High Courts08 Apr 2010Dismissed
Smt. Kirti Maya Vaisya Nayak @ Kirtimaya Vaishy Nayak (Pujarin) Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 04 JH CK 0090
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,003 of 1,479
High Courts08 Apr 2010Dismissed
Nandi Bala Kumari Vs The State of Jharkhand, Deputy Commissioner and District Superintendent of Education
Jharkhand High Court · (2010) 04 JH CK 0064
High Courts08 Apr 2010Dismissed
Chandeshwar Prasad Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 04 JH CK 0048
Penal Code, 1860 (IPC) — Section 363, 364A, 365
High Courts08 Apr 2010Dismissed
Firangi Sah, Dinesh Sah and Bhaingri Sah Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 556
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341Probation of Offenders Act, 1958 — Section 4
High Courts07 Apr 2010Disposed of
National Insurance Company Ltd Vs Chandra Mohan Sahu & Anr
Jharkhand High Court · (2010) 4 JLJR(Jhar) 422
High Courts07 Apr 2010Disposed of
Dev Narain Yadav Vs Divisional Manager Oriental Insurance Co Ltd & Anr.
Jharkhand High Court · (2010) 4 JLJR 429
Motor Vehicles Act, 1988 — Section 166, 171
High Courts07 Apr 2010Dismissed
Smt. Kalpana Bharti and Dr. Rajendra Prasad Vs President, School Managing Committee of Adarsh Vidya Mandir, Principal, Adarsh Vidya Mandir, President, Marwari Panchayat and Sh. Shyam Kumar Jagnania
Jharkhand High Court · (2010) 04 JH CK 0110
Jharkhand Education Tribunal Act, 2005 — Section 10(i)(a), 8
High Courts07 Apr 2010Allowed
Rajkishore Lohar Vs Jamuna Prasad and Others
Jharkhand High Court · (2010) 04 JH CK 0096
Constitution of India, 1950 — Article 227
High Courts07 Apr 2010Allowed
Gautam Chatterjee Vs Ranchi Municipal Corporation
Jharkhand High Court · (2010) 04 JH CK 0095
Evidence Act, 1872 — Section 115
High Courts07 Apr 2010Allowed
Mohd. Anwar Ali Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 4 BC 404 : (2010) 125 FLR 1077
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 18
High Courts07 Apr 2010Allowed
Shafique Ansari Vs The State of Jharkhand
Jharkhand High Court · (2010) 04 JH CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 412, 414
High Courts06 Apr 2010
M/s. Eastern Synpacks Ltd Vs State Of Jharkhand & Ors
Jharkhand High Court · AIR 2010 4 Jhar R 36 : (2010) 4 JLJR 423
High Courts06 Apr 2010Allowed
Black Stone and Company Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 04 JH CK 0130
High Courts06 Apr 2010
Lal Brajeshwar Nath Sahadeo, Santosh Mahto and Nepal Baitha Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2010) 04 JH CK 0129
High Courts06 Apr 2010
Vineet Kumar Singh Vs The Union of India (UOI) and Others
Jharkhand High Court · (2010) 58 BLJR 760
High Courts06 Apr 2010
Bharat Coking Coal Limited Vs Dharam Raj Singh
Jharkhand High Court · (2010) 04 JH CK 0097
High Courts05 Apr 2010Dismissed
Virendra Kumar Vs Jamshedpur Printing Works Ltd.
Jharkhand High Court · (2010) 4 JLJR 175
High Courts05 Apr 2010Dismissed
Hari Narayan Rai Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 04 JH CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423Prevention of Corruption Act, 1988 — Section 11, 11, 13
High Courts01 Apr 2010
Mithlesh Mahto And Ors Vs State Of Jharkhand
Jharkhand High Court · (2010) 4 JLJR(Jhar) 541
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 342Explosive Substances Act, 1883 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Apr 2010
Rajiv Ranjan Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 04 JH CK 0124