High Courts08 Jul 2010Dismissed
Workmen of Rajrappa Washery of Central Coalfields Limited Vs Employers in relation to the Management of Rajrappa Washery of Central Coalfields Limited
Jharkhand High Court · (2011) 128 FLR 458 : (2011) 3 LLJ 563
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 24 of 64
High Courts08 Jul 2010Allowed
Charka Manjhi Vs Central Coalfield Limited and Others
Jharkhand High Court · (2010) 127 FLR 860 : (2011) 1 JLJR 108
High Courts08 Jul 2010Allowed
Chandra Pal Pandey @ Gulab Pandey Vs The State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts08 Jul 2010
Md. Yusuf Man Vs The Management of Bokaro Steel Plant
Jharkhand High Court · (2010) 07 JH CK 0009
High Courts08 Jul 2010Allowed
Smt. Hemlata Mukul, Aryamishra Prabhakar Deo Mukul @ A.P.D. Mukul, Ratnakar Mukul and Aryamishra Bhaskardeo Mukul Vs The State of Jharkhand and Sri Dipesh Rawal
Jharkhand High Court · (2011) 2 RCR(Criminal) 42 : (2011) 2 RCR(Criminal) 4
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420
High Courts07 Jul 2010Allowed
Dipti Mookherjee and Borendra Nath Mookherjee Vs The State of Jharkhand and Janab Salim Saheb
Jharkhand High Court · (2010) 07 JH CK 0098
Penal Code, 1860 (IPC) — Section 420, 465, 468
High Courts07 Jul 2010Dismissed
Ayodhya Prasad Yadav Vs The State of Jharkhand, Sri Chandrashekhar Bharti, Block Education Officer of Ramuna, Deputy Commissioner and District Superintendent of Education
Jharkhand High Court · (2010) 07 JH CK 0059
High Courts07 Jul 2010
Jai Mangal Singh, Binod Kumar Singh, Pramod Singh and Santosh Singh Vs The State of Jharkhand and Sitaram Choudhary
Jharkhand High Court · (2010) 07 JH CK 0058
Penal Code, 1860 (IPC) — Section 120B, 323, 406, 420
High Courts07 Jul 2010Dismissed
Smt. Kamla Gangoli and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0046
Constitution of India, 1950 — Article 226
High Courts07 Jul 2010Allowed
Fuleshwar Yadav Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 07 JH CK 0024
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts07 Jul 2010Dismissed
Ganesh Mallik, Mihir Mallik and Sapan Mallik Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 4 JLJR 244 : (2011) CriLJ 562 : (2011) 8 RCR(Criminal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 228(A), 366A, 376
High Courts06 Jul 2010
Dr. Amreshwar Prasad and Kishori Prasad Vs The State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0094
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 10, 12, 13, 13(2), 7
High Courts06 Jul 2010
Baidyanath Glass Works (P) Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 463 : (2011) 2 JLJR 17
High Courts06 Jul 2010Dismissed
Nagendra Soren Vs State of Jharkhand
Jharkhand High Court · (2011) CriLJ 567 : (2011) 6 RCR(Criminal) 995
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 190, 319Penal Code, 1860 (IPC) — Section 363, 366A
High Courts06 Jul 2010Dismissed
Sujit Kumar Srivastava Vs Somnath Dhar and Devashish Dhar
Jharkhand High Court · (2010) 07 JH CK 0076
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts06 Jul 2010Allowed
Subrata Dutta Vs The State of Jharkhand and The Divisional Forest Officer, Dhanbad Forest Division
Jharkhand High Court · (2010) 52 BLJR 1053
Forest Act, 1927 — Section 41, 42
High Courts06 Jul 2010Allowed
Dayanand Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0020
High Courts06 Jul 2010Allowed
SK. Nayeem and Others Vs The State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0018
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts06 Jul 2010Allowed
Dineshwar Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0013
High Courts06 Jul 2010Dismissed
Bandana Ghosh (Mitra) Vs Suresh Kumar Bhardwaj and Others
Jharkhand High Court · (2010) 07 JH CK 0007
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10