High Courts06 Oct 2009
Alok Fuels (P) Ltd. Vs Coal India Limited and Others
Jharkhand High Court · (2009) 10 JH CK 0057
Contract Act, 1872 — Section 23
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 17 of 70
High Courts06 Oct 2009Dismissed
Rajeev Ranjan Vs The State of Jharkhand and Rajni Kumari
Jharkhand High Court · (2009) 10 JH CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts06 Oct 2009Dismissed
M/s. Durga Body Builders Vs Union of India and another
Jharkhand High Court · (2009) 123 FLR 649
High Courts06 Oct 2009
Md. Sohrab and Md. Rauff @ Abdul Rauff Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306, 32, 34, 342, 376
High Courts06 Oct 2009
Bhojhari Singh, Mandodari Devi and Rita Kumari Vs The State of Jharkhand and Delho Murmu @ Hopo
Jharkhand High Court · (2009) 10 JH CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 376
High Courts06 Oct 2009Allowed
Atuwa Purty Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 6 SLR 118
Bihar Pension Rules, 1950 — Rule 57Bihar Service Code, 1952 — Rule 54, 57, 73Constitution of India, 1950 — Article 24
High Courts05 Oct 2009Allowed
Sarwan Mahto Vs The State of Jharkhand, The Under Secretary, Department of Revenue and Land Reforms, Government of Jharkhand, The Deputy Commissioner and The Deputy Collector, Establishment Collectorate
Jharkhand High Court · (2009) 10 JH CK 0067
High Courts05 Oct 2009Dismissed
Sumitra Devi, Asha Devi, Mudrika Devi and Kapuri Devi Vs Dulari Devi and Others
Jharkhand High Court · (2009) 10 JH CK 0054
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts05 Oct 2009Dismissed
Bendik Topo and Others Vs The State of Jharkhand and Bihar State Co-operative Marketing Union (Biscomaun)
Jharkhand High Court · (2010) 58 BLJR 50
High Courts05 Oct 2009Dismissed
Ramesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 71
Constitution of India, 1950 — Article 226
High Courts05 Oct 2009Dismissed
Sidheshwar Lal Deo and Others Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2009) 10 JH CK 0002
Constitution of India, 1950 — Article 16
High Courts23 Sept 2009
Shibu Dehari Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0049
Penal Code, 1860 (IPC) — Section 396
High Courts17 Sept 2009Dismissed
Prakash Srivastava @ Prakash Kumar Srivastava Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 2 BC 460 : (2010) 3 CivCC 759 : (2010) 3 RCR(Civil) 416 : (2010) 5 RCR(Criminal) 254
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Sept 2009Allowed
Madan Prasad Kharwar Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0052
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 193, 194, 302, 307
High Courts17 Sept 2009Allowed
Suresh Sao, Gouri Devi and Bodhi Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0025
Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts17 Sept 2009Dismissed
Nalin Soren Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0022
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423
High Courts17 Sept 2009Allowed
Sarmistha Sinha and Meera Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0012
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts16 Sept 2009
Anish Ansari alias Chhathuddin Ansari Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 1959
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 376
High Courts16 Sept 2009
Rajesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0073
High Courts16 Sept 2009Dismissed
Khora Bouri Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 164