High Courts06 Aug 2009Dismissed
Rekha Rashmi Vs State of Jharkhand, Prof. A.A. Khan, Vice Chancellor, Sri Jyoti Kumar, Registrar, Ranchi University and Dr. Javed Ahmed, Principal, Marwari College
Jharkhand High Court · (2009) 08 JH CK 0059
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,049 of 1,479
High Courts06 Aug 2009Allowed
Chote Lal Prasad Sinha Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2009) 08 JH CK 0054
Bihar Pension Rules, 1950 — Rule 43, 43B
High Courts06 Aug 2009Allowed
Sakaldeep Munda Vs Central Coalfields Limited, Chairman-cum-Managing Director, CCL, Director (Personnel) CCL and Sr. Personnel Officer, Topa Colliery
Jharkhand High Court · (2009) 08 JH CK 0016
Industrial Disputes Act, 1947 — Section 18(3), 2
High Courts06 Aug 2009Allowed
Dr. Gauri Shankar Prasad Verma and Another Vs The Presiding Officer, Motor Vehicle Accident Claims Tribunal and Others
Jharkhand High Court · (2011) ACJ 297
Motor Vehicles Act, 1988 — Section 1, 10, 100, 101, 102
High Courts06 Aug 2009Dismissed
Kanhaiya Rout Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0007
High Courts05 Aug 2009
Central Coalfields Limited Vs State of Bihar (Jharkhand)
Jharkhand High Court · (2009) 08 JH CK 0100
High Courts05 Aug 2009
State of Bihar Now Jharkhand and Others Vs Basudeo Lal Gupta
Jharkhand High Court · AIR 2010 Jhar 39 : (2010) 5 RCR(Civil) 938
Bihar Land Reforms Act, 1950 — Section 4Limitation Act, 1963 — Section 5
High Courts05 Aug 2009Dismissed
Management of Bokaro Steel Plant Vs Workman Ragini Devi and another
Jharkhand High Court · (2009) 123 FLR 1026
High Courts05 Aug 2009Allowed
Jageshwar Prasad Vs The State of Jharkhand and Nitai Kumar Dasgupta
Jharkhand High Court · (2009) 08 JH CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 385, 417
High Courts05 Aug 2009Dismissed
Sanjay Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0046
High Courts05 Aug 2009Dismissed
Alok Goyal Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 08 JH CK 0035
High Courts05 Aug 2009Dismissed
Man Singh Melgandi Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0008
High Courts05 Aug 2009Allowed
Ranjay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0002
High Courts04 Aug 2009Allowed
Bhupendra Nath Mistry Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 08 JH CK 0093
High Courts04 Aug 2009Allowed
The Bank of India Vs A.V. Paniker and Another
Jharkhand High Court · (2009) 08 JH CK 0061
High Courts04 Aug 2009Dismissed
Management of Steel Authority of India, Bokaro Steel Plant Vs The Workman Sri S.D. Pandey
Jharkhand High Court · (2009) 08 JH CK 0017
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts03 Aug 2009Allowed
Ramautar Sah Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2009) 08 JH CK 0072
High Courts03 Aug 2009Dismissed
Ashish Kumar Jain Vs The State of Jharkhand and Manoj Kumar Pandey
Jharkhand High Court · (2010) CriLJ 271 : (2010) 2 Crimes 314
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 190(1), 195Electricity (Amendment) Act, 2007 — Section 15
High Courts01 Aug 2009Allowed
Bandwan South Lamp Society Ltd. Vs Smt. Chana Singh and Others, Smt. Jatila Singh and Others, Smt. Shushila Singh and Others and Smt. Malati Singh and Others
Jharkhand High Court · (2009) 08 JH CK 0088
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts01 Aug 2009
Sabya Sachi Chatterjee Vs Hindustan Fertilizer Corporation Limited and Others
Jharkhand High Court · (2009) 08 JH CK 0053