High Courts16 Jun 2011
Bihar Caustic and Chemicals Ltd. Vs The State of Bihar and Others
Jharkhand High Court · (2011) 06 JH CK 0120
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 926 of 1,481
High Courts16 Jun 2011Allowed
Central Coalfields Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 412
Bihar Finance Act, 1981 — Section 47Bihar Sales Tax Act, 1944 — Section 42Companies Act, 1956 — Section 617
High Courts16 Jun 2011
Ramji Chauhan, Arun Prakash Pathak, Shiv Nath Sharma and Girish Pati Tripathi Vs Jharkhand High Court
Jharkhand High Court · (2011) 06 JH CK 0107
High Courts16 Jun 2011
Sewanti Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0096
High Courts16 Jun 2011Allowed
Shambhu Nath Vs The State of Jharkhand, The Deputy Commissioner and The Deputy Collector, Land Reforms-cum-Enquiry Officer
Jharkhand High Court · (2011) 06 JH CK 0059
High Courts16 Jun 2011Dismissed
Director, Central Institute of Psychiatry Vs The Central Administrative Tribunal, Patna and Mudit Karketta
Jharkhand High Court · (2011) 06 JH CK 0058
High Courts16 Jun 2011Dismissed
Sona Ram Karmali Vs The State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 65
Penal Code, 1860 (IPC) — Section 302
High Courts16 Jun 2011Dismissed
Shiv Shankar Agarwal Vs Smt. Lila Devi and Others
Jharkhand High Court · (2011) 3 JCR 396
High Courts16 Jun 2011
State of Jharkhand and Another Vs Harihar Yadav and Others
Jharkhand High Court · (2011) 3 JCR 383
Bihar Reorganisation Act, 2000 — Section 47 , 65, 85Companies Act, 1956 — Section 529(A)
High Courts16 Jun 2011
State of Jharkhand and The Secretary, Water Resources Department Vs Harihar Yadav and Others
Jharkhand High Court · (2011) 3 JCR 383
Bihar Reorganisation Act, 2000 — Section 47, 65, 85Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 21
High Courts16 Jun 2011Allowed
Shri Chitranjan Jaiswal Vs Commissioner of Income Tax and Another
Jharkhand High Court · (2011) 06 JH CK 0011
Income Tax Act, 1961 — Section 139(1), 142, 147, 148, 264
High Courts16 Jun 2011
Raju Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0002
High Courts15 Jun 2011Allowed
Vishwanath Kongari, Manu Kongari, Lecha Kongari @ Thuta Kongari Vs State of Jharkhand
Jharkhand High Court · (2011) CriLJ 4559
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jun 2011
Suresh Mahli Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0112
High Courts15 Jun 2011
Chhotu Lal Mahato Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0102
High Courts15 Jun 2011
Shivendra Prasad Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0099
High Courts15 Jun 2011Dismissed
Dr. Abhishek Mundu Vs Employees State Insurance Corporation and Others
Jharkhand High Court · (2011) 06 JH CK 0097
High Courts15 Jun 2011Dismissed
Rajendra Paswan @ Rajendra Paswan Vs Bharat Coking Coal Ltd. (BCCL) and Others
Jharkhand High Court · (2011) 06 JH CK 0001
High Courts14 Jun 2011Dismissed
Ashish Kumar Gupta@ Ashish Gupta Vs The State of Jharkhand and Gunja Jaisawal
Jharkhand High Court · (2011) CriLJ 4568 : (2011) 8 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 323, 376, 504
High Courts14 Jun 2011
Jai Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0108