COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 14 of 64

High Courts07 Sept 2010Allowed

Mahadev Ram Mehta Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 455

Criminal Procedure Code, 1973 (CrPC) — Section 164, 197(2), 482Penal Code, 1860 (IPC) — Section 201Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

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High Courts07 Sept 2010Dismissed

Moinul Haque @ Moinul Vs The State of Jharkhand, Md. Afjal, Sk. Kudrat and Md. Istekamul

Jharkhand High Court · (2010) 09 JH CK 0056

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High Courts07 Sept 2010

Tunu @ Anarul Islam Vs The State of Jharkhand

Jharkhand High Court · (2010) 09 JH CK 0034

Penal Code, 1860 (IPC) — Section 395

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High Courts06 Sept 2010Allowed

Baby Kumari Vs The State of Jharkhand and Another

Jharkhand High Court · (2010) 09 JH CK 0125

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High Courts06 Sept 2010

Lutan Nath Goswami and Others Vs The State of Jharkhand

Jharkhand High Court · (2010) 58 BLJR 1610 : (2011) 2 Crimes 727 : (2011) 1 JLJR 52

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts06 Sept 2010

Deo Narayan Sharma Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 09 JH CK 0102

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High Courts06 Sept 2010

Md. Jalil Vs The State of Jharkhand

Jharkhand High Court · (2010) 09 JH CK 0101

Penal Code, 1860 (IPC) — Section 304(1), 304(2)

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High Courts06 Sept 2010Allowed

Sarita Devi Vs The State of Jharkhand

Jharkhand High Court · (2011) 1 JLJR 83

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High Courts06 Sept 2010Dismissed

Shri Phulchand Tirkey Vs The Central Bureau of Investigation, Smt. Sandhya Rani Mehta and Sri Rukhsar Ahmad

Jharkhand High Court · (2010) 09 JH CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 304

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High Courts06 Sept 2010Dismissed

Parduman Manjhi and Rameshwar Manjhi Vs State of Jharkhand and Vishwambhar Manjhi

Jharkhand High Court · (2011) CriLJ 1604 : (2011) 1 JCR 532

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts03 Sept 2010Allowed

Sunil Bhattacharjee & Ors Vs State Of Jharkhand & Anr

Jharkhand High Court · (2010) 4 JLJR 505

Indian Penal Code, 1860 — Section 323, 341, 498ACode Of Criminal Procedure, 1973 — Section 177, 178

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High Courts03 Sept 2010Dismissed

Most. Khagia and Others Vs Most. Rajmukhi and Others

Jharkhand High Court · (2011) 1 JCR 483 : (2011) 6 RCR(Civil) 2431

Chotanagpur Tenancy Act, 1908 — Section 90Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts03 Sept 2010Dismissed

Sunder Prakash Jaiswal Vs Steel Authority of India, Bokaro Steel Plant, Managing Director and Senior Manager (Land and Estate), Bokaro Steel Plant

Jharkhand High Court · (2010) 09 JH CK 0132

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High Courts03 Sept 2010

Nakul Karmali and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 09 JH CK 0126

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High Courts03 Sept 2010

Kabul Dhara Dhibar Vs Puitu Dhora and Others

Jharkhand High Court · (2010) 09 JH CK 0124

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

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High Courts03 Sept 2010

Dr. Anup Narayan Singh and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 09 JH CK 0094

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High Courts03 Sept 2010

Zee Laboratories, Karnal Vs The State of Jharkhand, Secretary, Health Medical Education and Family Welfare, State of Jharkhand, Mission Director, Rural Health Mission Society Vaccine Institute, R.C.H. and State R.C.H. Officer

Jharkhand High Court · AIR 2011 Jhar 38 : (2010) 4 JLJR 446

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High Courts03 Sept 2010

Panchanan Chaudhary Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 09 JH CK 0080

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High Courts03 Sept 2010

Birju Ram Vs The Mineral Area Development Authority and Another

Jharkhand High Court · (2010) 09 JH CK 0079

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High Courts03 Sept 2010

Smt. Madhabi Deb Burman, Sisir Kumar Deb Burman and Subhash Chandra Mitra Vs The State of Jharkhand

Jharkhand High Court · (2010) 58 BLJR 1606 : (2011) 2 Crimes 735

Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13

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