COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 46 of 70

High Courts21 Apr 2009Allowed

Chandra Mohan Gupta Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 2489 : (2009) 122 FLR 362 : (2011) 2 JCR 336

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B

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High Courts21 Apr 2009Dismissed

Smt. Chandrawati Das @ Smt. Chandrawati Devi, Kunal, Kumar Amit and Kumar Sumit Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0025

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High Courts21 Apr 2009Dismissed

Bharat Mahtha Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2009) 57 BLJR 2118

Penal Code, 1860 (IPC) — Section 302, 307, 324, 342

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High Courts21 Apr 2009Dismissed

Dularchand Prasad Mehta Vs The Central Coalfields Ltd. and Others

Jharkhand High Court · (2009) 04 JH CK 0010

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High Courts20 Apr 2009Dismissed

Satyaban Roy Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 04 JH CK 0094

Income Tax Act, 1961 — Section 277, 278Penal Code, 1860 (IPC) — Section 107, 276C

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High Courts20 Apr 2009Allowed

Laxmi Devi Shroff Adarsh Sanskrit College Vs The Regional Provident Fund Commissioner and Others

Jharkhand High Court · (2009) 122 FLR 316 : (2009) 4 LLJ 730

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B

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High Courts20 Apr 2009Allowed

Om Prakash Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0072

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High Courts20 Apr 2009

Panchdeo Singh Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2009) 4 LLJ 223

Penal Code, 1860 (IPC) — Section 149, 302

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High Courts20 Apr 2009Dismissed

Albert Kerketta Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0069

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High Courts20 Apr 2009Allowed

Rajniti Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0055

Bihar Reorganization Rules, 2000 — Rule 74

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High Courts20 Apr 2009

Smt. Rupa Shree Agrawal Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0045

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High Courts20 Apr 2009

Prakash Prasad Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 04 JH CK 0043

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High Courts18 Apr 2009Dismissed

Lalit Prasad Gupta and Another Vs Brajendra Prasad Gupta and Others

Jharkhand High Court · AIR 2010 Jhar 3 : (2011) 6 RCR(Criminal) 1740

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Registration Act, 1908 — Section 17Succession Act, 1925 — Section 299

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High Courts18 Apr 2009

Nirmal Shashi Tirkey Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 2152

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High Courts18 Apr 2009Allowed

Teklal Mahto Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0128

Constitution of India, 1950 — Article 14

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High Courts18 Apr 2009Allowed

Basant Kumar Jhawar Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) CriLJ 265 : (2010) 7 RCR(Criminal) 760

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 467

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High Courts18 Apr 2009Dismissed

Dr. Kumari Bharti Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0080

Jharkhand State Universities Act, 2000 — Section 57, 58

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High Courts18 Apr 2009

Ram Charitra Sah Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2011) 3 JCR 154

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High Courts18 Apr 2009Allowed

Sarju Gope and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 04 JH CK 0029

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 323, 34, 341, 379

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High Courts17 Apr 2009Dismissed

Apurba Kumar Sinha Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 2 JCR 289

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