High Courts29 Apr 2009Allowed
Asha Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0051
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 44 of 70
High Courts29 Apr 2009
Anirudh Prasad, Ram Singhasan Singh and Motilal Singh Vs The Hindustan Steel Works Construction Ltd. and Others
Jharkhand High Court · (2009) 04 JH CK 0048
High Courts29 Apr 2009Allowed
Arun Kumar Singh and Others and Upendra Kumar Sinha and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 415
High Courts29 Apr 2009Allowed
Suresh Sahu Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2011) 2 JCR 341
High Courts29 Apr 2009Dismissed
Most. Rasida Khatoon and Others Vs Smt. Salma Khatoon and Others
Jharkhand High Court · (2011) 2 JCR 550
High Courts28 Apr 2009Allowed
Malti Mahato and Others Vs Sanjay Kumar Dey and Another
Jharkhand High Court · (2009) 57 BLJR 2416
High Courts28 Apr 2009Dismissed
Chandrasekhar Das Vs Birsa Agricultural University and Others
Jharkhand High Court · (2009) 04 JH CK 0120
High Courts28 Apr 2009
Nandji Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0117
Constitution of India, 1950 — Article 309
High Courts28 Apr 2009Allowed
Matisan Bhumij and Others Vs State of Bihar
Jharkhand High Court · (2010) CriLJ 1197 : (2010) 7 RCR(Criminal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts28 Apr 2009
The Singhbhum Central Co-operative Bank Ltd. Vs Sudeo Adhikari and Others
Jharkhand High Court · (2009) 121 FLR 1027
Constitution of India, 1950 — Article 14, 16Industrial Disputes (Bihar) Rules, 1961 — Rule 19, 20Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts28 Apr 2009Dismissed
Lal Ranjan Nath Shahdeo Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2414
Arms Act, 1959 — Section 25(1), 26, 35Criminal Procedure Code, 1973 (CrPC) — Section 293, 311, 313Explosive Substances Act, 1908 — Section 4, 5
High Courts28 Apr 2009Allowed
Employers in relation to the management of Tetulmari Colliery under Sijua Area of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 1. and Others
Jharkhand High Court · (2009) 57 BLJR 2431
Industrial Disputes Act, 1947 — Section 11A, 2
High Courts28 Apr 2009Allowed
Muleshwari Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0049
High Courts28 Apr 2009
Chandra Bhushan Singh and Another Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 04 JH CK 0042
High Courts28 Apr 2009Dismissed
M.Y. Khan Vs Tata Engineering and Locomotive Company Ltd.
Jharkhand High Court · (2009) 57 BLJR 2491 : (2009) 122 FLR 439 : (2011) 2 JCR 296
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts28 Apr 2009Allowed
Satya Bhama Devi and Others Vs Bibani Devi and Others
Jharkhand High Court · (2009) 04 JH CK 0022
High Courts28 Apr 2009
Balajee Electrosteels Company (P) Ltd. Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2011) 2 JCR 303
Constitution of India, 1950 — Article 19(i)(g), 226(2)
High Courts28 Apr 2009
Silas Aind Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0012
High Courts28 Apr 2009Dismissed
National Insurance Co. Ltd. and Others Vs Smt. Sanjori Devi
Jharkhand High Court · AIR 2009 Jhar 157
Legal Services Authorities Act, 1987 — Section 20, 22, 22A, 22B, 22C
High Courts28 Apr 2009
Mithilesh Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0002
Constitution of India, 1950 — Article 226