High Courts04 Dec 2009Dismissed
The Eastern Coalfields Limited Vs Gopal Chandra Mondal and Others
Jharkhand High Court · (2009) 12 JH CK 0093
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 5 of 70
High Courts04 Dec 2009Allowed
Dinesh Kumar Singh @ Dinesh Singh, Mangra Uraon and Sanjay Toppo Vs State of Jharkhand, Superinendent of Police, Rural and Officer-in-Charge
Jharkhand High Court · (2010) CriLJ 2209 : (2011) 6 RCR(Criminal) 1637
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 200(1), 221(1), 258, 300Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts04 Dec 2009Dismissed
Kameshwar Baitha Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 377
Constitution of India, 1950 — Article 101(4)
High Courts04 Dec 2009Allowed
Babu Lal Mahto Vs The State of Jharkhand, Deputy Commissioner and The Block Development Officer, Chandan Kiyari
Jharkhand High Court · (2009) 12 JH CK 0057
High Courts04 Dec 2009
Shri Dineshwar Thakur 'Din' Vs The State of Jharkhand and The State of Bihar
Jharkhand High Court · (2009) 12 JH CK 0051
High Courts04 Dec 2009
Mundrika Prasad Singh Vs Dura Cast (India) Pvt. Ltd.
Jharkhand High Court · (2009) 12 JH CK 0027
High Courts04 Dec 2009Dismissed
Jharkhand State Electricity Board, The General Manager-cum-Chief Engineer Transmission Zone No. 2, The Executive Engineer, Transmission Division and Director of Accounts, Jharkhand State Electricity Board Vs Binod Bihari Pandey
Jharkhand High Court · (2009) 12 JH CK 0004
High Courts03 Dec 2009
J.J. Electronics Vs The State of Jharkhand, Joint Commissioner of Commercial Taxes (Admn.), Jamshedpur Division and Deputy Commissioner of Commercial Taxes
Jharkhand High Court · (2009) 12 JH CK 0017
High Courts02 Dec 2009Dismissed
Rajdeo Narayan Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0099
Penal Code, 1860 (IPC) — Section 323, 341, 504
High Courts02 Dec 2009Allowed
Abdul Hamid Ansari, Manjoor Ahmad, Shamim Ahmad and Perwej Alam Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0089
Bihar Land Reforms Act, 1950 — Section 4(h)Chotanagpur Tenancy Act, 1908 — Section 83
High Courts02 Dec 2009
Dr. Ajay Shanker Srivastava Vs The State of Jharkhand, Commissioner-cum-Secretary, Health, Medical Education, Research and Family Welfare, Government of Jharkhand, Commissioner-cum-Secretary, Department of Finance, Government of Jharkhand and The Accountant General of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0088
High Courts02 Dec 2009Allowed
Nawal Kishore Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 6 SLR 167
Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 379
High Courts02 Dec 2009
Abdul Hakim Mia Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 12 JH CK 0058
Industrial Disputes Act, 1947 — Section 18
High Courts02 Dec 2009
Dinesh Kumar Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0052
High Courts02 Dec 2009
Pankaj Rana Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0037
High Courts02 Dec 2009Dismissed
Sanjay Kumar Choudhary Vs Government of India and Another
Jharkhand High Court · (2010) CriLJ 1960
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173Penal Code, 1860 (IPC) — Section 120B, 420, 423, 424, 465Prevention of Corruption Act, 1988 — Section 10, 11, 13, 7
High Courts02 Dec 2009
Shashi Shekhar Prasad Vs State of Jharkhand and Jharkhand High Court
Jharkhand High Court · (2009) 12 JH CK 0035
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 37
High Courts02 Dec 2009
Ramavtar Paswan Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0025
Bihar Reorganisation Act, 2000 — Section 74
High Courts02 Dec 2009Allowed
Santokh Singh Vs The State of Jharkhand and Harbinder Kaur @ Baban
Jharkhand High Court · (2011) 7 RCR(Criminal) 1447
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 192, 204, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts01 Dec 2009
Employer in relation to the Management of Jamadova Colliery of Tata Iron and Steel Company Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Sri Samrendera Singh
Jharkhand High Court · (2009) 12 JH CK 0095
Industrial Disputes Act, 1947 — Section 2A