High Courts06 Jul 2010
Bimal Kumar Kar Vs The State of Jharkhand, The Commissioner of Excise, The Deputy Commissioner and The Excise Superintendent
Jharkhand High Court · (2010) 07 JH CK 0006
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 25 of 64
High Courts06 Jul 2010
Jagabandhu Choudhury and Others Vs Habu Rajwar and Others
Jharkhand High Court · (2010) 07 JH CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts06 Jul 2010
Oriental Insurance Company Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0004
High Courts05 Jul 2010
Sudeep Khalkho Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0095
High Courts05 Jul 2010
Simran Enterprise Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0075
High Courts05 Jul 2010Allowed
Adhir Kumar Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0060
Constitution of India, 1950 — Article 226
High Courts05 Jul 2010
Birendra Gope Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0055
High Courts05 Jul 2010
Sapna Kumari Vs Jharkhand School Examination Board and Others
Jharkhand High Court · (2010) 07 JH CK 0050
High Courts05 Jul 2010
Satish Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0045
High Courts05 Jul 2010Allowed
Ashok Kumar Bharti Vs The State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts05 Jul 2010Allowed
Uma Shankar Singh Vs Central Coalfield Ltd., Project Officer, Personnel Manager/Officer and Deputy Personnel Manager/Officer
Jharkhand High Court · (2010) 07 JH CK 0023
Mines Act, 1950 — Section 40
High Courts05 Jul 2010
Sushil Ignatius Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0003
High Courts02 Jul 2010
Madhu Koda @ Madhu Kora Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 4765
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 11, 13, 7
High Courts02 Jul 2010Allowed
Sanjay Chamaria Vs The State of Jharkhand and Satish Kumar Kejriwal
Jharkhand High Court · (2010) CriLJ 4760
Criminal Procedure Code, 1973 (CrPC) — Section 320, 322, 482Penal Code, 1860 (IPC) — Section 323, 329, 379, 420
High Courts02 Jul 2010
Bokaro Steel Workers Union and N.M.D.C. Mines Workers' Union Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2010) 52 BLJR 1040 : (2010) 126 FLR 872 : (2010) 4 LLJ 435
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts02 Jul 2010
Sailesh Kumar Prasad Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 07 JH CK 0061
High Courts02 Jul 2010
Kamlesh Kumar Singh @ Kamlesh Singh Vs State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0056
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 11, 13, 7
High Courts02 Jul 2010
Janeshwar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0014
High Courts01 Jul 2010
Ravindra Sharma and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0082
High Courts01 Jul 2010Allowed
Sushila Devi Vs The State of Jharkhand and The Inspector of Police [Food], Crime Investigation Department
Jharkhand High Court · (2010) 07 JH CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138