COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 28 of 70

High Courts24 Jul 2009Dismissed

Jay Prakash Roy Vs The State of Jharkhand and Dinesh Paswan

Jharkhand High Court · (2009) 07 JH CK 0067

Penal Code, 1860 (IPC) — Section 34, 353, 420, 447, 467Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

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High Courts24 Jul 2009

Nagia Devi Vs Central Coalfield Limited and Others

Jharkhand High Court · (2009) 57 BLJR 2716

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2009Allowed

Bimalendu Kumar Chatterjee Vs Regional Labour Commissioner (Central) and Others

Jharkhand High Court · (2009) 57 BLJR 2710 : (2009) 123 FLR 726 : (2010) 1 LLJ 402

Constitution of India, 1950 — Article 14, 19(1), 21Payment of Gratuity Act, 1972 — Section 4, 7, 7(2), 7(3), 7(3A)

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High Courts24 Jul 2009Allowed

Rajendra Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0045

Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Jul 2009

Haradhan Goswami Vs The Bank of India and Others

Jharkhand High Court · (2009) 07 JH CK 0011

Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts23 Jul 2009Dismissed

H.M.P. Singh, M.A. Ramaswami and S.M. Mohanty Vs The State of Jharkhand and Inspector of Factories

Jharkhand High Court · (2009) 122 FLR 1031 : (2010) 1 LLJ 78 : (2011) 6 RCR(Criminal) 496

Bihar Factories Act, 1950 — Section 55A, 56ABihar Factories Rules, 1956 — Rule 55A, 56AFactories Act, 1950 — Section 106, 29, 92

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High Courts23 Jul 2009Dismissed

Binod Kumar Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 07 JH CK 0072

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 482, 6Family Courts Act, 1984 — Section 10, 3, 7, 8

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High Courts23 Jul 2009Allowed

Suman Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0068

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High Courts23 Jul 2009

Goverdhan Ram Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0052

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High Courts23 Jul 2009Allowed

Dr. G.K. Lath @ Gopal Krishna Lath Vs State of Jharkhand and Another

Jharkhand High Court · (2010) CriLJ 262 : (2011) 7 RCR(Criminal) 934

Penal Code, 1860 (IPC) — Section 342, 347, 387, 504, 506

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High Courts23 Jul 2009Allowed

Bhubneshwar Mandal Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2009) 07 JH CK 0038

Bihar State Electricity Board Service Regulations, 1976 — Rule 78

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High Courts23 Jul 2009Allowed

Anil Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0037

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High Courts23 Jul 2009Dismissed

Hari Narayan Deo Vs Md. Akhtar

Jharkhand High Court · (2009) 07 JH CK 0035

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15

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High Courts23 Jul 2009

Techno Engineering Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2009) 57 BLJR 2703

Electricity Act, 2003 — Section 126, 127Penal Code, 1860 (IPC) — Section 379

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High Courts22 Jul 2009Allowed

Sujan Mandal, Amulya Mandal, Ajay Mandal and Barun Mandal Vs State of Jharkhand

Jharkhand High Court · (2010) 7 RCR(Criminal) 741

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Jul 2009Dismissed

Agricultural Produce Market Committee Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 07 JH CK 0016

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High Courts22 Jul 2009

Baby Kumari Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2009) 07 JH CK 0013

Industrial Disputes Act, 1947 — Section 2PLimitation Act, 1963 — Section 6

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High Courts21 Jul 2009

Sisiliay Hembram Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0129

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High Courts21 Jul 2009Dismissed

Shalini Kumari Sharma and Dr. Anil Murmu and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0104

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High Courts21 Jul 2009

Sanyukta Kumari Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0091

Constitution of India, 1950 — Article 14

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