High Courts03 Aug 2010Allowed
Shiv Kumar Verma Vs State of Jharkhand and others
Jharkhand High Court · (2010) 127 FLR 158
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 983 of 1,479
High Courts03 Aug 2010Allowed
Dr. Shambhu Sharan Lall Vs The Coal India Limited and Others
Jharkhand High Court · (2010) 4 JLJR 319 : (2010) 127 FLR 858 : (2011) 3 LLJ 488
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts03 Aug 2010
Arun Kumar Mandal and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0030
High Courts03 Aug 2010Dismissed
Umbulan Marki, Pawal Guria, Bishram Jojo and Luther Aind Vs The State of Jharkhand
Jharkhand High Court · (2011) 6 RCR(Criminal) 1409
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 376G
High Courts03 Aug 2010Dismissed
Subhash Chandra Das Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 08 JH CK 0008
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts03 Aug 2010Dismissed
Savitri Devi and Others Vs Jaitunnisha
Jharkhand High Court · (2011) 1 JCR 495
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts02 Aug 2010Dismissed
Santosh Yadav and Laxman Yadav Vs State of Jharkhand, The Deputy Commissioner, The Sub-divisional Officer and The Circle Officer cum Block Development Officer
Jharkhand High Court · (2010) 08 JH CK 0060
High Courts02 Aug 2010
Mrityunjay Kumar Pandey and Others Vs Smt. Phulsahiban and Others
Jharkhand High Court · AIR 2011 Jhar 752 : (2010) 4 JLJR 345
High Courts02 Aug 2010Dismissed
The Management of Coal Mines Area Development Authority Vs Sri Taj Khan
Jharkhand High Court · (2010) 127 FLR 155 : (2011) 1 LLJ 275
Industrial Disputes Act, 1947 — Section 2, 25F, 25N
High Courts31 Jul 2010Allowed
Dr. Sanjay Lal Das and Dr. Christopher Paul Hansdak Vs The State of Jharkhand and Shri Suresh Prasad Sah
Jharkhand High Court · (2010) 4 JLJR 159
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 304A
High Courts31 Jul 2010Dismissed
Suresh Chandra Rai Vs The State of Jharkhand and Labour Enforcement Officer (Central)
Jharkhand High Court · (2010) 07 JH CK 0042
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(6), 482
High Courts31 Jul 2010Dismissed
Baleshwar Prasad Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 164
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 20APrevention of Food Adulteration Rules, 1955 — Rule 5
High Courts31 Jul 2010Allowed
Md. Safique, Md. Rafique and Md. Kalam Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0036
Chotanagpur Tenancy Act, 1908 — Section 46, 68, 71AEvidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(1), 49
High Courts31 Jul 2010Dismissed
Sheobaran Pal, Ramchandra Pal and Manoj Pal Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 113
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Probation of Offenders Act, 1958 — Section 4(1)
High Courts31 Jul 2010Allowed
R.S. Singh @ Rama Shankar Singh and Others Vs The State of Jharkhand, Divisional Forest Officer, Bokaro Forest Division and Forester, Bhagaband Sub Block
Jharkhand High Court · (2010) 07 JH CK 0001
Bihar Private Forest Act, 1947 — Section 30Chotanagpur Tenancy Act, 1908 — Section 67, 67(A)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jul 2010Allowed
Kapildeo Dubey and Others Vs The State of Jharkhand, Meera Devi and Ram Dahin Tiwari
Jharkhand High Court · (2010) 4 JLJR 607
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 306, 307, 320, 406
High Courts30 Jul 2010Dismissed
Buddheshwar Machhuwa Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 356
Constitution of India, 1950 — Article 226
High Courts30 Jul 2010
Engineering Project (India) Limited and Others Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2010) 07 JH CK 0010
High Courts29 Jul 2010Allowed
Ashok Kumar Mehta Vs Central Coalfields Limited and Others
Jharkhand High Court · (2010) 4 JLJR 157
High Courts29 Jul 2010Dismissed
Md. Tohid Alam @ Tohid Alam Vs State of Jharkhand and Manima Khatoon
Jharkhand High Court · (2010) 4 JLJR 651 : (2011) 1 DMC 716
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A