High Courts17 Jan 2011
Ramchandra Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 516 : (2011) 2 JCR 209
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 86 of 89
High Courts17 Jan 2011Allowed
Rajnath Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 517 : (2011) 130 FLR 841 : (2011) 2 JCR 194
Bihar/Jharkhand Pension Rules, 1950 — Rule 43
High Courts17 Jan 2011
Tinplate Union Mahila Inter Mahavidyalaya Vs The State of Jharkhand, Jharkhand Academic Council and Director, Secondary Education, Department of Human Resource Development, Govt. of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0031
High Courts15 Jan 2011Dismissed
Binod Kumar Sharma and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JLJR 95
High Courts14 Jan 2011
Shikharesh Banerjee Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0099
High Courts14 Jan 2011Allowed
Jharkhand State Electricity Board Vs Bhuwaneshwar Mondal, Bihar State Electricity Board, Secretary, Bihar State Electricity Board and Joint Secretary, Bihar State Electricity Board
Jharkhand High Court · (2011) 1 JLJR 523 : (2011) 130 FLR 839 : (2011) 2 JCR 215
High Courts14 Jan 2011
Birendra Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0045
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 27, 5
High Courts13 Jan 2011
Uday Dubey Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0098
Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Jan 2011
Murshid Ansari Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0097
Penal Code, 1860 (IPC) — Section 34, 376
High Courts13 Jan 2011
Dr. (Mrs.) Pulcheria John Horo and Dr. (Mrs.) Ratna Banerjee Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 306
Constitution of India, 1950 — Article 226
High Courts13 Jan 2011
Habibullah Ansari Vs The State of Jharkhan
Jharkhand High Court · (2011) 01 JH CK 0081
Arms Act, 1959 — Section 25(1B)A, 26
High Courts13 Jan 2011
Rohan Mahto and Bhubhan Mahto Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2011) 01 JH CK 0076
High Courts13 Jan 2011
Sarita Kumari Vs Ranchi University and Others
Jharkhand High Court · (2011) 01 JH CK 0075
High Courts13 Jan 2011
Dr. Jagannath Tripathy Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 01 JH CK 0058
High Courts13 Jan 2011
Mahavir Sahu Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0057
Penal Code, 1860 (IPC) — Section 307, 324, 326, 341
High Courts13 Jan 2011
Anup Das Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0051
Penal Code, 1860 (IPC) — Section 392, 395
High Courts13 Jan 2011Dismissed
Girijesh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 482, 70Penal Code, 1860 (IPC) — Section 323, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts12 Jan 2011Dismissed
Anu Shankar Prasad Vs Palamau Kshetriya Gramin Bank and Others
Jharkhand High Court · (2011) 2 JCR 133
Constitution of India, 1950 — Article 14, 226, 309
High Courts12 Jan 2011Dismissed
Jain Udyog Limited Vs Mahindra and Mahindra Ltd.
Jharkhand High Court · (2011) 1 JLJR 305 : AIR 2011 Jhar 83 : (2011) 1 JCR 568 : (2011) 6 RCR(Civil) 1911
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(6)Contract Act, 1872 — Section 28, 4Evidence Act, 1872 — Section 91, 92
High Courts12 Jan 2011Allowed
Lalmani Devi, Rajiv Nayan Singh and Ram Lakhan Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 892 : (2011) 1 JLJR 337
Penal Code, 1860 (IPC) — Section 302, 34