High Courts28 Aug 2009Dismissed
Dadul Dhobi @ Dadul Baitha and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0090
Penal Code, 1860 (IPC) — Section 34, 376
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,045 of 1,479
High Courts28 Aug 2009
Vijay Kumar Sinha Vs The State of Jharkhand, Secretary, Agriculture, Government of Jharkhand, Director Agriculture and District Soil Conservation Officer
Jharkhand High Court · (2009) 08 JH CK 0084
Constitution of India, 1950 — Article 226
High Courts28 Aug 2009
Ashok Kumar Mishra Vs Birla Institute of Technology and Others
Jharkhand High Court · (2009) 08 JH CK 0083
High Courts28 Aug 2009
Indradeo Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0071
High Courts28 Aug 2009Allowed
Bimal Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 124 FLR 550
Bihar Shops and Establishments Act, 1953 — Section 2(4), 26(2), 4(2)Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 2(s), 25n(2)
High Courts28 Aug 2009Dismissed
Ashok Rajak Vs Basudeo Ram
Jharkhand High Court · (2009) 08 JH CK 0049
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Aug 2009Allowed
Dr. A.R. Srivastava @ Dr. Amitesh Ranjan Srivastava @ Dr. Awinash Ranjan Srivastava Vs The State of Jharkhand and Hariwansh Kushwaha
Jharkhand High Court · (2010) CriLJ 1539
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2)Penal Code, 1860 (IPC) — Section 304, 304A, 34, 420
High Courts28 Aug 2009Allowed
Palamau Kshetriya Gramin Bank Adhikari Sangh Vs Palamau Kshetriya Gramin Bank and Another
Jharkhand High Court · (2009) 08 JH CK 0006
Constitution of India, 1950 — Article 14, 16Regional Rural Banks Act, 1976 — Section 17, 17(1), 2
High Courts28 Aug 2009Dismissed
State of Jharkhand, Director General of Police and Superintendent of Police Vs Hare Krishna Singh and Shiv Shankar Pandey
Jharkhand High Court · (2009) 08 JH CK 0003
High Courts28 Aug 2009
Jagannath Prasad Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0001
Jharkhand Pension Rules, 2000 — Rule 197A(i)
High Courts27 Aug 2009Dismissed
Malti Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0101
High Courts27 Aug 2009
Teni Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0074
High Courts27 Aug 2009
S.P. Singh Vs Project and Development India Ltd., Chairman-cum-Managing Director, Projects and Development India Ltd. and Chief Personnel Officer, Projects and Development India Ltd., Personnel Department
Jharkhand High Court · (2009) 08 JH CK 0052
Projects and Development India Ltd., Employees (Conduct, Discipline and Appeal) Rules, 1987 — Rule 10
High Courts27 Aug 2009Allowed
Bihar State Financial Corporation Vs Recovery Officer, Debt Recovery and Others
Jharkhand High Court · (2011) 1 JCR 266
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 11, 11(3), 11(6)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29State Financial Corporations Act, 1951 — Section 29
High Courts26 Aug 2009Dismissed
Arjun Lal Sinha Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2010 Jhar 62
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(3)
High Courts26 Aug 2009Allowed
Dr. Sukumar Das Gupta Vs The State of Jharkhand and The Secretary, Mines and Geology, Government of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0024
High Courts25 Aug 2009Dismissed
Man Mohan Singh Vs The Union of India (UOI), The Deputy Inspector general, C.I.S.F., Eastern Zone and The Commandant, 4th Reserved Battalion, Central Industrial Security Force
Jharkhand High Court · (2009) 08 JH CK 0097
High Courts25 Aug 2009Allowed
Murli Manohar Rai Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0092
Forest Act, 1927 — Section 52
High Courts25 Aug 2009Dismissed
Dr. Shahla Jabeen Vs The State of Jharkhand and The Secretary, Jharkhand Public Service Commission
Jharkhand High Court · (2009) 08 JH CK 0087
Constitution of India, 1950 — Article 226Jharkhand State Universities Act, 2000 — Section 57(2)
High Courts25 Aug 2009
Soumendu Mazumdar and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 08 JH CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 205, 245, 482Industrial Disputes Act, 1947 — Section 18, 23, 34Penal Code, 1860 (IPC) — Section 120B, 406, 420, 456, 467