COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 17 of 64

High Courts25 Aug 2010Dismissed

Siddharth Jewellers Pvt. Ltd. and Others Vs The State Bank of India

Jharkhand High Court · (2010) 08 JH CK 0011

Debts Recovery Tribunal Act, 1993 — Section 89(25)Debts Recovery Tribunal Rules — Rule 5ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts25 Aug 2010Dismissed

Mahendra Prasad @ Mahendra Dusadh, Rajendra Prasad Paswan @ Rajendra Dusadh, Birendra Prasad Paswan @ Birendra Dusadh and Dhankumari Dusadhin Vs Basant Dusadh @ Basant Prasad

Jharkhand High Court · (2010) 08 JH CK 0004

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High Courts25 Aug 2010

Md. Ehsanul Haque Vs The State of Jharkhand and Another

Jharkhand High Court · (2010) 08 JH CK 0001

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 5(2)

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High Courts23 Aug 2010Allowed

Sudhir Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 08 JH CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437(1), 438, 439

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High Courts23 Aug 2010Dismissed

Rajendra Paswan @ Rajendra Paswan No. I Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2010) 08 JH CK 0050

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High Courts20 Aug 2010Dismissed

Ranjeet Ram Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 2 DMC 26 : (2011) 1 JLJR 446

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts20 Aug 2010

Bhagwan Sharma Vs Ayodhya Prasad Gupta and Another

Jharkhand High Court · (2010) 08 JH CK 0092

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17

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High Courts20 Aug 2010Allowed

N. Roy Chowdhury Vs The Steel Authority of India Ltd. and Others

Jharkhand High Court · (2011) 1 JLJR 135

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High Courts20 Aug 2010

Palamau and Shivam Construction Pvt. Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 08 JH CK 0025

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High Courts19 Aug 2010Allowed

Md. Gulfam Ansari Vs The State of Jharkhand

Jharkhand High Court · (2010) 08 JH CK 0093

Bihar Minor Mineral Concession Rules, 1972 — Rule 41Criminal Procedure Code, 1973 (CrPC) — Section 100Mines and Minerals (Development and Regulation) Act, 1957 — Section 20, 21, 21(2), 22, 22B

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High Courts19 Aug 2010