High Courts23 Sept 2011Dismissed
Md. Irfan @ Dablu Vs The State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 895 of 1,481
High Courts23 Sept 2011Allowed
Limbu Hembrom and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 2 JCR 375
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Sept 2011
Devesh Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 SLJ 69
Constitution of India, 1950 — Article 14, 16, 162
High Courts23 Sept 2011Allowed
Rakesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0003
Constitution of India, 1950 — Article 14, 16, 162
High Courts22 Sept 2011Dismissed
Suseran Soy and Remo Cope Vs The State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0134
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Sept 2011Allowed
Anil Kumar Mehta Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0113
Constitution of India, 1950 — Article 14, 16, 162
High Courts22 Sept 2011Dismissed
Kamal Nayan Prabhakar Vs The Union of India, The State of Jharkhand and Dr. Saiyad Ahmad
Jharkhand High Court · (2011) 09 JH CK 0112
Constitution of India, 1950 — Article 102, 159
High Courts22 Sept 2011Dismissed
Hiramoti Alda Vs The State of Jharkhand and Sidheshwar Deogam
Jharkhand High Court · (2011) 09 JH CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 2011Dismissed
Kanhaiya Lal Bansal Vs The State of Jharkhand and Inspector of Factories
Jharkhand High Court · (2011) 09 JH CK 0110
Factories Act, 1948 — Section 92
High Courts22 Sept 2011Dismissed
Manoj Sinku Vs The State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0109
Explosive Substances Act, 1908 — Section 4, 5, 6
High Courts22 Sept 2011Allowed
Guddu Singh @ Dinesh Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts22 Sept 2011Allowed
Parvez Akhtar Vs The State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0105
Penal Code, 1860 (IPC) — Section 376
High Courts22 Sept 2011
Jharkhand State Electricity Regulatory Commission Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0091
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 2C, 85
High Courts22 Sept 2011Dismissed
Raghunath Ganjhu Vs Central Coalfields Limited and Others
Jharkhand High Court · (2011) 09 JH CK 0084
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 108
High Courts22 Sept 2011
Manik Chandra Mahata Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0083
High Courts22 Sept 2011Allowed
Imperial Fastners Private Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0081
Constitution of India, 1950 — Article 304Jharkhand Value Added Tax Act, 2005 — Section 11, 3
High Courts22 Sept 2011Dismissed
Dahu Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0069
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 166, 21Jharkhand Control of Crimes Act, 2002 — Section 12(2), 12(3), 17
High Courts22 Sept 2011Allowed
Lalita Kandulna Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0065
Jharkhand Pension Rules, 2000 — Rule 58
High Courts22 Sept 2011Allowed
Middle School Chitari Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 09 JH CK 0049
High Courts22 Sept 2011
Manbahal Ramand and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 09 JH CK 0047
Penal Code, 1860 (IPC) — Section 395