High Courts25 Mar 2010Dismissed
Syed Hussan Imam Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 03 JH CK 0038
COMPANIES ACT, 1956 — Section 630
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 44 of 64
High Courts25 Mar 2010
Rajdeo Shukla Vs Chairman-cum-Managing Director, Central Coal Fields Ltd. and others
Jharkhand High Court · (2010) 125 FLR 902
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4
High Courts22 Mar 2010Dismissed
Ramesh Bouri Vs The State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 364, 366
High Courts22 Mar 2010Allowed
Girish Kumar Sharan Vs The State of Jharkhand and Prem Lata Hembrom
Jharkhand High Court · (2010) CriLJ 4215 : (2011) 1 Crimes 272
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 313, 315, 375, 376, 415Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts22 Mar 2010
Hiramani Vs State of Jharkhand, Principal Secretary (Home), Govt. of Jharkhand, Deputy Commissioner and District Level Compassionate Committee
Jharkhand High Court · (2010) 4 JLJR 201
High Courts22 Mar 2010
Bikrama Singh Vs The State of Jharkhand, Secretary Water Resources Department, Government of Jharkhand, Commissioner, Finance, Government of Jharkhand and Deputy Collector, Irrigation Revenue Division
Jharkhand High Court · (2010) 03 JH CK 0044
High Courts22 Mar 2010Dismissed
Mahendra Jha Vs General Manager, Central Coaldields Limited (C.C.L.), The Project Oficer, Pundi Project, C.C.L. Ltd., Regional Labour Commissioner (C) and Assistant Labour Commissioner (Central)
Jharkhand High Court · (2010) 03 JH CK 0011
Payment of Gratuity Act, 1972 — Section 2A
High Courts22 Mar 2010Dismissed
G.R. Rice and Dal Mill Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 4 JLJR(Jhar) 382
Electricity Act, 2003 — Section 126, 127, 135, 56
High Courts19 Mar 2010Allowed
Gulab Khan Vs Nairun Nisha
Jharkhand High Court · (2010) 4 JLJR 138 : (2011) 2 DMC 454
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Mar 2010
Narendra Narayan Ray and Krishna Deo Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0092
High Courts19 Mar 2010
Pradumn Tiwari 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) 03 JH CK 0070
High Courts19 Mar 2010
Rajendra Prasad and Others Vs The State of Jharkhand, Director General-cum-Inspector General of Police, Deputy Inspector General of Police (Wireless) and Assistant Inspector General of Police (Inspection)
Jharkhand High Court · (2010) 03 JH CK 0069
High Courts19 Mar 2010Dismissed
The Management of Steel Authority of India Ltd. Vs The State of Jharkhand and Jatadhari Mishra
Jharkhand High Court · (2010) 126 FLR 867
Constitution of India, 1950 — Article 226
High Courts19 Mar 2010Dismissed
Nagendra Nath Maity, Jawahar Lal Tawaria and Sharad Chandra Nayak @ Sharad Nayak Vs The State of Jharkhand and Sanjay Kumar Sharma
Jharkhand High Court · (2010) 03 JH CK 0062
Penal Code, 1860 (IPC) — Section 379
High Courts19 Mar 2010Dismissed
The State of Jharkhand Vs Biraj Mahto and Others
Jharkhand High Court · (2010) 03 JH CK 0055
High Courts19 Mar 2010Allowed
Kishori Mohan Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0041
High Courts19 Mar 2010
Rajesh Kumar Vs The Steel Authority of India Limited, The Chairman, Steel Authority of India Ltd., The Managing Director, Bokaro Steel Plant and Mr. Ajay Kumar Gupta, D.G.M. (EMD) and I.A. Bokaro Steel Plant
Jharkhand High Court · (2010) 03 JH CK 0023
High Courts19 Mar 2010Dismissed
Shri Krishna Laxmi Steel Udyog Pvt. Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 03 JH CK 0019
Central Excises and Salt Act, 1944 — Section 11, 35
High Courts19 Mar 2010Allowed
Ela Tigga, Pramilla Tigga and Urgila Tigga Vs The State of Jharkhand and Violet Regina Tigga
Jharkhand High Court · (2010) 03 JH CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 245Penal Code, 1860 (IPC) — Section 323, 34, 406, 419, 467Succession Act, 1925 — Section 384
High Courts19 Mar 2010Allowed
Smt. Sunita Devi Vs Dinbandhu Shah, Mithilesh Kumar Patro, Suchitra Patro and Minakshi Patro
Jharkhand High Court · AIR 2010 Jhar 151 : (2011) 1 CivCC 143 : (2010) 4 RCR(Civil) 506
Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 22, 55