High Courts19 May 2009
Sanjay Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0123
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 38 of 70
High Courts19 May 2009Allowed
Central Coalfields Ltd. Vs The State of Bihar and Another
Jharkhand High Court · (2009) 57 BLJR 2139 : (2009) 4 LLJ 774 : (2011) 7 RCR(Civil) 1247
Coal Mines (Nationalisation) Act, 1973 — Section 2, 3Factories Act, 1948 — Section 2(K), 9Mines Act, 1952 — Section 2(1)
High Courts19 May 2009Allowed
Ram Chandra Ram Vs State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 2147
Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 14
High Courts19 May 2009Allowed
Raj Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2150
Jharkhand Police Manual — Rule 659
High Courts19 May 2009Allowed
Sampat Kumar Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0066
High Courts19 May 2009Allowed
Jagdish Bhagat Vs State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0063
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts19 May 2009
Purushottam Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0015
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts19 May 2009Dismissed
Manoj Kumar Azad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0014
High Courts18 May 2009Dismissed
Dr. (Prof.) Prabhu Nandan Prasad Vs Dr. Victor Tigga, the Vice Chancellor, S.K.M. University and Another
Jharkhand High Court · (2009) 05 JH CK 0162
High Courts18 May 2009
Kumod Kumar Jha @ Kumud Kr. Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0156
High Courts18 May 2009Dismissed
Smt. Gayatri Verma Vs Dr. Victor Tigga the Vice Chancellor, S.K.M. University and Another
Jharkhand High Court · (2010) CriLJ 2221
High Courts18 May 2009Allowed
Anita Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0069
High Courts18 May 2009Allowed
Mukhlal Mahto and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2477
Criminal Procedure Code, 1973 (CrPC) — Section 144Forest Act, 1927 — Section 33
High Courts18 May 2009Dismissed
Shri Dinesh Sonthalia and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 05 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 135, 136, 137, 138, 139Electricity Act, 2003 — Section 135, 136, 137, 138, 139Penal Code, 1860 (IPC) — Section 379
High Courts18 May 2009Dismissed
Babita Singh and another Vs D. Neeraja Patnaik
Jharkhand High Court · (2009) 123 FLR 551
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 24Constitution of India, 1950 — Article 227
High Courts15 May 2009
Nand Kishore Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0157
High Courts15 May 2009Dismissed
Upendra Bhagat Vs The State of Bihar
Jharkhand High Court · (2009) 57 BLJR 2744
Penal Code, 1860 (IPC) — Section 300, 302
High Courts15 May 2009Dismissed
Central Coalfields Limited Vs Ajay Transport Company and Others
Jharkhand High Court · AIR 2010 Jhar 19 : (2010) 3 BC 177
Constitution of India, 1950 — Article 12, 14, 226
High Courts15 May 2009Allowed
Aventis Pharma Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1900 : (2010) 5 RCR(Civil) 516
Drugs and Cosmetics Act, 1940 — Section 23Drugs and Cosmetics Rules, 1945 — Rule 51, 66, 66(2)
High Courts15 May 2009
Birendra Prasad Rai Vs Coal India Limited and Others
Jharkhand High Court · (2009) 122 FLR 243