High Courts15 May 2009Dismissed
Central Coalfields Limited Vs Ajay Transport Company and Others
Jharkhand High Court · AIR 2010 Jhar 19 : (2010) 3 BC 177
Constitution of India, 1950 — Article 12, 14, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,062 of 1,479
High Courts15 May 2009Allowed
Aventis Pharma Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1900 : (2010) 5 RCR(Civil) 516
Drugs and Cosmetics Act, 1940 — Section 23Drugs and Cosmetics Rules, 1945 — Rule 51, 66, 66(2)
High Courts15 May 2009
Birendra Prasad Rai Vs Coal India Limited and Others
Jharkhand High Court · (2009) 122 FLR 243
High Courts15 May 2009Allowed
Rabi Kumar @ Ravi Kumar Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0105
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts15 May 2009Dismissed
Yasin Quaraishi Vs Noorjahan Khatoon and Another
Jharkhand High Court · (2009) 2 DMC 559 : (2010) 6 RCR(Criminal) 2472
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5, 5(3)
High Courts15 May 2009Dismissed
Parmatma Yadav @ Parmatma Nand Yadav Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0096
High Courts15 May 2009Dismissed
Ram Bahadur Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0078
High Courts15 May 2009Dismissed
Smt. Sushila Kumari and Another Vs The Bharat Cooking Coal Ltd. and Others
Jharkhand High Court · (2009) 05 JH CK 0077
High Courts15 May 2009Allowed
Sriman Marandi Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0058
Penal Code, 1860 (IPC) — Section 342, 366, 384
High Courts15 May 2009Dismissed
Prabhu Dayal Vs State of Jharkhand and Hari Lal
Jharkhand High Court · (2009) 2 ALD(Cri) 26 : (2010) CriLJ 1209 : (2010) 5 RCR(Criminal) 646
Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts14 May 2009Dismissed
Sukat Bhuiya @ Rameshwar Bhuiya Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 May 2009Dismissed
Ramdeo Uraon and Raj Kumar Uraon Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0152
Arms Act, 1959 — Section 35Penal Code, 1860 (IPC) — Section 307, 34, 353, 398
High Courts14 May 2009Allowed
Md. Sawood Alam Vs The State of Bihar and Others
Jharkhand High Court · (2009) 05 JH CK 0151
Bihar Pension Rules, 1950 — Rule 43
High Courts14 May 2009Allowed
Basanti Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 122 FLR 172
High Courts14 May 2009
Ramdeo Uraon, Raj Kumar Uraon and Raman Turi Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0008
Penal Code, 1860 (IPC) — Section 398
High Courts13 May 2009Dismissed
Ajay Prasad Vs Life Insurance Corporation of India and Others
Jharkhand High Court · (2009) 05 JH CK 0160
High Courts13 May 2009
Jhandu Mahto and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 395
High Courts13 May 2009Dismissed
Ajay Kumar Singh Vs The State of Bihar and Others
Jharkhand High Court · (2009) 05 JH CK 0121
High Courts13 May 2009
Narendra Pratap Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0106
Penal Code, 1860 (IPC) — Section 34, 419, 420, 465, 467
High Courts13 May 2009
Gopal Keshri Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0080
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 409