COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 5 of 64

High Courts22 Nov 2010Allowed

Manoj Prabhakar and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 2 Crimes 221 : (2011) 1 JCR 404 : (2011) 7 RCR(Criminal) 606

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16, 2, 6Prevention of Food Adulteration Rules, 1955 — Rule 32

Read judgment

High Courts20 Nov 2010Allowed

Ram Kishore Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 391 : (2011) 1 JLJR 396

Read judgment

High Courts20 Nov 2010Dismissed

Tej Narayan Roy Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 382

Read judgment

High Courts20 Nov 2010

Binod Rai, Dhruv Nandan Rai, Anant Kumar Rai and Ashok Rai Vs State of Jharkhand

Jharkhand High Court · (2011) CriLJ 1616 : (2011) 1 JLJR 394

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 149, 307, 320, 323

Read judgment

High Courts20 Nov 2010Dismissed

Prakash Saha Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JLJR 288

Contempt of Courts Act, 1971 — Section 20

Read judgment

High Courts19 Nov 2010

Uttam Chand Gupta, Mithu Gupta, Ved Prakash Gupta and Rajmunni Devi Vs The State of Jharkhand and Rajni Jaisawal

Jharkhand High Court · (2011) 2 Crimes 99 : (2011) 1 JCR 392 : (2011) 7 RCR(Criminal) 748 : (2011) 1 JLJR 225

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts19 Nov 2010Dismissed

Kiran Tigga Vs G.E.L. Church, a Society registered under the Society Registration Act and Another

Jharkhand High Court · (2011) 1 JLJR(Jhar) 192 : AIR 2011 Jhar 123 : (2011) 1 JCR 379A

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts19 Nov 2010Dismissed

Raj Kishore Choudhary Vs The State of Bihar now Jharkhand and Others

Jharkhand High Court · (2013) 1 AJR 380 : (2012) 4 JLJR 114

Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts18 Nov 2010Dismissed

Raimat Marandi and Others Vs Mangal Murmu and Another

Jharkhand High Court · (2011) 2 JCR 145

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

Read judgment

High Courts04 Nov 2010

Dr. Anant Prasad Jaiswal Vs The Chancellor of Universities, State of Jharkhand and Another

Jharkhand High Court · (2011) 1 JLJR 280

Read judgment

High Courts04 Nov 2010Dismissed

Baijnath Sao @ Baijnath Shaw and Another Vs Pradip Kumar Khaitan and Others

Jharkhand High Court · (2011) 2 JCR 143

Read judgment

High Courts04 Nov 2010Dismissed

Pushpa Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 393

Constitution of India, 1950 — Article 226, 243K, 243O, 243ZG

Read judgment

High Courts04 Nov 2010

Authony Soren Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 11 JH CK 0016

Constitution of India, 1950 — Article 226 , 243

Read judgment

High Courts04 Nov 2010

National Federation of Insurance Field Workers of India Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2011 Jhar 61

Companies Act, 1950 — Section 17Jharkhand Panchayat Raj (Amendment) Ordinance Act, 2010 — Section 68AJharkhand Panchayat Raj Act, 2001 — Section 2(31), 67(3)

Read judgment

High Courts04 Nov 2010