High Courts27 Apr 2009Dismissed
Preeti Gupta, Gaurav Agarwal @ Gaurav Poddar, Pyarelal Poddar and Smt. Sushila Poddar @ Sushila Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 04 JH CK 0113
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 45 of 70
High Courts27 Apr 2009
The Tata Iron and Steel Company Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2009) 57 BLJR 2421
Constitution of India, 1950 — Article 12
High Courts27 Apr 2009
Rajvanshi Prasad Vs State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0098
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13
High Courts27 Apr 2009Allowed
Angilina Tirkey Vs Commissioner, South Chhotanagpur Division and Others
Jharkhand High Court · (2009) 57 BLJR 2473 : (2011) 2 JCR 365
Chotanagpur Tenancy Act, 1908 — Section 44, 46, 71A, 76Chota Nagpur Tenancy Rules, 1959 — Rule 13, 14Limitation Act, 1963 — Article 65
High Courts27 Apr 2009Dismissed
Abhay Nath Manjhi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2438
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311
High Courts27 Apr 2009Allowed
Durga Charan Sardar Vs The State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 2435
Chota Nagpur Tenancy (Amendment) Act, 1975 — Section 46Chotanagpur Tenancy Act, 1908 — Section 46(3), 71ALimitation Act, 1963 — Article 65
High Courts27 Apr 2009Allowed
Laju Chandumal Chanrai and Shamken Multifab Ltd. and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 1 ALD(Cri) 15 : (2010) CriLJ 1204 : (2010) 5 RCR(Criminal) 749
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts27 Apr 2009Allowed
Bablu Kumar Modak and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2115
Constitution of India, 1950 — Article 14, 16
High Courts27 Apr 2009Allowed
Sahodar Prasad Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0047
Constitution of India, 1950 — Article 12, 14, 16, 309Electricity (Supply) Act, 1948 — Section 5Electricity Act, 2003 — Section 131, 172
High Courts27 Apr 2009Dismissed
Niranjan Lal Mahajan Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0031
Penal Code, 1860 (IPC) — Section 323, 341, 379, 380, 381Probation of Offenders Act, 1958 — Section 3, 4
High Courts27 Apr 2009Allowed
Agnashia Khalkho and others Vs New India Assurance Co. Ltd. and another
Jharkhand High Court · (2011) ACJ 776 : (2010) 5 RCR(Civil) 491
High Courts24 Apr 2009Allowed
Md. Asgar Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 04 JH CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts24 Apr 2009Dismissed
The State of Bihar (Now Jharkhand) Vs Babulal Prasad and Surya Kant Patel @ Surya
Jharkhand High Court · (2009) 57 BLJR 2154
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Apr 2009
Smt. Teresa Kujur Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0038
High Courts22 Apr 2009Allowed
Employers in relation to the Management of Amlabad Colliery of Bharat Coking Coal Limited Vs Their Workman being represented by the General Secretary, Dhanbad Colliery Karamchari Singh
Jharkhand High Court · (2010) 4 SLR 653
Industrial Disputes Act, 1947 — Section 10, 11, 11A, 33
High Courts22 Apr 2009Dismissed
The New India Insurance Company Ltd. Vs Sabana Azmi and Others
Jharkhand High Court · (2011) 3 JCR 150
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Apr 2009Dismissed
Kanhai Sao @ Kandru Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376
High Courts21 Apr 2009
Rajasthan Sewa Sadan Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2010 Jhar 12 : (2009) 57 BLJR 2163
Income Tax Act, 1961 — Section 12A, 80G
High Courts21 Apr 2009Allowed
Chhotelal Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0119
Constitution of India, 1950 — Article 14, 19, 21
High Courts21 Apr 2009
Surendra Prasad Singh Vs Ranchi University and Another
Jharkhand High Court · (2009) 04 JH CK 0050