COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 61 of 70

High Courts11 Feb 2009Dismissed

Sati Engineering and Auto Company Vs State Bank of India, RIT Branch and Others

Jharkhand High Court · AIR 2009 Jhar 102 : (2009) 2 JCR 374 : (2010) 6 RCR(Civil) 343

Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 17

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High Courts11 Feb 2009Dismissed

Nistar Minz Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 2 JCR 376

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High Courts10 Feb 2009Dismissed

Uttam Ghoshal Vs The State of Bihar

Jharkhand High Court · (2009) 02 JH CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 34

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High Courts10 Feb 2009

Harishankar Mishra Vs Bokaro Steel Authority of India Ltd. and Others

Jharkhand High Court · (2009) 02 JH CK 0095

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High Courts10 Feb 2009Dismissed

Jagdeo Mahto Vs The Commissioner, North Chotanagpur Division and Others

Jharkhand High Court · AIR 2009 Jhar 152

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts10 Feb 2009Allowed

Smt. Geeta Devi and Others Vs Smt. Parmeshwari Devi Saraf and Others

Jharkhand High Court · (2010) 5 RCR(Civil) 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts10 Feb 2009Allowed

Dr. Subhash Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 02 JH CK 0080

Constitution of India, 1950 — Article 309

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High Courts10 Feb 2009Allowed

Buchi Kamin Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2009) 02 JH CK 0060

Constitution of India, 1950 — Article 12

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High Courts10 Feb 2009Dismissed

The State of Bihar Vs Baidya Nath Thakuar

Jharkhand High Court · (2009) 02 JH CK 0047

Penal Code, 1860 (IPC) — Section 420, 465, 467, 468

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High Courts10 Feb 2009Allowed

Shashi Kumar Singh Vs Jharkhand State Electricity Board and Ors

Jharkhand High Court · (2009) 57 BLJR 1407 : (2009) 2 JCR 3777

Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 1910 — Section 2, 22

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High Courts10 Feb 2009Allowed

Jitendra Kumar and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 02 JH CK 0027

Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3

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High Courts10 Feb 2009Allowed

Amit Kumar Dhar Vs Housing and Urban Development Corporation Ltd. and Another

Jharkhand High Court · (2009) 2 JCR 419

Constitution of India, 1950 — Article 14, 19, 21

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High Courts09 Feb 2009

Sujauddin Ahmad and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 2 JCR 413

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High Courts09 Feb 2009Dismissed

Santosh Kumar Mandal Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 02 JH CK 0028

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High Courts09 Feb 2009Allowed

Deo Mohan Malviya Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 2 JCR 84

Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts06 Feb 2009Allowed

Faiz Murtaza Ali Vs Syed Askari Hadi Ali Augustine Imam and Another

Jharkhand High Court · AIR 2009 Jhar 128

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High Courts06 Feb 2009Allowed

Bhuneshwar Mahato Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 1 JCR 689

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High Courts06 Feb 2009

Sarala Devi and Others Vs Mohan Mahto and Others

Jharkhand High Court · AIR 2009 Jhar 146

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High Courts06 Feb 2009

Sanjay Kumar Agrawal Vs The State of Jharkhand and Another

Jharkhand High Court · (2009) CriLJ 4716

Criminal Procedure Code, 1973 (CrPC) — Section 202, 82, 83General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Feb 2009Allowed

Agamlal Sahu Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 2 JCR 69

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