COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 24 of 70

High Courts18 Aug 2009Dismissed

Maulbi Mian Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 08 JH CK 0085

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 323, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

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High Courts18 Aug 2009Allowed

Smt. Devimai Murmu Vs The State of Jharkhand, The Divisional Commissioner, The Subdivisional Officer and Sogen Murmu

Jharkhand High Court · (2009) 08 JH CK 0078

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 58

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High Courts18 Aug 2009Dismissed

Ram Nandan Pandey Vs The State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0063

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts18 Aug 2009Dismissed

Nicco Jubliee Park Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 08 JH CK 0062

Bihar Electricity Duty Act, 1948 — Section 2, 4, 4(4), 9Bihar Electricity Duty Rules, 1949 — Rule 3Electricity (Supply) Act, 1948 — Section 5

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High Courts18 Aug 2009Allowed

Arun Kumar Vs The State of Jharkhand, The Secretary, Building Construction Dept., Govt. of Jharkhand, The Chief Engineer, Building Construction Dept., Government of Jharkhand and The Superintending Engineer, Building Construction Dept.

Jharkhand High Court · (2009) 08 JH CK 0055

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High Courts18 Aug 2009

Tata Steel Ltd. Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 08 JH CK 0047

Companies Act, 1956 — Section 630, 630(1), 630(2), 630(4)(2)Criminal Procedure Code, 1973 (CrPC) — Section 260

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High Courts18 Aug 2009

Holy Cross School and Others Vs State of Jharkhand and Others Sardar Patel Public School and Others Vs Jharkhand Education Tribunal and Others

Jharkhand High Court · (2009) 08 JH CK 0040

Jharkhand Education Tribunal Act, 2005 — Section 11, 13, 15, 9

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High Courts18 Aug 2009Dismissed

Tarun Kumar Vs The State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 34, 366A, 376

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High Courts17 Aug 2009Dismissed

Vinod Kumar Khindaria and Sushil Kumar Agrawal Vs The State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0073

Bihar and Orissa Excise Act, 1915 — Section 47, 78(4), 96

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High Courts17 Aug 2009

Jailunish Miyan @ Md. Jailunish and Jabir Mian Vs The State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0050

Penal Code, 1860 (IPC) — Section 147, 149, 323, 341, 354

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High Courts17 Aug 2009Dismissed

Ram Chandra Prasad Vs Bharat Coking Coal Ltd., Assistant Labour Commissioner (Central) Cum-Controlling Authority under Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) Cum-Appellate Authority under Payment of Gratuity Act, 1972

Jharkhand High Court · (2009) 08 JH CK 0027

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High Courts13 Aug 2009Allowed

Alok Kumar Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 08 JH CK 0098

Forest Act, 1927 — Section 52, 52(5)

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High Courts13 Aug 2009

Pradeep Ram Vs The State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0081

Penal Code, 1860 (IPC) — Section 395

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High Courts13 Aug 2009Allowed

Anand Kumar Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 08 JH CK 0077

Constitution of India, 1950 — Article 226

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High Courts13 Aug 2009Dismissed

Md. Akram and Md. Mukarram Vs Md. Mohinuddin

Jharkhand High Court · (2009) 08 JH CK 0043

Registration Act, 1908 — Section 17

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High Courts13 Aug 2009

Chanduka Hi-tech Steels Pvt. Ltd. Vs The Jharkhand State Electricity Board and Others

Jharkhand High Court · (2009) 08 JH CK 0010

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High Courts12 Aug 2009Dismissed

Shivnarayan Prasad Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 08 JH CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157, 161, 162

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High Courts12 Aug 2009Dismissed

Shree Bhagwati Rice and Flour Mills and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 08 JH CK 0018

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 138

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High Courts11 Aug 2009Allowed

Nilotpal Roy and Jagdish Singh Vs State of Jharkhand and Labour Enforcement Officer (Central)

Jharkhand High Court · (2010) 126 FLR 223

Equal Remuneration Act, 1976 — Section 10, 2, 8Payment of Gratuity Act, 1972 — Section 2

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High Courts11 Aug 2009

Bulaki Mahto Vs Central Coalfield Ltd., Ranchi and others

Jharkhand High Court · (2009) 123 FLR 509

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