High Courts05 Jul 2010Allowed
Uma Shankar Singh Vs Central Coalfield Ltd., Project Officer, Personnel Manager/Officer and Deputy Personnel Manager/Officer
Jharkhand High Court · (2010) 07 JH CK 0023
Mines Act, 1950 — Section 40
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 988 of 1,479
High Courts05 Jul 2010
Sushil Ignatius Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0003
High Courts02 Jul 2010
Madhu Koda @ Madhu Kora Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 4765
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 11, 13, 7
High Courts02 Jul 2010Allowed
Sanjay Chamaria Vs The State of Jharkhand and Satish Kumar Kejriwal
Jharkhand High Court · (2010) CriLJ 4760
Criminal Procedure Code, 1973 (CrPC) — Section 320, 322, 482Penal Code, 1860 (IPC) — Section 323, 329, 379, 420
High Courts02 Jul 2010
Bokaro Steel Workers Union and N.M.D.C. Mines Workers' Union Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2010) 52 BLJR 1040 : (2010) 126 FLR 872 : (2010) 4 LLJ 435
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts02 Jul 2010
Sailesh Kumar Prasad Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 07 JH CK 0061
High Courts02 Jul 2010
Kamlesh Kumar Singh @ Kamlesh Singh Vs State of Jharkhand
Jharkhand High Court · (2010) 07 JH CK 0056
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 11, 13, 7
High Courts02 Jul 2010
Janeshwar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0014
High Courts01 Jul 2010
Ravindra Sharma and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0082
High Courts01 Jul 2010Allowed
Sushila Devi Vs The State of Jharkhand and The Inspector of Police [Food], Crime Investigation Department
Jharkhand High Court · (2010) 07 JH CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2010
Jyoti Agarwal and Others Vs The State of Jharkhand and Anis Hassan
Jharkhand High Court · (2010) 07 JH CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 347, 418, 420, 421
High Courts01 Jul 2010Dismissed
Seema Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 07 JH CK 0077
High Courts01 Jul 2010
Raj Narayan Tiwari and Sushil Kumar Choubey Vs The State of Jharkhand and Ramesh Kumar Dharnidharua
Jharkhand High Court · (2010) 07 JH CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407
High Courts01 Jul 2010
The Chairman-cum-Managing Director, National Project Construction Corporation Ltd. Vs The State of Jharkhand and Krishna Kumar Mishra
Jharkhand High Court · (2010) 07 JH CK 0062
High Courts30 Jun 2010Dismissed
Rajesh Sahu Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 325
High Courts30 Jun 2010Allowed
Shri Hardeep Singh Bedi and Smt. Radha Rani @ Radha Rani Bedi Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482
High Courts30 Jun 2010Allowed
Mihir Kumar Mandol Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2010) 06 JH CK 0022
High Courts30 Jun 2010Dismissed
Pradeep Prasad Chourasia Vs State of Jharkhand and Chandrawati Devi
Jharkhand High Court · (2010) 4 JLJR 92 : (2011) 1 DMC 761
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Jun 2010Dismissed
Bharat Coking Coal Limited Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 128 FLR 87 : (2011) 2 LLJ 533 : (2011) LLR 203 : (2011) 1 JLJR 30
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6)
High Courts29 Jun 2010Dismissed
Ramesh Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 06 JH CK 0049
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34, 341, 342