High Courts23 Dec 2009Dismissed
Dhaneshwar Gope and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0086
Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 342
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,343 judgments · page 1 of 68
High Courts23 Dec 2009Allowed
Mahendra Vishwakarma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0067
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts23 Dec 2009Dismissed
Ayub Mian Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 2009Allowed
Chander Sahu @ Chandra Kr. Gupta Vs State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0013
Essential Commodities Act, 1955 — Section 3, 7
High Courts23 Dec 2009
Twinkle Soni alias Rakesh Kumar Verma and Bablu Yadav Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 2213
Criminal Procedure Code, 1973 (CrPC) — Section 173, 439
High Courts23 Dec 2009Dismissed
State of Jharkhand and Others Vs Rites Ltd.
Jharkhand High Court · AIR 2010 Jhar 86
Arbitration Act, 1940 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Dec 2009Dismissed
Prashanna Kumar Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0031
Constitution of India, 1950 — Article 14, 16, 21, 300
High Courts22 Dec 2009Dismissed
Ramesh Kumar Vs The State of Jharkhand, Director, Walfare Department, Govt. of Jharkhand, Deputy Commissioner and Deputy Development Commissioner
Jharkhand High Court · AIR 2010 Jhar 99
High Courts21 Dec 2009Allowed
Smt. Ambika Mahatain, Smt. Shankari Mahatain and Balichand Mahto Vs Miss Kalpana Roy Choudhary, Mahendra Mahato and Bhudev Chakerborty
Jharkhand High Court · (2009) 12 JH CK 0102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts21 Dec 2009
Bacha Singh @ Bachcha Singh Vs State of Jharkhand Brajendra Kumar Singh @ Bijendra Singh Vs State of Jharkhand Shashi Singh Vs State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 143, 149, 224, 225, 34
High Courts21 Dec 2009
Subodh Kumar Gupta @ Subodh Prasad Gupta Vs The State of Jharkhand (Vigilance)
Jharkhand High Court · (2010) 58 BLJR 326
Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts21 Dec 2009
Dhananjay Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0053
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 304, 304(II)
High Courts21 Dec 2009Dismissed
Baldeo Prasad Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0021
Penal Code, 1860 (IPC) — Section 304B
High Courts19 Dec 2009
Gajanand Prasad Keshri Vs The State of Jharkhand and Pramod Gupta
Jharkhand High Court · AIR 2010 Jhar 100
Legal Services Authorities Act, 1987 — Section 22C(7), 22C(8)
High Courts19 Dec 2009Allowed
Binod Sao Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 324 : (2011) 7 RCR(Criminal) 1499
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts19 Dec 2009
Rina Devi Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2009) 12 JH CK 0044
High Courts19 Dec 2009
Tausif Ali Vs The State of Jharkhand
Jharkhand High Court · AIR 2010 Jhar 108 : (2010) 1 BC 671
High Courts19 Dec 2009
Pravin Kumar and Others Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2010) 124 FLR 733 : (2010) 3 LLJ 544
Penal Code, 1860 (IPC) — Section 406, 420
High Courts18 Dec 2009Allowed
Birju Sao Vs The State of Jharkhand, The Deputy Commissioner and The Sub Divisionl Officer, Supply Department
Jharkhand High Court · (2009) 12 JH CK 0101
High Courts18 Dec 2009Allowed
Chamar Singh @ Raju Mahli and Paul Alexender @ Jendeer Minj Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0083
Penal Code, 1860 (IPC) — Section 34, 354, 376, 376(2)(g)