High Courts20 Jun 2011
Bhairab Jamuda Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0140
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 925 of 1,481
High Courts20 Jun 2011Allowed
The National Insurance Company Ltd. Vs Sona Ram Murmu and Another
Jharkhand High Court · (2011) 06 JH CK 0101
Legal Services Authorities Act, 1987 — Section 22C, 22C(4), 22C(7), 22C(8)
High Courts20 Jun 2011
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others Rohit Kumar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0093
Electricity Act, 2003 — Section 172, 180, 181, 182, 183
High Courts17 Jun 2011
Sarita Patralekh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0122
High Courts17 Jun 2011
Mahadeo Sahis Vs The Project Officer, Inclind Mines and Others
Jharkhand High Court · (2011) 06 JH CK 0103
High Courts17 Jun 2011Allowed
Anjali Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0091
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 147, 341, 353, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts17 Jun 2011Allowed
Radhey Shyam Pandey Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0089
Bihar Reorganisation Act, 2000 — Section 76Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 21, 406, 409
High Courts17 Jun 2011
Narendra Kumar Roy and Bharat Ram Vs The State of Jharkhand and Others Krishna Kumar Mishra and Sanjay Kumar Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 06 JH CK 0088
Advocates Act, 1961 — Section 24(1), 24A, 25, 28Constitution of India, 1950 — Article 233Criminal Procedure Code, 1973 (CrPC) — Section 25
High Courts17 Jun 2011
Rama Kant Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 1 Crimes 36
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts17 Jun 2011
Ravi Hi-Tech Limited Vs B.I.F.R. and Others
Jharkhand High Court · (2011) 06 JH CK 0077
Companies Act, 1956 — Section 454, 468
High Courts17 Jun 2011
Harsh Vardhan Mathur Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 06 JH CK 0062
Constitution of India, 1950 — Article 226Jharkhand Education Tribunal Act, 2005 — Section 10, 10(1), 14, 5, 8Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts17 Jun 2011Dismissed
Union of India (UOI) Vs Om Narayan Singh @ Tun Tun Singh and Estate Officer, South Eastern Railways
Jharkhand High Court · (2011) 06 JH CK 0051
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1)
High Courts17 Jun 2011Dismissed
Hriday Narayan Rai Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 06 JH CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)
High Courts17 Jun 2011
Ganesh Bhumij Vs State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0047
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Jun 2011Dismissed
Bikash Mishra @ Vikash Mishra and Sandeep Mishra Vs The State of Jharkhand
Jharkhand High Court · (2011) 7 RCR(Criminal) 2477
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 120B, 34, 419, 46, 467
High Courts17 Jun 2011Dismissed
Md. Sajjad Vs The State of Jharkhand
Jharkhand High Court · (2011) 06 JH CK 0028
Penal Code, 1860 (IPC) — Section 304
High Courts17 Jun 2011Dismissed
Oshiar Prasad Vs The Employers in relation to Manatement of Sudamdih Coal Washery of BCCL
Jharkhand High Court · (2011) 06 JH CK 0026
High Courts16 Jun 2011
Anjania Consultancy Pvt. Ltd Vs The State of Jharkhand and Others Adhunik Power and Natural Resources Ltd. Vs Adityapur Industrial Area Development Authority and Others
Jharkhand High Court · (2011) 4 JCR 98
Bihar Industrial Area Development Authority Act, 1974 — Section 6(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5(1), 9
High Courts16 Jun 2011
Cardinal Telesphore P. Toppo Vs The State of Jharkhand and Kendriya Sarna Samittee
Jharkhand High Court · (2011) 7 RCR(Criminal) 2397
Criminal Procedure Code, 1973 (CrPC) — Section 196, 202, 468(2), 473, 482Penal Code, 1860 (IPC) — Section 108A, 120B, 153A, 295A, 298
High Courts16 Jun 2011
Chhedi Bilaspuri Vs The Union of India (UOI) and Another
Jharkhand High Court · (2011) 06 JH CK 0121