hemendra Pratap Dehati Vs State of Jharkhand and others
Jharkhand High Court · (2011) 11 JH CK 0066
High Courts28 Nov 2011
Sachida Nand Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 318
High Courts28 Nov 2011
Johan Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0011
High Courts28 Nov 2011Dismissed
Jai Kumar Singh and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0005
Bihar Co-operative Societies Act, 1935 — Section 16, 32, 48, 63
High Courts25 Nov 2011Allowed
M/s Monograph Company Private Limited and Others Vs The State of Jharkhand and The Labour Superintendent, Deoghar
Jharkhand High Court · (2012) 132 FLR 299 : (2012) 1 JLJR 139 : (2012) 2 LLJ 276 : (2012) LLR 255
Minimum Wages (Central) Rules, 1950 — Rule 21(4), 22, 25(2), 26(2)Minimum Wages Act, 1948 — Section 18, 2, 22B, 22C
High Courts25 Nov 2011Dismissed
Ran Vijay Prakash Singh Vs The State of Jharkhand and Ano.
Jharkhand High Court · (2012) CriLJ 953 : (2012) 1 JLJR 135
Penal Code, 1860 (IPC) — Section 323, 385, 504Railway Protection Force Act, 1957 — Section 20, 20(3)
High Courts25 Nov 2011Allowed
B.N Hotels (P) Ltd. and Another Vs M/s Shri Ram Multicom. Pvt. Ltd.
Jharkhand High Court · (2012) 1 JCR 315
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts25 Nov 2011Dismissed
Ram Dahin Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0054
High Courts25 Nov 2011Allowed
Shri Amulya Kumar Singh Vs The State of Jharkhand and Mrs. Tara Singh
Jharkhand High Court · (2011) 11 JH CK 0052
Negotiable Instruments Act, 1881 (NI) — Section 138