High Courts13 Aug 2009Allowed
Anand Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 08 JH CK 0077
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,048 of 1,479
High Courts13 Aug 2009Dismissed
Md. Akram and Md. Mukarram Vs Md. Mohinuddin
Jharkhand High Court · (2009) 08 JH CK 0043
Registration Act, 1908 — Section 17
High Courts13 Aug 2009
Chanduka Hi-tech Steels Pvt. Ltd. Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 08 JH CK 0010
High Courts12 Aug 2009Dismissed
Shivnarayan Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 08 JH CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157, 161, 162
High Courts12 Aug 2009Dismissed
Shree Bhagwati Rice and Flour Mills and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0018
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 138
High Courts11 Aug 2009Allowed
Nilotpal Roy and Jagdish Singh Vs State of Jharkhand and Labour Enforcement Officer (Central)
Jharkhand High Court · (2010) 126 FLR 223
Equal Remuneration Act, 1976 — Section 10, 2, 8Payment of Gratuity Act, 1972 — Section 2
High Courts11 Aug 2009
Bulaki Mahto Vs Central Coalfield Ltd., Ranchi and others
Jharkhand High Court · (2009) 123 FLR 509
High Courts11 Aug 2009Allowed
Alphonce Toppo. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0031
High Courts11 Aug 2009Dismissed
Central Coalfields Limited Officers Benevolent Society Vs The New India Assurance Company Limited and The Branch Manager, The New India Assurance Company Limited
Jharkhand High Court · (2009) 08 JH CK 0012
High Courts11 Aug 2009Dismissed
Samin Ansari Vs Hindustan Steel Works Construction Ltd.
Jharkhand High Court · (2009) 08 JH CK 0009
High Courts10 Aug 2009Dismissed
Birendra Prasad Singh and Udai Bhan Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0082
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 193, 323, 34, 342
High Courts10 Aug 2009Allowed
Mrs. Anjali Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0079
High Courts10 Aug 2009
Bindyachal Choubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) CriLJ 1531
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 461, 471Prevention of Corruption Act, 1988 — Section 11, 12, 13, 19, 7
High Courts10 Aug 2009Allowed
Shakuntala Devi, Sardar Harjinder Pal Singh and Sardar Manmeet Singh Vs State of Jharkhand, District Registrar and District Sub-Registrar Shakuntala Devi Vs State of Jharkhand, Mrs. Harbans Kaur @ Harbans Kaur Saluja Sardar Harjinder Pal Singh and Sardar Manmeet Singh Vs State of Jharkhand, Manohar Lal Chourasia and Sant Lal Chourasia
Jharkhand High Court · AIR 2010 Jhar 56 : (2010) 7 RCR(Civil) 1032
Registration Act, 1908 — Section 34, 35
High Courts10 Aug 2009Dismissed
Md. Nizamuddin Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 2009Allowed
Hindustan Copper Corporation Vs Sanjay Ghosal
Jharkhand High Court · (2011) ACJ 612
Workmens Compensation Act, 1923 — Section 30
High Courts10 Aug 2009Allowed
Avatar Singh and Mohinder Singh Vs The State of Jharkhand and District Mining Officer
Jharkhand High Court · (2009) 08 JH CK 0014
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(4), 4Penal Code, 1860 (IPC) — Section 120B, 34, 353, 447, 467
High Courts10 Aug 2009Dismissed
Rajendra Rai Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 498A
High Courts07 Aug 2009Dismissed
Ram Subhag Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 200, 36, 482Penal Code, 1860 (IPC) — Section 153, 154, 190, 200, 203
High Courts06 Aug 2009
Mangal Deo Oraon Vs State of Jharkhand
Jharkhand High Court · (2009) 08 JH CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 157, 172(2), 313Penal Code, 1860 (IPC) — Section 201, 302