High Courts18 Dec 2009
Hari Singh Vs The Union of India (UOI), The Director General, Boarder Security Force and The Deputy Inspector General and Commandant, Boarder Security Force
Jharkhand High Court · (2009) 12 JH CK 0080
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 2 of 70
High Courts18 Dec 2009Dismissed
Bharat Coking Coal Limited and Others Vs Nakhru Kumhar
Jharkhand High Court · (2009) 12 JH CK 0034
High Courts18 Dec 2009Allowed
Md. Azad Ansari Vs The State of Jharkhand
Jharkhand High Court · (2011) 7 RCR(Criminal) 1516
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(ii), 3(xi)
High Courts18 Dec 2009Dismissed
Radhu Napit @ Radha Napit Vs Tarapado Napit
Jharkhand High Court · (2009) 12 JH CK 0008
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts17 Dec 2009Allowed
Prabal Kumar Gupta Vs Sanjeev Kumar Singh and others
Jharkhand High Court · (2011) ACJ 756
Constitution of India, 1950 — Article 227
High Courts17 Dec 2009Disposed Off
Jamshedpur Dairy, a unit of Bihar State Cooperative Societies Milk Producers Federation Ltd. Vs Joint Commissioner of Income Tax (TDS) and Assistant Commissioner of Income Tax (TDS)
Jharkhand High Court · (2009) 12 JH CK 0105
High Courts17 Dec 2009Dismissed
Ajit Kothari Vs Ram Naresh Prasad and The State of Bihar
Jharkhand High Court · (2009) 12 JH CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 246Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Dec 2009Dismissed
Tata Yodogawa Ltd. Vs The Presiding Officer, Labour Court and Shri Md. Mohuiuddin
Jharkhand High Court · (2010) 124 FLR 731
High Courts17 Dec 2009Allowed
Ramjee Kundulna, Bahadur Sanga, Gurua Singh Munda and Balbhadra Mile Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0065
High Courts17 Dec 2009Dismissed
Gopal Singh Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0050
High Courts17 Dec 2009Dismissed
Kamruddin Mian, Sarfuddin Mian and Khursid Mian Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 320
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 341
High Courts17 Dec 2009Allowed
Saraswati Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0016
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts17 Dec 2009Allowed
Raj Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0015
Constitution of India, 1950 — Article 226, 227
High Courts16 Dec 2009
Uma Shankar Upadhyaya and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0100
High Courts16 Dec 2009Dismissed
Mohan Lal Jhalani (Khandelwal) Vs Rajesh Kumar Rai, Smt. Shanti Devi and Satyanarayan Rai
Jharkhand High Court · (2011) 1 RCR(Civil) 800
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 15(2)(a), 15(2)(b), 16
High Courts16 Dec 2009Allowed
Motu Murmu @ Majhi, Loko Majhi and Parma Tanty Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0068
Penal Code, 1860 (IPC) — Section 34, 354, 376, 376(g)
High Courts16 Dec 2009
Smt. Subhadra Devi Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 12 JH CK 0049
High Courts16 Dec 2009Allowed
Birendra Kumar Singh Vs The State of Jharkhand and Others Sanjay Kumar Singh Vs State of Jharkhand and Others Praveen Kumar Singh Vs The State of Jharkhand, Director General of Police, Dy. Inspector General of Police and Chairman, Selection Board-cum-Superintendent of Police
Jharkhand High Court · (2009) 12 JH CK 0048
High Courts16 Dec 2009
Shri Umakant Chakravarty Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0020
High Courts16 Dec 2009Allowed
Bansal Industries Gases (Bihar) Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2009 Jhar 104