COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,091 of 1,479

High Courts09 Jan 2009Allowed

Gaurchandra Gorain and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2009) 57 BLJR 1450

Criminal Procedure Code, 1973 (CrPC) — Section 167, 319, 319(1), 319(4)Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts09 Jan 2009

Shanti Cement (P) Ltd. Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · AIR 2009 Jhar 63 : (2009) 57 BLJR 1774 : (2009) ELR 332 : (2009) 1 JCR 622

Electricity Act, 2003 — Section 126, 135

High Courts07 Jan 2009Allowed

Nand Kishore Sharma Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 01 JH CK 0099

High Courts07 Jan 2009Dismissed

Eyelex Cinema Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 01 JH CK 0088

Aircraft Act, 1934 — Section 9A

High Courts07 Jan 2009Dismissed

Nand Kishore Bhagat Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 914 : (2009) 121 FLR 91 : (2009) 3 LLJ 685

Minimum Wages Act, 1948 — Section 20(3)

High Courts07 Jan 2009Allowed

Dineshwar Rai and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 906 : (2009) 1 JCR 626

Bihar Pension Rules, 1950 — Rule 43(b)

High Courts07 Jan 2009Allowed

Banke Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 904 : (2009) 1 JCR 630

Bihar Pension Rules, 1950 — Rule 43(b)

High Courts07 Jan 2009Allowed

Charki Devi Vs Union of India (UOI)

Jharkhand High Court · (2009) 57 BLJR 932

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2)

High Courts07 Jan 2009Dismissed

Mrs. Menon Ekka Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 57 BLJR 930

Aircraft (Demolition of obstructions caused by Buildings and Trees etc.) Rules, 1994 — Rule 3, 4, 4(1), 4(2), 5Aircraft Act, 1934 — Section 9A, 9A(1), 9A(3)

High Courts07 Jan 2009Allowed

Prayag Modi and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 1 JCR 611

Penal Code, 1860 (IPC) — Section 323, 34, 341, 379, 384

High Courts06 Jan 2009Allowed

Aparajita Jha Vs The State of Jharkhand and Shri Mahabir Uraon

Jharkhand High Court · (2009) CriLJ 3088

Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Penal Code, 1860 (IPC) — Section 109, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 4

High Courts06 Jan 2009Allowed

Sah Ajam Khan Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 2 JCR 314

Penal Code, 1860 (IPC) — Section 406, 420

High Courts06 Jan 2009Allowed

Bimal Wire Nail Industries Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2009 Jhar 61 : (2009) 57 BLJR 912

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 5(2), 6, 63, 7, 9

High Courts06 Jan 2009Dismissed

Sauna Munda No. 1 @ Sawana Munda No. 1 Vs Central Coal Field Limited and Others

Jharkhand High Court · (2009) 57 BLJR 909 : (2009) 1 JCR 631

High Courts06 Jan 2009Dismissed

State Vs Kulwant Singh and Others

Jharkhand High Court · (2009) 2 JCR 316

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482

High Courts05 Jan 2009Dismissed

Ujwal Chandra Vs The State of Jharkhand and Another

Jharkhand High Court · (2009) 01 JH CK 0117

Penal Code, 1860 (IPC) — Section 354, 500, 501, 502, 504Press and Registration of Books Act, 1867 — Section 1

High Courts05 Jan 2009Allowed

Arun Kumar Mandal Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 917 : (2009) 120 FLR 830 : (2009) 1 JCR 496

Pension Rules — Rule 43

High Courts05 Jan 2009Allowed

Janki Prasad Sharma Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 919

Bihar/Jharkhand Pension Rules, 1950 — Rule 43(b)

High Courts05 Jan 2009Dismissed

Kartik Chandra Paul Vs Smt. Baruna Tripathy and Others

Jharkhand High Court · AIR 2009 Jhar 57

Criminal Procedure Code, 1973 (CrPC) — Section 151

High Courts05 Jan 2009

Pitharam Samoda and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 01 JH CK 0030

Penal Code, 1860 (IPC) — Section 34, 420, 467, 468