High Courts27 Apr 2011Allowed
Dinbandhu Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307Prevention of Corruption Act, 1988 — Section 5
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 936 of 1,481
High Courts27 Apr 2011Allowed
Mohammad Shabir and Surendr Oraon Vs The State of Jharkhand and Sonu Chaudhary
Jharkhand High Court · (2011) 3 JCR 17 : (2011) 7 RCR(Criminal) 400
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 34, 414, 420, 467, 468
High Courts27 Apr 2011Allowed
Ramesh Prasad Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307Prevention of Corruption Act, 1988 — Section 5
High Courts27 Apr 2011
Sri Dr. Naresh Prasad Vs Birsa Agriculture University and Another
Jharkhand High Court · (2011) 3 JCR 4
Constitution of India, 1950 — Article 226Jharkhand Agricultural Universities Act, 2000 — Section 20, 20(5), 22(5)
High Courts27 Apr 2011Allowed
Vijay Kumar Sahu and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0040
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts27 Apr 2011
Laxmi Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0026
High Courts27 Apr 2011
Special Wire and Industries Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 04 JH CK 0017
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts26 Apr 2011Dismissed
Mahendra Majhi and Others Vs K.D. Sharma and Another
Jharkhand High Court · (2011) 04 JH CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts26 Apr 2011Allowed
Lal Singh Rajpal Vs Raj Kapil Singh and Anr
Jharkhand High Court · (2011) 3 JCR 9
High Courts26 Apr 2011
Aliman Bibi and Ismail Ansari Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0173
High Courts26 Apr 2011
Gopal @ Gopah Kumar Thakur Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2011) 04 JH CK 0170
High Courts26 Apr 2011
Wakil Mahto. Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2011) 04 JH CK 0169
High Courts26 Apr 2011Dismissed
Fatima Bibi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 7
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 32
High Courts26 Apr 2011Allowed
Shibu Sahu and Others Vs Lachan Devi
Jharkhand High Court · (2011) 04 JH CK 0063
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts26 Apr 2011Allowed
Subrato Ghosh Vs The State of Jharkhand and Monika Bishwas
Jharkhand High Court · (2011) 3 JCR 13
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228(1), 417Penal Code, 1860 (IPC) — Section 375, 376, 415, 417Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3I
High Courts25 Apr 2011Allowed
Etwa Oraon Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 476
Chotanagpur Tenancy Act, 1908 — Section 217
High Courts25 Apr 2011Allowed
Arjun Rana and Others Vs Daulat Kumhar and Others
Jharkhand High Court · (2011) 3 JCR 34
Constitution of India, 1950 — Article 227
High Courts25 Apr 2011Allowed
Pradeep Kumar Agarwalla and Others Vs Ajoy Kumar Roy and Another
Jharkhand High Court · (2011) 3 JCR 30
High Courts25 Apr 2011Dismissed
Smt. Shakuntala Debi and Others Vs Dr. Ram Swarath Pnadey and Others
Jharkhand High Court · (2011) 04 JH CK 0166
High Courts25 Apr 2011Allowed
Manoj Saw @ Manoj Kumar Barnwal Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7