COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 32 of 70

High Courts07 Jul 2009

Lalan Jhaku Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2010) CriLJ 1545 : (2010) 5 RCR(Criminal) 111

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts07 Jul 2009Allowed

Md. Kalam and Another Vs The State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2009) 07 JH CK 0096

Chotanagpur Tenancy Act, 1908 — Section 46, 71A

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High Courts07 Jul 2009

Central Coalfields Ltd. Vs Presiding Officer and Others

Jharkhand High Court · (2009) 07 JH CK 0048

Coal Mines (Nationalisation) Act, 1973 — Section 25FEvidence Act, 1872 — Section 106

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High Courts07 Jul 2009Allowed

Arun Mahatha Vs The State of Jharkhand

Jharkhand High Court · (2009) 07 JH CK 0030

Penal Code, 1860 (IPC) — Section 302

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High Courts07 Jul 2009Allowed

Rabindra Kumar Vs The State of Bihar and Others

Jharkhand High Court · (2009) 07 JH CK 0007

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High Courts06 Jul 2009Dismissed

Shamon Engineering Corporation Vs Tetulia Coke Plant (P) Ltd.

Jharkhand High Court · (2009) 07 JH CK 0089

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 37Constitution of India, 1950 — Article 226, 227

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High Courts06 Jul 2009Dismissed

Chandra Shekhar Rana Vs Central Coalfields Ltd and Others

Jharkhand High Court · (2009) 07 JH CK 0085

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High Courts06 Jul 2009

Shiv Narayan Yadav Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2009) 07 JH CK 0059

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High Courts03 Jul 2009Dismissed

Debabrat Mukherjee Vs The State of Jharkhand

Jharkhand High Court · (2009) 07 JH CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts03 Jul 2009Dismissed

Sushil Kumar Gupta Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0014

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High Courts02 Jul 2009

Minakshi Kumari Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0132

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High Courts02 Jul 2009

Bhrigunath Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0128

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High Courts02 Jul 2009Dismissed

State of Jharkhand Vs Mofil Khan, Mobarak Khan, Wakil Khan and Saddam Khan Mofil Khan, Mobarak Khan, Saddam Khan and Wakil Khan Vs The State of Jharkhand

Jharkhand High Court · (2009) 07 JH CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 235, 354Penal Code, 1860 (IPC) — Section 120B, 164, 302, 34, 366

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High Courts02 Jul 2009Dismissed

Ramdhani Sahu Vs Vidya Devi Verma

Jharkhand High Court · (2009) 07 JH CK 0074

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High Courts02 Jul 2009Allowed

Urmila Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0063

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High Courts02 Jul 2009Dismissed

Bharat Coking Coal Limited Vs Their Workmen and Another

Jharkhand High Court · (2009) 07 JH CK 0058

Industrial Disputes Act, 1947 — Section 25, 25F

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High Courts02 Jul 2009Dismissed

Sanjay Kumar Gupta Vs The Steel Authority of India Ltd. and Another

Jharkhand High Court · (2009) 07 JH CK 0049

Constitution of India, 1950 — Article 227

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High Courts02 Jul 2009Dismissed

R.S. Griwal and Co. Vs The Government of India and Others

Jharkhand High Court · (2009) 07 JH CK 0024

Minimum Wages Act, 1948 — Section 20

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High Courts01 Jul 2009Dismissed

Mahabir Prasad Jain Vs The State of Jharkhand and Others and Hira Lal Jain and Others

Jharkhand High Court · (2010) 5 RCR(Civil) 498

Civil Procedure Code, 1908 (CPC) — Section 151, 21, 9Constitution of India, 1950 — Article 14, 300ACriminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts01 Jul 2009

Chakaram Mahato and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 07 JH CK 0076

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20(3), 20(4), 42

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