High Courts19 Feb 2009Allowed
Modern Cold Storage and Industries Vs Rajendra Bhagat and Others
Jharkhand High Court · (2011) 2 JCR 217
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25F
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 59 of 70
High Courts19 Feb 2009Dismissed
Bir Singh Hasda Vs State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3667 : (2011) 7 RCR(Criminal) 1465
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 376, 422, 452
High Courts19 Feb 2009
Mahadeo Kumar Choubey Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 2 JCR 284
High Courts19 Feb 2009Allowed
Rafiq Mian Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 57 BLJR 1689 : (2009) 2 JCR 269
Penal Code, 1860 (IPC) — Section 379, 411
High Courts18 Feb 2009
Surendra Mohan Sarda Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2009 Jhar 147
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11
High Courts18 Feb 2009
Sarawan Manjhi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 2 JCR 294
High Courts18 Feb 2009
Sunil Kumar Tiwary and Another Vs Suraj Yadav and Others
Jharkhand High Court · (2009) 2 JCR 300 : (2010) 5 RCR(Civil) 523
High Courts18 Feb 2009Dismissed
Krishnajee Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 02 JH CK 0070
Constitution of India, 1950 — Article 226
High Courts18 Feb 2009Allowed
Employees in relation to the management of Bhagaband Colliery Vs The Presiding Officer, Central Government Industrial Tribunal and Another
Jharkhand High Court · (2009) 2 JCR 338
High Courts18 Feb 2009Dismissed
Manoj Kumar and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 299
High Courts18 Feb 2009Dismissed
Hiramani Shukla @ Haribansh Shukla Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 02 JH CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts17 Feb 2009Dismissed
Md. Alamdar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1700 : (2009) 2 JCR 280 : (2009) 2 LLJ 658
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25N
High Courts17 Feb 2009Allowed
Kumari Nilmani Sushma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1698 : (2009) 2 JCR 276
High Courts17 Feb 2009Allowed
Kartik Singh Munda Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1691
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34, 448
High Courts17 Feb 2009Allowed
Krishna Prasad Singh Vs The State of Bihar
Jharkhand High Court · (2009) 57 BLJR 1721
Penal Code, 1860 (IPC) — Section 302, 364
High Courts17 Feb 2009Dismissed
Hari Manmohan Chaudhary Vs The Chairman, Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 2 JCR 83
High Courts17 Feb 2009Allowed
Lakshman Prasad Vs Bihar State Housing Board and Others
Jharkhand High Court · (2009) 2 JCR 278
Constitution of India, 1950 — Article 226
High Courts17 Feb 2009Allowed
Gopal Lohar Vs The State of Bihar
Jharkhand High Court · (2009) 2 JCR 321
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts17 Feb 2009Allowed
Rabi Dan and Guddi Mandal Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) CriLJ 4500 : (2011) 2 JCR 85
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 386, 395
High Courts16 Feb 2009Allowed
Sheo Nandan Ram and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1677
Constitution of India, 1950 — Article 309Elementary School Teachers Promotion Rules, 1993 — Rule 7(2)