High Courts09 Aug 2010Dismissed
Anil Kujur Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 19
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304, 354, 376, 450, 452
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 982 of 1,479
High Courts09 Aug 2010Dismissed
Baidyanath Singh @ Vaidyanath Singh Vs The State of Jharkhand and Ayodhya Singh
Jharkhand High Court · (2010) 08 JH CK 0059
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Aug 2010
Saghan Devi, Manju Lohar and Sanju Lohar Vs Lachhan Lohar
Jharkhand High Court · (2010) 08 JH CK 0038
High Courts09 Aug 2010Allowed
Jagdish Chand Kapur, Dilip Kapur and Rashpal Mehta @ Pali Vs The State of Jharkhand and Umesh Singh
Jharkhand High Court · (2010) 4 JLJR 626
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts09 Aug 2010Allowed
Sujata Picture Palace Vs Jharkhand State Electricity Board, and Others
Jharkhand High Court · (2010) 4 JLJR 314
High Courts06 Aug 2010Dismissed
Kanke Prakhand Matsyajeevi Sahyog Samiti Limited though its Secretary Bhoopesh Kumar Nayak and Sukurhutu Matsyajevi Swablambhi Sahyog Samitee Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 602
Jharkhand Co-operative Societies Act, 1935 — Section 26, 26(2)
High Courts06 Aug 2010
Smt. Anjani Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0082
High Courts06 Aug 2010Dismissed
Hari Narayan Rai Vs Union of India (UOI), Assistant Director-II and Deputy Directors, Directorate of Enforcement
Jharkhand High Court · (2010) 4 JLJR 221
Constitution of India, 1950 — Article 20(1)Prevention of Money-Laundering Act, 2002 — Section 19, 2, 3
High Courts06 Aug 2010Allowed
Sushila Agarwal and Alok Kumar Agarwal Vs The State of Jharkhand and Shweta Agarwal
Jharkhand High Court · (2011) CriLJ 1100 : (2011) 6 RCR(Criminal) 1420
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Aug 2010Allowed
Jogender Singh @ Yogendra Singh and Birendra Singh Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 16 : (2011) CriLJ 1095 : (2011) 6 RCR(Criminal) 1424
Criminal Procedure Code, 1973 (CrPC) — Section 207, 319
High Courts06 Aug 2010Dismissed
Employers in relation to the management of Amlabad colliery of B.C.C.L. Vs Their Workmen through Secretary, Bihar Colliery Kamgar Union
Jharkhand High Court · (2010) 08 JH CK 0012
High Courts05 Aug 2010
Suresh Narayan Singh Vs The Tata Iron and Steel Company Ltd.
Jharkhand High Court · (2010) 08 JH CK 0061
Constitution of India, 1950 — Article 227
High Courts05 Aug 2010Allowed
Md. Tajkhan Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 80
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 319Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 109, 120B, 406, 409, 467
High Courts04 Aug 2010Dismissed
Premjeet Singh Sidhu Vs Jharkhand State Housing Board And Others
Jharkhand High Court · (2010) 4 AIR Jhar R 605 : (2010) 4 JLJR 368
High Courts04 Aug 2010Dismissed
Akankcha Security Services and Company Private Ltd. Vs Patliputra Medical College
Jharkhand High Court · (2010) 4 JLJR 606
High Courts04 Aug 2010
Saranda Rolls and Allied Castings Vs Jharkhand State Electricity Board
Jharkhand High Court · (2010) 08 JH CK 0083
High Courts04 Aug 2010Dismissed
Premjeet Singh Sidhu, Wazid Hasan Khan and Tanveer Hussain Vs The Jharkhand State Housing Board and Others
Jharkhand High Court · (2010) 08 JH CK 0076
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)
High Courts04 Aug 2010Dismissed
Shashikant C. Adesara Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 84
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397, 401Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 465
High Courts04 Aug 2010
Atul Layak and Others Vs The Stale of Bihar now Jharkhand
Jharkhand High Court · (2010) 4 JLJR 372
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 147, 148, 304, 323
High Courts04 Aug 2010
Durga Oraon Vs The State of Jharkhand and Others Aman Munda Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 2 JCR 445
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Prevention of Money-Laundering Act, 2002 — Section 3, 45(1A)