COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,042 of 1,479

High Courts16 Sept 2009Dismissed

Rabindra Kumar Singh Vs The State of Jharkhand and Sidheshwar Mandal

Jharkhand High Court · (2009) 09 JH CK 0010

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 102, 197, 202Penal Code, 1860 (IPC) — Section 147, 148, 166, 21, 323

High Courts15 Sept 2009Dismissed

Braj Kishore Sharma Vs State of Jharkhand

Jharkhand High Court · (2009) 09 JH CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 11, 12, 13, 7

High Courts15 Sept 2009Dismissed

Fagu Mahto @ Dhirhu Mahto, Ashok Sao and Tunua Sao @ Umesh Sao Vs The State of Jharkhand

Jharkhand High Court · (2009) 09 JH CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts15 Sept 2009Dismissed

Shri Arbind Kumar Pandey and Others Vs The State of Jharkhand and Labour Enforcement Officer (Central)

Jharkhand High Court · (2010) 124 FLR 852

Industrial Disputes Act, 1947 — Section 29, 32

High Courts14 Sept 2009Dismissed

Rubi Kumari Singh and Sangeeta Kumari Sinha @ Sangeeta Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 58 BLJR 253

High Courts14 Sept 2009

Syed Mian Vs The State of Jharkhand

Jharkhand High Court · (2009) 09 JH CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302

High Courts14 Sept 2009

High Court Legal Service Committee Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 09 JH CK 0030

High Courts14 Sept 2009Allowed

Kulsum Bano and Sarfaraz Akhtar Vs Central Coal Fields Ltd., Chief Personnel Manager (NEE), Personnel Manager (NEE) and Deputy Chief Manager (Press)

Jharkhand High Court · (2009) 09 JH CK 0009

High Courts14 Sept 2009Allowed

Karmi Devi Vs Satendra Kumar Singh and Another

Jharkhand High Court · (2010) ACJ 1661 : (2011) 2 TAC 192

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4

High Courts14 Sept 2009Dismissed

Pawanjay Steel and Power Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 09 JH CK 0003

Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(3)

High Courts11 Sept 2009Dismissed

Shyam Sundar Narenai Vs The State of Jharkhand and Ashoke Kumar Choudhary

Jharkhand High Court · (2009) 09 JH CK 0074

Penal Code, 1860 (IPC) — Section 406

High Courts11 Sept 2009Dismissed

Madhusudan Ram Sahu Vs Union of India and Others

Jharkhand High Court · (2010) 124 FLR 96

High Courts11 Sept 2009Allowed

Md. Hanif Khan Vs Naresh Prasad

Jharkhand High Court · AIR 2010 Jhar 73 : (2010) 58 BLJR 45

Civil Procedure Code, 1908 (CPC) — Section 151, 47Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 28

High Courts11 Sept 2009Dismissed

Nageshwar Mandal and Godai Mandal Vs The State of Jharkhand

Jharkhand High Court · (2009) 09 JH CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302

High Courts11 Sept 2009

Daya Shankar Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 09 JH CK 0007

High Courts11 Sept 2009Allowed

Kanhaiya Lal Vs The State of Jharkhand

Jharkhand High Court · (2009) 09 JH CK 0001

Forest Act, 1927 — Section 29, 30, 32, 33, 41

High Courts10 Sept 2009Dismissed

De Nobili School, CMRI and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 09 JH CK 0078

High Courts10 Sept 2009Dismissed

Tribeni Pandey and Another Vs Bishun Deo (Sudama) Pandey

Jharkhand High Court · (2009) 09 JH CK 0029

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts10 Sept 2009Dismissed

Shambhu Nath Sharma Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2010) 58 BLJR 1

Industrial Disputes Act, 1947 — Section 11A

High Courts09 Sept 2009

Rana Pratap Singh and Another Vs State of Jharkhand

Jharkhand High Court · (2011) 1 JCR 513