High Courts12 Jul 2010
Mohammad Ali Ansari and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0025
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 986 of 1,479
High Courts12 Jul 2010Dismissed
Jai Prakash Sahu, Suresh Sahu and Dhaneshwar Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 358
High Courts11 Jul 2010Allowed
Most. Lilawati Devi Vs Central Coalfield Limited and Others
Jharkhand High Court · (2010) 4 JLJR 155
High Courts09 Jul 2010Allowed
Dhananjay Singh and Others Vs The State of Jharkhand and Nibha Kumari
Jharkhand High Court · (2010) 52 BLJR 1059
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Jul 2010
Ganpati Narayan Tiwari Vs The State of Jharkhand and Ramesh Ojha
Jharkhand High Court · (2010) 52 BLJR 1044 : (2011) 6 RCR(Criminal) 968
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 210, 482
High Courts09 Jul 2010Dismissed
Rakesh Sachdeva and Others Vs State of Jharkhand and Neelam Sachdeva
Jharkhand High Court · (2011) CriLJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(5), 18, 2
High Courts09 Jul 2010Allowed
Siddhartha Ghoshal Vs The State of Jharkhand and Bina Devi
Jharkhand High Court · (2010) CriLJ 4766 : (2011) 7 RCR(Criminal) 2177
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 147, 323, 341, 343, 348
High Courts09 Jul 2010
Ravi Shankar Rajak Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0012
High Courts09 Jul 2010
SREI Infrastructure Finance Ltd. and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 07 JH CK 0008
Penal Code, 1860 (IPC) — Section 120B, 34, 406, 419, 420
High Courts08 Jul 2010Dismissed
Hari Lal Sao and Rajesh Prasad Sao Vs The State of Jharkhand and Bhagwati Devi
Jharkhand High Court · (2010) 07 JH CK 0097
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16, 2, 28
High Courts08 Jul 2010Dismissed
Workmen of Rajrappa Washery of Central Coalfields Limited Vs Employers in relation to the Management of Rajrappa Washery of Central Coalfields Limited
Jharkhand High Court · (2011) 128 FLR 458 : (2011) 3 LLJ 563
High Courts08 Jul 2010Allowed
Charka Manjhi Vs Central Coalfield Limited and Others
Jharkhand High Court · (2010) 127 FLR 860 : (2011) 1 JLJR 108
High Courts08 Jul 2010Allowed
Chandra Pal Pandey @ Gulab Pandey Vs The State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts08 Jul 2010
Md. Yusuf Man Vs The Management of Bokaro Steel Plant
Jharkhand High Court · (2010) 07 JH CK 0009
High Courts08 Jul 2010Allowed
Smt. Hemlata Mukul, Aryamishra Prabhakar Deo Mukul @ A.P.D. Mukul, Ratnakar Mukul and Aryamishra Bhaskardeo Mukul Vs The State of Jharkhand and Sri Dipesh Rawal
Jharkhand High Court · (2011) 2 RCR(Criminal) 42 : (2011) 2 RCR(Criminal) 4
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420
High Courts07 Jul 2010Allowed
Dipti Mookherjee and Borendra Nath Mookherjee Vs The State of Jharkhand and Janab Salim Saheb
Jharkhand High Court · (2010) 07 JH CK 0098
Penal Code, 1860 (IPC) — Section 420, 465, 468
High Courts07 Jul 2010Dismissed
Ayodhya Prasad Yadav Vs The State of Jharkhand, Sri Chandrashekhar Bharti, Block Education Officer of Ramuna, Deputy Commissioner and District Superintendent of Education
Jharkhand High Court · (2010) 07 JH CK 0059
High Courts07 Jul 2010
Jai Mangal Singh, Binod Kumar Singh, Pramod Singh and Santosh Singh Vs The State of Jharkhand and Sitaram Choudhary
Jharkhand High Court · (2010) 07 JH CK 0058
Penal Code, 1860 (IPC) — Section 120B, 323, 406, 420
High Courts07 Jul 2010Dismissed
Smt. Kamla Gangoli and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0046
Constitution of India, 1950 — Article 226
High Courts07 Jul 2010Allowed
Fuleshwar Yadav Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 07 JH CK 0024
Prevention of Food Adulteration Act, 1954 — Section 16(1)