High Courts18 Nov 2009
Mahesh Sao Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 11 JH CK 0020
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C(1), 7
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 9 of 70
High Courts18 Nov 2009
Sita Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439
High Courts18 Nov 2009
Nageshwar Yadav and Others Vs Damodar Vally Corporation and Others
Jharkhand High Court · (2009) 11 JH CK 0009
High Courts18 Nov 2009
Om Prakash Barnwal Vs Sudha Devi and Others
Jharkhand High Court · (2009) 11 JH CK 0008
High Courts17 Nov 2009Dismissed
Parmeshwar Narayan Swamy Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0132
High Courts17 Nov 2009Allowed
Prakash Chand Agarwal @ Prakash Agarwal and Others Vs The State of Jharkhand and Mr. Samuel Anand Ekka
Jharkhand High Court · (2009) 11 JH CK 0112
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts17 Nov 2009Dismissed
Arun Kumar Jha Vs The State of Jharkhand, The Deputy Commissioner and The Deputy Collector Establishment
Jharkhand High Court · (2009) 11 JH CK 0096
Constitution of India, 1950 — Article 226
High Courts17 Nov 2009Dismissed
Manoj Kumar Sinha Vs Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad and Another
Jharkhand High Court · (2010) 124 FLR 854
Industrial Disputes Act, 1947 — Section 11A
High Courts17 Nov 2009
Ira Deb @ Ira Aikat Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0061
Chotanagpur Tenancy Act, 1908 — Section 265, 265(3), 71A
High Courts16 Nov 2009
Union of India (UOI) and Senior Commandant, C.I.S.F., 4th Reserve Battalion Vs Binoda Nand Jha
Jharkhand High Court · (2009) 11 JH CK 0151
High Courts16 Nov 2009Dismissed
Ruplal Murmu and Babudan Murmu Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Nov 2009Dismissed
Saral Kumar Yadev and Others Vs Prameshwar Yadev and Others
Jharkhand High Court · (2009) 11 JH CK 0148
High Courts16 Nov 2009Dismissed
Central Coalfields Limited Vs The Presiding Officer, Labour Court and Shri Hari Narayan Prasad
Jharkhand High Court · (2009) 11 JH CK 0125
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts16 Nov 2009Allowed
Lakshman Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0092
Constitution of India, 1950 — Article 226
High Courts16 Nov 2009
Jhalwa Devi Vs Central Coalfields Limited and others
Jharkhand High Court · (2010) 125 FLR 898
High Courts16 Nov 2009Dismissed
Ganesh Pingua Vs State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Nov 2009Dismissed
Lalita Maji Vs State of Jharkhand, Deputy Commissioner-com-Chairman, Jharkhand Education Project, District Superintendent of Education-com-District Programme Officer and Block Education Extension Officer
Jharkhand High Court · (2009) 11 JH CK 0023
High Courts16 Nov 2009Allowed
Most. Sudamiya and Others Vs The New India Assurance Co. Ltd.
Jharkhand High Court · (2009) 11 JH CK 0022
High Courts13 Nov 2009
Board for Industrial and Financial Reconstruction Vs Heavy Engineering Corporation Ltd. Heavy Engineering Corporation Ltd. Vs Board for Industrial and Financial Reconstruction
Jharkhand High Court · (2009) 11 JH CK 0117
Land Acquisition Act, 1894 — Section 16, 48(1)
High Courts13 Nov 2009Dismissed
The Management of Steel Authority of India Ltd. Vs Presiding Officer, Labour Court and Workman Ram Pratap
Jharkhand High Court · (2009) 11 JH CK 0098