High Courts24 Aug 2009
Dr. Rabindra Kumar Rana Vs State of Jharkhand
Jharkhand High Court · (2011) 7 RCR(Criminal) 937
Penal Code, 1860 (IPC) — Section 120B, 161, 164, 420, 467Prevention of Corruption Act, 1988 — Section 13
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 23 of 70
High Courts24 Aug 2009Dismissed
S.J. Ghandy and another Vs State of Jharkhand and others
Jharkhand High Court · (2010) 127 FLR 1005
Factories Act, 1948 — Section 105(1), 2(b), 7A, 92
High Courts21 Aug 2009Allowed
Union of India (UOI) Vs Ram Nandan Singh and Another
Jharkhand High Court · (2009) 08 JH CK 0099
High Courts21 Aug 2009Dismissed
The State of Jharkhand Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 08 JH CK 0089
Administrative Service (Recruitment) Rules, 1954 — Rule 4, 6, 8(2), 9All India Services Act, 1951 — Section 3(1A)Constitution of India, 1950 — Article 136, 14, 15, 16, 226
High Courts21 Aug 2009
Smokeless Fuels (India) Pvt. Ltd. Vs Coal India Ltd. and Others
Jharkhand High Court · (2009) 08 JH CK 0034
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 Aug 2009
Pankaj Kumar Tiwari Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0015
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 49, 52Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts20 Aug 2009
Rajendra Prasad Vs The State of Jharkhand and Sri Ramendra Kumar
Jharkhand High Court · (2009) 08 JH CK 0069
Right to Information Act, 2005 — Section 7
High Courts20 Aug 2009
Lal Bahadur Singh Vs The State of Bihar
Jharkhand High Court · (2009) 08 JH CK 0051
High Courts20 Aug 2009Allowed
Jugnu Mahto @ Ruplal Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0033
Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts20 Aug 2009Allowed
Dhani Ram Mahato Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 63
High Courts20 Aug 2009Dismissed
J. Kumar and Kanai Lal Kundu Vs The State of Jharkhand and The Labour Enforcement Officer (C)
Jharkhand High Court · (2010) 125 FLR 170
Payment of Gratuity Act, 1972 — Section 2, 7, 7(3A), 9
High Courts20 Aug 2009
M/s Binod Kumar Jain, Bokaro Vs Provident Fund Commissioner, E.P.F.O., Ranchi and others
Jharkhand High Court · (2010) 125 FLR 172
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1), 7A, 7B
High Courts20 Aug 2009Dismissed
The management of Bokaro Steel Plant a Unit of Steel Authority of India Ltd. Vs The Presiding Officer and Alamdar Khan
Jharkhand High Court · (2009) 08 JH CK 0004
High Courts19 Aug 2009Allowed
Shri Gabarial Rabidas Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0060
High Courts19 Aug 2009Dismissed
Gangadhar Mahato @ Langra Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0038
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts19 Aug 2009Dismissed
Workmen of Nudkhurkee Colliery of Block II Area of Bharat Coking Coal Limited Vs Employers in relation of the Management of Nudkhurkee Colliery of Block II Area of Bharat Coking Coal Limited
Jharkhand High Court · (2009) 08 JH CK 0037
Industrial Disputes Act, 1947 — Section 10
High Courts19 Aug 2009Allowed
Satyabrat Narayan Choudhary Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0026
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts19 Aug 2009Dismissed
Raj Kishore Banra Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0020
High Courts19 Aug 2009
Ram Kishun Ram Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2010) 124 FLR 661
High Courts18 Aug 2009Dismissed
Manik Acharya and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0091
Penal Code, 1860 (IPC) — Section 304B, 34