High Courts21 Jan 2010Allowed
Ram Naresh Prasad and Manikant Prasad Singh Vs Vinoba Bhave University, Hazaribagh
Jharkhand High Court · (2010) 01 JH CK 0053
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,019 of 1,479
High Courts21 Jan 2010
Sri Jitendra Nath Tripathi Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0033
High Courts19 Jan 2010Allowed
Naresh Mohan Singh @ Naresh Singh and Laxami Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0150
Forest Act, 1927 — Section 52
High Courts19 Jan 2010
Raju Mahto, Ruplal Mahto, Most. Fulwa Devi and Lalwa Mahto Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 3362
Penal Code, 1860 (IPC) — Section 313, 498A
High Courts19 Jan 2010Dismissed
Bata Shoes Limited, a Public Limited Co. Vs Smt. Reba Gorain and Others
Jharkhand High Court · (2010) 4 JLJR 257
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 12, 18Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts19 Jan 2010
Islam Ansari and Sultan Ansari Vs The State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0135
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts19 Jan 2010Dismissed
Julekha Khatoon Vs S. Motin Ahmad, Sk. Mobin Ahmad, Sk. Hasim Ahmad and Abdul Gaffar
Jharkhand High Court · (2010) 01 JH CK 0115
Constitution of India, 1950 — Article 227
High Courts19 Jan 2010
Pratima Devi Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 01 JH CK 0103
High Courts19 Jan 2010Allowed
Dhiraj Kumar Vs The State of Jharkhand, Director General-cum-I.G. of Police, Deputy Inspector General of Police, Jharkhand Armed Police and Commandant, Jharkhand Armed Police-6
Jharkhand High Court · (2010) 01 JH CK 0076
Arms Act, 1959 — Section 24Penal Code, 1860 (IPC) — Section 307, 336, 34, 341, 504
High Courts19 Jan 2010Dismissed
Uma Shanker Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 01 JH CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Forest (Conservation) Act, 1980 — Section 2, 2Forest Act, 1927 — Section 30, 33
High Courts19 Jan 2010Dismissed
Bihar (now Jharkhand) State Housing Board and The Executive Engineer Bihar (now Jharkhand) Vs Adya Prasad
Jharkhand High Court · (2010) 4 JLJR 355
High Courts19 Jan 2010
Rajdeo Dubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 362
Constitution of India, 1950 — Article 226
High Courts19 Jan 2010
Etwa Mahli Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) 01 JH CK 0017
Penal Code, 1860 (IPC) — Section 307, 324, 326, 448
High Courts19 Jan 2010
Munna @ Minbaj, Anil Malakar and Md. Firoz Alam Vs The State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0010
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts18 Jan 2010Allowed
A.C. Sinha Vs The State of Jharkhand and The Factory Inspector
Jharkhand High Court · (2010) 01 JH CK 0136
Bihar Factories Rules, 1950 — Rule 52B, 55(A)(2), 55A, 62BH, 7ACriminal Procedure Code, 1973 (CrPC) — Section 145, 205, 245, 482Factories Act, 1948 — Section 101, 2L, 2M(I), 7A, 92
High Courts18 Jan 2010
Yamini Santosh Awasthi Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 01 JH CK 0128
High Courts18 Jan 2010
Dr. Sunil Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 2212
High Courts18 Jan 2010
Dr. Hemendra Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0125
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
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