High Courts17 Feb 2010
Dipak Bachelor, Mrs. Reeta Saha alias Reeta Bachelor and Mrs. Geeta Saha alias Geeta Bacheler Vs Mary Bacheler and Ashim Bacheler
Jharkhand High Court · (2010) 02 JH CK 0116
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 51 of 64
High Courts17 Feb 2010Allowed
Ram Jiwan Sahay Vs B.C.C.L.
Jharkhand High Court · (2010) 02 JH CK 0115
Constitution of India, 1950 — Article 12
High Courts17 Feb 2010Dismissed
Parmajit Singh Virdi and Others Vs Branch Manager, Bank of India and Others
Jharkhand High Court · (2010) 3 BC 348
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18
High Courts17 Feb 2010
Ram Janam Vishwakarma Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0067
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20A
High Courts17 Feb 2010
Smt. Devbala Bhatt Vs Ganesh Prasad
Jharkhand High Court · (2010) 02 JH CK 0044
Constitution of India, 1950 — Article 227
High Courts17 Feb 2010Allowed
Amrendra Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0032
Arbitration and Conciliation Act, 1996 — Section 11
High Courts17 Feb 2010Allowed
Dil Mohammad and Munna Khatoon Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2010) 02 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 120B, 376
High Courts17 Feb 2010Allowed
Indu Shekhar Jha Vs The Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2010) 02 JH CK 0006
High Courts16 Feb 2010Allowed
Dr. Brajnandan Singh Bhonsle, Shyamnandan Singh Bhonsle and Radha Kant Jha Vs State of Jharkhand and Prof. Satish Kumar
Jharkhand High Court · (2010) 02 JH CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 156, 482Penal Code, 1860 (IPC) — Section 120B, 419, 461, 467, 468
High Courts16 Feb 2010
Awadhesh Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts16 Feb 2010
Bijay Pramanik Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0105
Bihar Ban on Lotteries Act, 1993 — Section 3, 4
High Courts16 Feb 2010
Paulus Munda and Mansukh Munda Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0070
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts16 Feb 2010Allowed
Janeshwar Mehta Vs State of Jharkhand and Sageeta Kumari @ Sangeeta Devi
Jharkhand High Court · (2010) 02 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts16 Feb 2010Dismissed
Ajay Kumar Singh, Sanjay Kumar Singh and Nagendra Thakur Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0040
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts16 Feb 2010Allowed
Lalsahay Uraon Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 3351
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts16 Feb 2010
Jwala Prasad Saw and Batua Saw Vs State of Jharkhand and Harihar Saw
Jharkhand High Court · (2010) 02 JH CK 0038
Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts16 Feb 2010Allowed
Shiv Shankar Vs Vinoba Bhave University and Others
Jharkhand High Court · (2010) 4 JLJR 409
Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 2010Allowed
Smt. Sushila Sinha Vs Ramashish Choudhary and Others
Jharkhand High Court · (2010) CriLJ 3365
Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 202, 245, 313, 317, 362Penal Code, 1860 (IPC) — Section 147, 323, 379, 452
High Courts15 Feb 2010Dismissed
Prem Prakash Singh Vs State of Jharkhand, The Director, Agriculture and Sri Sukhdeo Hembrom
Jharkhand High Court · (2010) 02 JH CK 0135
High Courts15 Feb 2010Dismissed
Ayodhya Prasad Vishwakarma Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0117
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304A, 314