High Courts13 Nov 2009Dismissed
Ajaib Singh Vs State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 10 of 70
High Courts12 Nov 2009
Balmiki Dubey Vs Presiding Officer, Labour Court and The Management of Indian Steel and Wire Products Ltd.
Jharkhand High Court · (2009) 11 JH CK 0123
Industrial Disputes Act, 1947 — Section 10
High Courts12 Nov 2009Dismissed
State of Bihar Vs Peter Shanti Kujur
Jharkhand High Court · (2010) 58 BLJR 313
Penal Code, 1860 (IPC) — Section 409
High Courts12 Nov 2009Dismissed
Kuldip Minz and Benzamin Minz Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0037
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Nov 2009Allowed
Satyanarayan Kauntia and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2010) CriLJ 1964 : (2010) 126 FLR 218 : (2010) 5 RCR(Criminal) 259
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14A, 14AA, 7B
High Courts12 Nov 2009Dismissed
Sashi Kanti Pandit Vs The Secretary, Urban Development Department, Government of Bihar and Others
Jharkhand High Court · (2009) 11 JH CK 0030
High Courts12 Nov 2009Dismissed
Ram Chandra Prasad Vs Union of India (UOI)
Jharkhand High Court · (2009) 11 JH CK 0024
Border Security Force Act, 1968 — Section 40
High Courts11 Nov 2009Dismissed
Binod Kumar Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0146
Constitution of India, 1950 — Article 226
High Courts11 Nov 2009
Kameshwar Baitha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0124
High Courts11 Nov 2009Allowed
Arun Choudhury Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 11 JH CK 0111
Essential Commodities Act, 1955 — Section 3, 6B, 7
High Courts11 Nov 2009
Bipin Bihari Mahto, Duryodhan Mahto and Gangadhar Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0108
Chotanagpur Tenancy Act, 1908 — Section 89, 89(1), 89(2)
High Courts11 Nov 2009Dismissed
Bhatu Sao and Others Vs State of Jharkhand and Dayamanti Devi
Jharkhand High Court · (2009) 11 JH CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 107, 113, 144, 397
High Courts11 Nov 2009
Kamta Prasad Saw, Bhagwan Saw, Rajesh Saw @ Rajesh Kumar and Nagendra Kumar Gupta Vs The State of Jharkhand
Jharkhand High Court · (2010) 58 BLJR 311
Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 379
High Courts11 Nov 2009Dismissed
Rash Bihari Pal Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 88
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts10 Nov 2009Allowed
Mohammad Wajullah Khan Vs The Union of India (UOI)
Jharkhand High Court · (2009) 11 JH CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts10 Nov 2009
Puthenveettil Kunjappan Thomas Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2009) 11 JH CK 0120
Constitution of India, 1950 — Article 226
High Courts10 Nov 2009
Jayanti Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0114
Jharkhand Service Code, 2001 — Rule 100, 99Prevention of Corruption Act, 1988 — Section 13, 7
High Courts10 Nov 2009Dismissed
Sri Shaligram Singh and Others Vs Md. Tahir and Others
Jharkhand High Court · (2010) 58 BLJR 385
High Courts10 Nov 2009Dismissed
Ramjee Yadav Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0060
Evidence Act, 1872 — Section 113, 113BPenal Code, 1860 (IPC) — Section 304B, 328, 34
High Courts10 Nov 2009
Dr. Anil Kumar Singh Vs State of Jharkhand and Secretary-cum-Commissioner, Department of Health and Medical Services, Medical and Family Welfare, Government of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0053