High Courts11 Aug 2009Allowed
Alphonce Toppo. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0031
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 25 of 70
High Courts11 Aug 2009Dismissed
Central Coalfields Limited Officers Benevolent Society Vs The New India Assurance Company Limited and The Branch Manager, The New India Assurance Company Limited
Jharkhand High Court · (2009) 08 JH CK 0012
High Courts11 Aug 2009Dismissed
Samin Ansari Vs Hindustan Steel Works Construction Ltd.
Jharkhand High Court · (2009) 08 JH CK 0009
High Courts10 Aug 2009Dismissed
Birendra Prasad Singh and Udai Bhan Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0082
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 193, 323, 34, 342
High Courts10 Aug 2009Allowed
Mrs. Anjali Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0079
High Courts10 Aug 2009
Bindyachal Choubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) CriLJ 1531
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 461, 471Prevention of Corruption Act, 1988 — Section 11, 12, 13, 19, 7
High Courts10 Aug 2009Allowed
Shakuntala Devi, Sardar Harjinder Pal Singh and Sardar Manmeet Singh Vs State of Jharkhand, District Registrar and District Sub-Registrar Shakuntala Devi Vs State of Jharkhand, Mrs. Harbans Kaur @ Harbans Kaur Saluja Sardar Harjinder Pal Singh and Sardar Manmeet Singh Vs State of Jharkhand, Manohar Lal Chourasia and Sant Lal Chourasia
Jharkhand High Court · AIR 2010 Jhar 56 : (2010) 7 RCR(Civil) 1032
Registration Act, 1908 — Section 34, 35
High Courts10 Aug 2009Dismissed
Md. Nizamuddin Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 2009Allowed
Hindustan Copper Corporation Vs Sanjay Ghosal
Jharkhand High Court · (2011) ACJ 612
Workmens Compensation Act, 1923 — Section 30
High Courts10 Aug 2009Allowed
Avatar Singh and Mohinder Singh Vs The State of Jharkhand and District Mining Officer
Jharkhand High Court · (2009) 08 JH CK 0014
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(4), 4Penal Code, 1860 (IPC) — Section 120B, 34, 353, 447, 467
High Courts10 Aug 2009Dismissed
Rajendra Rai Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 498A
High Courts07 Aug 2009Dismissed
Ram Subhag Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 200, 36, 482Penal Code, 1860 (IPC) — Section 153, 154, 190, 200, 203
High Courts06 Aug 2009
Mangal Deo Oraon Vs State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 157, 172(2), 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts06 Aug 2009Dismissed
Rekha Rashmi Vs State of Jharkhand, Prof. A.A. Khan, Vice Chancellor, Sri Jyoti Kumar, Registrar, Ranchi University and Dr. Javed Ahmed, Principal, Marwari College
Jharkhand High Court · (2009) 08 JH CK 0059
High Courts06 Aug 2009Allowed
Chote Lal Prasad Sinha Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2009) 08 JH CK 0054
Bihar Pension Rules, 1950 — Rule 43, 43B
High Courts06 Aug 2009Allowed
Sakaldeep Munda Vs Central Coalfields Limited, Chairman-cum-Managing Director, CCL, Director (Personnel) CCL and Sr. Personnel Officer, Topa Colliery
Jharkhand High Court · (2009) 08 JH CK 0016
Industrial Disputes Act, 1947 — Section 18(3), 2
High Courts06 Aug 2009Allowed
Dr. Gauri Shankar Prasad Verma and Another Vs The Presiding Officer, Motor Vehicle Accident Claims Tribunal and Others
Jharkhand High Court · (2011) ACJ 297
Motor Vehicles Act, 1988 — Section 1, 10, 100, 101, 102
High Courts06 Aug 2009Dismissed
Kanhaiya Rout Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0007
High Courts05 Aug 2009
Central Coalfields Limited Vs State of Bihar (Jharkhand)
Jharkhand High Court · (2009) 08 JH CK 0100
High Courts05 Aug 2009
State of Bihar Now Jharkhand and Others Vs Basudeo Lal Gupta
Jharkhand High Court · AIR 2010 Jhar 39 : (2010) 5 RCR(Civil) 938
Bihar Land Reforms Act, 1950 — Section 4Limitation Act, 1963 — Section 5