High Courts19 Aug 2009Allowed
Shri Gabarial Rabidas Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0060
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,047 of 1,479
High Courts19 Aug 2009Dismissed
Gangadhar Mahato @ Langra Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0038
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts19 Aug 2009Dismissed
Workmen of Nudkhurkee Colliery of Block II Area of Bharat Coking Coal Limited Vs Employers in relation of the Management of Nudkhurkee Colliery of Block II Area of Bharat Coking Coal Limited
Jharkhand High Court · (2009) 08 JH CK 0037
Industrial Disputes Act, 1947 — Section 10
High Courts19 Aug 2009Allowed
Satyabrat Narayan Choudhary Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0026
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts19 Aug 2009Dismissed
Raj Kishore Banra Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0020
High Courts19 Aug 2009
Ram Kishun Ram Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2010) 124 FLR 661
High Courts18 Aug 2009Dismissed
Manik Acharya and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0091
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts18 Aug 2009Dismissed
Maulbi Mian Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0085
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 323, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts18 Aug 2009Allowed
Smt. Devimai Murmu Vs The State of Jharkhand, The Divisional Commissioner, The Subdivisional Officer and Sogen Murmu
Jharkhand High Court · (2009) 08 JH CK 0078
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 58
High Courts18 Aug 2009Dismissed
Ram Nandan Pandey Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0063
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts18 Aug 2009Dismissed
Nicco Jubliee Park Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0062
Bihar Electricity Duty Act, 1948 — Section 2, 4, 4(4), 9Bihar Electricity Duty Rules, 1949 — Rule 3Electricity (Supply) Act, 1948 — Section 5
High Courts18 Aug 2009Allowed
Arun Kumar Vs The State of Jharkhand, The Secretary, Building Construction Dept., Govt. of Jharkhand, The Chief Engineer, Building Construction Dept., Government of Jharkhand and The Superintending Engineer, Building Construction Dept.
Jharkhand High Court · (2009) 08 JH CK 0055
High Courts18 Aug 2009
Tata Steel Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 08 JH CK 0047
Companies Act, 1956 — Section 630, 630(1), 630(2), 630(4)(2)Criminal Procedure Code, 1973 (CrPC) — Section 260
High Courts18 Aug 2009
Holy Cross School and Others Vs State of Jharkhand and Others Sardar Patel Public School and Others Vs Jharkhand Education Tribunal and Others
Jharkhand High Court · (2009) 08 JH CK 0040
Jharkhand Education Tribunal Act, 2005 — Section 11, 13, 15, 9
High Courts18 Aug 2009Dismissed
Tarun Kumar Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 34, 366A, 376
High Courts17 Aug 2009Dismissed
Vinod Kumar Khindaria and Sushil Kumar Agrawal Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0073
Bihar and Orissa Excise Act, 1915 — Section 47, 78(4), 96
High Courts17 Aug 2009
Jailunish Miyan @ Md. Jailunish and Jabir Mian Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0050
Penal Code, 1860 (IPC) — Section 147, 149, 323, 341, 354
High Courts17 Aug 2009Dismissed
Ram Chandra Prasad Vs Bharat Coking Coal Ltd., Assistant Labour Commissioner (Central) Cum-Controlling Authority under Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) Cum-Appellate Authority under Payment of Gratuity Act, 1972
Jharkhand High Court · (2009) 08 JH CK 0027
High Courts13 Aug 2009Allowed
Alok Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0098
Forest Act, 1927 — Section 52, 52(5)
High Courts13 Aug 2009
Pradeep Ram Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0081
Penal Code, 1860 (IPC) — Section 395