High Courts25 Feb 2010Dismissed
Sanjay Kumar Pandey and Others Vs The Union of India (UOI)
Jharkhand High Court · (2010) 02 JH CK 0021
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,010 of 1,479
High Courts25 Feb 2010
Branch Manager, Tata AIG General Insurance Co. Ltd. and The Manager (Claims), Tata AIG General Insurance Co. Ltd. Vs Mrs. Bandana Devi
Jharkhand High Court · AIR 2010 Jhar 119
Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 22C, 22D, 22ELimitation Act, 1963 — Section 14
High Courts24 Feb 2010Allowed
S.N. Singh @ Satyanarayan Singh and D.K. Pradhan @ Dilip Kumar Pradhan Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 02 JH CK 0112
Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts24 Feb 2010
Babita Kumari Pathak @ Babita Pathak Vs Satya Prakash Pathak
Jharkhand High Court · (2010) 02 JH CK 0110
Civil Procedure Code, 1908 (CPC) — Section 21, 22, 24, 25, 34Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 498A
High Courts24 Feb 2010Allowed
Rabindra Agarwal Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 2 LLJ 490 : (2010) LLR 1058
Factories Act, 1948 — Section 92Penal Code, 1860 (IPC) — Section 237, 285, 287, 304A, 337
High Courts24 Feb 2010Allowed
Sumi Hembrom Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0089
High Courts24 Feb 2010Allowed
Lucy Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0088
High Courts24 Feb 2010Allowed
Tapan Kumar Chand Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 02 JH CK 0078
Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts24 Feb 2010Dismissed
Lambodar Pandit Vs State of Jharkhand, Director, Primary Education, District Superintendent of Education and Head Master, Middle School, Madhuri
Jharkhand High Court · (2010) 02 JH CK 0063
High Courts24 Feb 2010Allowed
Kaushik Aditya and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 3 BC 602 : (2010) CriLJ 4013 : (2010) 4 Crimes 157 : (2011) 4 RCR(Criminal) 781
Criminal Procedure Code, 1973 (CrPC) — Section 192Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2010Dismissed
Satyendra Kumar Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0042
High Courts24 Feb 2010
Kamod Prasad Sinha Vs Bihar State Food and Civil Supplies Corporation Ltd., Chairman-cum-Managing Director, Bihar State Food and Civil Supplies Corporation Ltd., Chief of Administrator, Bihar State Food and Civil Supplies Corporation Ltd. and District Manager, Bihar State Food and Civil Supplies Corporation Limited
Jharkhand High Court · (2010) 02 JH CK 0030
High Courts24 Feb 2010
Hanukh Bhengra @ Hanok Bhengra Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 78 : (2011) 2 JLJR 86
High Courts24 Feb 2010
Suresh Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0013
High Courts24 Feb 2010Allowed
Rita Pratiwanti Hembrom @ Rita Pritiwanti Hembrom @ Robeda Bibi Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 02 JH CK 0007
High Courts23 Feb 2010Dismissed
Surendra Kumar Thakur @ Surendra Kumar @ Suraj Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts23 Feb 2010Dismissed
Hindustan Copper Ltd. and Dinanath Verma Vs NICCO Corporation Limited
Jharkhand High Court · (2010) 02 JH CK 0113
Arbitration and Conciliation Act, 1996 — Section 18, 2, 34, 37Civil Procedure Code, 1908 (CPC) — Section 15, 24Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2010
Sunil Kumar Singh Vs The State of Jharkhand and Rintu Kumar Choudhary @ Chottan
Jharkhand High Court · (2010) 3 BC 568
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Feb 2010Dismissed
Raj Kumar Sharma Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 02 JH CK 0091
High Courts23 Feb 2010Allowed
Sunil Sahu Vs The State of Jharkhand
Jharkhand High Court · (2010) 02 JH CK 0071
Evidence Act, 1872 — Section 35, 61Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 32, 49, 53, 7AJuvenile Justice Act, 1986 — Section 49