High Courts09 Feb 2010
Janak Kumar Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0107
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 53 of 64
High Courts09 Feb 2010
Eastern Coalfields Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 301 : (2010) 3 LLJ 692
High Courts09 Feb 2010Dismissed
Binay Kumar Modi Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 116 : (2011) 2 BC 200 : (2011) 7 RCR(Criminal) 2689
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 11, 62
High Courts09 Feb 2010Allowed
Kanchan Mahato Vs The State of Bihar (Now Jharkhand) and Ramu Mahto
Jharkhand High Court · (2010) 02 JH CK 0062
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34, 448
High Courts09 Feb 2010Allowed
Permanand Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0056
High Courts09 Feb 2010Dismissed
Ram Das Mahto Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2010) 02 JH CK 0014
High Courts08 Feb 2010Dismissed
Akhil Jharkhand Prathmik Sikshak Sangh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0058
High Courts08 Feb 2010
Kanti Devi and Others Vs Managing Director, Mineral Area Development Authority and Others
Jharkhand High Court · (2010) 02 JH CK 0027
High Courts04 Feb 2010Allowed
Shyam Sundar Sah Vs The Bihar State Road Transport Corporation, The Administrator, Bihar State Road Transport Corporation, The Divisional Manager, Bihar State Road Transport Corporation, Ranchi Division and The Depot Superintendent, Bihar State Road Transport Corporation, Ranchi Division
Jharkhand High Court · (2010) 02 JH CK 0085
High Courts04 Feb 2010
Md. Abdul Wahab Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0081
High Courts04 Feb 2010
Charo Oraon, Sandeep Oraon and Santosh Oraon Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 366, 376
High Courts04 Feb 2010Dismissed
Adalat Mahto and Sonia Mahtain Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0035
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts04 Feb 2010Allowed
Lutan Mahato Vs Ramlal Mahato and Others
Jharkhand High Court · (2010) 02 JH CK 0028
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 13
High Courts04 Feb 2010Dismissed
Binod Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0001
High Courts03 Feb 2010Dismissed
Hazaribagh Mines Board Vs Sushil Kumar and Public Information Officer, Mines Board
Jharkhand High Court · (2010) 58 BLJR 493
High Courts03 Feb 2010Dismissed
Ruplal Mahto Vs Bangali Prasad Mehta and Sita Ram Mehta
Jharkhand High Court · (2010) 02 JH CK 0095
Constitution of India, 1950 — Article 227
High Courts03 Feb 2010Allowed
Hardu Nagesia, Sidhu Nagesia, Gandur Nagesia and Hafendra Nagesia Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 114Penal Code, 1860 (IPC) — Section 149, 324, 96
High Courts03 Feb 2010Dismissed
Manoj Kumar Punamiya Vs Director of Enforcement and Another
Jharkhand High Court · (2010) 02 JH CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 155, 71, 73Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Money-Laundering Act, 2002 — Section 4
High Courts03 Feb 2010
Ravi Ranjan Kumar Vs The State of Jharkhand, The Secretary, Forest and Environment Department and The Authorised Officer-cum-Forest Divisional Officer, Hazaribagh West Division
Jharkhand High Court · (2010) 4 JLJR 67
High Courts03 Feb 2010Allowed
Laxman Gope @ Yadav Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 Crimes 448 : (2011) 1 JLJR 65
Penal Code, 1860 (IPC) — Section 302, 34