High Courts12 May 2009
Sunita Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0094
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 40 of 70
High Courts12 May 2009Dismissed
Arunava Dutta Vs Indian School of Mines University and Others
Jharkhand High Court · (2009) 05 JH CK 0071
High Courts12 May 2009
Sita Ram Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0043
Bihar Pension Rules, 1950 — Rule 43(5)
High Courts12 May 2009Dismissed
Safruddin Momin and Others Vs Begum Nissa and Another
Jharkhand High Court · (2010) 5 RCR(Civil) 515
Santhal Parganas Settlement Regulations, 1872 — Section 5(1), 5A
High Courts11 May 2009Allowed
Smt. Kiran Singh Vs Sarju Verma and Others
Jharkhand High Court · AIR 2009 Jhar 134
Motor Vehicles Act, 1988 — Section 43, 66, 96
High Courts11 May 2009Dismissed
S. Chakraborty @ Suvendu Chakraborty Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 05 JH CK 0045
Penal Code, 1860 (IPC) — Section 120B, 34, 420
High Courts11 May 2009Dismissed
Naumann Ahmed Vs The New India Assurance Company Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0024
High Courts11 May 2009Dismissed
Their workmen being represented by the Secretary, Janta Mazdoor Sangh Vs Employers in relation to the Management of Huruladih Colliery of Bharat Coking Coal Limited
Jharkhand High Court · (2009) 57 BLJR 2109
High Courts08 May 2009Allowed
Bihar State Financial Corporation Vs Ashok Kumar Sinha and Sushila Automobile Pvt. Ltd.
Jharkhand High Court · (2009) 05 JH CK 0163
High Courts08 May 2009Allowed
Uday Kumar Sinha Vs National Institute of Technology and Others
Jharkhand High Court · (2009) 57 BLJR 2963 : (2011) 2 JCR 551
High Courts08 May 2009Dismissed
Bharti Devi Vs Fagu Mahto
Jharkhand High Court · AIR 2010 Jhar 10 : (2009) 57 BLJR 2175
Limitation Act, 1963 — Article 136
High Courts08 May 2009
Durga Developers Pvt. Ltd. Vs Sunil Kumar Tiwary and Others
Jharkhand High Court · (2009) 57 BLJR 2169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99
High Courts08 May 2009Dismissed
Bishwa Ram Ojha Vs The Management of Tata Iron and Steel Company Ltd.
Jharkhand High Court · (2009) 122 FLR 435 : (2011) 3 JCR 137
Industrial Disputes Act, 1947 — Section 2(S)
High Courts08 May 2009
S.N. Agarwal Vs Central Coalfields Limited and Others
Jharkhand High Court · (2009) 05 JH CK 0124
High Courts08 May 2009Dismissed
Workmen represented by the Secretary namely Shekhar Sharma Vs Employer in Relation to the Management of Bhaga Bandh Colliery of B.C.C.L. and Others
Jharkhand High Court · (2009) 122 FLR 633
Industrial Disputes Act, 1947 — Section 10(1), 10(5), 25 F
High Courts08 May 2009Dismissed
Sanjay Khalkho Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 143
High Courts08 May 2009Dismissed
Narayan Mochi Vs Eastern Coal Fields Ltd. and Others
Jharkhand High Court · (2009) 122 FLR 239
Constitution of India, 1950 — Article 226, 226(2)
High Courts08 May 2009
Jevan Kujur Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0064
High Courts08 May 2009
Amit Raj Vardhan Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 7 RCR(Criminal) 784
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts08 May 2009
Durga Kumar Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 555