High Courts01 Jul 2010
Jyoti Agarwal and Others Vs The State of Jharkhand and Anis Hassan
Jharkhand High Court · (2010) 07 JH CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 347, 418, 420, 421
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 26 of 64
High Courts01 Jul 2010Dismissed
Seema Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0077
High Courts01 Jul 2010
Raj Narayan Tiwari and Sushil Kumar Choubey Vs The State of Jharkhand and Ramesh Kumar Dharnidharua
Jharkhand High Court · (2010) 07 JH CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407
High Courts01 Jul 2010Allowed
Arti Thakur and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0063
High Courts01 Jul 2010
The Chairman-cum-Managing Director, National Project Construction Corporation Ltd. Vs The State of Jharkhand and Krishna Kumar Mishra
Jharkhand High Court · (2010) 07 JH CK 0062
High Courts30 Jun 2010Dismissed
Rajesh Sahu Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 325
High Courts30 Jun 2010Allowed
Shri Hardeep Singh Bedi and Smt. Radha Rani @ Radha Rani Bedi Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482
High Courts30 Jun 2010Allowed
Mihir Kumar Mandol Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2010) 06 JH CK 0022
High Courts30 Jun 2010Dismissed
Pradeep Prasad Chourasia Vs State of Jharkhand and Chandrawati Devi
Jharkhand High Court · (2010) 4 JLJR 92 : (2011) 1 DMC 761
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Jun 2010Dismissed
Bharat Coking Coal Limited Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 128 FLR 87 : (2011) 2 LLJ 533 : (2011) LLR 203 : (2011) 1 JLJR 30
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6)
High Courts29 Jun 2010Dismissed
Ramesh Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 06 JH CK 0049
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34, 341, 342
High Courts29 Jun 2010
National Federation of Telecom Employee Vs Bharat Sanchar Nigam Ltd. and Others
Jharkhand High Court · AIR 2011 Jhar 35
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts29 Jun 2010Allowed
Beni Madho Singh and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 149, 384, 420, 424
High Courts28 Jun 2010Dismissed
Anosh Ekka Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 2 Crimes 315
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 92Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423
High Courts28 Jun 2010Allowed
Prabhu Dayal Rai Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 58 BLJR 914 : (2010) 4 Crimes 123
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts28 Jun 2010Allowed
Dwarika Rai Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 369
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 448, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(XI)
High Courts28 Jun 2010
Nagendra Prasad Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 225, 354, 376
High Courts25 Jun 2010Allowed
Vivekanand Jha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0052
Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 379
High Courts25 Jun 2010
Dhuni Marandi @ Lichri Marandi Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304
High Courts25 Jun 2010
Kapildeo Mondal Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 898
Bihar Pension Rules, 1950 — Rule 43Bihar/Jharkhand Pension Rules, 1950 — Rule 43(b)Constitution of India, 1950 — Article 102, 309