COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 917 of 1,481

High Courts11 Jul 2011Dismissed

Jairam Singh, Mahesh Singh and Ramayan Singh Vs State of Jharkhand and Rima Singh @ Rima Devi

Jharkhand High Court · (2012) 1 DMC 161

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts11 Jul 2011Dismissed

Ashish Sharma Vs State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0206

Criminal Law (Amendment) Act, 1932 — Section 17, 17(1), 17(2)Unlawful Activities (Prevention) Act, 1967 — Section 13

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High Courts11 Jul 2011

Biharijee Minerals Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0201

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)

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High Courts11 Jul 2011

R.K. Minerals Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0200

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)

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High Courts11 Jul 2011

Jharkhand Minerals Vs The Union of India (UOI) and Others

Jharkhand High Court · (2011) 07 JH CK 0192

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)

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High Courts11 Jul 2011Allowed

A.P. Arya and V.N. Sharma Vs The State of Jharkhand and Mr. Turan Horo

Jharkhand High Court · (2011) 131 FLR 878 : (2011) 3 JCR 471 : (2012) 2 LLJ 453 : (2012) LLR 154

Bihar/Jharkhand Factory Rules, 1950 — Rule 65, 79, 87, 88, 95Factories Act, 1948 — Section 105, 106, 45(4), 46, 47

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High Courts11 Jul 2011

Shakeel @ Kallu @ Md. Kallu Vs State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0133

Penal Code, 1860 (IPC) — Section 34

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High Courts11 Jul 2011

Nand Kishore Prasad Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2011) 07 JH CK 0126

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High Courts11 Jul 2011

Shree Balajee Steel Works Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 07 JH CK 0125

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)

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High Courts11 Jul 2011Dismissed

Niranjan Prasad Deo and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 1

Bihar Forest Service Rules, 1953 — Rule 3, 35

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High Courts11 Jul 2011Allowed

C.M. Rajgarhia (Private) Limited Vs Jharkhand State Electricity Board and Another

Jharkhand High Court · (2012) 1 JCR 178

Electricity (Supply) Act, 1948 — Section 79

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High Courts11 Jul 2011Dismissed

Pairu Oraon @ Pandu Oraon@ Daud Oraon Vs The State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0091

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts11 Jul 2011Allowed

Bijay Anand Gupta, Ananta Devi, Sagar Gupta @ Bullu @ Aditya Gupta and Aakash Deep @ Aakash Gupta Vs The State of Jharkhand and Sangita Devi

Jharkhand High Court · (2012) 1 DMC 410

Criminal Procedure Code, 1973 (CrPC) — Section 482, 498ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts11 Jul 2011

Hirak Metaliks Private Limited Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0075

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)

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High Courts11 Jul 2011Allowed

Prafulla Mahto and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 112

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High Courts11 Jul 2011Allowed

Saryug Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 127

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High Courts11 Jul 2011Allowed

Gopi Krishna Deo Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 144

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High Courts11 Jul 2011Allowed

Chitranjan Sharma Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 155

Bihar Pension Rules, 1950 — Rule 43

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High Courts11 Jul 2011Allowed

Badal Banerjee and Others Vs Versus State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 162

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High Courts11 Jul 2011Allowed

Pawan Mistri and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 6

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