COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 918 of 1,481

High Courts11 Jul 2011Dismissed

Suresh Kumar Mahto and Others Vs The State of Jharkhand and Surendra Rabidas

Jharkhand High Court · (2011) 3 JCR 470

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 33, 53AMines and Minerals (Development and Regulation) Act, 1957 — Section 4(1), 4(1)A

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High Courts11 Jul 2011

Pradeep Kumar Pasari (a Proprietor Firm) Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0030

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

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High Courts11 Jul 2011

Jaimatadi Minerals Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0029

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

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High Courts11 Jul 2011Allowed

Sidheshwar Singh and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 120

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 148, 149, 201, 302

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High Courts11 Jul 2011Allowed

Ravindra Prasad Vs Versus State of Jharkhand and Others

Jharkhand High Court · (2011) 4 JCR 181

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High Courts11 Jul 2011Dismissed

Commr. (Appeals) of C. Ex. and S.T., Ranchi Vs Information Commissioner

Jharkhand High Court · (2012) 277 ELT 321

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High Courts08 Jul 2011Dismissed

Dineshwar Prasad Sahu Vs Central Coalfields Limited and Others

Jharkhand High Court · (2011) 07 JH CK 0190

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High Courts08 Jul 2011

Mrs. Renubala Jha and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0183

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High Courts08 Jul 2011

Anita Tirkey and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 07 JH CK 0182

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High Courts08 Jul 2011

Jai Mangal Oraon Vs The State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0176

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High Courts08 Jul 2011Allowed

Sant Kumar Gupta @ Munna Vs State of Jharkhand

Jharkhand High Court · (2011) 07 JH CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 107, 108, 109, 115Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts08 Jul 2011