High Courts19 Nov 2009
Vijaya Lakshmi Srivastava and Mrs. Sheel Prabha Madhukar Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 58 BLJR 368
Mineral Concession Rules, 1960 — Rule 25A, 54
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 8 of 70
High Courts19 Nov 2009
Avinash Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 11 JH CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 2, 200, 204, 205Forest Act, 1927 — Section 33
High Courts19 Nov 2009
Sanjay Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 316
Constitution of India, 1950 — Article 320
High Courts19 Nov 2009
Mutuk Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0018
High Courts19 Nov 2009Dismissed
Hotel Arihant Private Limited Vs The Union of India (UOI), Regional Provident Fund Commissioner and Assistant Provident Fund Commissioner
Jharkhand High Court · (2010) 4 LLJ 269
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts19 Nov 2009Allowed
Hirday Kumar Vs The State of Jharkhand, The Secretary, Department of Planning and Development, Government of Jharkhand, The Secretary, Finance Department and Government of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0006
High Courts19 Nov 2009Dismissed
Mohammad Badruddin Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0001
Constitution of India, 1950 — Article 12, 226, 227
High Courts18 Nov 2009
Amod Krishna Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0147
High Courts18 Nov 2009
Mantastoo Mahto and Others Vs The State of Jharkhand and The Director, Birsa Institute of Technology
Jharkhand High Court · (2009) 11 JH CK 0135
Constitution of India, 1950 — Article 14, 16
High Courts18 Nov 2009
Ajaib Singh Vs The State of Jharkhand and The Deputy Commissioner
Jharkhand High Court · (2009) 11 JH CK 0110
High Courts18 Nov 2009Allowed
State of Jharkhand Vs Vinod Mani Diwakar and Others
Jharkhand High Court · (2009) 11 JH CK 0101
High Courts18 Nov 2009
Ajit Yadav Vs The State of Jharkhand and Madhuri @ Madho Devi
Jharkhand High Court · (2009) 11 JH CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)Penal Code, 1860 (IPC) — Section 498A
High Courts18 Nov 2009
Satyendra Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0073
High Courts18 Nov 2009
Bimal Kumar and Another Vs Sakunatala Devi and Others
Jharkhand High Court · (2009) 11 JH CK 0068
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151
High Courts18 Nov 2009
K.N. Farms and Industries (P) Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0046
Land Acquisition Act, 1894 — Section 11A, 4, 6
High Courts18 Nov 2009Dismissed
Kaushal Kishore Thakur Vs Union of India (UOI), Sr. Commandant, Deputy Inspector General, and Inspector General, C.I.S.F.
Jharkhand High Court · (2009) 11 JH CK 0044
Penal Code, 1860 (IPC) — Section 323, 34, 341, 379, 448
High Courts18 Nov 2009Dismissed
Ajit Kumar Mohanty Vs Papa Devi Mahali, Sanjay Mahali, Puja Mahali and Oriental Insurance Company Ltd.
Jharkhand High Court · (2011) ACJ 1081 : AIR 2010 Jhar 85 : (2011) 4 TAC 244
High Courts18 Nov 2009Allowed
Employers in relation to the management of 'D' Ropeways of Bharat Coking Coal Limited Vs Their workmen, represented by the Secretary, Bihar Colliery Kamgar Union
Jharkhand High Court · (2010) 124 FLR 662
Industrial Disputes Act, 1947 — Section 2(K), 2(S)
High Courts18 Nov 2009
Sitara Khatoon and Others Vs Neelwati Transport and Another
Jharkhand High Court · (2009) 11 JH CK 0027
Limitation Act, 1963 — Section 14
High Courts18 Nov 2009
Arihant Trading Agency Vs Shankar Lal Bhartia and Sunil Kumar Jain
Jharkhand High Court · (2009) 11 JH CK 0021
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)