High Courts09 Mar 2011Dismissed
Pramod Kumar Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 501
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 953 of 1,481
High Courts09 Mar 2011Dismissed
Cicilia Besra Vs The State of Jharkhand, Deputy Commissioner and District Education Officer
Jharkhand High Court · (2011) 2 JCR 498
Constitution of India, 1950 — Article 14
High Courts09 Mar 2011Allowed
Bajrang Chirania Vs The Agriculture Produce Market Committee and Others
Jharkhand High Court · (2011) 2 JCR 497
Agriculture Produce Markets Act — Section 18(2)
High Courts09 Mar 2011Dismissed
Goncho Kachhap, Jabbar Ansari, Bigal Oraon and Md. Attaulla Ansari Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0144
Bihar Land Acquisition Act, 1894 — Section 48
High Courts09 Mar 2011
Kishor Tiwary Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 492 : (2011) 8 RCR(Civil) 1997
High Courts09 Mar 2011
Jan Kalyan Morcha Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 169, 170Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 420Prevention of Corruption Act, 1988 — Section 13
High Courts09 Mar 2011Dismissed
Brahma Nand Singh Vs Mani Lal Verma
Jharkhand High Court · (2011) 2 JCR 489 : (2011) 2 RCR(Rent) 557
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14
High Courts09 Mar 2011Dismissed
Ravindra Taunk and Others Vs Smt. Vasanti B. Taunk and Others
Jharkhand High Court · (2011) 03 JH CK 0037
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 32, Order 41 Rule 33, Order 8 Rule 6ALimitation Act, 1963 — Section 5
High Courts08 Mar 2011
Uma Shankar Singh @ Shankar Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0181
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164(2)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts08 Mar 2011Dismissed
Shadeo Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0140
Constitution of India, 1950 — Article 16, 226
High Courts08 Mar 2011Dismissed
Central Caol Fields Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 91
Bihar Electricity Duty Act, 1948 — Section 18, 2, 2(1), 2(1), 20Bihar Electricity Duty Rules, 1949 — Rule 12, 12(1), 12(10), 13Constitution of India, 1950 — Article 288
High Courts08 Mar 2011
Gokhul Kumhar and Others Vs Bimal Madhav Roy and Others
Jharkhand High Court · (2011) 03 JH CK 0045
High Courts08 Mar 2011
Samir Kumar Ghosh Vs Nalanda Ceramic and Industries Limited and Others
Jharkhand High Court · (2011) 03 JH CK 0038
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7Companies Act, 1956 — Section 446(1)
High Courts07 Mar 2011Dismissed
Oriental Insurance Co. Ltd. Branch Office Dharamshala Road Daltonganj Vs Dr. Thakur Surendra Kumar Singh And Anr
Jharkhand High Court · (2011) 2 JLJR 56
Indian Penal Code, 1860 — Section 279, 338Motor Vehicles Act, 1988 — Section 140
High Courts07 Mar 2011Allowed
Gyan Ratan Vs The State of Jharkhand
Jharkhand High Court · (2011) 03 JH CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
High Courts07 Mar 2011Dismissed
Niranjan Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 184 : (2011) 2 JLJR 36
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 133Specific Relief Act, 1963 — Section 34
High Courts07 Mar 2011
Pravas Kumar Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 483
Constitution of India, 1950 — Article 14, 16(1)Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001 — Rule 25
High Courts07 Mar 2011Dismissed
Sakhi Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0150
Constitution of India, 1950 — Article 14
High Courts07 Mar 2011Allowed
Nathun Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 03 JH CK 0145
High Courts07 Mar 2011Allowed
Bholi Kumar Bhojgariya Vs The State of Jharkhand and Ajay Kumar Singh, Block Supply Officer
Jharkhand High Court · (2012) 2 Crimes 383 : (2012) 1 Crimes 219 : (2011) 8 RCR(Criminal) 1994
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 7