High Courts30 Mar 2010Allowed
Devi Dayal Raut Vs Kamla Devi and Prabhat Kumar Rai
Jharkhand High Court · (2010) 4 JLJR 218
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 43 of 64
High Courts29 Mar 2010
Rama Shankar Singh @ R.S. Singh and Others Vs The State of Jharkhand, The Collector cum Divisional Forest Officer, Bokaro Forest Division, The Range Forest officer and The Forestor Electrosteel Integrated Ltd. and Shrish Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0100
Forest Act, 1927 — Section 2, 29, 30
High Courts29 Mar 2010Dismissed
Bhalerian Tirkey Vs Lily Grase Minz
Jharkhand High Court · AIR 2010 Jhar 112
Divorce Act, 1869 — Section 10, 22
High Courts29 Mar 2010Dismissed
Badal Kumar Ghosh Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 126 FLR 578 : (2011) 2 LLJ 492
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 39, 40, 85
High Courts29 Mar 2010Allowed
Ravishankar Dubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0061
National Council for Teacher Education Act, 1993 — Section 14, 16
High Courts29 Mar 2010Dismissed
Tarachand Sachdeva Vs The Deputy Labour Commissioner-cum-Workmen's Compensation Commissioner and Others
Jharkhand High Court · (2010) 4 JLJR 51
Penal Code, 1860 (IPC) — Section 304A, 34
High Courts29 Mar 2010Allowed
Soumendu Biswas @ S. Biswas and Another Vs State of Jharkhand
Jharkhand High Court · (2010) 127 FLR 571 : (2011) 2 LLJ 166 : (2011) LLR 50
Bihar/Jharkhand Factory Rules, 1950 — Rule 56C(1)Criminal Procedure Code, 1973 (CrPC) — Section 251Factories Act, 1948 — Section 106, 92
High Courts29 Mar 2010Allowed
Meghan Yadav Vs Union of India (UOI), The Superintendent of Post Office and The Post Master
Jharkhand High Court · (2010) 4 LLJ 689
High Courts27 Mar 2010Allowed
Chanku Oraon Vs The State of Bihar and Others
Jharkhand High Court · (2010) 03 JH CK 0098
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts26 Mar 2010
Kailash Kumar Das Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 206 : (2010) 125 FLR 900
High Courts26 Mar 2010Dismissed
Sadanand Satua Vs The State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0077
Constitution of India, 1950 — Article 227
High Courts26 Mar 2010Allowed
Zahid Hussain and Others Vs State of Jharkhand, Commissioner-cum-Secretary, Primary, Secondary and Mass Education Department and Director, Primary, Secondary and Mass Education, State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 196
High Courts26 Mar 2010Dismissed
Hari Narayan Rai Vs Union of India (UOI) and State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 43, 439, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423Prevention of Corruption Act, 1988 — Section 11, 13
High Courts26 Mar 2010
Prafulla Kumar Jha Vs The State of Jharkhand and Others Sanjay Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 125 FLR 697
High Courts26 Mar 2010Allowed
Dhaman Mahto, Dihal Mahto, Rameshear Mahato and Sewa Mahto Vs The State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts26 Mar 2010
Irmiah Kujur Vs The State of Jharkhand, The Director, Primary Education and The District Superintendent of Education, Establishment Committee
Jharkhand High Court · (2010) 4 JLJR 200
High Courts26 Mar 2010Allowed
Hemlal Mahto, Jugeshwar Mahto, Horil Mahto and Mahadeo Mahto Vs The State of Bihar now Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 144, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts26 Mar 2010
Krishna Murari Singh Vs The State of Jharkhand, The Director General of Police, The Deputy Inspector General of Police, Kolhan Range and The Superintendent of Police
Jharkhand High Court · (2010) 125 FLR 702
High Courts25 Mar 2010Dismissed
Anand Pandit Vs Damodar Valley Corporation and Another
Jharkhand High Court · (2010) 03 JH CK 0084
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts25 Mar 2010Dismissed
Lakhan Sao Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 03 JH CK 0043