High Courts01 Mar 2011Allowed
Gobind Sahu Vs Baijnath Sahu and Others
Jharkhand High Court · 2011 (2) JLJR 38 : AIR 2011 Jhar 93 : (2011) 3 JCR 107 : (2011) 6 RCR(Civil) 2217
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 78 of 89
High Courts01 Mar 2011
Gautam Ferro Alloys Vs Damodar Valley Corporation and Chief Engineer (Commercial), Damodar Valley Corporation
Jharkhand High Court · (2011) 03 JH CK 0012
Air (Prevention and Control of Pollution) Act, 1981 — Section 31AConstitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 5
High Courts28 Feb 2011Allowed
Mukesh Kr. Gupta and Others Vs The State of Jharkhand and Minu Devi @ Minu Kumari
Jharkhand High Court · (2011) 02 JH CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts28 Feb 2011
Dilip Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0100
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts28 Feb 2011Dismissed
Amar Gupta Vs State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0098
High Courts28 Feb 2011Dismissed
Shyam Sunder Mishra Vs The Steel Authority of India Ltd. and Others
Jharkhand High Court · (2011) 2 JCR 340 : (2011) 2 JLJR 31
High Courts28 Feb 2011
Rajesh Vishwakarma Vs The State of Jharkhand
Jharkhand High Court · (2011) CriLJ 2753 : (2011) 8 RCR(Criminal) 874
Penal Code, 1860 (IPC) — Section 323, 341, 354, 376, 511
High Courts28 Feb 2011
Parpati Hansda, Maina Devi and Malika Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0034
Penal Code, 1860 (IPC) — Section 34, 379, 411, 420
High Courts28 Feb 2011
Court on its own motion Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 188
High Courts28 Feb 2011
Samir Kumar Ghosh Vs Nalanda Ceramic and Industries Ltd. and Others
Jharkhand High Court · (2011) 02 JH CK 0012
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7Companies Act, 1956 — Section 446(1)
High Courts25 Feb 2011Dismissed
State of Jharkhand Vs Madan Mohan Singh
Jharkhand High Court · (2011) 02 JH CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts25 Feb 2011Allowed
Avarendra Kumar @ Amrendra Vs State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts25 Feb 2011Allowed
Tapeshwar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 130 FLR 835 : (2011) 2 JCR 315
Bihar Reorganisation Act, 2000 — Section 72, 73
High Courts25 Feb 2011Allowed
Gunadhar Majhi Vs The State of Jharkhand
Jharkhand High Court · (2011) CriLJ 2536 : (2011) 8 RCR(Criminal) 2067
Arms Act, 1959 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 307, 323, 341, 376, 452
High Courts25 Feb 2011Allowed
Dushasan Mahato and Saraswati Mahatani Vs The State of Jharkhand
Jharkhand High Court · (2011) 3 DMC 173 : (2011) 8 RCR(Criminal) 2049
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 322, 323, 376, 493, 496Probation of Offenders Act, 1958 — Section 4
High Courts25 Feb 2011Dismissed
Arun Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 255
Bihar Reorganisation Act, 2000 — Section 74
High Courts25 Feb 2011Dismissed
Upendra Narayan Singh Vs Bank of India and Others
Jharkhand High Court · (2011) 2 JCR 323
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 31, 31A
High Courts24 Feb 2011Allowed
Md. Adil Vs State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0104
Arms Act, 1959 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts24 Feb 2011Dismissed
Shambhu Ram Vs The State of Jharkhand and Poonam Kumari
Jharkhand High Court · (2011) 8 RCR(Criminal) 2232
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 313, 376, 415, 417, 506
High Courts24 Feb 2011
Dhaneshwar Rawani Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 187
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 56