High Courts17 Apr 2009
Jay Mangal Kumar @ Jai Mangal Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2442
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 47 of 70
High Courts17 Apr 2009Dismissed
Christopher Kujur Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 04 JH CK 0096
Central Reserve Police Force Act, 1949 — Section 10, 11, 9
High Courts17 Apr 2009
All India Association of Technical and Professional Institutions Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0090
High Courts17 Apr 2009Dismissed
Swatantra Prakash Gupta Vs Bihar State Financial Corporation and Others
Jharkhand High Court · AIR 2010 Jhar 13 : (2010) 3 BC 211 : (2010) 5 RCR(Civil) 508
High Courts17 Apr 2009Allowed
General Manager, Western Jharia Area of Bharat Coking Coal Limited Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 04 JH CK 0034
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9Industrial Disputes Act, 1947 — Section 33(C), 33C(1), 33C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts17 Apr 2009Dismissed
The Jharkhand State Electricity Board Vs Kumardhubi Steels Pvt. Ltd.
Jharkhand High Court · (2009) 04 JH CK 0032
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 42(6), 46
High Courts17 Apr 2009Allowed
Nawal Kishore Tiwari Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 04 JH CK 0028
Central Industrial Security Force Rules, 1969 — Rule 34
High Courts17 Apr 2009
Ruplal Das @ Krishna Das Vs Bharat Cooking Coal Limited and Others
Jharkhand High Court · (2009) 04 JH CK 0009
High Courts16 Apr 2009Allowed
B. Muthuraman @ Balasubramanian Muthuraman and Others Vs State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2165
Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 482Jharkhand Mineral Transit Challan Regulations, 2005 — Rule 3, 9Mineral Concession Rules, 1960 — Rule 52
High Courts16 Apr 2009Allowed
Tetru Oraon Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Apr 2009Allowed
Shobhan Ram Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0104
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts16 Apr 2009Dismissed
Ador Welding Limited Vs Sri B. Gope
Jharkhand High Court · (2009) 04 JH CK 0103
Bihar Shops and Establishments Act, 1953 — Section 2, 26, 26(2), 4
High Courts16 Apr 2009Allowed
Calcutta Jaipur Paribahan Private Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0086
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 22, 23(2)(c), 23(C)(1)
High Courts16 Apr 2009Allowed
Arun Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0063
Bihar (Now Jharkhand) Service Code, 2001 — Rule 11, 217Constitution of India, 1950 — Article 309
High Courts16 Apr 2009Allowed
Kesharwani Panchayat Jharia Vs The Bihar State Board of Religious Trusts and Others
Jharkhand High Court · (2009) 04 JH CK 0062
Bihar Hindu Religious Trusts Act, 1950 — Section 28, 28(2), 29, 33
High Courts16 Apr 2009Allowed
Sarju Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0061
Forest Act, 1927 — Section 33, 52(1)
High Courts16 Apr 2009Allowed
Mineral Exploration Corporation Ltd. Vs The President Officer, Labour Court and Others
Jharkhand High Court · (2009) 121 FLR 1031
Industrial Disputes Act, 1947 — Section 33C(2), 9A
High Courts16 Apr 2009Allowed
Hyderabad Industries Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 122 FLR 175
Industrial Disputes Act, 1947 — Section 10(1C), 2, 2(OO), 25(F)
High Courts16 Apr 2009Allowed
Manish Khemka Vs State of Jharkhand and Others
Jharkhand High Court · (2009) CriLJ 3770 : (2010) 7 RCR(Criminal) 763
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 22, 23C
High Courts16 Apr 2009
Deolal Uraon and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0013
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307