High Courts02 Mar 2009Dismissed
Suraj Baskey Vs Bitiya Baskey and Others
Jharkhand High Court · (2009) 03 JH CK 0027
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 57 of 70
High Courts02 Mar 2009Dismissed
Shyam Enterprises Vs IVO Pharmaceutical Pvt. Ltd.
Jharkhand High Court · (2009) 03 JH CK 0008
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(b)
High Courts28 Feb 2009Allowed
Mukesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 02 JH CK 0017
High Courts27 Feb 2009Allowed
Faiz Murtaza Ali Vs Syed Askari Hadi Augustine Imam and Another
Jharkhand High Court · AIR 2010 Jhar 6 : (2011) 6 RCR(Criminal) 1659
High Courts27 Feb 2009
The New India Assurance Co. Ltd. Vs Umesh Prasad Gupta and Others
Jharkhand High Court · (2010) ACJ 1875 : (2009) 57 BLJR 1953
High Courts27 Feb 2009
Parmanand Singh Vs Dilip Jaiswal and Another
Jharkhand High Court · (2011) 3 JCR 152
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2
High Courts26 Feb 2009Allowed
Manoj Kumar Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 02 JH CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Feb 2009
Dilip Bauri and Shankar Bauri Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1389
Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34
High Courts26 Feb 2009Allowed
Laxmi Sao Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 57 BLJR 1723
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts26 Feb 2009Allowed
The Management of Bokaro Steel Plant of Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2009) 57 BLJR 1732 : (2010) 2 LLJ 49
Industrial Disputes Act, 1947 — Section 25F, 2OO
High Courts26 Feb 2009Dismissed
Rameshwar Prasad Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 02 JH CK 0063
High Courts26 Feb 2009
Smt. Manorma Devi Vs Employers in relation to the Management of Tata D.A.V. School
Jharkhand High Court · (2009) 02 JH CK 0056
Industrial Disputes Act, 1947 — Section 25F
High Courts26 Feb 2009Allowed
Ram Chandra Chaudhary Vs SAIL, Bokaro Steel Plant and Others
Jharkhand High Court · (2009) 02 JH CK 0049
High Courts26 Feb 2009
Rajendra Pratap Sinha Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 2 JCR 210
Constitution of India, 1950 — Article 14, 16
High Courts26 Feb 2009Allowed
Jaimangal Prasad Vs State of Bihar and Others
Jharkhand High Court · (2011) 2 JCR 245
High Courts25 Feb 2009
Sarbeshwar Singh Sardar Vs State of Jharkhand and others
Jharkhand High Court · (2009) 121 FLR 829
High Courts25 Feb 2009Dismissed
Dhabai Marandi Vs Bibhuti Marandi @ Lodo Marandi and Others
Jharkhand High Court · (2011) 2 JCR 89
Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 2, 2(1), 2(2)
High Courts25 Feb 2009
Radha Nath Jha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1702
High Courts25 Feb 2009Allowed
Anthawan Kotwal and Others Vs The State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 1680
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Feb 2009Allowed
Md. Munif @ Sardar Manifuddin Quraishi @ Munif Kasai Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 219
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307