High Courts05 May 2011Dismissed
Uttam Kumar Bouri Vs The High Court of Jharkhand at Ranchi and Others
Jharkhand High Court · (2011) 05 JH CK 0008
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 933 of 1,481
High Courts05 May 2011Dismissed
Bharat Coking Coal Limited and Another Vs Shakunti Devi
Jharkhand High Court · (2011) 05 JH CK 0005
High Courts04 May 2011Dismissed
Raju Lakra and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 171
Land Acquisition Act, 1894 — Section 11, 16, 48
High Courts04 May 2011
Ashish Kumar Sinha @ Antim Singh @ Ashish Singh Vs State of Jharkhand
Jharkhand High Court · (2011) 3 JCR 160
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 34, 364A
High Courts04 May 2011Dismissed
Employers in relation to the management of Kargali Colliery of Central Coalfields Limited Vs Their workman being represented by Area Secretary
Jharkhand High Court · (2011) 3 JCR 174
High Courts04 May 2011Dismissed
Onath Lohar Vs State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0060
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 May 2011Dismissed
Sanjay Kumar Singh Vs Shyama Pad Pandey @ Shyam Kumar Pande, Pushpa Devi and National Insurance Company
Jharkhand High Court · (2011) 05 JH CK 0058
Motor Vehicles Act, 1988 — Section 140
High Courts04 May 2011
State of Jharkhand and Another Vs Harihar Yadav and Others
Jharkhand High Court · (2011) 05 JH CK 0055
High Courts04 May 2011Allowed
Binod Tiwary Vs State of Jharkhand, Brahmado Singh and Baban Singh
Jharkhand High Court · (2011) CriLJ 4556 : (2011) 8 RCR(Criminal) 845
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 144, 145
High Courts04 May 2011Dismissed
Narendra Pal Singh Vs Ravi Prakash Bagroy and Another
Jharkhand High Court · (2011) 05 JH CK 0042
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 14, 14(8), 15Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 115Contract Act, 1872 — Section 12
High Courts04 May 2011Allowed
Priti Ranjan Mukherjee Vs Nalini Ranjan Mukherjee and Sukh Ranjan Mukherjee
Jharkhand High Court · AIR 2011 Jhar 133
Specific Relief Act, 1963 — Section 34
High Courts04 May 2011Allowed
Lalan Singh Vs Union of India (UOI)
Jharkhand High Court · (2011) 05 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 306, 306(5)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts04 May 2011Dismissed
Branch Manager National Insurance Company Ltd. Vs Domnik Toppo and Others
Jharkhand High Court · (2011) 05 JH CK 0022
Motor Vehicles Act, 1988 — Section 149
High Courts04 May 2011
Usha Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 05 JH CK 0014
Hindu Marriage Act, 1955 — Section 13
High Courts03 May 2011Dismissed
Radha Krishna Drolia Vs State Bank of India and Others
Jharkhand High Court · (2011) 05 JH CK 0110
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 18
High Courts03 May 2011Dismissed
Pradeep Kumar Agarwal Vs The Income Tax Officer and The Commissioner of Income Tax (Appeal)
Jharkhand High Court · (2011) 3 JCR 179
Income Tax Act, 1961 — Section 131, 68, 69
High Courts03 May 2011Dismissed
Senior Divisional Commercial Manager, South Eastern Railway Vs Bihar Sponge Iron Limited and Others
Jharkhand High Court · (2011) 3 JCR 188
Central Excise Rules, 1944 — Rule 178Central Sales Tax Act, 1956 — Section 10, 10AGoods Tariff General Rules — Rule 126
High Courts03 May 2011Dismissed
Amit Sandeep Khanna Vs Union of India (UOI), The State of Jharkhand and Sheena Khanna
Jharkhand High Court · (2011) 05 JH CK 0067
Care of Children Act, 2004 — Section 47, 48Penal Code, 1860 (IPC) — Section 34, 498A
High Courts03 May 2011
Binda Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 05 JH CK 0066
Penal Code, 1860 (IPC) — Section 302, 309
High Courts03 May 2011Dismissed
Gul Mohammad and Gul Badan Khatoon Vs Reliance General Insurance Company Limited, Bijay Prasad Bhagat and Sikandar Singh
Jharkhand High Court · (2011) 05 JH CK 0065
Motor Vehicles Act, 1988 — Section 163A