High Courts28 Jun 2011
Birendra Kumar Singh Vs Gurunam Singh
Jharkhand High Court · (2011) 3 JCR 418
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 923 of 1,481
High Courts28 Jun 2011Allowed
Najib Neyaz Ahmad Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 50
Bihar Pension Rules, 1950 — Rule 103
High Courts27 Jun 2011Allowed
Ramadhar Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 101
High Courts27 Jun 2011Dismissed
Rajesh Kumar Sinha @ Udal Jee @ Shailesh Jee Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0142
Arms Act, 1959 — Section 25(1), 26Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 173(8), 482
High Courts27 Jun 2011Allowed
Vinayak @ Binayak Sinha Vs The State of Jharkhand and Kanan Kumar Patra
Jharkhand High Court · (2011) 06 JH CK 0134
Penal Code, 1860 (IPC) — Section 402, 419, 420
High Courts27 Jun 2011Dismissed
Manoj Kumar Jha @ Manoj Jha and Shashikar Jha @ Pinki Jha Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482, 82, 83Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Jun 2011Allowed
Sandip Ekka Vs Selesta Kerketa
Jharkhand High Court · AIR 2011 Jhar 130 : (2011) 4 JCR 100
Legal Services Authorities Act, 1987 — Section 22C, 22C(4), 22C(7), 22C(8)
High Courts27 Jun 2011
Hemendra Pratap Dehati Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0116
High Courts27 Jun 2011
Baliram Paswan and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 58
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts27 Jun 2011Dismissed
Maheshwari Prasad Vs The State of Jharkhand and Pradeep Ram
Jharkhand High Court · (2011) 06 JH CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts27 Jun 2011
Kalind Kumar Vs Vinoba Bhave University and Others
Jharkhand High Court · (2011) 4 JCR 102
High Courts27 Jun 2011
Dr. Bachan Pathak Vs Chancellor of Ranchi University, Raj Bhawan, Ranchi and Others
Jharkhand High Court · (2011) 3 JCR 408
High Courts27 Jun 2011Allowed
Rashid Ali Vs The State of Jharkhand and Nilesh Kumar Pandey
Jharkhand High Court · (2011) 06 JH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Jun 2011Allowed
Bijay Kumar Verma @ Dr. B.K. Verma Vs The State of Jharkhand and Premvada Devi
Jharkhand High Court · (2011) CriLJ 4752 : (2011) 7 RCR(Criminal) 2510
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 354, 387
High Courts27 Jun 2011Dismissed
Ashok Kumar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Jun 2011Dismissed
Delhi Cloth and General Mills Company Ltd., now known as DCM Limited and Delhi Cloth and General Mills Company Ltd. Vs Ram Avtar Bhalla and Govind Prasad Bhalla
Jharkhand High Court · (2011) 3 JCR 397 : (2011) 2 RCR(Rent) 525
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 51
High Courts24 Jun 2011
Shri Kant Roy Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0104
High Courts24 Jun 2011
Daniel Ekka Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0086
Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts24 Jun 2011Dismissed
Tej Narayan Yadav Vs Saroj Devi
Jharkhand High Court · (2011) 06 JH CK 0085
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Jun 2011
Usha Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0078