High Courts17 Feb 2009Allowed
Kumari Nilmani Sushma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1698 : (2009) 2 JCR 276
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,082 of 1,479
High Courts17 Feb 2009Allowed
Kartik Singh Munda Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1691
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34, 448
High Courts17 Feb 2009Allowed
Krishna Prasad Singh Vs The State of Bihar
Jharkhand High Court · (2009) 57 BLJR 1721
Penal Code, 1860 (IPC) — Section 302, 364
High Courts17 Feb 2009Dismissed
Hari Manmohan Chaudhary Vs The Chairman, Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 2 JCR 83
High Courts17 Feb 2009Allowed
Lakshman Prasad Vs Bihar State Housing Board and Others
Jharkhand High Court · (2009) 2 JCR 278
Constitution of India, 1950 — Article 226
High Courts17 Feb 2009Allowed
Gopal Lohar Vs The State of Bihar
Jharkhand High Court · (2009) 2 JCR 321
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts17 Feb 2009Allowed
Rabi Dan and Guddi Mandal Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) CriLJ 4500 : (2011) 2 JCR 85
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 386, 395
High Courts16 Feb 2009Allowed
Sheo Nandan Ram and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1677
Constitution of India, 1950 — Article 309Elementary School Teachers Promotion Rules, 1993 — Rule 7(2)
High Courts13 Feb 2009Dismissed
Employer in relation to the Management of Life Insurance Corporation Vs The Union of India (UOI), Joint Secretary, National Life Insurance Employees Association, Shri B.N.P. Srivasatava and Assistant Labour Commissioner (Central) Sr. Divisional Manger Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 57 BLJR 1735
Life Insurance Corporation Act, 1956 — Section 48(2)
High Courts13 Feb 2009Dismissed
Shiv Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1710
Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 2009Allowed
Swapan Kumar Mitra Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 2 JCR 296
High Courts13 Feb 2009Dismissed
Karuna Kar Barik Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 02 JH CK 0086
High Courts13 Feb 2009Dismissed
Gaya Ram @ Gaya Ram Sah Vs B.C.C.L. and Others
Jharkhand High Court · (2009) 2 JCR 417
High Courts13 Feb 2009Dismissed
Kailash Kumar Mandal Vs The Commissioner, Coal Mines Provident Fund and Another
Jharkhand High Court · (2009) 2 JCR 283
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 2009Dismissed
Ganesh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 295
Penal Code, 1860 (IPC) — Section 376, 511
High Courts13 Feb 2009Allowed
Mahendra Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 02 JH CK 0041
High Courts13 Feb 2009Allowed
Director, Central Institute Psychiatry Vs Kundan Singh
Jharkhand High Court · (2009) 57 BLJR 1431 : (2009) 2 JCR 258
Constitution of India, 1950 — Article 311, 311(2)
High Courts12 Feb 2009
Sri Surendra Prasad Vs The Coal India Ltd. and Others
Jharkhand High Court · (2009) 02 JH CK 0097
High Courts12 Feb 2009
Chandra Bati Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 293
High Courts12 Feb 2009Dismissed
Jhamia Devi Vs Md. Kalim and Others
Jharkhand High Court · (2009) 02 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 109, 149, 341, 376