COURT ARCHIVE

Jharkhand High Court judgments, 2011

1,771 judgments · page 79 of 89

High Courts24 Feb 2011Allowed

Subir Ghosh, Bibhash Chandra Maji and Tarunkanti Bandyopadhyay @ Tarunkanti Bandhopadhayay Vs The Superintendent of Police, Central Bureau of Investigation, Anti Corruption Branch

Jharkhand High Court · (2011) 02 JH CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)

High Courts24 Feb 2011Dismissed

State of Bihar and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 2 JCR 479

High Courts24 Feb 2011Dismissed

Vijoy Kishore Sahay Vs State of Jharkhand

Jharkhand High Court · (2011) 2 JCR 563 : (2011) 5 RCR(Criminal) 426

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B, 197, 201, 406Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(2)

High Courts24 Feb 2011

Mukteshwar Rajak and Bhagwatia Devi @ Bhagwati Devi Vs The State of Jharkhand

Jharkhand High Court · (2011) 2 JCR 290

Dowry Prohibition Act, 1961 — Section 3 , 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

High Courts24 Feb 2011Allowed

Kamaruddin Ansari Vs The State of Jharkhand

Jharkhand High Court · (2011) CriLJ 2539 : (2011) 2 JCR 281 : (2011) 8 RCR(Criminal) 2100

Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 162Penal Code, 1860 (IPC) — Section 279, 304, 337, 338, 34

High Courts23 Feb 2011Allowed

Md. Halim Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 2 JCR 254

High Courts23 Feb 2011

Bablu Marandi, Sushil Hembram and James Soren Vs The State of Jharkhand

Jharkhand High Court · (2011) 02 JH CK 0099

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts23 Feb 2011Allowed

Uma Agrawal @ Uma Agarwal and Manoj Kumar Sharma @Manoj Sharma Vs The State of Jharkhand

Jharkhand High Court · (2011) 02 JH CK 0063

Penal Code, 1860 (IPC) — Section 120(B), 379, 419, 420, 467

High Courts23 Feb 2011Dismissed

Bibhuti Nath Singh Vs The State of Jharkhand and Another

Jharkhand High Court · (2011) 02 JH CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

High Courts23 Feb 2011Dismissed

Bharat Coal Product Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 02 JH CK 0045

High Courts23 Feb 2011Allowed

Ran Vijay Prasad Yadav Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 2 JCR 322

High Courts23 Feb 2011Allowed

Smt. Karunawati Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 02 JH CK 0015

High Courts22 Feb 2011

Mohd. Mouniddin Vs The State of Jharkhand

Jharkhand High Court · (2011) 02 JH CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 317, 437, 482Employees State Insurance Act, 1948 — Section 85(3)

High Courts22 Feb 2011Dismissed

Rameshwar Das Vs The State of Jharkhand, Tahdi Das and Chabni @ Chabia Devi

Jharkhand High Court · (2011) 02 JH CK 0107

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 109, 494, 498A

High Courts22 Feb 2011

Rajneesh Mishra Vs Union of India and Others Smt. Manju Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 2 JCR 324

High Courts22 Feb 2011Dismissed

Taslim Khan, Hassan Khan and Afroz Khan Vs The State of Jharkhand

Jharkhand High Court · (2011) 02 JH CK 0064

High Courts22 Feb 2011Dismissed

Sushil Hembram and Malinda Hembram Vs Satya Marandi and Others

Jharkhand High Court · (2011) 2 JCR 425

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20

High Courts22 Feb 2011Dismissed

Yogeshwar Pathak Vs The Union of India (UOI)

Jharkhand High Court · (2011) 02 JH CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 239

High Courts21 Feb 2011

Rajesh Kumar, Mahendra Prasad Singh, Lalita Devi @ Ram Shila Devi and Dimpal Devi Vs The State of Jharkhand and Pammi Kumari

Jharkhand High Court · (2011) 2 JCR 327

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 323, 34, 498A

High Courts21 Feb 2011

Rajesh Ranjan Vs The State of Jharkhand

Jharkhand High Court · (2011) 02 JH CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)