High Courts05 Aug 2009Dismissed
Management of Bokaro Steel Plant Vs Workman Ragini Devi and another
Jharkhand High Court · (2009) 123 FLR 1026
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 26 of 70
High Courts05 Aug 2009Allowed
Jageshwar Prasad Vs The State of Jharkhand and Nitai Kumar Dasgupta
Jharkhand High Court · (2009) 08 JH CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 385, 417
High Courts05 Aug 2009Dismissed
Sanjay Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0046
High Courts05 Aug 2009Dismissed
Alok Goyal Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 08 JH CK 0035
High Courts05 Aug 2009Dismissed
Man Singh Melgandi Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0008
High Courts05 Aug 2009Allowed
Ranjay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0002
High Courts04 Aug 2009Allowed
Bhupendra Nath Mistry Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0093
High Courts04 Aug 2009Allowed
The Bank of India Vs A.V. Paniker and Another
Jharkhand High Court · (2009) 08 JH CK 0061
High Courts04 Aug 2009Dismissed
Management of Steel Authority of India, Bokaro Steel Plant Vs The Workman Sri S.D. Pandey
Jharkhand High Court · (2009) 08 JH CK 0017
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts03 Aug 2009Allowed
Ramautar Sah Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2009) 08 JH CK 0072
High Courts03 Aug 2009Dismissed
Ashish Kumar Jain Vs The State of Jharkhand and Manoj Kumar Pandey
Jharkhand High Court · (2010) CriLJ 271 : (2010) 2 Crimes 314
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 190(1), 195Electricity (Amendment) Act, 2007 — Section 15
High Courts01 Aug 2009Allowed
Bandwan South Lamp Society Ltd. Vs Smt. Chana Singh and Others, Smt. Jatila Singh and Others, Smt. Shushila Singh and Others and Smt. Malati Singh and Others
Jharkhand High Court · (2009) 08 JH CK 0088
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts01 Aug 2009
Sabya Sachi Chatterjee Vs Hindustan Fertilizer Corporation Limited and Others
Jharkhand High Court · (2009) 08 JH CK 0053
High Courts31 Jul 2009
Techno Electric and Engineering Co. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 25 VST 645
Bihar Finance Act, 1981 — Section 14, 46, 47, 9Bihar Sales Tax Act, 1947 — Section 14ABihar Sales Tax Rules, 1949 — Rule 39, 39(2)
High Courts31 Jul 2009
Project Officer, Giddi Washery of C.C.L. Vs Their workmen, Idu Ansari and (260) Ors.
Jharkhand High Court · (2009) 123 FLR 373
Payment of Wages Act, 1936 — Section 15, 17
High Courts31 Jul 2009Allowed
Ajay Sahu Vs The State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts31 Jul 2009
Electric and Engineering Co. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0025
Constitution of India, 1950 — Article 226, 227FINANCE ACT, 1981 — Section 14
High Courts31 Jul 2009Allowed
Ram Das Rajak Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2009) 07 JH CK 0021
High Courts31 Jul 2009Allowed
Jugal Kishore Singh and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0015
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 324, 34, 498A
High Courts31 Jul 2009Allowed
Kundan Singh @ Kundan Kumar Singh, Dilip Kumar Rajak and Durga Rao Vs The State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0003
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34