High Courts07 Sept 2009Allowed
Dilip Sardar and Others Vs Tapan Kumar Reg and Another
Jharkhand High Court · (2011) ACJ 33
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,044 of 1,479
High Courts05 Sept 2009Dismissed
Ram Narayan Ram Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0067
Prevention of Corruption Act, 1988 — Section 13, 19, 7
High Courts05 Sept 2009Allowed
Prabhunath Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 58 BLJR 243
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 120B, 201, 302, 363
High Courts05 Sept 2009
Ashok Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2010) 58 BLJR 38 : (2010) CriLJ 1956
Criminal Procedure Code, 1973 (CrPC) — Section 161, 218, 219, 220, 221Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Sept 2009Dismissed
Satya Narayan Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 09 JH CK 0018
High Courts04 Sept 2009Allowed
Nagarjuna Construction Co. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 69
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts03 Sept 2009Dismissed
Ejaj Ahmad Vs The State of Jharkhand and Binay Kumar
Jharkhand High Court · (2010) 58 BLJR 250 : (2010) CriLJ 1953
Bihar/Jharkhand Factory Rules, 1950 — Rule 96Criminal Procedure Code, 1973 (CrPC) — Section 300Factories Act, 1948 — Section 37(1)(2), 88, 92
High Courts03 Sept 2009
Ashiana Housing Limited Vs The Assistant Provident Fund Commissioner and Another
Jharkhand High Court · (2010) 1 LLJ 523
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts03 Sept 2009Allowed
Zee Interactive Learning Systems Limited and Others Vs The State of Jharkhand and Sitaram Agarwal
Jharkhand High Court · (2011) 6 RCR(Criminal) 443
Penal Code, 1860 (IPC) — Section 406, 420, 482
High Courts03 Sept 2009Allowed
Anup Kumar Choudhary Vs Jharkhand State Electricity Board, The Chief Engineer (Electrical), J.S.E.B., The Executive Engineer, Electric Supply Division, J.S.E.B. and The Assistant Electrical Engineer, Electric Supply Sub-Division, J.S.E.B.
Jharkhand High Court · (2009) ELR 846
High Courts03 Sept 2009Dismissed
Satyendra Kumar Vs The State of Jharkhand and Ekta Lakra
Jharkhand High Court · (2010) 58 BLJR 247
Penal Code, 1860 (IPC) — Section 366A, 375, 376, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts02 Sept 2009
Tata Iron and Steel Company Ltd. Vs Janardan Prasad Sharma and Others and Fagwali Sao and Others
Jharkhand High Court · (2009) 09 JH CK 0075
Constitution of India, 1950 — Article 226
High Courts02 Sept 2009
Om Narayan Singh @ Tun Tun Singh Vs Union of India (UOI)
Jharkhand High Court · (2010) 58 BLJR 34
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5(1)
High Courts02 Sept 2009
Bablu Singh @ Surya Deo Singh Vs The State of Jharkhand
Jharkhand High Court · (2010) 58 BLJR 26 : (2010) CriLJ 622 : (2010) 2 Crimes 331 : (2011) 1 JCR 271 : (2011) 8 RCR(Criminal) 1201
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376, 376(G)
High Courts02 Sept 2009Dismissed
Harilal Paswan Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 18
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3(4)(a), 7(e)Bihar Taken Over Elementary School Teachers Promotion Rules, 1993 — Rule 7(1)
High Courts02 Sept 2009
Indra Deo Paswan and Sudersan Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0037
Prevention of Corruption Act, 1988 — Section 12, 13, 7
High Courts02 Sept 2009Dismissed
Radha Kant Choudhary Vs Presiding Officer, Labour Court and Heavy Engineering Corporation Ltd.
Jharkhand High Court · (2010) 58 BLJR 31 : (2010) 3 LLJ 530
High Courts01 Sept 2009Dismissed
Minor Jhagar Singh Vs The State of Jharkhand, The Secretary, Ministry of Forest and Environment, Government of Jharkhand, The District Magistrate and The Divisional Forest Officer, South Forest Division
Jharkhand High Court · (2009) 09 JH CK 0065
Forest Act, 1927 — Section 42
High Courts01 Sept 2009Allowed
Ranjeet Singh Vs The State of Jharkhand, The Deputy Commissioner and District Arms Magistrate
Jharkhand High Court · (2010) 58 BLJR 41
Arms Act, 1959 — Section 21(1), 21(2), 21(3)
High Courts01 Sept 2009Allowed
Manoj Kumar Thakur Vs State of Jharkhand and Akhilesh Kumar Choudhary
Jharkhand High Court · (2009) 09 JH CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 192, 204Penal Code, 1860 (IPC) — Section 120B, 408, 409, 420, 465