High Courts01 Jul 2011Dismissed
Lakhan Kumar Vs M/s. C.C.L. and Others
Jharkhand High Court · (2011) 3 JCR 441
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 921 of 1,481
High Courts01 Jul 2011Dismissed
Renu Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 449
High Courts01 Jul 2011Dismissed
Md. Abrar Alam and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 43
Criminal Procedure Code, 1973 (CrPC) — Section 5Jharkhand Minor Mineral Concession Rules, 2004 — Rule 67(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 22
High Courts30 Jun 2011Allowed
Ganeshi Paswan and Another Vs State of Jharkhand
Jharkhand High Court · (2012) CriLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jun 2011
Sarda Devi Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2012 Jhar 5 : (2011) 3 JCR 431
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 80, 89
High Courts30 Jun 2011
Sri Hanuman Metalliks Vs The State of Jharkhand and others
Jharkhand High Court · (2011) 06 JH CK 0132
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Adishakti Metalics Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0131
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Narayani Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0130
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Shriram Power and Steel Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0129
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Ma Durga Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0128
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Kashi Fuel Products Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 3 JCR 429
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011Dismissed
Elllen Breweries and Distilleries Pvt. Ltd. and Mano Ranjan Jaiswal Vs State of Bihar and Others
Jharkhand High Court · (2011) 4 JCR 39
Bihar Finance Act, 1981 — Section 12(1), 13(1), 20(1)Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 41
High Courts30 Jun 2011
Jay Durga Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0124
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(4)
High Courts30 Jun 2011
Kolhan Mines and Minerals Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0084
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Sri Mahabir Minerals Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0079
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Shree Ganesh Mineral Industries Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0072
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011Allowed
Bijay Choubey Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0071
Arms Act, 1959 — Section 25(1), 26, 27, 35Contract Labour (Regulation and Abolition) Act, 1970 — Section 17(1)(II)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jun 2011Allowed
Pawan Kumar Pandey, Vishal Chandra Pandey @ Vishal Kr. Pandey and Vikash Chandra Pandey Vs The State of Jharkhand and Shailigram Pandey
Jharkhand High Court · (2012) 1 JCR 273
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 4
High Courts30 Jun 2011Allowed
Rakesh Sarkar @ Rakesh Kumar Sarkar, Krishna Kumar Sarkar, Madhuri Sarkar and Soma Roy Vs The State of Jharkhand and Dalia Das
Jharkhand High Court · (2011) 06 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts30 Jun 2011Allowed
Chandra Nand Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 428
Bihar Hindu Religious Trusts Act, 1950 — Section 2, 48, 48(1), 48(2)