High Courts09 Sept 2009Dismissed
Nandlal Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,043 of 1,479
High Courts09 Sept 2009
Standard Mercantile Company (Mining Division) Pvt. Ltd. Vs Steel Authority of India Ltd. and The Managing Director, Bokaro Steel Plant
Jharkhand High Court · (2009) 09 JH CK 0059
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts09 Sept 2009Allowed
Kamal Kumar Goenka, Haribansh Narayan Singh @ Harbansh and Baijnath Mishra Vs The State of Jharkhand and Ajay Chandra Singh
Jharkhand High Court · (2009) 09 JH CK 0055
Penal Code, 1860 (IPC) — Section 427, 499, 501, 502
High Courts09 Sept 2009Allowed
Babar Khan @ Rasid Hussain Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0043
Constitution of India, 1950 — Article 22
High Courts08 Sept 2009Dismissed
Shah Hitech Auto Alcast Company (P) Ltd. Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2009) 09 JH CK 0079
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 181
High Courts08 Sept 2009Dismissed
Lal Murli Tiu Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0071
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Sept 2009Dismissed
Mahesh Munda Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 09 JH CK 0070
Penal Code, 1860 (IPC) — Section 302
High Courts08 Sept 2009Allowed
Haripada Kumbhakar Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 120B, 384, 387
High Courts08 Sept 2009Dismissed
D.P. Bandyopadhyay Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2009) 09 JH CK 0047
Jharkhand Regional Development Authority Act, 2001 — Section 89
High Courts08 Sept 2009Dismissed
Sarju Prasad Singh Vs The State of Jharkhand, The Commissioner and Deputy Commissioner
Jharkhand High Court · (2009) 09 JH CK 0046
Constitution of India, 1950 — Article 226
High Courts08 Sept 2009Allowed
Tarak Nath Choudhary Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 09 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts08 Sept 2009Dismissed
Noor Johan Bano Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 325, 34, 341
High Courts08 Sept 2009Allowed
Bimal Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 267
Penal Code, 1860 (IPC) — Section 406, 415, 417
High Courts08 Sept 2009
Sanjay Kumar Choudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 275
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 160, 91Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424
High Courts08 Sept 2009Dismissed
The State of Jharkhand, The Secretary, Human Resources Development Department, Higher Education Government of Jharkhand, The Director Higher Education Government of Jharkhand and The Deputy Secretary, Human Resources Development, Government of Jharkhand Vs Maya Singh, Vice Chancellor and Registrar, Vinoba Bhave University
Jharkhand High Court · (2009) 09 JH CK 0002
High Courts07 Sept 2009Allowed
Jagdish Bhuinya Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 123 FLR 1113 : (2010) 2 LLJ 508
Payment of Gratuity (Jharkhand) Rules — Rule 11Payment of Gratuity Act, 1972 — Section 7(7)
High Courts07 Sept 2009Allowed
Francis Xavier Bara Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 304
High Courts07 Sept 2009Dismissed
Pradeep Kumar Tewari Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0045
Constitution of India, 1950 — Article 226, 227
High Courts07 Sept 2009Dismissed
Gupteshwar Singh Vs Bihar State Food and Civil Supplies Corporation Limited, Shri J.K.Dutta, Managing Director, Bihar State Food and Civil Supplies Corporation Limited, Chief of Administration, Bihar State Food and Civil Supplies Corporation Limited and District Manager, Bihar State Food and Civil Supplies Corporation Limited
Jharkhand High Court · (2009) 09 JH CK 0040
Constitution of India, 1950 — Article 311
High Courts07 Sept 2009Allowed
Raghu Nayak Lal, Md. Mazid and Jiblal Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0039
Bihar Reorganisation Act, 2000 — Section 72, 73