High Courts26 May 2011
Dhani Ram Mardi and Ram Mardi Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 201, 302
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Jharkhand High Court judgments
29,615 judgments · page 929 of 1,481
High Courts25 May 2011
Rupchand Das and Taib @ Bholu Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0087
Arms Act, 1959 — Section 25(1), 26, 35Penal Code, 1860 (IPC) — Section 399, 402, 414
High Courts20 May 2011Dismissed
Nawal Kishore Prasad Vs The Jharkhand State Housing Board and Others
Jharkhand High Court · (2011) 05 JH CK 0081
Bihar Housing Board Act, 1982 — Section 59, 59(1)
High Courts20 May 2011
Lalan Singh @ Lalan Singh Chandrabansy @ Vikasjee Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0075
High Courts20 May 2011
Shiv Shankar Yadav Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0064
High Courts20 May 2011
Ramashish Sinha @ Ramashish Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 120B, 408, 409, 420, 468Prevention of Corruption Act, 1988 — Section 5
High Courts20 May 2011
Basant Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0052
High Courts20 May 2011Dismissed
Urmila Devi Vs The State of Jharkhand, Sadhak Manjhi and Dubraj Manjhi
Jharkhand High Court · (2011) 05 JH CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2011
Shahzad Alam @ Shahzad Mian @ Md. Shahzad Alam Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0076
High Courts19 May 2011Dismissed
Jageshwar Gope Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2011) 05 JH CK 0057
Constitution of India, 1950 — Article 226
High Courts19 May 2011
Hemendra Pratap Dehati Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0051
High Courts19 May 2011Dismissed
Kartik Mahto and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0021
High Courts19 May 2011Dismissed
Dhirendra Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0010
Constitution of India, 1950 — Article 22, 22(4)Crime Control Act, 2002 — Section 12(2)
High Courts18 May 2011
Advocate Association Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2011 Jhar 105
High Courts18 May 2011
Anil Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0090
High Courts18 May 2011
Tilak Rai @ Tilak Roy Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0077
High Courts18 May 2011Dismissed
Bimaldeep Steel Pvt. Ltd. Vs The Union of India (UOI) and Others
Jharkhand High Court · AIR 2011 Jhar 115
Mineral Concession Rules, 1960 — Rule 26, 54(1), 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(3)
High Courts18 May 2011
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others Rohit Kumar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 05 JH CK 0034
High Courts16 May 2011Allowed
Mahabir Prasad Rungta Vs State of Jharkhand
Jharkhand High Court · (2011) CriLJ 4566
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 482Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 414
High Courts16 May 2011Dismissed
Dharamvir Bhadoria Vs Union of India (UOI)
Jharkhand High Court · (2011) 05 JH CK 0078
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)