High Courts18 Jan 2010Dismissed
Bhola Oraon and Others Vs The State of Jharkhand, The Home Secretary, The Director General of Police and The Commandant, JAP
Jharkhand High Court · (2010) 01 JH CK 0073
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,020 of 1,479
High Courts18 Jan 2010Allowed
Saidun Begam and Others Vs Safdar Alam, Ramashish Sahani and United India Insurance Co. Ltd.
Jharkhand High Court · (2010) 58 BLJR 488 : (2011) 2 TAC 458
Motor Vehicles Act, 1988 — Section 163A
High Courts18 Jan 2010Dismissed
Rajesh Kumar Gupta Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 2211
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 420, 511Prevention of Corruption Act, 1988 — Section 13
High Courts18 Jan 2010Dismissed
Gajadhar Rout Vs Ashok Kumar Tiwary and Others
Jharkhand High Court · (2010) 01 JH CK 0042
Transfer of Property Act, 1882 — Section 106
High Courts18 Jan 2010Dismissed
Union of India (UOI) Vs B. Narayana Rao, General Manager, South Eastern Railway and Divisional Railway Manager
Jharkhand High Court · (2010) 01 JH CK 0041
Constitution of India, 1950 — Article 226
High Courts18 Jan 2010
Bimal @ Ghuna @ Duma Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2010) CriLJ 3505
Penal Code, 1860 (IPC) — Section 307, 324
High Courts18 Jan 2010Allowed
Kameshwar Bhuiya, Radhia Bhuiya and Vijay Lal Vs The State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 109, 323, 34, 376, 506
High Courts18 Jan 2010Dismissed
Ganesh Prasad Agarwal @ Ganesh Agarwal Vs The State of Jharkhand and Kumar Vimal Singh
Jharkhand High Court · (2010) 01 JH CK 0011
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 239Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts15 Jan 2010
Bathlu Manjhi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2010) 01 JH CK 0183
High Courts15 Jan 2010
Amar Soni @ Amarnath Soni and Tarachand Soni Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 4003
Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 341
High Courts15 Jan 2010Dismissed
Santosh Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2010) 01 JH CK 0155
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34, 353
High Courts15 Jan 2010Allowed
Marianus Kharia @ Gandur Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2010) 01 JH CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 2010Dismissed
Raj Kishore Singh Vs Ranchi University and Others
Jharkhand High Court · (2010) 01 JH CK 0072
High Courts15 Jan 2010Dismissed
Rajesh Ranjan Vs Union of India (UOI), Chairman, Railway Recruitment Board, Ranchi Railway and Member Secretary, Railway Recruitment Board
Jharkhand High Court · (2010) 01 JH CK 0062
High Courts15 Jan 2010
Dr. Chandra Kant Patel @ Chandra Kant Jhaverbhai Patel Vs Arunjay Narayan Sinha and Bithal Bhai Patel
Jharkhand High Court · (2010) 01 JH CK 0050
Constitution of India, 1950 — Article 227
High Courts15 Jan 2010Dismissed
Dipak Tigga and Mangal Nayak Vs The State of Bihar and Others
Jharkhand High Court · (2010) 01 JH CK 0028
Constitution of India, 1950 — Article 226
High Courts15 Jan 2010Dismissed
Bihar Colliery Kamgar Union Vs Union of India (UOI) and Employers in relation to the management of Munidih Colliery of Bharat Coking Coal Limited
Jharkhand High Court · (2010) 01 JH CK 0018
High Courts15 Jan 2010Dismissed
Satish Chandra Gupta Vs Steel Authority of India Limited, Managing Director, Bokaro Steel Plant and Chairman, Steel Authority of India Limited
Jharkhand High Court · (2010) 4 LLJ 362
Constitution of India, 1950 — Article 142
High Courts15 Jan 2010
Chairman-cum-Managing Director, Central Coalfields Limited, Director (Personnel), Central Coalfields Limited, Chief General Manager (B and K) and Project Officer, Karo-I Project Vs Ram Nirekhan Ram
Jharkhand High Court · (2010) 01 JH CK 0004
Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 2010Dismissed
Uma Rani Bose and Others Vs Massomat Sawarna Chakraborty and Others
Jharkhand High Court · (2010) 01 JH CK 0037