High Courts08 Mar 2010Dismissed
Kameshwar Singh Vs Central Coalfields Limited and Others
Jharkhand High Court · (2010) 03 JH CK 0040
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 48 of 64
High Courts08 Mar 2010Dismissed
Mangar Mahto, Nand Lal Mahto and Hemiya Devi Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 03 JH CK 0015
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts26 Feb 2010
Ramjiwan Himatsingka Vs The State of Bihar and Others
Jharkhand High Court · (2010) 02 JH CK 0127
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 2010Dismissed
Bhakta Rajendra Malakar Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0109
High Courts26 Feb 2010Allowed
Kamal Kant Sahay and Others Vs The State of Jharkhand, The Secretary, Road Construction Department, Government of Jharkhand, The Divisional Commissioner, South Chhotanagpur Division and The Superintending Engineer, Road Construction Department
Jharkhand High Court · (2010) 02 JH CK 0074
High Courts26 Feb 2010Allowed
Bihari Mahta Vs Dhani Devi and Others
Jharkhand High Court · (2010) 02 JH CK 0041
Constitution of India, 1950 — Article 227
High Courts26 Feb 2010Dismissed
Raghunath Mahato Vs The State of Jharkhand and The Special Land Acquisition Officer
Jharkhand High Court · (2010) 02 JH CK 0005
Land Acquisition Act, 1894 — Section 18
High Courts25 Feb 2010Disposed Off
Tata Steel Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0136
Bihar Electricity Duty Act, 1948 — Section 9A(4)
High Courts25 Feb 2010
Yoga Lal Mishra Vs State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0128
High Courts25 Feb 2010Allowed
Kamlakasi Jha and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0126
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts25 Feb 2010Dismissed
Sudhir Pandit, Employers in relation to the Management of the Senior Superintendent, G.P.O. Vs Employees in relation to the Management and Sudhir Pandit
Jharkhand High Court · (2010) 02 JH CK 0125
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts25 Feb 2010Dismissed
Arjun Kumar Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 126 FLR 536
High Courts25 Feb 2010
Sri Kamleshwar Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 LLJ 607
Constitution of India, 1950 — Article 136
High Courts25 Feb 2010Dismissed
Employers in relation to the Management of Sudamdih Area of Bharat Coking Coal Limited Vs Their workmen being represented by the Secretary, Bihar Colliery Kamgar Union
Jharkhand High Court · (2010) 02 JH CK 0073
Industrial Disputes Act, 1947 — Section 25F
High Courts25 Feb 2010Dismissed
Damodar Valley Corporation Vs The State of Jharkhand
Jharkhand High Court · (2010) 126 FLR 312 : (2010) 4 LLJ 664
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts25 Feb 2010
Devendra Thakur Vs The State of Jharkhand, The Director General of Police, The Additional Director General of Police, CID and The Deputy Inspector General of Police, CID
Jharkhand High Court · (2010) 02 JH CK 0031
High Courts25 Feb 2010Dismissed
Sanjay Kumar Pandey and Others Vs The Union of India (UOI)
Jharkhand High Court · (2010) 02 JH CK 0021
High Courts25 Feb 2010
Branch Manager, Tata AIG General Insurance Co. Ltd. and The Manager (Claims), Tata AIG General Insurance Co. Ltd. Vs Mrs. Bandana Devi
Jharkhand High Court · AIR 2010 Jhar 119
Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 22C, 22D, 22ELimitation Act, 1963 — Section 14
High Courts24 Feb 2010Allowed
S.N. Singh @ Satyanarayan Singh and D.K. Pradhan @ Dilip Kumar Pradhan Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 02 JH CK 0112
Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts24 Feb 2010
Babita Kumari Pathak @ Babita Pathak Vs Satya Prakash Pathak
Jharkhand High Court · (2010) 02 JH CK 0110
Civil Procedure Code, 1908 (CPC) — Section 21, 22, 24, 25, 34Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 498A