High Courts16 Mar 2010Allowed
Sanjeev Kumar Deo Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 121
Bihar Municipal Act, 2007 — Section 196
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,007 of 1,479
High Courts16 Mar 2010
Tata Engineering and Locomotive Co. Ltd. Vs Smt. Bina Devi and Others
Jharkhand High Court · (2010) 03 JH CK 0078
Employees Compensation Act, 1923 — Section 30, 9Motor Vehicles Act, 1988 — Section 30
High Courts16 Mar 2010
Smt. Prabha Devi Vs Smt. Sudha Agrawal and Others
Jharkhand High Court · (2010) 03 JH CK 0051
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Mar 2010Allowed
Sachida Nand Lal @ Sachida Nand Shah Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 03 JH CK 0045
Land Acquisition Act, 1894 — Section 18
High Courts16 Mar 2010Allowed
Amit Kumar Vs Oriental Insurance Company Ltd. and Others
Jharkhand High Court · (2010) 03 JH CK 0035
High Courts16 Mar 2010Allowed
Arun Seraphim Vs Nagendra Singh and National Insurance Company Limited
Jharkhand High Court · (2011) ACJ 454
High Courts16 Mar 2010
Md. Aslam Ansari, Brajlal Mahto and Deo Narayan Saw and Others Vs The Vice-Chancellor, Birsa Agriculture University and Others
Jharkhand High Court · (2010) 03 JH CK 0005
High Courts15 Mar 2010Allowed
Pradeep Kumar Ojha Vs The State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 156, 227Penal Code, 1860 (IPC) — Section 306, 34, 467, 468, 498A
High Courts15 Mar 2010Allowed
Ajay Kumar Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0087
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts15 Mar 2010Dismissed
Chitranjan Prasad Srivastava Vs Sham Nath Dhar
Jharkhand High Court · (2010) 03 JH CK 0080
High Courts15 Mar 2010Allowed
National Insurance Co. Ltd. Vs Arti Banerjee and Others
Jharkhand High Court · (2010) 03 JH CK 0072
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 22
High Courts15 Mar 2010Dismissed
Abdul Hakim and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0071
High Courts15 Mar 2010Dismissed
Ramashankar Prasad Verma Vs The State of Jharkhand and Sri Madan Mohan Mishra
Jharkhand High Court · (2010) CriLJ 4001
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 167, 418, 463, 464, 467
High Courts15 Mar 2010Dismissed
Jai Narayan Rai Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 408, 409, 465Penal Code, 1860 (IPC) — Section 120B, 376, 493
High Courts15 Mar 2010Dismissed
Birendra Kujur, Devnath Ekka and Bandhan Minz Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 178
Penal Code, 1860 (IPC) — Section 34, 376
High Courts12 Mar 2010
Gita Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 523
High Courts12 Mar 2010Allowed
Prahlad Pandit Vs Kaleshwar Pandit and Others
Jharkhand High Court · (2010) 03 JH CK 0102
Constitution of India, 1950 — Article 227
High Courts12 Mar 2010
Jasim Khan and Others Vs The State of Jharkhand
Jharkhand High Court · (2010) 03 JH CK 0082
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts12 Mar 2010
Palamau Pramandal Khan Mazdoor Sangh Vs The Steel Authority of India Ltd. and Others
Jharkhand High Court · (2010) 03 JH CK 0060
High Courts12 Mar 2010
Azad Ansari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 03 JH CK 0048