High Courts19 Dec 2008Dismissed
Rohan Rawani Vs Mohi Rawani and Others
Jharkhand High Court · (2009) CriLJ 3087
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 147, 148, 379, 427
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,093 of 1,479
High Courts19 Dec 2008Dismissed
Deepak Malakar Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) 12 JH CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366A
High Courts19 Dec 2008Allowed
The Deputy Inspector General, C.I.S.F. Unit Bokaro Steel Plant Vs Shri Sajjan Kumar and Others
Jharkhand High Court · (2008) 12 JH CK 0037
Constitution of India, 1950 — Article 226
High Courts19 Dec 2008Dismissed
Arbind Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0024
High Courts19 Dec 2008Allowed
Indrajeet Sanyal, Laxmi Narayan Mahato, Sri Kumar Mitra and Udit Kumar Bhagat Vs State of Jharkhand and Awadhesh Kumar Singh
Jharkhand High Court · (2009) 57 BLJR 1116
Jharkhand Minor Mineral Concession Rules, 2004 — Rule 57Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4Penal Code, 1860 (IPC) — Section 120B, 34, 379, 411, 414
High Courts18 Dec 2008Allowed
Sudarshan Poddar Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 1 BC 573 : (2009) CriLJ 1906 : (2010) 1 Crimes 175
Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts18 Dec 2008
Anil Kumar Tirkey Vs Neelam Kumari Kachhap (Tirkey)
Jharkhand High Court · AIR 2009 Jhar 33
Divorce Act, 1869 — Section 22, 23, 41Family Courts Act, 1984 — Section 19
High Courts18 Dec 2008Allowed
Subhadra Devi Vs Life Insurance Corporation of India and Others
Jharkhand High Court · AIR 2009 Jhar 87 : (2009) 1 JCR 571
High Courts18 Dec 2008Dismissed
Sushant Jha, Senior Divisional Personal Officer Vs Presiding Officer of Central Administrative Tribunal and Another
Jharkhand High Court · (2008) 12 JH CK 0045
High Courts18 Dec 2008Allowed
Anil Kumar Singh Vs Smt. Shobha Prasad
Jharkhand High Court · (2009) 1 JCR 321
Workmens Compensation Act, 1923 — Section 30
High Courts18 Dec 2008
Dr. Banshidhar Sharma Vs Birsa Agriculture University and Others
Jharkhand High Court · (2009) 2 JCR 364
High Courts18 Dec 2008Dismissed
Prem Sagar Keshri Vs The State of Jharkhand
Jharkhand High Court · (2008) 12 JH CK 0017
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 409, 420
High Courts18 Dec 2008Dismissed
Anik Industries Limited Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2009) 2 JCR 382
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts17 Dec 2008Dismissed
Central Coalfields Ltd. and Others Vs Rohit Turi
Jharkhand High Court · (2008) 12 JH CK 0112
High Courts17 Dec 2008Dismissed
Kalpana Lodhiya Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0103
High Courts17 Dec 2008Dismissed
Chhedi Paswan Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 671 : (2009) 1 JCR 549
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 34, 386
High Courts17 Dec 2008Dismissed
Sateesh Kumar Das Vs The Union of India (UOI) and Others
Jharkhand High Court · (2008) 12 JH CK 0059
High Courts17 Dec 2008Allowed
Pradeep Vijay Toppo Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 12 JH CK 0044
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts17 Dec 2008Allowed
Vol Builders Private Limited and Another Vs Janab Salim Saheb and Another
Jharkhand High Court · AIR 2009 Jhar 84 : (2009) 57 BLJR 680 : (2009) 1 JCR 318
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 11, Order 21 Rule 97
High Courts17 Dec 2008
Md. Anis Ansari Vs Md. Ushman @ Unush and Others
Jharkhand High Court · (2009) 1 JCR 553
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27