COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 39 of 64

High Courts16 Apr 2010Allowed

Rajesh Kumar @ Rajesh Ram and Mannu @ Manohar Ram Vs The State of Jharkhand

Jharkhand High Court · (2010) CriLJ 3512

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 120B, 363, 366A

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High Courts16 Apr 2010Dismissed

Maheshwar Singh Munda Vs The State of Jharkhand

Jharkhand High Court · (2010) 4 JLJR 8 : (2010) CriLJ 4011

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 363, 366A, 368, 376

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High Courts16 Apr 2010Allowed

Biren Murmu Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 341

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High Courts16 Apr 2010

Goel Roadways Vs Pannu Cargo Movers

Jharkhand High Court · (2010) 04 JH CK 0016

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High Courts15 Apr 2010

Ratni Kamin Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 4 JLJR 378

Penal Code, 1860 (IPC) — Section 506

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High Courts15 Apr 2010Dismissed

Vinod G. Kohale Vs Allahabad Bank and Others

Jharkhand High Court · (2010) 04 JH CK 0114

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High Courts15 Apr 2010Allowed

Ajay Kumar Jha Vs Life Insurance Corporation of India and Others

Jharkhand High Court · (2010) 04 JH CK 0087

Penal Code, 1860 (IPC) — Section 120B, 201, 210, 302, 328

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High Courts15 Apr 2010

Baby Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0086

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High Courts15 Apr 2010

Sunil Kumar Singh and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0074

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High Courts15 Apr 2010Allowed

Mukund Murari Singh @ Mangal Singh Vs The State of Bihar

Jharkhand High Court · (2010) 04 JH CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts15 Apr 2010Allowed

Budhu Kumhar and Others Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts15 Apr 2010

Ainul Hassan Khan Vs The State of Jharkhand, Director General-cum-Inspector General of Police, Deputy Inspector General of Police Police Santhal Parganas Range and The Superintendent of Police

Jharkhand High Court · (2010) 04 JH CK 0025

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High Courts15 Apr 2010

Babuni Mahto Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0014

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 32

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High Courts13 Apr 2010Dismissed

Mahadeo Prasad Soni Vs Sushila Prajapati and Puran Gope

Jharkhand High Court · (2010) 04 JH CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts13 Apr 2010Dismissed

Ram Kumar Ram Vs Union of India (UOI) and Others

Jharkhand High Court · (2010) 4 JLJR 52

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High Courts13 Apr 2010Dismissed

Mod Narayan Mandal Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0073

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High Courts13 Apr 2010Dismissed

Mahendra Sao, Kishun Sao and Tetari Devi Vs The State of Jharkhand

Jharkhand High Court · (2010) 04 JH CK 0071

Penal Code, 1860 (IPC) — Section 201, 304B, 34

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High Courts13 Apr 2010

Devendra Prasad Pandey Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2010) 04 JH CK 0057

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High Courts13 Apr 2010Allowed

Naresh Chand Gupta and Santosh Gupta Vs Oriental Bank of Commerce and Others

Jharkhand High Court · (2010) 04 JH CK 0056

Constitution of India, 1950 — Article 227

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High Courts13 Apr 2010

Smt. Radha Rani Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 04 JH CK 0055

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