High Courts29 Jan 2009Dismissed
The State of Jharkhand Vs Dr. Amareshwar Prasad and Another
Jharkhand High Court · (2009) 01 JH CK 0048
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 64 of 70
High Courts29 Jan 2009Dismissed
Mahanand Lal Kumhar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 400
Bihar Land Reforms Act, 1950 — Section 4(g), 4(h)
High Courts29 Jan 2009Dismissed
Laxmi Business and Cement Co. (P) Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 57 BLJR 1420 : (2009) 2 JCR 401
Electric Supply Code Regulations, 2005 — Regulation 13.4.3, 13.4.4Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(3), 126(4)
High Courts28 Jan 2009
Indiana Engineering Works (P) Ltd. Vs Engineering Projects (India) Ltd. Engineering Projects (India) Ltd. Vs Indiana Engineering Works (P) Ltd.
Jharkhand High Court · (2011) 2 JCR 100
Arbitration Act, 1940 — Section 20, 31Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 37, 42Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Jan 2009
Prem Prakash Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 415
High Courts28 Jan 2009Allowed
Abdul Hassan Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) CriLJ 3664 : (2011) 7 RCR(Criminal) 1462
Penal Code, 1860 (IPC) — Section 328, 379
High Courts28 Jan 2009Allowed
Ranjit Nayak Vs The State of Jharkhand
Jharkhand High Court · (2009) 01 JH CK 0079
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 414
High Courts28 Jan 2009Allowed
Jagmohan Mahto Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 01 JH CK 0074
High Courts28 Jan 2009
Kamala Construction Co. Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2009) 1 JCR 620
High Courts28 Jan 2009
Md. Ahsanul Haque Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 619
Bihar Self Supporting Co-operative Societies Act, 1996 — Section 45
High Courts28 Jan 2009Allowed
Kamli Devi Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 120 FLR 1183 : (2011) 2 JCR 214
High Courts28 Jan 2009Allowed
Bhuneshwar Yadav and Others Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts27 Jan 2009Dismissed
Gopal Lohra and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0121
Penal Code, 1860 (IPC) — Section 376
High Courts27 Jan 2009Allowed
Satrughan Singhal Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1392 : (2011) 2 JCR 256
Constitution of India, 1950 — Article 300AForest (Bihar Amendment) Act, 1990 — Section 52, 52(3), 52(4), 52(5)
High Courts27 Jan 2009
Manoj Kumar Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 1 JCR 617
High Courts27 Jan 2009Allowed
Shashi Bhushan Choudhary Vs Government Vaccine Institute Namkom and Another
Jharkhand High Court · (2009) 1 JCR 612 : (2009) 2 LLJ 663
Constitution of India, 1950 — Article 14, 16
High Courts23 Jan 2009Allowed
Patrik Kindo Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1396
Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Jan 2009Dismissed
Sudershan Pradhan and Janmu Pradhan Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 3 ALT(Cri) 19 : (2009) CriLJ 2609
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2009Allowed
Shib Ratan Kumhar and Sohan Kumhar Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0115
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2009
Sanwariya Sarkar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1106 : (2011) 2 JCR 73