High Courts05 Apr 2011Dismissed
Chandrika Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 117
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 942 of 1,481
High Courts05 Apr 2011
Shambhu Thakur Vs The State of Jharkhand and Thanda Devya
Jharkhand High Court · (2011) 8 RCR(Criminal) 2235
Criminal Procedure Code, 1973 (CrPC) — Section 173, 468(2)(C), 473, 482Penal Code, 1860 (IPC) — Section 182, 211, 323, 379, 392
High Courts05 Apr 2011Allowed
Dayanand Kumar Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts05 Apr 2011Dismissed
Sadhan Pal Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 04 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146(1), 482
High Courts05 Apr 2011
Keshar Lal and Girija Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts05 Apr 2011
Vijay Kumar Yadav @ Vijay Kumar @ Vijay Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts05 Apr 2011Allowed
Chandu @ Mehdi Hassan Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0029
High Courts05 Apr 2011Dismissed
Bir Singh Jonko Vs Uranium Corporation of India Ltd. and Others
Jharkhand High Court · (2011) 04 JH CK 0004
Bihar Home Guards Act, 1947 — Section 8Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Apr 2011Dismissed
Murlidhar Dasandhi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2011) 3 JCR 124
Constitution of India, 1950 — Article 226
High Courts04 Apr 2011
Mahendra Nath Dwivedi and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 04 JH CK 0148
High Courts04 Apr 2011Allowed
Bipin Bihari Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 122
Bihar Reorganisation Act, 2000 — Section 72
High Courts04 Apr 2011
Sheikh Alam @ Sk. Alam, Lalit Mahto and Kirtan Rai Vs The State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 395
High Courts04 Apr 2011
Birendra Kumar Singh Vs Gurunam Singh
Jharkhand High Court · (2011) 04 JH CK 0141
High Courts04 Apr 2011Dismissed
Smt. Parwati Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0135
High Courts04 Apr 2011Dismissed
Anisur Rahman and Another Vs Jogendra Singh and Others
Jharkhand High Court · (2011) 04 JH CK 0117
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts04 Apr 2011Dismissed
Parshu Ram Mahto, Upendra Mahto and Umesh Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 04 JH CK 0110
Penal Code, 1860 (IPC) — Section 24, 323, 324, 34, 341
High Courts04 Apr 2011Allowed
Alpana Choudhary Vs Alok Kumar Banerjee
Jharkhand High Court · (2011) 04 JH CK 0067
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Evidence Act, 1872 — Section 63(2)
High Courts04 Apr 2011Allowed
Ram Naresh Singh and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 04 JH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts04 Apr 2011Allowed
Sepoy Ramesh Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 04 JH CK 0031
Armed Forces Tribunals Act, 2007 — Section 14, 63Constitution Of India, 1950 — Article 226, 227
High Courts01 Apr 2011
Md. Amir Hasan @ Md. Amir Hussain and Md. Nasiruddin Vs State of Jharkhand
Jharkhand High Court · (2011) 04 JH CK 0176
Arms Act, 1959 — Section 25(1B)A, 26, 35