High Courts03 Mar 2009Allowed
Randhir Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 03 JH CK 0072
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,079 of 1,479
High Courts03 Mar 2009Dismissed
Birendra Kumar Thakur Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0058
High Courts03 Mar 2009Dismissed
Gurwa Patar @ Gurua Patar Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0055
Penal Code, 1860 (IPC) — Section 201, 302
High Courts03 Mar 2009
Smt. Alorani Das (Sarkar) Vs State of Bihar and Others
Jharkhand High Court · (2009) 2 JCR 356
High Courts03 Mar 2009Allowed
Deo Nath Mahto Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 03 JH CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 342, 376
High Courts03 Mar 2009
Sukhdeo Kumhar and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Mar 2009
Gerald Emili Moses Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts02 Mar 2009Dismissed
Sanjay Kumar Budhiya Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 97
High Courts02 Mar 2009Dismissed
Suraj Baskey Vs Bitiya Baskey and Others
Jharkhand High Court · (2009) 03 JH CK 0027
High Courts02 Mar 2009Dismissed
Shyam Enterprises Vs IVO Pharmaceutical Pvt. Ltd.
Jharkhand High Court · (2009) 03 JH CK 0008
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(b)
High Courts28 Feb 2009Allowed
Mukesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 02 JH CK 0017
High Courts27 Feb 2009Allowed
Faiz Murtaza Ali Vs Syed Askari Hadi Augustine Imam and Another
Jharkhand High Court · AIR 2010 Jhar 6 : (2011) 6 RCR(Criminal) 1659
High Courts27 Feb 2009
The New India Assurance Co. Ltd. Vs Umesh Prasad Gupta and Others
Jharkhand High Court · (2010) ACJ 1875 : (2009) 57 BLJR 1953
High Courts27 Feb 2009
Parmanand Singh Vs Dilip Jaiswal and Another
Jharkhand High Court · (2011) 3 JCR 152
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2
High Courts26 Feb 2009Allowed
Manoj Kumar Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 02 JH CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Feb 2009
Dilip Bauri and Shankar Bauri Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1389
Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34
High Courts26 Feb 2009Allowed
Laxmi Sao Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 57 BLJR 1723
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts26 Feb 2009Allowed
The Management of Bokaro Steel Plant of Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2009) 57 BLJR 1732 : (2010) 2 LLJ 49
Industrial Disputes Act, 1947 — Section 25F, 2OO
High Courts26 Feb 2009Dismissed
Rameshwar Prasad Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 02 JH CK 0063
High Courts26 Feb 2009
Smt. Manorma Devi Vs Employers in relation to the Management of Tata D.A.V. School
Jharkhand High Court · (2009) 02 JH CK 0056
Industrial Disputes Act, 1947 — Section 25F