High Courts28 Mar 2011
Ram Pravesh Sah Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0074
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 72 of 89
High Courts28 Mar 2011Dismissed
The State of Jharkhand Vs Krishna Singh and Others
Jharkhand High Court · (2011) 8 RCR(Criminal) 2264
Arms Act, 1959 — Section 25(1B), 26, 27Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
High Courts28 Mar 2011
Satlal Mahto Vs Rudlal Mahto and Others
Jharkhand High Court · (2011) 03 JH CK 0048
High Courts28 Mar 2011Dismissed
Harihar Prasad Sinha Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts28 Mar 2011
Abadin Sk. @ Md. Abadin and Anamul Sk. Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts28 Mar 2011
Dashrath Sharma @ Dashrath Mistri Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 03 JH CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Mar 2011
Vijay Kumar Vs State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0008
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 302
High Courts25 Mar 2011
Ravi Hi-Tech Limited Vs B.I.F.R. and Others Official Liquidator Vs Adityapur Industrial Area Development Authority and Another
Jharkhand High Court · (2011) 03 JH CK 0184
High Courts25 Mar 2011
Nagendra Rai Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0142
Penal Code, 1860 (IPC) — Section 376Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts25 Mar 2011
Court on its Own Motion Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0137
High Courts25 Mar 2011
Dhena Tudu @ Lakheshwar Tudu @ Nemchand Tudu Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0067
Arms Act, 1959 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18Penal Code, 1860 (IPC) — Section 201, 302, 307, 324, 34
High Courts25 Mar 2011
Oriental Insurance Company Ltd. Vs Birendra Kumar and Another
Jharkhand High Court · (2011) 2 JCR 509
High Courts24 Mar 2011Allowed
Ram Krishna Biswas @ Krishna Biswas Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 2 JCR 505
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts24 Mar 2011
Sakhawa Oraon @ Sakhwa Oraon Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 408
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Mar 2011Allowed
Oriental Insurance Co. Ltd. Vs Meera Devi and Another
Jharkhand High Court · (2011) 2 JCR 506 : (2011) 3 TAC 602
High Courts24 Mar 2011
Vishnu Ram Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 525
High Courts24 Mar 2011Allowed
Rupesh Kumar Sinha Vs Dasrath Mahalo and Another
Jharkhand High Court · AIR 2011 Jhar 107
High Courts23 Mar 2011Dismissed
Awadh Kishore Mistry Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 458
Constitution of India, 1950 — Article 226, 32Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 3
High Courts23 Mar 2011
Dr. Lal Mani Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0096
High Courts23 Mar 2011
Rajendra Ram Vs The State of Jharkhand, Deputy Commissioner and Sub-Divisional Officer
Jharkhand High Court · (2011) 2 JCR 461