COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 38 of 64

High Courts19 Apr 2010Dismissed

Rajendra Prasad Khaitan and Biplab Majumdar Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 408, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13

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High Courts19 Apr 2010

Tileshwar Sahu Vs The State of Jharkhand

Jharkhand High Court · (2010) 58 BLJR 763

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 333, 337, 338

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High Courts19 Apr 2010

Dr. Chandra Bhushan Sharma and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0098

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High Courts19 Apr 2010

Uma Kant Sharan, Umesh Chandra Vidyarthi, Paresh Mukherjee and Ruma Roy Vs The State of Jharkhand, Administrator, Ranchi Regional Development Authority, Administrator, Ranchi Municipal Corporation and Officer-in-charge

Jharkhand High Court · (2010) 04 JH CK 0089

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High Courts19 Apr 2010Dismissed

Khazana Projects and Industries Pvt. Limited, a company duly incorporated under the Companies Act, 1956 Vs The Union of India (UOI) and Others

Jharkhand High Court · (2010) 04 JH CK 0070

Constitution of India, 1950 — Article 226

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High Courts19 Apr 2010

Ruplal Manjhi Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0026

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High Courts17 Apr 2010

Rajat Sen Vs Rajpal Singh and Smt. Prabhavati Devi

Jharkhand High Court · (2010) 04 JH CK 0127

Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 227

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High Courts17 Apr 2010Allowed

Dutta Construction Company Vs Metallurgical and Engineering Consultant (India) Limited

Jharkhand High Court · (2010) 04 JH CK 0034

Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts17 Apr 2010

Sharda Ranjan Das Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0015

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9

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High Courts16 Apr 2010Allowed

Raj Dular Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0144

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High Courts16 Apr 2010Dismissed

Sudi Mochi and Bineshwar Mochi Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 325, 332, 333, 341

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High Courts16 Apr 2010Dismissed

Yudhisthir Rajwar and Others Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 427, 435

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High Courts16 Apr 2010

Baldeo Raut Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0103

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High Courts16 Apr 2010

Asha Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0102

Constitution of India, 1950 — Article 136

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High Courts16 Apr 2010

State of Jharkhand Vs The Commissioner, The Additional Collector and Sheo Narayan Ram

Jharkhand High Court · (2010) 04 JH CK 0091

Minimum Wages Act, 1948 — Section 3

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High Courts16 Apr 2010Dismissed

State of Bihar (Now, Jharkhand) Vs Sunil Kumar Singh and Others

Jharkhand High Court · (2010) 04 JH CK 0084

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High Courts16 Apr 2010

Smt. Shanti Kumari Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0080

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High Courts16 Apr 2010Allowed

Rashilal Tudu Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0059

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 34

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High Courts16 Apr 2010Dismissed

Uday Shankar Jha and Deo Shankar Jha Vs Dani Shankar Jha and Others

Jharkhand High Court · (2010) 04 JH CK 0058

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts16 Apr 2010Allowed

Ram Kripal Singh Vs Steel Authority of India and Another

Jharkhand High Court · (2010) 04 JH CK 0052

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