High Courts10 Dec 2009
Tarkeshwar Tiwari Vs Union of India (UOI) (Ministry of Home Affairs), Government of India and Others
Jharkhand High Court · (2009) 12 JH CK 0081
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,028 of 1,479
High Courts10 Dec 2009Dismissed
Saibal Mukherjee and Aruna Mukherjee Vs Chhotelal Radheshyam and Others
Jharkhand High Court · (2009) 12 JH CK 0059
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c)
High Courts10 Dec 2009Dismissed
Kalyani Sharan and Upendra Nath Sharan Vs Indian Steel and Wire Products Ltd.
Jharkhand High Court · (2009) 12 JH CK 0056
Penal Code, 1860 (IPC) — Section 453
High Courts10 Dec 2009Dismissed
Nand Kishore Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0023
High Courts10 Dec 2009
Virendra Singh Yadev @ Virender Singh Vs Union of India (UOI) (Ministry of Home Affairs), Government of India and Others
Jharkhand High Court · (2009) 12 JH CK 0018
High Courts10 Dec 2009Dismissed
Basudeo Mahto, Badri Mahto, Sanu Mahto and Raju Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0005
Penal Code, 1860 (IPC) — Section 302, 326, 452
High Courts09 Dec 2009Allowed
Khuteshwar Giri Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0090
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts09 Dec 2009Allowed
Ganesh Prasad, Jay Prakash Kumar and Balchand Sah Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 12 JH CK 0074
Essential Commodities Act, 1955 — Section 3, 7
High Courts09 Dec 2009Dismissed
Jay Mangal Kumar @ Jai Mangal Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 124
High Courts09 Dec 2009Dismissed
Bisheshwar Manjhi and Bibhuti Manjhi Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0038
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304(B), 34
High Courts09 Dec 2009Allowed
Sant Lal Sahni Vs Bihar State electricity Board and Others
Jharkhand High Court · (2009) 12 JH CK 0026
High Courts09 Dec 2009Dismissed
Central Coalfields Ltd. Vs A.B. Singh
Jharkhand High Court · AIR 2009 Jhar 96
Arbitration and Conciliation Act, 1996 — Section 34, 37Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 141, 20Constitution of India, 1950 — Article 227
High Courts08 Dec 2009Allowed
Bhagwat Singh Vs Central Coal Field Limited and Others
Jharkhand High Court · (2009) 12 JH CK 0060
High Courts08 Dec 2009
Green Bala Guria Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0055
High Courts08 Dec 2009
Sri Shiw Kumar Mishra Vs Damodar Valley Corporation and Shri D.K. Yadav, Sr. Scientific Assistant
Jharkhand High Court · (2009) 12 JH CK 0054
High Courts08 Dec 2009Allowed
Samir Rajbanshi Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0041
Penal Code, 1860 (IPC) — Section 376
High Courts08 Dec 2009Dismissed
Ram Narayan Singh Chaki Vs The State of Jharkhand, Deputy Inspector General of Police, South Chotanagpur Region and Senior Superintendent of Police
Jharkhand High Court · (2009) 12 JH CK 0040
High Courts07 Dec 2009Allowed
Manilal Manjhi Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0071
Penal Code, 1860 (IPC) — Section 376, 511
High Courts07 Dec 2009
Sarswati Devi @ Sarsu Vs M. Raghwan
Jharkhand High Court · (2009) 12 JH CK 0061
High Courts07 Dec 2009Dismissed
Balak Ram Bedia Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 427