COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 28 of 64

High Courts23 Jun 2010Dismissed

Allaudin Hawari Vs The State of Jharkhand and Md. Shahjahan Khan

Jharkhand High Court · (2010) 06 JH CK 0046

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 149, 182, 211, 302, 323

Read judgment

High Courts23 Jun 2010Allowed

M.P. Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2010) 58 BLJR 916 : (2010) 4 Crimes 316

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14

Read judgment

High Courts23 Jun 2010Dismissed

Employers in relation to the management of Godhar Colliery Vs Their Workman being represented by the Joint General Secretary

Jharkhand High Court · (2010) 06 JH CK 0036

Industrial Disputes Act, 1947 — Section 9A

Read judgment

High Courts23 Jun 2010Allowed

Rameshwar Prasad Chaubey and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 58 BLJR 873

Constitution of India, 1950 — Article 166, 226, 309

Read judgment

High Courts23 Jun 2010Dismissed

The Management of TELCO (Tata Engineering and Locomotive Company Ltd.) Vs K.C. Bandhopadhyay

Jharkhand High Court · (2011) 1 JLJR 74

Read judgment

High Courts23 Jun 2010

Anil Jain, Managing Director Shalimar Packaging Pvt. Ltd. and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 06 JH CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 205, 320, 482, 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468

Read judgment

High Courts22 Jun 2010Dismissed

Jagarnath Rout Vs The State of Jharkhand and Jayanti Devi @ Janti Devi

Jharkhand High Court · (2010) 06 JH CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts22 Jun 2010Allowed

Rustam Ali Ansari, Hameedan Bibi @ Majeedan Bibi and Israil Ansari @ Israil Mian Vs The State of Jharkhand and Nakiba Khatoon

Jharkhand High Court · (2010) 06 JH CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A

Read judgment

High Courts22 Jun 2010

Jamshedpur General Consumer Central Cooperative Stores Limited Vs The State of Jharkhand and Om Dutt Sharma

Jharkhand High Court · (2010) 06 JH CK 0035

Read judgment

High Courts22 Jun 2010Allowed

Sidheshwar Pandey and Sukhdeo Pandey Vs The State of Jharkhand

Jharkhand High Court · (2010) 06 JH CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 427, 436

Read judgment

High Courts22 Jun 2010Dismissed

Rajesh Khalkho Vs The State of Jharkhand

Jharkhand High Court · (2010) 06 JH CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts22 Jun 2010Allowed

Pradeep Kumar Choubey Vs State of Jharkhand and Another

Jharkhand High Court · (2010) 52 BLJR 1049 : (2011) 8 RCR(Criminal) 2495

Penal Code, 1860 (IPC) — Section 34, 354, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts22 Jun 2010

Bhanu Pratap Singh Vs The State of Jharkhand

Jharkhand High Court · (2010) 06 JH CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482

Read judgment

High Courts22 Jun 2010Allowed

Harinandan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 06 JH CK 0025

Constitution of India, 1950 — Article 14

Read judgment

High Courts22 Jun 2010Dismissed

Sadhu Singh Vs State of Jharkhand

Jharkhand High Court · (2010) 06 JH CK 0001

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326

Read judgment

High Courts21 Jun 2010

Central Mine Planning and Design Institute Vs Union of India (UOI) and Others

Jharkhand High Court · (2010) 06 JH CK 0045

Read judgment

High Courts21 Jun 2010Dismissed

Md. Shamim Tanweer alias Md. Samim Vs The State of Jharkhand and Gulabrai Manohar Lal and Co. Ltd.

Jharkhand High Court · (2010) 06 JH CK 0023

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts12 Jun 2010Allowed

Shri Krishna Sharma Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 58 BLJR 908

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 24(2), 5, 5(1), 6, 7

Read judgment

High Courts29 May 2010

Domco Smokeless Fuels Pvt. Ltd. Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2010) 05 JH CK 0098

Read judgment

High Courts29 May 2010Dismissed

Sitaram Marandi, Srinath Hembram @ Bablu, Pramod Hembram @ Bhari Hembram and Prem Chand Marandi alias Peme Vs State of Jharkhand

Jharkhand High Court · (2011) CriLJ 147

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34

Read judgment