COURT ARCHIVE

Jharkhand High Court judgments, 2010

1,267 judgments · page 59 of 64

High Courts18 Jan 2010Allowed

Ram Lakhan Prasad Keshri Vs State of Jharkhand and Another

Jharkhand High Court · (2010) 01 JH CK 0088

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 406, 420

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High Courts18 Jan 2010Allowed

Hindustan Coca-Cola Beverages Pvt. Ltd. Vs State of Jharkhand and Another

Jharkhand High Court · (2010) CriLJ 3510

Criminal Procedure Code, 1973 (CrPC) — Section 16, 204Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts18 Jan 2010Dismissed

Bhola Oraon and Others Vs The State of Jharkhand, The Home Secretary, The Director General of Police and The Commandant, JAP

Jharkhand High Court · (2010) 01 JH CK 0073

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High Courts18 Jan 2010Allowed

Saidun Begam and Others Vs Safdar Alam, Ramashish Sahani and United India Insurance Co. Ltd.

Jharkhand High Court · (2010) 58 BLJR 488 : (2011) 2 TAC 458

Motor Vehicles Act, 1988 — Section 163A

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High Courts18 Jan 2010Dismissed

Rajesh Kumar Gupta Vs The State of Jharkhand

Jharkhand High Court · (2010) CriLJ 2211

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 420, 511Prevention of Corruption Act, 1988 — Section 13

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High Courts18 Jan 2010Dismissed

Gajadhar Rout Vs Ashok Kumar Tiwary and Others

Jharkhand High Court · (2010) 01 JH CK 0042

Transfer of Property Act, 1882 — Section 106

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High Courts18 Jan 2010Dismissed

Union of India (UOI) Vs B. Narayana Rao, General Manager, South Eastern Railway and Divisional Railway Manager

Jharkhand High Court · (2010) 01 JH CK 0041

Constitution of India, 1950 — Article 226

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High Courts18 Jan 2010

Bimal @ Ghuna @ Duma Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2010) CriLJ 3505

Penal Code, 1860 (IPC) — Section 307, 324

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High Courts18 Jan 2010Allowed

Kameshwar Bhuiya, Radhia Bhuiya and Vijay Lal Vs The State of Jharkhand

Jharkhand High Court · (2010) 01 JH CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 109, 323, 34, 376, 506

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High Courts18 Jan 2010Dismissed

Ganesh Prasad Agarwal @ Ganesh Agarwal Vs The State of Jharkhand and Kumar Vimal Singh

Jharkhand High Court · (2010) 01 JH CK 0011

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 239Essential Commodities Act, 1955 — Section 3, 5, 7

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High Courts15 Jan 2010

Bathlu Manjhi Vs Central Coalfields Limited and Others

Jharkhand High Court · (2010) 01 JH CK 0183

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High Courts15 Jan 2010

Amar Soni @ Amarnath Soni and Tarachand Soni Vs The State of Jharkhand

Jharkhand High Court · (2010) CriLJ 4003

Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 341

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High Courts15 Jan 2010Dismissed

Santosh Kumar Gupta Vs State of Jharkhand

Jharkhand High Court · (2010) 01 JH CK 0155

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34, 353

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High Courts15 Jan 2010Allowed

Marianus Kharia @ Gandur Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2010) 01 JH CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts15 Jan 2010Dismissed

Raj Kishore Singh Vs Ranchi University and Others

Jharkhand High Court · (2010) 01 JH CK 0072

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High Courts15 Jan 2010Dismissed

Rajesh Ranjan Vs Union of India (UOI), Chairman, Railway Recruitment Board, Ranchi Railway and Member Secretary, Railway Recruitment Board

Jharkhand High Court · (2010) 01 JH CK 0062

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High Courts15 Jan 2010

Dr. Chandra Kant Patel @ Chandra Kant Jhaverbhai Patel Vs Arunjay Narayan Sinha and Bithal Bhai Patel

Jharkhand High Court · (2010) 01 JH CK 0050

Constitution of India, 1950 — Article 227

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High Courts15 Jan 2010Dismissed

Dipak Tigga and Mangal Nayak Vs The State of Bihar and Others

Jharkhand High Court · (2010) 01 JH CK 0028

Constitution of India, 1950 — Article 226

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High Courts15 Jan 2010Dismissed

Bihar Colliery Kamgar Union Vs Union of India (UOI) and Employers in relation to the management of Munidih Colliery of Bharat Coking Coal Limited

Jharkhand High Court · (2010) 01 JH CK 0018

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High Courts15 Jan 2010Dismissed

Satish Chandra Gupta Vs Steel Authority of India Limited, Managing Director, Bokaro Steel Plant and Chairman, Steel Authority of India Limited

Jharkhand High Court · (2010) 4 LLJ 362

Constitution of India, 1950 — Article 142

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