High Courts23 Jun 2009Allowed
Chandan Hansda Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 06 JH CK 0006
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,058 of 1,479
High Courts22 Jun 2009
Khaderan Sharma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 06 JH CK 0019
Constitution of India, 1950 — Article 14
High Courts22 Jun 2009
Lakhan Sao Vs Most. Laxmi Devi and Others
Jharkhand High Court · (2009) 06 JH CK 0012
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts28 May 2009
Sardul Auto Works Pvt. Ltd. Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 5 RCR(Civil) 58
Electricity Act, 2003 — Section 126, 127, 135, 138, 56Penal Code, 1860 (IPC) — Section 379
High Courts28 May 2009
Mrs. Sushma Gupta Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0126
High Courts28 May 2009
Sri Anand Kumar Jaiswal Vs Sarju Prasad Singh and Others
Jharkhand High Court · (2009) 05 JH CK 0087
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts28 May 2009Allowed
Lal Mohan Singh Vs The Bharat Cooking Coal Limited and Others
Jharkhand High Court · (2009) 05 JH CK 0070
Constitution of India, 1950 — Article 14, 16, 19, 21, 311(2)
High Courts28 May 2009Dismissed
Dipchand Dohre Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 05 JH CK 0041
Central Industrial Security Force Rules, 1969 — Rule 29A, 31ACentral Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts28 May 2009Allowed
Chadra Tirkey Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0017
High Courts28 May 2009Dismissed
Ramesh Pramanik Vs The State of Bihar and Others
Jharkhand High Court · (2009) 05 JH CK 0007
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(3)A, 5, 71A
High Courts27 May 2009
Ceramic Malleable Mazdoor Sangh and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2468
Constitution of India, 1950 — Article 14, 19, 21, 23, 298
High Courts27 May 2009Allowed
Sukhu Manjhi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2010) 3 SLR 573
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 18, 2
High Courts27 May 2009Dismissed
Babi Bala Devi and Others Vs Sri Ramlal Nonia and Another
Jharkhand High Court · (2011) ACJ 79 : AIR 2010 Jhar 8
Motor Vehicles Act, 1988 — Section 147, 95
High Courts27 May 2009Dismissed
Binay Kumar Singh and Others Vs The State of Jharkhand and Ashok Kumar Sharma
Jharkhand High Court · (2009) 57 BLJR 2483
Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 227Railway Protection Force Act, 1957 — Section 20(3)
High Courts27 May 2009Allowed
Dugu Manjhi and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2205
Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts27 May 2009Allowed
Gupteshwar Singh and Another Vs Juneja and Others
Jharkhand High Court · (2011) ACJ 150
High Courts26 May 2009Dismissed
Guddi @ Farhat Parveen and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts26 May 2009Dismissed
Phuleshwar Rabidas Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0133
State Commission for Backward Classes Act, 1993 — Section 17(2)(a), 3, 4(1)
High Courts26 May 2009Dismissed
Parmeshwar Poddar Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 57 BLJR 2177
Central Civil Services (Pension) Rules, 1972 — Rule 48Fundamental Rules — Rule 48, 56
High Courts26 May 2009Dismissed
Kamlesh Mahto Vs Central Coalfields Limited and Others
Jharkhand High Court · (2009) 05 JH CK 0059