High Courts10 May 2010Dismissed
Rabindra Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 571
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 33 of 64
High Courts10 May 2010
Ayodhya Prasad Gupta Vs Bhagwan Sharma and Another
Jharkhand High Court · (2010) 05 JH CK 0041
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 May 2010Dismissed
The Chairman, Giridih Kshetriya Gramin Bank Vs Kameshwar Prasad Bihari, Ram Chandra Nayak and Sant Kumar Verma
Jharkhand High Court · (2010) 05 JH CK 0039
High Courts07 May 2010
Dinesh Nand Jha Vs The State of Jharkhand and Santhal Parganas Regional Transport Authority
Jharkhand High Court · (2010) 4 JLJR 490 : AIR 2011 Jhar 6
Motor Vehicles Act, 1988 — Section 80, 89
High Courts07 May 2010
Raj Kishore Prasad Bhagat Vs The State of Jharkhand, The Mines Commissioner, Government of Jharkhand, The Deputy Commissioner, The District Mining Officer and Sri S.K. Satapathy the Mines Commissioner
Jharkhand High Court · (2010) 4 JLJR 515
Constitution of India, 1950 — Article 226, 227
High Courts07 May 2010Dismissed
Gambhir Prasad Singh Vs Eastern Coalfields Ltd. and Others
Jharkhand High Court · (2010) 05 JH CK 0030
High Courts07 May 2010Allowed
Narbadeshwar Prasad Vs Ram Kishore Mishra and Others
Jharkhand High Court · AIR 2011 Jhar 15 : (2010) 58 BLJR 731
Constitution of India, 1950 — Article 227
High Courts06 May 2010Dismissed
Ramkant Dubey @ Rama Kant Dubey and Others Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 587
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts05 May 2010Partly Allowed
Parmeshwari Devi Ghutghutia Chiranji Lal Agarwalla Vs State Of Bihar (Now Jharkhand)
Jharkhand High Court · AIR 2010 4 Jhar R 310 : (2010) 4 JLJR 592
Land Acquisition Act, 1984 — Section 2, 4, 23(1)(A)
High Courts05 May 2010Allowed
Gopal Krishna Choubey Vs Reeta Devi
Jharkhand High Court · (2010) 4 JLJR 327
Hindu Marriage Act, 1955 — Section 13
High Courts05 May 2010Dismissed
Soni Devi Vs The State of Jharkhand, The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police
Jharkhand High Court · (2010) 05 JH CK 0086
High Courts05 May 2010Allowed
Abdul Jabbar and Others Vs The State of Jharkhand, The Deputy Commissioner, Deputy Collector (Estab.) and Vinod Kumar Verma
Jharkhand High Court · (2010) 05 JH CK 0076
High Courts05 May 2010
Satrughan Prasad Singh Vs Damodar Valley Corporation and Others Damodar Valley Corporation and Others Vs Satrughan Prasad Singh
Jharkhand High Court · (2010) 05 JH CK 0002
Arbitration Act, 1940 — Section 13, 30, 35
High Courts04 May 2010
Basukinath Yadav Vs Ladhari Yadav and Others
Jharkhand High Court · (2010) 4 JLJR 511
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Constitution of India, 1950 — Article 227
High Courts04 May 2010Allowed
Md. Yasin Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 05 JH CK 0084
Constitution of India, 1950 — Article 14
High Courts04 May 2010
Budhni Kui Vs State of Jharkhnad, Commissioner, Kolhan Division, Additional Deputy Commissioner and Chokro Gagrai
Jharkhand High Court · (2010) 4 JLJR 509
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts04 May 2010Dismissed
Unoshi Baski Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 594
High Courts04 May 2010
Kaushal Kumar Srivastava @ Kushal Kumar Srivastava Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 620
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 34, 414
High Courts04 May 2010
Dhirendra Kumar Singh @ Dhirendra Singh Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 624
Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts04 May 2010
Santosh Prasad Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 13, 7