High Courts05 Jan 2011Allowed
Renu Jaiswal Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 585
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 965 of 1,481
High Courts05 Jan 2011Allowed
Vinod Hembrum Vs The State of Jharkhand
Jharkhand High Court · (2011) CriLJ 2763
Penal Code, 1860 (IPC) — Section 361, 363, 364
High Courts05 Jan 2011Dismissed
Braj Kishore Prasad and Others Vs Smt. Uma Devi Rameshwar Sahu Vs Smt. Uma Devi and Others
Jharkhand High Court · AIR 2011 Jhar 85 : (2011) 1 JCR 429
High Courts05 Jan 2011
R.K.P. Baranwal and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0059
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 482Penal Code, 1860 (IPC) — Section 201, 287, 304A, 337
High Courts05 Jan 2011
Shivender Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0052
High Courts05 Jan 2011
Rajib Ranjan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JLJR 514 : (2011) 2 JCR 50
High Courts05 Jan 2011
Santosh Kumar Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0028
High Courts05 Jan 2011
Kumari Geetanjali Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0027
High Courts05 Jan 2011
Virenchi Mahatha and Others Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JCR 508 : (2011) 8 RCR(Criminal) 2270
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts05 Jan 2011
Shanti Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0011
High Courts05 Jan 2011Allowed
Manoj Kumar and Others Vs The State of Jharkhand and Smt. Chinta Devi
Jharkhand High Court · (2011) 01 JH CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 397, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 365, 379
High Courts04 Jan 2011Allowed
Rashtriya Pariyojan Nirman Nigam Ltd. and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 1 Crimes 158
Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages (Central) Rules, 1950 — Rule 22, 26(1), 26(5)Minimum Wages Act, 1948 — Section 19, 2(2), 22A, 22B(2), 2B(2)
High Courts04 Jan 2011
Md. Haider @ Ali Haider Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0090
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 153A, 307
High Courts04 Jan 2011Dismissed
Ram Ashish Singh Vs Ramawati Devi and Others
Jharkhand High Court · (2011) 1 JCR 431
High Courts04 Jan 2011
Qurban Quraishi Vs Satya Pal Verma
Jharkhand High Court · (2011) 1 JCR 569
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14, 14(4)Constitution of India, 1950 — Article 227
High Courts04 Jan 2011Dismissed
Galia Pandit Vs State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0005
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Jan 2011
Ramjagi Singh @ Ramjangi Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0004
High Courts04 Jan 2011
P.K. Press Metal Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 01 JH CK 0002
High Courts03 Jan 2011Dismissed
Pradip Kumar Jha and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) CriLJ 2847
High Courts03 Jan 2011
Ramdhan Soren Vs The State of Jharkhand
Jharkhand High Court · (2011) 01 JH CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 307