High Courts06 May 2009Dismissed
Ram Charitar Sharma Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 4726
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 364A, 386
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 42 of 70
High Courts05 May 2009Dismissed
Noor Mohammad Vs Damodar Valley Corporation and others
Jharkhand High Court · (2009) 122 FLR 837
Constitution of India, 1950 — Article 226
High Courts05 May 2009Dismissed
Surendra Pal Singh Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 05 JH CK 0131
High Courts05 May 2009Dismissed
Iftekhar Ahmad Khan and Another Vs Md. Sahabuddin and Others
Jharkhand High Court · AIR 2010 Jhar 26
High Courts05 May 2009Dismissed
Daud Hans Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 512
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 85
High Courts05 May 2009Dismissed
National Thermal Power Corporation Ltd. Vs Engineers Enterprises
Jharkhand High Court · (2009) 05 JH CK 0009
Arbitration Act, 1940 — Section 15, 16, 20, 21, 30
High Courts05 May 2009Allowed
Arjun Prasad Singh Vs Indian Iron and Steel Company
Jharkhand High Court · (2009) 05 JH CK 0004
High Courts05 May 2009Dismissed
Bharat Coking Cola Limited and Others Vs Digvijay Singh
Jharkhand High Court · (2009) 05 JH CK 0002
High Courts04 May 2009
Karu Yadav Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2444
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 341, 376, 448
High Courts04 May 2009
Kishore Kumar Deshmukh Vs Ajay Kumar Sinha @ Gopal and Others
Jharkhand High Court · AIR 2009 Jhar 148
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 6
High Courts04 May 2009Dismissed
Bishwanath Agarwal Vs Shri Ram Sonkar
Jharkhand High Court · (2009) 05 JH CK 0061
Constitution of India, 1950 — Article 227
High Courts04 May 2009Allowed
Surendra Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 5 RCR(Civil) 502
Essential Commodities Act, 1955 — Section 7
High Courts04 May 2009Dismissed
Laichu Chamar Vs Baijnath Ram and Others
Jharkhand High Court · (2009) 05 JH CK 0030
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts04 May 2009
Narayan Chandra Dey Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0021
High Courts01 May 2009Dismissed
Heavy Engineering Corporation Ltd. Vs Somra Oraon
Jharkhand High Court · (2010) 2 LLJ 471 : (2010) 6 SLR 797
High Courts01 May 2009Allowed
Smt. Jasoda Rani Sharma and Others Vs The State of Bihar and Others
Jharkhand High Court · (2009) 05 JH CK 0113
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11, 15
High Courts01 May 2009Allowed
Mahadeo Oraon Vs State of Bihar and Others
Jharkhand High Court · (2009) 05 JH CK 0112
Chotanagpur Tenancy Act, 1908 — Section 217, 240, 46, 48, 48(4)
High Courts01 May 2009Allowed
Vyavasayi Sangh Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2009 Jhar 137
Bihar Agricultural Produce Markets Act, 1960 — Section 17
High Courts01 May 2009Dismissed
Laxmi Prasad Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0103
High Courts01 May 2009Allowed
Daya Shankar Pathak Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2405 : (2009) 122 FLR 831
Bihar Pension Rules, 1950 — Rule 43