High Courts10 Sept 2011Dismissed
Jyoti Nayak and Others Vs Putli Devi @ Karuna Mahto and Others
Jharkhand High Court · (2012) 2 JCR 136
Constitution of India, 1950 — Article 64, 65Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 899 of 1,481
High Courts09 Sept 2011Dismissed
Chandrika Prasad Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2011) 09 JH CK 0072
High Courts09 Sept 2011
Controller of Examination, Jharkhand Combined Entrance Competitive Examination Board, Ranchi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 289
High Courts09 Sept 2011Allowed
Sheikh Nezam Pahalwan @ Nezamuddin @ Sheikh Nezam and Md. Ashraf @ Md. Ashraf Quraishi Vs The State of Jharkhand and another
Jharkhand High Court · (2011) 09 JH CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts09 Sept 2011Dismissed
Rabindra Marandai Vs The State of Jharkhand and another
Jharkhand High Court · (2011) 09 JH CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts09 Sept 2011Allowed
Rakesh Kumar Jaiswal Vs The State of Bihar and Prabhakar Sathi
Jharkhand High Court · (2011) 09 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 114, 227, 287, 304
High Courts09 Sept 2011
Sunil Kr. Pandey @ Gudul Pandey and Others Vs State of Jharkhand Opp. Party
Jharkhand High Court · (2012) 2 JCR 50
Criminal Procedure Code, 1973 (CrPC) — Section 227Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2011
Court on its Motion Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 290
High Courts07 Sept 2011Dismissed
Jharkhand State Electricity Board and Others Vs Ghasi Ram Sardar and Others
Jharkhand High Court · (2011) 4 JCR 364
Bihar State Electricity Board (Generation-cum-Transmission Cadre) Rules, 1976 — Rule 5
High Courts07 Sept 2011
Mantu Kumar and Another Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2011) 4 JCR 365
High Courts07 Sept 2011Dismissed
Jai Prakash Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 468
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Minimum Wages Act, 1948 — Section 20
High Courts06 Sept 2011Dismissed
Harkhen Kumar Singh Vs State of Jharkhand and others
Jharkhand High Court · (2011) 09 JH CK 0131
Constitution of India, 1950 — Article 226
High Courts06 Sept 2011Allowed
Smt. Krishna Devi Petitioner Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 362
Bihar Pension Rules, 1950 — Rule 43
High Courts06 Sept 2011Allowed
Manjit Singh @ Badal Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 2 DMC 347 : (2011) 4 JCR 360
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Sept 2011
Manoj Oraon Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 358
High Courts06 Sept 2011
Maa Jagdambe Coal Briquette, Palamu Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 355
High Courts06 Sept 2011
Irniyus Tigga and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 212
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(1)Constitution of India, 1950 — Article 215, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 303
High Courts06 Sept 2011Allowed
M/s Setu Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 374
Contract Act, 1872 — Section 175(3), 70
High Courts06 Sept 2011Dismissed
Karu Sah Vs The State of Jharkhand, Luxmi Sah, Vikram Sah and Shivcharan Sah
Jharkhand High Court · (2012) 2 JCR 384 : (2012) 2 JCR 145
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2011Allowed
Ram Pravesh Sharma Vs Smt. Bindu Devi
Jharkhand High Court · AIR 2012 Jhar 51 : (2011) 4 JCR 350
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A