High Courts06 Jan 2010
Smt. Shalini Keshri alias Shalini Kumari Keshari Vs Mintu Keshri
Jharkhand High Court · AIR 2010 Jhar 113 : (2010) 2 DMC 117
Hindu Marriage Act, 1955 — Section 12
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 63 of 64
High Courts06 Jan 2010Dismissed
Dinesh Kumar Sharma Vs The State of Jharkhand, The Director General cum Inspector General of Police, The Deputy Inspector General of Police, Palamau Range and The Superintendent of Police
Jharkhand High Court · (2010) 01 JH CK 0083
High Courts06 Jan 2010
Anil Kumar Tiwari and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0046
High Courts06 Jan 2010
Sartaj Hotel Vs Jharkhand State Electricity Board
Jharkhand High Court · (2010) 01 JH CK 0003
Electricity Act, 2003 — Section 126
High Courts06 Jan 2010
Ramesh Kumar Sinha, Lal Mohammad Ansari, Mukund Kumar Sinha and Narendra Prasad Singh Vs The State of Jharkhand, The Secretary, Human Resources Development Department and The Director, Human Resources Development Department
Jharkhand High Court · (2010) 01 JH CK 0002
High Courts05 Jan 2010Allowed
Shankar Ghosh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0181
High Courts05 Jan 2010Dismissed
Kapil Sao and Karan Prasad Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 01 JH CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 360, 366Essential Commodities Act, 1955 — Section 7
High Courts05 Jan 2010Dismissed
Mujibur Rahman Vs The State of Jharkhand and Sadaf Afrin
Jharkhand High Court · (2010) 01 JH CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts05 Jan 2010
Ramesh Umesh Tanti, Gaurango Tanti and Onamo Tanti Vs The State of Bihar
Jharkhand High Court · (2010) 01 JH CK 0127
Penal Code, 1860 (IPC) — Section 120B, 376, 448
High Courts05 Jan 2010Allowed
Renu Jaiswal Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0121
High Courts05 Jan 2010Dismissed
Birendra Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0113
Constitution of India, 1950 — Article 14, 16
High Courts05 Jan 2010Allowed
Brij Bihari Lall Vs Ranchi Municipal Corporation, Administrator, Deputy Administrator, Ranchi Municipal Corporation and Dr. Rekha Rani Jaiswal
Jharkhand High Court · (2010) 01 JH CK 0112
Constitution of India, 1950 — Article 226
High Courts05 Jan 2010Dismissed
Fulwati Devi @ Fulvati Devi Vs The State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 302, 304B
High Courts05 Jan 2010Allowed
Mahadeb Singh Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 01 JH CK 0108
Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts05 Jan 2010
Raja Choudhary Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 01 JH CK 0085
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts05 Jan 2010Allowed
Ashok Kumar Singh @ Ashok Singh Vs The State of Jharkhand and Ashok Kumar Choudhary
Jharkhand High Court · (2010) 01 JH CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 482
High Courts05 Jan 2010
Anand Kumar Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 89
Constitution of India, 1950 — Article 227
High Courts05 Jan 2010Allowed
Radheshyam Sharma and Shobha Devi Vs Jagtendra Prasad Jaiswal and The State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts05 Jan 2010
Anup Kumhar, Bharat Kumhar and Rupa Devi Vs The State of Jharkhand and Inderjit Kumhar
Jharkhand High Court · (2010) CriLJ 2963
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34
High Courts04 Jan 2010Dismissed
Pradip Kumar Mandal Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0145