High Courts22 May 2009Dismissed
C.V. Francis Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 122 FLR 833
Contract Act, 1872 — Section 3, 4, 5, 7
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,060 of 1,479
High Courts22 May 2009Dismissed
Markus Kujur Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 05 JH CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts22 May 2009Allowed
Azad Ansari and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts22 May 2009Allowed
Arun Kumar @ Arun Kumar Srivastava Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 05 JH CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 495, 498A, 506
High Courts22 May 2009Allowed
Rajeshwar Pd. Verma and Others Vs Vinoba Bhave University and Others
Jharkhand High Court · (2009) 05 JH CK 0025
Jharkhand State Universities Act, 2000 — Section 22, 22(2)
High Courts22 May 2009Dismissed
Samuel Munda Vs State of Bihar and Another
Jharkhand High Court · (2011) 1 JCR 456
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 May 2009Allowed
Tej Narayan Bhagat and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0139
High Courts21 May 2009
Bijoy Mining Company Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2009) 05 JH CK 0135
High Courts21 May 2009
Purah Yadav, Talo Yadav, Lukan Yadav and Bhekhlal Yadav Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0122
Criminal Law (Amendment) Act — Section 17(1)(ii)Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts21 May 2009
Saboon Nisa and Julekha Khatoon Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0099
High Courts21 May 2009
Goenda Oraon Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 626 : (2010) 2 Crimes 337
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts21 May 2009
Muneshwar Tiwari Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2009) 05 JH CK 0048
High Courts21 May 2009
Faiyaz Ahmad Vs Indian Iron and Steel Co. Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0036
High Courts21 May 2009Dismissed
Paulina Hemrom Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0034
High Courts21 May 2009Dismissed
Lakheshwar Sao @ Lakhan Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0033
Penal Code, 1860 (IPC) — Section 366, 376
High Courts20 May 2009Allowed
Tata Motors Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2179
Constitution of India, 1950 — Article 133(1)Industrial Disputes Act, 1947 — Section 10, 33A, 33C(2)
High Courts20 May 2009Allowed
Sukesh Kumar Mahto Vs Yugal Kishore Prasad and Another
Jharkhand High Court · (2010) ACJ 1792
Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts20 May 2009Allowed
Rita Singh @ Rita Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2481
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 306, 34, 482, 498A
High Courts20 May 2009Dismissed
Yogendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0046
Constitution of India, 1950 — Article 226
High Courts20 May 2009Allowed
Rajesh Kumar Sharma @ Rajesh Sharma and Another Vs Rabindra Kumar Bansal and Others
Jharkhand High Court · (2009) 05 JH CK 0019
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17