High Courts24 Nov 2009
Shamima Khatoon and Others Vs Rajesh Kumar Sahu and Others
Jharkhand High Court · (2010) 58 BLJR 375
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,031 of 1,479
High Courts24 Nov 2009Allowed
Gere Gundwa (Gundra) Sirka Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 11 JH CK 0083
Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2009
Madhu Bharti Vs The State of Jharkhand, The Secretary, Human Resources Development Department, Government of Jharkhand, The Deputy Commissioner and The District Superintendent of Education
Jharkhand High Court · (2009) 11 JH CK 0078
High Courts24 Nov 2009
The State of Jharkhand, Secretary, Public Relation and Information Department, Dy. Commissioner and Director, Public Relation and Information Department Vs Shambhu Nath Prasad
Jharkhand High Court · (2009) 11 JH CK 0016
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts24 Nov 2009Dismissed
Chandra Sekhar Prasad Sinha Vs The State Bank of India and The Deputy General Manager cum Appellate Authority, State Bank of India
Jharkhand High Court · (2009) 11 JH CK 0003
Penal Code, 1860 (IPC) — Section 409, 420
High Courts23 Nov 2009
Employers in Relation to The Management of Kathara Colliery of M/s. C.C. Ltd., Bokaro Vs Their Workmen, Represented by The Area Secretary, Bihar Colliery Kamgar Union, Kathara Bokaro
Jharkhand High Court · (2009) 11 JH CK 0154
Industrial Disputes Act, 1947 — Section 17B
High Courts23 Nov 2009
Nripendra Kumar Parimal Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0071
High Courts23 Nov 2009Allowed
Vijay Bihari Sharan Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 11 JH CK 0028
High Courts23 Nov 2009Dismissed
Dinesh Chandra Singh Vs The State of Bihar and Others
Jharkhand High Court · (2009) 11 JH CK 0004
Constitution of India, 1950 — Article 226
High Courts20 Nov 2009Allowed
Suresh Kumar Chhaparia, Naresh Kumar Chhaparia and Urmila Devi alias Urmila Khetan Vs Raju Sao and Others
Jharkhand High Court · (2009) 11 JH CK 0090
High Courts20 Nov 2009Dismissed
Ram Pyari Devi and Others Vs Oriental Insurance Co. Ltd. and Sri Anil Kumar Roy
Jharkhand High Court · AIR 2010 Jhar 88
Motor Vehicles Act, 1988 — Section 161, 166
High Courts20 Nov 2009
Ashish Sharma Vs The State of Jharkhand and Kamal Kishore, Sub Inspector-cum-Officer Incharge
Jharkhand High Court · (2010) CriLJ 1553 : (2010) 2 Crimes 871
Unlawful Activities (Prevention) Act, 1967 — Section 13(2), 45
High Courts20 Nov 2009Dismissed
Gopal Krishna Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0032
High Courts19 Nov 2009
Hemant Kumar Singh, Pranav Kumar and Arvind Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0128
High Courts19 Nov 2009
Kashmira Singh and Ashwani Kumar Singh @ A.K. Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 6 RCR(Criminal) 962
Criminal Procedure Code, 1973 (CrPC) — Section 222, 313Penal Code, 1860 (IPC) — Section 364A, 387
High Courts19 Nov 2009Allowed
Arjun Toppo Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0126
Penal Code, 1860 (IPC) — Section 376
High Courts19 Nov 2009
Arbind Kumar Vs The State of Jharkhand, Commissioner-cum-Secretary, Revenue and Land Reforms Department, Deputy Commissioner and Joint Director
Jharkhand High Court · (2009) 11 JH CK 0109
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
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