High Courts16 Sept 2009
Deep Sahkari Griha Nirman Samittee Simit Vs State of Bihar and Others
Jharkhand High Court · (2009) 09 JH CK 0068
Constitution of India, 1950 — Article 292, 299
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 18 of 70
High Courts16 Sept 2009Dismissed
Om Prakash Gupta Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0054
High Courts16 Sept 2009Dismissed
Sachchidanand Singh, Yogendra Prasad Singh and Afzal Ahmad Vs The State of Jharkhand, Director, Primary Education, Deputy Commissioner and District Superintendent of Education
Jharkhand High Court · (2009) 09 JH CK 0051
High Courts16 Sept 2009Dismissed
Sayed Mumtaz Alam Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 193, 194, 195Mines and Minerals (Development and Regulation) Act, 1957 — Section 1, 21, 22, 4, 6Penal Code, 1860 (IPC) — Section 34, 414, 419, 420, 467
High Courts16 Sept 2009Dismissed
Gopal Sahu Vs The State of Jharkhand, The Deputy Commissioner-cum-District Magistrate and The Circle Officer
Jharkhand High Court · (2009) 09 JH CK 0032
Penal Code, 1860 (IPC) — Section 447
High Courts16 Sept 2009Dismissed
Bihar, Jharkhand Worker's Welfare Union Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0024
Industrial Disputes Act, 1947 — Section 33C
High Courts16 Sept 2009
Sudhansu Shekhar Vs National Institute of Technology, Chairman, Board of Governors, R.I.T., Director, National Institute of Technology and Incharge Director, National Institute of Technology
Jharkhand High Court · (2010) 124 FLR 554
High Courts16 Sept 2009
Baijnath Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 09 JH CK 0021
High Courts16 Sept 2009Dismissed
Lokmanya Prasad Vs Jamila Khatoon and Others
Jharkhand High Court · AIR 2010 Jhar 77
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153A, 47
High Courts16 Sept 2009Allowed
Nirmala Kunwar, Durgawati Devi and Prakash Chandra Dwedi Vs The State of Bihar and Others
Jharkhand High Court · (2009) 09 JH CK 0019
Constitution of India, 1950 — Article 14, 16
High Courts16 Sept 2009
Hyder Seikh Vs Bank of Baroda and Others
Jharkhand High Court · (2010) 4 BC 341
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(4), 17
High Courts16 Sept 2009Dismissed
Rabindra Kumar Singh Vs The State of Jharkhand and Sidheshwar Mandal
Jharkhand High Court · (2009) 09 JH CK 0010
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 102, 197, 202Penal Code, 1860 (IPC) — Section 147, 148, 166, 21, 323
High Courts15 Sept 2009Dismissed
Braj Kishore Sharma Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 11, 12, 13, 7
High Courts15 Sept 2009Dismissed
Fagu Mahto @ Dhirhu Mahto, Ashok Sao and Tunua Sao @ Umesh Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts15 Sept 2009Dismissed
Shri Arbind Kumar Pandey and Others Vs The State of Jharkhand and Labour Enforcement Officer (Central)
Jharkhand High Court · (2010) 124 FLR 852
Industrial Disputes Act, 1947 — Section 29, 32
High Courts14 Sept 2009Dismissed
Rubi Kumari Singh and Sangeeta Kumari Sinha @ Sangeeta Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 253
High Courts14 Sept 2009
Syed Mian Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 2009
High Court Legal Service Committee Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0030
High Courts14 Sept 2009Allowed
Kulsum Bano and Sarfaraz Akhtar Vs Central Coal Fields Ltd., Chief Personnel Manager (NEE), Personnel Manager (NEE) and Deputy Chief Manager (Press)
Jharkhand High Court · (2009) 09 JH CK 0009
High Courts14 Sept 2009Allowed
Karmi Devi Vs Satendra Kumar Singh and Another
Jharkhand High Court · (2010) ACJ 1661 : (2011) 2 TAC 192
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4