High Courts25 Apr 2011
Sawna Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0161
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 937 of 1,481
High Courts25 Apr 2011Allowed
Kedar Vishwakarma Vs State of Jharkhand
Jharkhand High Court · (2012) 1 JCR 168
Court Fees (Bihar Amendment) Act, 1977 — Section 3
High Courts25 Apr 2011Allowed
Md. Naushad Alam Vs The State of Jharkhand and Shabina Begum
Jharkhand High Court · (2011) 3 JCR 26 : (2011) 2 JLJR 527 : (2011) 8 RCR(Criminal) 2122
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 323, 379, 406, 498A
High Courts25 Apr 2011
Madan Lal Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 69 : (2011) 7 RCR(Criminal) 346
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 33
High Courts25 Apr 2011Allowed
Babita Devi @ Babali and Sejal Vs The State of Jharkhand and Aditya Chourasia
Jharkhand High Court · (2011) 7 RCR(Criminal) 266
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 11
High Courts25 Apr 2011
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others Rohit Kumar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0111
High Courts25 Apr 2011Allowed
Sudhir Lakra Vs The State of Jharkhand
Jharkhand High Court · (2011) 3 JCR 19 : (2011) 7 RCR(Criminal) 345
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Apr 2011Dismissed
Vineeta Devi Vs Bablu Thakur and The State of Jharkhand
Jharkhand High Court · (2011) 3 DMC 37 : (2011) 3 JCR 21
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Apr 2011
Meinhardt Singapore Pvt. Ltd. Vs The State of Jharkhand and The Ranchi Municipal Corporation
Jharkhand High Court · (2011) 3 JCR 28
Arbitration Act, 1940 — Section 5Contract Act, 1872 — Section 65
High Courts25 Apr 2011
Lacho Bhuiya Vs The Bharat Coking Coal Limited and Another
Jharkhand High Court · (2011) 04 JH CK 0043
Constitution of India, 1950 — Article 226
High Courts25 Apr 2011
Dinesh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 32
High Courts25 Apr 2011Dismissed
Dreams Consultant Private Limited Vs Housing and Urban Development Corporation Limited (HUDCO) and Others
Jharkhand High Court · (2011) 04 JH CK 0003
Constitution of India, 1950 — Article 226
High Courts24 Apr 2011Dismissed
Binod Mahato Vs Dulali Gowalin and Others
Jharkhand High Court · (2011) 04 JH CK 0113
Constitution of India, 1950 — Article 227
High Courts21 Apr 2011
Santosh Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0168
High Courts21 Apr 2011Dismissed
Shree Balaji Mining Private Limited Vs The Union of India (UOI) and Others
Jharkhand High Court · (2011) 3 JCR 35
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts21 Apr 2011
Sitaram Mahto Vs Sri Anand Mohan Singh, Administrator, Dhanbad Municipal Corporation and Another
Jharkhand High Court · (2011) 04 JH CK 0109
High Courts21 Apr 2011
Nandu Ram Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 04 JH CK 0108
High Courts21 Apr 2011
The Chief Commissioner of Central Excise and Service Tax and Others Vs Ranchi Club Limited
Jharkhand High Court · (2011) 04 JH CK 0071
Finance Act, 1994 — Section 65(105), 65(66)(67)Service Tax Law, 2005 — Section 65
High Courts21 Apr 2011
Bhikhan Naiyak and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts21 Apr 2011Dismissed
Eqbal Mian Vs Bibi Maimun Nisha and Another
Jharkhand High Court · (2011) 04 JH CK 0051