High Courts23 Mar 2011
A.K. Construction Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0024
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 73 of 89
High Courts23 Mar 2011Allowed
Bansi Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 450 : (2011) 8 RCR(Criminal) 1979
Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 414
High Courts23 Mar 2011Allowed
Chauthi Turi @ Chauthiya Turi Vs State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 2023
Penal Code, 1860 (IPC) — Section 392, 395
High Courts22 Mar 2011
Jagdish Prasad Chaurashia Vs The State Bank of India and Another
Jharkhand High Court · (2011) 2 JCR 454
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts22 Mar 2011
Md. Hassan and Another Vs Electric Supply Division and Another
Jharkhand High Court · (2011) 2 JCR 453
High Courts22 Mar 2011
East India Construction Co. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 460
High Courts20 Mar 2011Allowed
Sanatan Rana and Maharani Rana Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0043
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Mar 2011Allowed
Bhubneshwar Jha Vs Central Bureau of Investigation
Jharkhand High Court · (2012) 1 Crimes 221
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts18 Mar 2011Allowed
Sripati Narayan Dubey Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 399
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300(1)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts18 Mar 2011Allowed
Bahadur Singh Sirka Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 393 : (2011) 8 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 482
High Courts18 Mar 2011
Jahid Khan @ Md. Jahid Khan Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts18 Mar 2011Dismissed
Bharat Coking Coal Limited Vs Bharat Firebricks and Pottery Works (P) Ltd.
Jharkhand High Court · (2011) 2 JCR 385
Coking Coal Mines Act, 1971 — Section 2Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226
High Courts18 Mar 2011
Dr. Syed Md. Badrul Islam Vs Union of India (UOI)
Jharkhand High Court · (2011) 03 JH CK 0120
High Courts18 Mar 2011
Board of Industrial and Financial Reconstruction (B.I.F.R.) Vs UMI Steel Limited
Jharkhand High Court · (2011) 03 JH CK 0119
High Courts18 Mar 2011
Dr. Krishan Bihari Lal Vs State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0057
High Courts18 Mar 2011
Md. Rashid @ Md. Rashid Ansari Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0054
Penal Code, 1860 (IPC) — Section 395
High Courts18 Mar 2011Allowed
Kailash Mandal and Sita Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 DMC 510 : (2011) 2 JCR 391 : (2011) 8 RCR(Criminal) 2099
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 304(B), 498A
High Courts17 Mar 2011Allowed
Anand Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 455
Bihar Reorganisation Act, 2000 — Section 74Bihar Service Code, 1952 — Rule 180(B)Constitution of India, 1950 — Article 226
High Courts17 Mar 2011Dismissed
Dr. Dinesh Mishra Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 383 : (2011) 8 RCR(Criminal) 938
Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts17 Mar 2011
Sri. Singh Store Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 381