High Courts17 Feb 2011
Satya Narain Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 274
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 81 of 89
High Courts17 Feb 2011Allowed
Harendra Shukla Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 420 : (2011) 8 RCR(Criminal) 1195
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2011
Hareshwar Prasad Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 2 JCR 193
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 418, 420
High Courts17 Feb 2011
Hare Lal Mahato Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 02 JH CK 0011
High Courts15 Feb 2011Dismissed
Poonam Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 983 : (2011) 2 JLJR 45
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 120B, 201, 406, 409Prevention of Corruption Act, 1988 — Section 13(1)
High Courts15 Feb 2011Dismissed
Birsa Munda Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 02 JH CK 0092
Jharkhand Panchayat Election Rules, 2001 — Rule 6Panchayat Raj Act, 2001 — Section 159
High Courts15 Feb 2011
Vijay Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 325
High Courts15 Feb 2011Allowed
Santosh Swarnkar Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 Crimes 313
Criminal Procedure Code, 1973 (CrPC) — Section 439, 440Penal Code, 1860 (IPC) — Section 392
High Courts15 Feb 2011
Avinash Jaiswal and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 328
Bihar and Orissa Excise Act, 1915 — Section 2(7), 23, 23(2), 7Jharkhand Excise Rules — Rule 143, 144
High Courts15 Feb 2011Allowed
Lalchand Yadav @ Dalchandra Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 277
Criminal Law (Amendment) Act, 1932 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53
High Courts15 Feb 2011Dismissed
Om Prakash Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0035
Prevention of Corruption Act, 1988 — Section 17
High Courts15 Feb 2011Allowed
Bhagwan Prasad Vs The State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 1980
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Feb 2011
Janeshwar Prasad Yadav Vs State of Jharkhand, Director General of Police, Deputy Inspector General of Police and Superintendent of Police
Jharkhand High Court · (2011) 129 FLR 690 : (2011) 2 JCR 443 : (2011) 2 JLJR 76
High Courts15 Feb 2011
Sri Sai Centre Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 02 JH CK 0022
Bihar Land Reforms Act, 1950 — Section 7D, 7E
High Courts15 Feb 2011Dismissed
Vijeta Projects and Infrastructures Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 528 : (2011) 2 JCR 326
High Courts15 Feb 2011Dismissed
Kartik Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 330
Land Acquisition Act, 1988 — Section 4
High Courts14 Feb 2011Dismissed
Ram Nandan Jha Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 4 Crimes 502 : (2011) 3 DMC 231
Dowry Prohibition Act, 1961 — Section 3, 4, 7(3)Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 120B, 323, 406, 420, 498A
High Courts14 Feb 2011
Rajendra Pradhan Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 331 : (2011) 8 RCR(Civil) 2068
Public Distribution System (Control) Order, 2001 — Section 11, 6(1), 6(2), 6(4)
High Courts14 Feb 2011Allowed
Prashant Bothra and Pranav Kumar Vs The State of Jharkhand and Shri Ashok Kumar, Factory Inspector
Jharkhand High Court · (2011) 129 FLR 567 : (2011) 2 JCR 440 : (2011) 4 LLJ 219 : (2011) LLR 620 : (2011) 8 RCR(Criminal) 2173 : (2011) 2 JLJR 47
Bihar Factories Rules, 1950 — Rule 102Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 2011Allowed
A.B. Shah Vs The State of Jharkhand
Jharkhand High Court · (2011) 02 JH CK 0039
Companies Act, 1956 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 420