High Courts06 Jul 2011Allowed
Etwa Hapadgara Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 133
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 920 of 1,481
High Courts06 Jul 2011Allowed
Khadu Mahto Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 220
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 302, 394, 396
High Courts06 Jul 2011Dismissed
Rasmoni Mahto and Others Vs The State of Bihar and Others
Jharkhand High Court · (2011) 4 JCR 182
Chotanagpur Tenancy Act, 1908 — Section 20, 20(1), 71A
High Courts06 Jul 2011Allowed
Ram Krishna Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 193
High Courts05 Jul 2011Allowed
Shri Ram Singh Vs B.C.C.L. and Others
Jharkhand High Court · (2011) 07 JH CK 0184
High Courts05 Jul 2011Dismissed
Dablu Mishra @ Ranjit Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 240
Constitution of India, 1950 — Article 226Jharkhand Control of Crimes Act, 2002 — Section 12(1), 12(2)Penal Code, 1860 (IPC) — Section 307
High Courts05 Jul 2011Dismissed
Anarul Sk Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 83
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2011Dismissed
Sanjay Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts05 Jul 2011Allowed
Jharkhand State Electricity Board and Others Vs Laxmi Business and Cement Co. Pvt. Ltd. and Another
Jharkhand High Court · (2011) 4 JCR 203
Electricity Act, 2003 — Section 45, 61, 62 85, 86
High Courts05 Jul 2011Dismissed
Prabhat Singh @ Prabhat Kiran Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 241
Bihar Control of Crimes Act, 1981 — Section 12(2), 12(A), 21, 22
High Courts04 Jul 2011Allowed
Raghu Nath Pradhan @ Raghu Vs Versus State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 42
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Jul 2011
Lalan Choubey Vs Rastriya Colliery Mazdoor Sangh and Others
Jharkhand High Court · (2011) 07 JH CK 0210
High Courts04 Jul 2011Dismissed
Baban Choubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 442
Bihar Regional Development Authorities Act, 1981 — Section 16, 17, 18, 19, 2
High Courts04 Jul 2011Dismissed
Gumdi Banra Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0148
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Jul 2011
Shahid Ali Vs State of Jharkhand and Ajay Prakash Singh
Jharkhand High Court · (2012) 1 RCR(Civil) 910 : (2012) 1 RCR(Criminal) 643
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Jul 2011
Pritus Nagesia and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0051
High Courts04 Jul 2011Allowed
Karun Kant Dave and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 1 JCR 227
Criminal Procedure Code, 1973 (CrPC) — Section 158, 162, 173, 173(2), 173(8)Explosive Substances Act, 1908 — Section 6(A)Explosives Rules, 1983 — Rule 47(3)
High Courts01 Jul 2011
Jharkhand Infra Projects Pvt. Ltd. Vs The Union of India (UOI) and Others
Jharkhand High Court · (2011) 07 JH CK 0188
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts01 Jul 2011Allowed
Parmanand Tiriya Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0177
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Jul 2011
Shri Ganesh Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0097
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)