High Courts12 Jan 2009Dismissed
Chhatarpal Ganjhu and Others Vs State of Jharkhand
Jharkhand High Court · (2009) 01 JH CK 0095
Penal Code, 1860 (IPC) — Section 395, 397
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 68 of 70
High Courts12 Jan 2009
Utsav Flavours Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2009 Jhar 38
Arbitration and Conciliation Act, 1996 — Section 11
High Courts12 Jan 2009
Petar Soy Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 01 JH CK 0063
Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 364
High Courts12 Jan 2009
Sri Stanleus Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 120 FLR 891 : (2009) 1 JCR 592
High Courts12 Jan 2009Dismissed
Dinesh Kumar Manjhi Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 01 JH CK 0008
High Courts12 Jan 2009Allowed
Smt. Sheela Devi and Sahdeo Singh Vs The State of Jharkhand, The Sub-Divisional Magistrate and Nand Kishore Singh
Jharkhand High Court · (2009) 1 JCR 481
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts09 Jan 2009Allowed
Hare Krishna Singh and Shiv Shankar Pandey Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 582
Constitution of India, 1950 — Article 14
High Courts09 Jan 2009Dismissed
Vinay Kumar Singh and Another Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2009 Jhar 90 : (2009) 1 JCR 577 : (2010) 7 RCR(Civil) 4
Banking Regulation Act, 1949 — Section 21, 56National Bank for Agriculture and Rural Development Act, 1981 — Section 2, 21
High Courts09 Jan 2009Dismissed
Md. Makruddin Ansari Vs The Damodar Valley Corporation and Others
Jharkhand High Court · (2009) 120 FLR 827 : (2009) 1 JCR 575
High Courts09 Jan 2009
Baleshwar Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 289
High Courts09 Jan 2009Allowed
Employers in Relation to the Management of Tata Steel Limited Vs The Concerned Workman, D.P. Mitra
Jharkhand High Court · (2009) 57 BLJR 924 : (2009) 1 JCR 608
High Courts09 Jan 2009
Tapas Kumar Paul Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 927 : (2009) 1 JCR 603
High Courts09 Jan 2009Dismissed
Rasamay Paul Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 57 BLJR 936
High Courts09 Jan 2009
Sarita Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 938
Constitution of India, 1950 — Article 14, 16
High Courts09 Jan 2009Allowed
A.K. Sahay Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 1994 : (2011) 2 JCR 558
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 23, 24
High Courts09 Jan 2009Dismissed
Chandra Kant Kumar @ Shekhar Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 01 JH CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts09 Jan 2009Dismissed
Shiva Sahay Prasad and Others Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 1 JCR 605
High Courts09 Jan 2009Dismissed
Namita Devi @ Baby and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 01 JH CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Jan 2009Allowed
Ajay Kumar Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2009) 01 JH CK 0028
High Courts09 Jan 2009Allowed
Gaurchandra Gorain and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 1450
Criminal Procedure Code, 1973 (CrPC) — Section 167, 319, 319(1), 319(4)Penal Code, 1860 (IPC) — Section 201, 302, 34