High Courts28 Aug 2009Dismissed
State of Jharkhand, Director General of Police and Superintendent of Police Vs Hare Krishna Singh and Shiv Shankar Pandey
Jharkhand High Court · (2009) 08 JH CK 0003
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 22 of 70
High Courts28 Aug 2009
Jagannath Prasad Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0001
Jharkhand Pension Rules, 2000 — Rule 197A(i)
High Courts27 Aug 2009Dismissed
Malti Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0101
High Courts27 Aug 2009
Teni Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0074
High Courts27 Aug 2009
S.P. Singh Vs Project and Development India Ltd., Chairman-cum-Managing Director, Projects and Development India Ltd. and Chief Personnel Officer, Projects and Development India Ltd., Personnel Department
Jharkhand High Court · (2009) 08 JH CK 0052
Projects and Development India Ltd., Employees (Conduct, Discipline and Appeal) Rules, 1987 — Rule 10
High Courts27 Aug 2009Allowed
Bihar State Financial Corporation Vs Recovery Officer, Debt Recovery and Others
Jharkhand High Court · (2011) 1 JCR 266
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 11, 11(3), 11(6)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29State Financial Corporations Act, 1951 — Section 29
High Courts26 Aug 2009Allowed
Sushil Kumar Gupta Vs State of Jharkhand, Imran Ansari, Md. Junaid Anwar and Kirani Oraon
Jharkhand High Court · (2009) 08 JH CK 0066
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7, 7A
High Courts26 Aug 2009Dismissed
Arjun Lal Sinha Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 62
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(3)
High Courts26 Aug 2009Allowed
Dr. Sukumar Das Gupta Vs The State of Jharkhand and The Secretary, Mines and Geology, Government of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0024
High Courts25 Aug 2009Dismissed
Man Mohan Singh Vs The Union of India (UOI), The Deputy Inspector general, C.I.S.F., Eastern Zone and The Commandant, 4th Reserved Battalion, Central Industrial Security Force
Jharkhand High Court · (2009) 08 JH CK 0097
High Courts25 Aug 2009Allowed
Murli Manohar Rai Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0092
Forest Act, 1927 — Section 52
High Courts25 Aug 2009Dismissed
Dr. Shahla Jabeen Vs The State of Jharkhand and The Secretary, Jharkhand Public Service Commission
Jharkhand High Court · (2009) 08 JH CK 0087
Constitution of India, 1950 — Article 226Jharkhand State Universities Act, 2000 — Section 57(2)
High Courts25 Aug 2009
Soumendu Mazumdar and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 08 JH CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 205, 245, 482Industrial Disputes Act, 1947 — Section 18, 23, 34Penal Code, 1860 (IPC) — Section 120B, 406, 420, 456, 467
High Courts25 Aug 2009Dismissed
Bhimal Ram Vs State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts25 Aug 2009Allowed
Gopal Mishra Vs The State of Jharkhand and Pankaj Kumar Sinha
Jharkhand High Court · (2010) 1 BC 303 : (2010) CriLJ 1550
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Aug 2009
Gopal Das and Others Vs Barnwas Das
Jharkhand High Court · (2009) 08 JH CK 0042
Land Acquisition Act, 1894 — Section 30Succession Act, 1925 — Section 212Transfer of Property Act, 1882 — Section 123
High Courts25 Aug 2009
Mani Bhushan Prasad and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0036
High Courts25 Aug 2009Allowed
Amar Mukherjee, Samar Mukherjee and Prabir Mukherjee Vs The State of Jharkhand, Inspector General of Registration-cum-Payment Commissioner, Kumardubi Engineering Works Limited and Secretary to Payment Commissioner, Kumardubi Engineering Works Limited
Jharkhand High Court · (2009) 08 JH CK 0030
Industrial Disputes Act, 1947 — Section 24
High Courts25 Aug 2009Dismissed
The Management of Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and General Secretary, Bokaro Karamchari Panchayat
Jharkhand High Court · (2009) 08 JH CK 0025
Industrial Disputes Act, 1947 — Section 11A
High Courts24 Aug 2009Dismissed
S.J. Ghandy and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2011) LLR 143
Bihar Factories Rules, 1950 — Rule 56Factories Act, 1948 — Section 105(1), 2, 7(A), 92