High Courts27 Jul 2009
Shiv Nath Prasad Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 07 JH CK 0020
Pension Rules — Rule 43
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,051 of 1,479
High Courts24 Jul 2009Dismissed
Malti Devi (Ms.) Vs Management of I.E.S. India Ltd. and Another
Jharkhand High Court · (2009) 123 FLR 926 : (2010) 2 LLJ 547
Industrial Disputes Act, 1947 — Section 25F, 25G, 25N
High Courts24 Jul 2009
Madan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0126
Constitution of India, 1950 — Article 309
High Courts24 Jul 2009
Niranjan Prasad Deo Vs P.P. Sharma, Chief Secretary, State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0118
High Courts24 Jul 2009Allowed
Ganshu Baitaria Vs State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jul 2009Dismissed
Somnath Chandra Vs The State of Jharkhand and Ramanand Prasad
Jharkhand High Court · (2009) 07 JH CK 0082
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 405, 406, 408, 415
High Courts24 Jul 2009Dismissed
Jay Prakash Roy Vs The State of Jharkhand and Dinesh Paswan
Jharkhand High Court · (2009) 07 JH CK 0067
Penal Code, 1860 (IPC) — Section 34, 353, 420, 447, 467Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts24 Jul 2009
Nagia Devi Vs Central Coalfield Limited and Others
Jharkhand High Court · (2009) 57 BLJR 2716
Constitution of India, 1950 — Article 226
High Courts24 Jul 2009Allowed
Bimalendu Kumar Chatterjee Vs Regional Labour Commissioner (Central) and Others
Jharkhand High Court · (2009) 57 BLJR 2710 : (2009) 123 FLR 726 : (2010) 1 LLJ 402
Constitution of India, 1950 — Article 14, 19(1), 21Payment of Gratuity Act, 1972 — Section 4, 7, 7(2), 7(3), 7(3A)
High Courts24 Jul 2009Allowed
Rajendra Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0045
Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jul 2009
Haradhan Goswami Vs The Bank of India and Others
Jharkhand High Court · (2009) 07 JH CK 0011
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts23 Jul 2009Dismissed
H.M.P. Singh, M.A. Ramaswami and S.M. Mohanty Vs The State of Jharkhand and Inspector of Factories
Jharkhand High Court · (2009) 122 FLR 1031 : (2010) 1 LLJ 78 : (2011) 6 RCR(Criminal) 496
Bihar Factories Act, 1950 — Section 55A, 56ABihar Factories Rules, 1956 — Rule 55A, 56AFactories Act, 1950 — Section 106, 29, 92
High Courts23 Jul 2009Dismissed
Binod Kumar Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 07 JH CK 0072
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 482, 6Family Courts Act, 1984 — Section 10, 3, 7, 8
High Courts23 Jul 2009Allowed
Suman Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0068
High Courts23 Jul 2009
Goverdhan Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0052
High Courts23 Jul 2009Allowed
Dr. G.K. Lath @ Gopal Krishna Lath Vs State of Jharkhand and Another
Jharkhand High Court · (2010) CriLJ 262 : (2011) 7 RCR(Criminal) 934
Penal Code, 1860 (IPC) — Section 342, 347, 387, 504, 506
High Courts23 Jul 2009Allowed
Bhubneshwar Mandal Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2009) 07 JH CK 0038
Bihar State Electricity Board Service Regulations, 1976 — Rule 78
High Courts23 Jul 2009Allowed
Anil Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0037
High Courts23 Jul 2009Dismissed
Hari Narayan Deo Vs Md. Akhtar
Jharkhand High Court · (2009) 07 JH CK 0035
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts23 Jul 2009
Techno Engineering Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 57 BLJR 2703
Electricity Act, 2003 — Section 126, 127Penal Code, 1860 (IPC) — Section 379