High Courts05 Jan 2009Allowed
Sushil Kumar Khowala @ Sushil Kumar and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 1114
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 472
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,092 of 1,479
High Courts05 Jan 2009
Shiv Shankar Vs Central Coalfields Limited and Others
Jharkhand High Court · (2009) 121 FLR 688
High Courts05 Jan 2009Allowed
Sushil Kumar Khowala @ Sushil Kumar and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 1114
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 472
High Courts04 Jan 2009Dismissed
Shashi Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 01 JH CK 0045
Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 226
High Courts04 Jan 2009Dismissed
Pitho Bhuiya Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1672
Penal Code, 1860 (IPC) — Section 307, 34, 363, 376, 452
High Courts23 Dec 2008Allowed
Shyam Lal Sahu, Surendra Gope and Jagarnath Sahu Vs The State of Jharkhand and Ajay Prasad, Officer-in-Charge
Jharkhand High Court · (2009) 57 BLJR 945
Criminal Procedure Code, 1973 (CrPC) — Section 4Forest Act, 1927 — Section 33, 41, 42, 52(3)Jharkhand Mines and Minerals Act — Section 54
High Courts23 Dec 2008Allowed
Ujjawal Kumar Sinha and Karunakar Prasad Vs The State of Bihar
Jharkhand High Court · (2008) 12 JH CK 0095
Penal Code, 1860 (IPC) — Section 147, 342, 376, 380, 427
High Courts23 Dec 2008Partly Allowed
Mangra Uraon, Etwa Uraon and Sanichara Uraon Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 1908
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts23 Dec 2008Dismissed
The Management of Bharat Refractories Limited Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 12 JH CK 0087
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18
High Courts23 Dec 2008Allowed
Samundra Nath Pandey and Jitendra Mishra Vs The State of Jharkhand
Jharkhand High Court · (2008) 12 JH CK 0072
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 2008Dismissed
Bipin Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2008) 12 JH CK 0068
Arms Act, 1959 — Section 27, 35Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts22 Dec 2008
Dr. Jitendra Kumar Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0105
High Courts22 Dec 2008Allowed
Harish Chandra Keshri Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0079
Chotanagpur Tenancy Act, 1908 — Section 46, 49, 49(1) , 49(2), 49(3)
High Courts22 Dec 2008Dismissed
Swararaj Thackeray @ Raj Thackeray Vs The State of Jharkhand and Hamid Raza Khan @ Hamid Raza
Jharkhand High Court · (2008) 12 JH CK 0073
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 177, 179, 2, 20Penal Code, 1860 (IPC) — Section 117, 153, 153A, 153B, 295A
High Courts22 Dec 2008Allowed
Chen Pao Lin Vs The State of Jharkhand and Shri Rajesh Emaneul Patro
Jharkhand High Court · (2008) 12 JH CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts22 Dec 2008
Telco Club. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0014
Employees State Insurance Act, 1948 — Section 1, 1(5), 2(12), 45(A), 75
High Courts19 Dec 2008Allowed
Smt. Bindeshwari Mishra Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 57 BLJR 959
Central Civil Services (Pension) Rules, 1972 — Rule 2, 3, 4
High Courts19 Dec 2008Allowed
Deolal Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 943
Bihar/Jharkhand Pension Rules, 1950 — Rule 43
High Courts19 Dec 2008Allowed
Ram Naresh Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 12 JH CK 0053
High Courts19 Dec 2008Dismissed
Rinku Devi Vs Abhimanyu Singh and Another
Jharkhand High Court · (2008) 12 JH CK 0051
Employees Compensation Act, 1923 — Section 30