COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 943 of 1,481

High Courts01 Apr 2011

Sk. Ansar Vs State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0174

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High Courts01 Apr 2011

In Re: Sone Vanaspati Ltd.

Jharkhand High Court · (2011) 04 JH CK 0137

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High Courts01 Apr 2011Dismissed

Mrinal Kanti Chakraborty Vs The State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 161, 162, 169, 170Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts01 Apr 2011Allowed

Bihari Mahto and Another Vs Murlidhar Mahto @ Nakul Mahto and Others

Jharkhand High Court · (2011) 04 JH CK 0118

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts01 Apr 2011

Dr. Kamal Shankar Shrivastava Vs The State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 420, 467, 468

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High Courts01 Apr 2011

Himanshu Kumar Vs State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0114

Penal Code, 1860 (IPC) — Section 409

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High Courts01 Apr 2011Allowed

Yogendra Pandit and Rajesh Kumar Tewari Vs The State of Jharkhand and Another

Jharkhand High Court · (2011) 04 JH CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468

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High Courts01 Apr 2011Allowed

Sidheshwar Prasad Vs The State of Jharkhand and Another

Jharkhand High Court · (2011) 7 RCR(Criminal) 414

Criminal Procedure Code, 1973 (CrPC) — Section 204Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379, 448

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High Courts01 Apr 2011

Manoj Kumar Pandey Vs State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0062

Penal Code, 1860 (IPC) — Section 109, 120B, 403, 406, 408Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts01 Apr 2011Dismissed

Ramesh Kumar and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 2 JCR 567

Land Acquisition Act, 1894 — Section 3A

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High Courts01 Apr 2011Dismissed

Kapil Deo Dubey Vs Upendra Kumar

Jharkhand High Court · (2011) 04 JH CK 0041

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High Courts01 Apr 2011Dismissed

Sunita Lakra Vs The State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 120B, 408, 420, 467, 468

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High Courts01 Apr 2011

Madhuri Topo Vs The State of Jharkhand

Jharkhand High Court · (2011) 04 JH CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 420, 461, 462, 466

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High Courts31 Mar 2011Dismissed

Ashish Kumar Haldar Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2011) 03 JH CK 0233

Criminal Procedure Code, 1973 (CrPC) — Section 433

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High Courts31 Mar 2011Allowed

Achutananda Pradhan @ Hori Pradhan, Ashamoni Pradhan @ Asha Pradhan and Jyotsnarani Pradhan @ Jyotsna Pradhan Vs The State of Jharkhand

Jharkhand High Court · (2011) 03 JH CK 0230

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)

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High Courts31 Mar 2011

Kamla Devi and Satyendra yadav Vs The State of Jharkhand

Jharkhand High Court · (2011) 03 JH CK 0227

Penal Code, 1860 (IPC) — Section 304B

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High Courts31 Mar 2011

Mojen Birua @ Bhogen Birua Vs The State of Jharkhand

Jharkhand High Court · (2011) 03 JH CK 0224

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts31 Mar 2011Dismissed

Kishore Kumar Agrawalla and Others Vs Ashish Agrawalla

Jharkhand High Court · AIR 2011 Jhar 113

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Hindu Succession Act, 1956 — Section 8

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High Courts31 Mar 2011Allowed

Rohit Kejriwal, Pawan Kumar Kejriwal, Pushpa Devi Kejriwal and Radheshyam Goswami Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 03 JH CK 0209

Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 320(6), 320(8), 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts31 Mar 2011Dismissed

Uday Shankar Gupta and Others Vs Shri Madan Sao and Others

Jharkhand High Court · (2011) 03 JH CK 0202

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