High Courts31 Jan 2011
Dipti Niketan Middle School Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0054
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 84 of 89
High Courts31 Jan 2011
Dr. Indreshwar Tiwary Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0041
High Courts31 Jan 2011
St. Mary's Middle School Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0040
High Courts31 Jan 2011Allowed
Prakash Prasad Mehta Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts28 Jan 2011
Subhash Khanna Vs Smt. Gauri Devi Rathod and Others
Jharkhand High Court · (2011) 2 JCR 51
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts28 Jan 2011
Awadh Sao and Others Vs Smt. Uma Devi and Another
Jharkhand High Court · AIR 2012 Jhar 13 : (2011) 2 JCR 25
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1
High Courts27 Jan 2011
Sugia Mahtain, Subhas Mahto and Sudhir Mahto Vs The State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 2265
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts27 Jan 2011
Dulal Sanyal Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 42
Penal Code, 1860 (IPC) — Section 379
High Courts27 Jan 2011Allowed
Surendra Kumar Pandit @ Surendra Pandit Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 01 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Jan 2011
Laxmipati Mahato and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 36
Land Acquisition Act, 1894 — Section 18
High Courts27 Jan 2011Dismissed
Brajesh Kumar Thakur Vs The Assistant Secretary, Railway Recruitment Board and Another
Jharkhand High Court · (2011) 01 JH CK 0020
High Courts25 Jan 2011Dismissed
Bijay Mandal, Ranjeet Mandal and DhananjayMandal Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 57 : (2011) 8 RCR(Criminal) 2000
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2011
Smt. Manju Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0015
High Courts21 Jan 2011Dismissed
Vijay Lal Vs C.C.L. and Others
Jharkhand High Court · (2011) 2 JCR 56
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 15
High Courts21 Jan 2011Dismissed
A.K.S. Construction Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 60
Constitution of India, 1950 — Article 226
High Courts21 Jan 2011Dismissed
Md. Hasan Rizvi Vs Tata Iron and Steel Co. Limited
Jharkhand High Court · (2011) 2 JCR 222
Companies Act, 1956 — Section 630
High Courts21 Jan 2011Allowed
Krishna Prasad Vs The State of Jharkhand and Harbansh Singh Deol
Jharkhand High Court · (2011) 4 BC 296 : (2011) 3 RCR(Criminal) 567 : (2011) 3 RCR(Criminal) 567
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 320, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts21 Jan 2011
Subhash Khanna Vs Smt. Gauri Devi Rathod and Others
Jharkhand High Court · (2011) 01 JH CK 0017
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Jan 2011Dismissed
Kolhan Raksha Sangh Vs The Union of India (UOI) and Others
Jharkhand High Court · (2011) 01 JH CK 0008
Panchayats (Extension to Scheduled Areas) Act, 1996 — Section 4
High Courts20 Jan 2011Dismissed
Anjan Kumar Sinha @ Anjan Sinha Vs State of Jharkhand and Shankar Das
Jharkhand High Court · (2011) 01 JH CK 0084
Penal Code, 1860 (IPC) — Section 323, 341, 406, 420