High Courts07 Nov 2009Allowed
Nalani Kumar Mandal Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0048
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 12 of 70
High Courts06 Nov 2009Dismissed
Lurka Rautia Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 529 : (2011) 8 RCR(Criminal) 1240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Nov 2009Dismissed
Basanti Devi and Gopal Maharana Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0119
High Courts06 Nov 2009
Anant Kumar Pandey Vs The State of Jharkhand, The Deputy Commissioner-cum-Chairman, District Education Establishment Committee and The District Superintendent of Education-cum-Sub-Divisional Education Officer
Jharkhand High Court · (2009) 11 JH CK 0107
High Courts06 Nov 2009Allowed
Bhupendra Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0106
Bihar Reorganisation Act, 2000 — Section 2(e), 72, 72(2), 74
High Courts06 Nov 2009
Bahadur Ram Vs The State of Jharkhand, Director, Panchayati Raj, Government of Jharkhand, The Deputy Commissioner and The Deputy Development Commissioner-Cum-Chief Executive Officer, District Board
Jharkhand High Court · (2009) 11 JH CK 0105
High Courts06 Nov 2009
Kedar Ram @ Kedar Mochi and Hirday Ram @ Hirdaya Pd. Ravidas Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 11 JH CK 0104
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Nov 2009
Bhawesh Prasad Karan @ Bhawesh Prasad Karn Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 58 BLJR 372
Bihar/Jharkhand Pension Rules, 1950 — Rule 43B
High Courts06 Nov 2009Allowed
Employers in relation to the management of Central Coalfields Ltd. Vs The Presiding Officer and Another
Jharkhand High Court · (2009) 11 JH CK 0088
High Courts06 Nov 2009Dismissed
Kailash Bihari Yadav, Nath Singh, Bhuwan Prasad Mahto and Shard Tudu Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0052
High Courts06 Nov 2009
Birendra Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0051
High Courts06 Nov 2009Dismissed
Raj Kumar Neeraj Vs Ranchi Kshetriya Gramin Bank and Chairman, Ranchi Kshetriya Gramin Bank
Jharkhand High Court · (2009) 11 JH CK 0045
High Courts06 Nov 2009Allowed
Smt. Fulmati Devi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 11 JH CK 0035
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 18, 2
High Courts06 Nov 2009Allowed
Lakhan Singh Munda Vs State of Jharkhand and Superintendent of Police
Jharkhand High Court · (2009) 11 JH CK 0014
High Courts05 Nov 2009Dismissed
Rajesh Kumar Dutta and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0144
Constitution of India, 1950 — Article 226
High Courts05 Nov 2009
AJSU Party (A Political Party) and Swapan Kumar Singhdeo Vs The Election Commission of India and Others
Jharkhand High Court · (2009) 11 JH CK 0130
Constitution of India, 1950 — Article 136, 32
High Courts05 Nov 2009
Jharkhand Party (A Political Party) and Shri Ashok Kumar Bhagat Vs The Election Commission of India and Others
Jharkhand High Court · (2009) 11 JH CK 0082
Constitution of India, 1950 — Article 136, 32
High Courts05 Nov 2009
Rama Shankar Ram Vs The State of Jharkhand, Deputy Inspector General, Jharkhand Armed Police and Commandant, Jharkhand Armed Police-7
Jharkhand High Court · (2009) 11 JH CK 0080
High Courts05 Nov 2009
Ramanuj Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0056
High Courts05 Nov 2009
Laltu Sardar and Others Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 2955
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 397