COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 21 of 64

High Courts31 Jul 2010Dismissed

Suresh Chandra Rai Vs The State of Jharkhand and Labour Enforcement Officer (Central)

Jharkhand High Court · (2010) 07 JH CK 0042

Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(6), 482

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High Courts31 Jul 2010Dismissed

Baleshwar Prasad Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 164

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 20APrevention of Food Adulteration Rules, 1955 — Rule 5

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High Courts31 Jul 2010Allowed

Md. Safique, Md. Rafique and Md. Kalam Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 07 JH CK 0036

Chotanagpur Tenancy Act, 1908 — Section 46, 68, 71AEvidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(1), 49

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High Courts31 Jul 2010Dismissed

Sheobaran Pal, Ramchandra Pal and Manoj Pal Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 113

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Probation of Offenders Act, 1958 — Section 4(1)

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High Courts31 Jul 2010Allowed

R.S. Singh @ Rama Shankar Singh and Others Vs The State of Jharkhand, Divisional Forest Officer, Bokaro Forest Division and Forester, Bhagaband Sub Block

Jharkhand High Court · (2010) 07 JH CK 0001

Bihar Private Forest Act, 1947 — Section 30Chotanagpur Tenancy Act, 1908 — Section 67, 67(A)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts30 Jul 2010Allowed

Kapildeo Dubey and Others Vs The State of Jharkhand, Meera Devi and Ram Dahin Tiwari

Jharkhand High Court · (2010) 4 JLJR 607

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 306, 307, 320, 406

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High Courts30 Jul 2010Dismissed

Buddheshwar Machhuwa Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 4 JLJR 356

Constitution of India, 1950 — Article 226

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High Courts30 Jul 2010

Engineering Project (India) Limited and Others Vs Ranchi Regional Development Authority and Others

Jharkhand High Court · (2010) 07 JH CK 0010

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High Courts29 Jul 2010Allowed

Ashok Kumar Mehta Vs Central Coalfields Limited and Others

Jharkhand High Court · (2010) 4 JLJR 157

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High Courts29 Jul 2010Dismissed

Md. Tohid Alam @ Tohid Alam Vs State of Jharkhand and Manima Khatoon

Jharkhand High Court · (2010) 4 JLJR 651 : (2011) 1 DMC 716

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A

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High Courts27 Jul 2010

Madhusudan Mukherjee Vs A.G. Office employees Cooperative House Construction Society Limited and Others

Jharkhand High Court · (2010) 4 JLJR 223

Jharkhand Regional Development Authority Act, 2001 — Section 37, 38, 54, 54(1), 54(2)

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High Courts26 Jul 2010

Hari Shankar Pandey Vs The State of Jharkhand and Rajmani Prasad Singh

Jharkhand High Court · (2011) CriLJ 162 : (2011) 7 RCR(Criminal) 1830

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts26 Jul 2010

Jageshwar Rai, Raso Rai, Shankar Rai and Kartik Rai Vs State of Jharkhand

Jharkhand High Court · (2010) 07 JH CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 215, 221, 225, 232, 313Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts26 Jul 2010

Parmeshwar Sao Vs The Central Coalfields Limited and Others

Jharkhand High Court · (2011) 1 JLJR 104

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High Courts23 Jul 2010Allowed

Sanjay Kumar Upadhyay Vs Presiding Officer Labour Court & Ors

Jharkhand High Court · (2011) 1 JLJR 482

Bihar Shops And Establishment Act, 1953 — Section 2(4), 26(2)

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High Courts23 Jul 2010Allowed

Sanjay Kumar Upadhyay Vs Presiding Officer, Labour Court & Ors

Jharkhand High Court · (2011) 1 JLJR 482

Bihar (now Jharkhand) Shops and Establishment Act, 1953 — Section 2(4), 26(2)

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High Courts23 Jul 2010

Jain Udyog Ltd. Vs Mahindra and Mahindra Ltd.

Jharkhand High Court · (2010) 4 JLJR(Jhar) 359 : (2011) 6 RCR(Civil) 2406

Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(12), 11(4), 11(5)Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28

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High Courts23 Jul 2010Dismissed