COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 19 of 64

High Courts12 Aug 2010Dismissed

Sunil Kumar Sah alias Sunil Kumar Vs The State of Jharkhand, The Deputy Commissioner and Deoghar Municipality

Jharkhand High Court · (2010) 08 JH CK 0039

Bihar and Orissa Municipal Act, 1922 — Section 188Constitution of India, 1950 — Article 226

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High Courts12 Aug 2010

Dulal Chand Ghosh Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 77

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Essential Commodities Act, 1955 — Section 7

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High Courts12 Aug 2010

Ujjal Transport Agency Vs Coal India Limited and Others

Jharkhand High Court · (2010) 4 JLJR(Jhar) 344 : AIR 2011 Jhar 34

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High Courts11 Aug 2010Dismissed

Kamal Kishore Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 4 JLJR 143

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High Courts11 Aug 2010Dismissed

Smt. Chandrakala Sharma Vs Bank of India

Jharkhand High Court · AIR 2011 Jhar 24

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

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High Courts10 Aug 2010Dismissed

Bokaro Contractors Association Vs Steel Authority of India Limited and Others

Jharkhand High Court · (2010) 08 JH CK 0085

Employees State Insurance Act, 1948 — Section 87

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High Courts10 Aug 2010Dismissed

Onkar Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 08 JH CK 0080

Police Manual Rules — Rule 824, 832

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High Courts10 Aug 2010Dismissed

Nunu Ram Vishwakarma Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2010) 4 JLJR 25 : (2010) 127 FLR 161

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High Courts10 Aug 2010Dismissed

Gulwanti Devi Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2010) 4 JLJR 28

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High Courts09 Aug 2010Allowed

Bijay Lakra Vs State Of Jharkhand and anr

Jharkhand High Court · (2011) 1 JLJR 450

Code Of Criminal Procedure, 1973 — Section 227, 313, 376

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High Courts09 Aug 2010Dismissed

Anil Kujur Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304, 354, 376, 450, 452

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High Courts09 Aug 2010Dismissed

Baidyanath Singh @ Vaidyanath Singh Vs The State of Jharkhand and Ayodhya Singh

Jharkhand High Court · (2010) 08 JH CK 0059

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420

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High Courts09 Aug 2010

Saghan Devi, Manju Lohar and Sanju Lohar Vs Lachhan Lohar

Jharkhand High Court · (2010) 08 JH CK 0038

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High Courts09 Aug 2010Allowed

Jagdish Chand Kapur, Dilip Kapur and Rashpal Mehta @ Pali Vs The State of Jharkhand and Umesh Singh

Jharkhand High Court · (2010) 4 JLJR 626

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

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High Courts09 Aug 2010Allowed

Sujata Picture Palace Vs Jharkhand State Electricity Board, and Others

Jharkhand High Court · (2010) 4 JLJR 314

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High Courts06 Aug 2010Dismissed

Kanke Prakhand Matsyajeevi Sahyog Samiti Limited though its Secretary Bhoopesh Kumar Nayak and Sukurhutu Matsyajevi Swablambhi Sahyog Samitee Limited Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 4 JLJR 602

Jharkhand Co-operative Societies Act, 1935 — Section 26, 26(2)

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High Courts06 Aug 2010

Smt. Anjani Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 08 JH CK 0082

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High Courts06 Aug 2010Dismissed

Hari Narayan Rai Vs Union of India (UOI), Assistant Director-II and Deputy Directors, Directorate of Enforcement

Jharkhand High Court · (2010) 4 JLJR 221

Constitution of India, 1950 — Article 20(1)Prevention of Money-Laundering Act, 2002 — Section 19, 2, 3

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High Courts06 Aug 2010Allowed

Sushila Agarwal and Alok Kumar Agarwal Vs The State of Jharkhand and Shweta Agarwal

Jharkhand High Court · (2011) CriLJ 1100 : (2011) 6 RCR(Criminal) 1420

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts06 Aug 2010Allowed

Jogender Singh @ Yogendra Singh and Birendra Singh Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 16 : (2011) CriLJ 1095 : (2011) 6 RCR(Criminal) 1424

Criminal Procedure Code, 1973 (CrPC) — Section 207, 319

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