High Courts08 Sept 2009Dismissed
Sarju Prasad Singh Vs The State of Jharkhand, The Commissioner and Deputy Commissioner
Jharkhand High Court · (2009) 09 JH CK 0046
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 20 of 70
High Courts08 Sept 2009Allowed
Tarak Nath Choudhary Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 09 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts08 Sept 2009Dismissed
Noor Johan Bano Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 325, 34, 341
High Courts08 Sept 2009Allowed
Bimal Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 267
Penal Code, 1860 (IPC) — Section 406, 415, 417
High Courts08 Sept 2009
Sanjay Kumar Choudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 275
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 160, 91Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424
High Courts08 Sept 2009Dismissed
The State of Jharkhand, The Secretary, Human Resources Development Department, Higher Education Government of Jharkhand, The Director Higher Education Government of Jharkhand and The Deputy Secretary, Human Resources Development, Government of Jharkhand Vs Maya Singh, Vice Chancellor and Registrar, Vinoba Bhave University
Jharkhand High Court · (2009) 09 JH CK 0002
High Courts07 Sept 2009Allowed
Jagdish Bhuinya Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 123 FLR 1113 : (2010) 2 LLJ 508
Payment of Gratuity (Jharkhand) Rules — Rule 11Payment of Gratuity Act, 1972 — Section 7(7)
High Courts07 Sept 2009Allowed
Francis Xavier Bara Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 304
High Courts07 Sept 2009Dismissed
Pradeep Kumar Tewari Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0045
Constitution of India, 1950 — Article 226, 227
High Courts07 Sept 2009Dismissed
Gupteshwar Singh Vs Bihar State Food and Civil Supplies Corporation Limited, Shri J.K.Dutta, Managing Director, Bihar State Food and Civil Supplies Corporation Limited, Chief of Administration, Bihar State Food and Civil Supplies Corporation Limited and District Manager, Bihar State Food and Civil Supplies Corporation Limited
Jharkhand High Court · (2009) 09 JH CK 0040
Constitution of India, 1950 — Article 311
High Courts07 Sept 2009Allowed
Raghu Nayak Lal, Md. Mazid and Jiblal Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0039
Bihar Reorganisation Act, 2000 — Section 72, 73
High Courts07 Sept 2009Allowed
Dilip Sardar and Others Vs Tapan Kumar Reg and Another
Jharkhand High Court · (2011) ACJ 33
High Courts05 Sept 2009Dismissed
Ram Narayan Ram Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0067
Prevention of Corruption Act, 1988 — Section 13, 19, 7
High Courts05 Sept 2009Allowed
Prabhunath Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 58 BLJR 243
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 120B, 201, 302, 363
High Courts05 Sept 2009
Ashok Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2010) 58 BLJR 38 : (2010) CriLJ 1956
Criminal Procedure Code, 1973 (CrPC) — Section 161, 218, 219, 220, 221Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Sept 2009Dismissed
Satya Narayan Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 09 JH CK 0018
High Courts04 Sept 2009Allowed
Nagarjuna Construction Co. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 69
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts03 Sept 2009Dismissed
Ejaj Ahmad Vs The State of Jharkhand and Binay Kumar
Jharkhand High Court · (2010) 58 BLJR 250 : (2010) CriLJ 1953
Bihar/Jharkhand Factory Rules, 1950 — Rule 96Criminal Procedure Code, 1973 (CrPC) — Section 300Factories Act, 1948 — Section 37(1)(2), 88, 92
High Courts03 Sept 2009
Ashiana Housing Limited Vs The Assistant Provident Fund Commissioner and Another
Jharkhand High Court · (2010) 1 LLJ 523
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts03 Sept 2009Allowed
Zee Interactive Learning Systems Limited and Others Vs The State of Jharkhand and Sitaram Agarwal
Jharkhand High Court · (2011) 6 RCR(Criminal) 443
Penal Code, 1860 (IPC) — Section 406, 420, 482