High Courts01 May 2009Dismissed
Laxmi Prasad Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0103
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,066 of 1,479
High Courts01 May 2009Allowed
Daya Shankar Pathak Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2405 : (2009) 122 FLR 831
Bihar Pension Rules, 1950 — Rule 43
High Courts01 May 2009Allowed
Raj Kishore Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0067
Bihar/Jharkhand Pension Rules, 1950 — Rule 43 B
High Courts01 May 2009
Dr. Nagendra Prasad and (10) Ors. and Sukhdeo Prasad and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0062
High Courts30 Apr 2009Dismissed
Lajrus Oraon and Pitrus Oraon Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0145
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts30 Apr 2009Dismissed
State of Jharkhand and Others Vs Braj Kishore Singh and Others
Jharkhand High Court · (2009) 04 JH CK 0136
High Courts30 Apr 2009Dismissed
State of Jharkhand and Others Vs Raj Bansh Tewary and Others
Jharkhand High Court · (2009) 04 JH CK 0135
High Courts30 Apr 2009Dismissed
State of Jharkhand and Others Vs Thakur Ajit Kumar and Others
Jharkhand High Court · (2009) 04 JH CK 0134
High Courts30 Apr 2009Allowed
Rajendra Modi, Mangru Modi, Domini Modiyan and Surendra Modi Vs State of Bihar
Jharkhand High Court · (2009) 04 JH CK 0133
Penal Code, 1860 (IPC) — Section 149, 201, 217, 304B, 34
High Courts30 Apr 2009Dismissed
Dr. Violet Kerketta Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 57 BLJR 2486
Constitution of India, 1950 — Article 226, 73
High Courts30 Apr 2009Allowed
Hindya Dhan Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 57 BLJR 2470
Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 14
High Courts30 Apr 2009Allowed
Employers in relation to the Management of Katras Choitudih Colliery of Bharat Coking Coal Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. I and Another
Jharkhand High Court · (2009) 57 BLJR 2448 : (2011) 2 JCR 543
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts30 Apr 2009
Dharma Nath Das Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2009) 57 BLJR 2440
High Courts30 Apr 2009Allowed
Heavy Engineering Corporation Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Jharkhand High Court · (2009) 122 FLR 431 : (2011) 3 JCR 146
Industrial Disputes Act, 1947 — Section 10
High Courts30 Apr 2009Allowed
Kedar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0011
Constitution of India, 1950 — Article 14
High Courts29 Apr 2009Dismissed
M/s Oriental Insurance Com Vs Agni Devi and Others
Jharkhand High Court · (2012) 2 JLJR 17
Motor Vehicles Act, 1988 — Section 170
High Courts29 Apr 2009Dismissed
Smt. Sheela Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0118
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 114, 34, 406, 494, 498A
High Courts29 Apr 2009Dismissed
Mukund Chandra Pandit and Sunita Jha Vs The State of Jharkhand and Smt. Asha Rani Pal
Jharkhand High Court · (2009) 04 JH CK 0109
Penal Code, 1860 (IPC) — Section 498A
High Courts29 Apr 2009Dismissed
Law Sahu Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0078
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304(B)
High Courts29 Apr 2009Dismissed
Workmen represented by Secretary, Rashtrita Colliery Mazdoor Sangh Vs Employers in relation to the Management of Lodna Colliery of BCCL
Jharkhand High Court · (2011) 3 JCR 141