High Courts25 May 2009
Preeti Manjhi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0102
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 36 of 70
High Courts25 May 2009Dismissed
Bajrang Ritolia Vs Jagdish Prasad Kabra
Jharkhand High Court · (2009) 05 JH CK 0101
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 18 Rule 3AConstitution of India, 1950 — Article 227
High Courts25 May 2009
Phulo Devi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0098
High Courts25 May 2009Dismissed
J.D. Sarda Industries Private Limited Vs Bihar State Financial Corporation and Others
Jharkhand High Court · AIR 2010 Jhar 23 : (2010) 3 BC 423 : (2010) 7 RCR(Civil) 1051
State Financial Corporations Act, 1951 — Section 29
High Courts25 May 2009Dismissed
Hare Krishna Roy @ Bhairo Roy Vs The State of Jharkhand
Jharkhand High Court · (2010) 1 DMC 283
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts25 May 2009Dismissed
Sachindra Electronics Vs Bharat Coking Coal Ltd. and Another
Jharkhand High Court · (2009) 05 JH CK 0088
High Courts25 May 2009
Shashi Nath Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0073
High Courts25 May 2009Allowed
National Insurance Company Vs Kartik Gorain and Others
Jharkhand High Court · AIR 2010 Jhar 59
Legal Services Authorities Act, 1987 — Section 22C, 22E
High Courts25 May 2009Dismissed
D.N. Thakur and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 05 JH CK 0037
Constitution of India, 1950 — Article 226
High Courts25 May 2009Dismissed
Balajee Electrosteels Ltd. Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2009) 05 JH CK 0031
High Courts25 May 2009Dismissed
Ramdayal Karketta and Others Vs Ranchi University and Others
Jharkhand High Court · (2009) 05 JH CK 0029
High Courts23 May 2009Allowed
Bipin Prasad Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0140
Constitution of India, 1950 — Article 226
High Courts23 May 2009Allowed
Eastern-Central Railway and Another Vs Ashok Kumar Verma and Others
Jharkhand High Court · (2009) 05 JH CK 0040
Legal Services Authorities Act, 1987 — Section 22C, 22D, 22E
High Courts23 May 2009
Rajendra Yadav and (27) Ors. and Chakradhar Prasad and Others Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0026
High Courts22 May 2009Dismissed
Mrigendra Singh @ Mrigender Singh Vs The Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 123 FLR 814
High Courts22 May 2009Dismissed
Rashmi Rekha Nag Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0154
High Courts22 May 2009
Md. Mofijuddin Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0153
Bihar/Jharkhand Pension Rules, 1950 — Rule 43(B), 43(B)
High Courts22 May 2009Dismissed
C.V. Francis Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 122 FLR 833
Contract Act, 1872 — Section 3, 4, 5, 7
High Courts22 May 2009Dismissed
Markus Kujur Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 05 JH CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts22 May 2009Allowed
Azad Ansari and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323