COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 11 of 70

High Courts09 Nov 2009Allowed

Indra Narayan Jha Vs The State of Jharkhand, The Secretary, Drinking Water and Sanitation, Govt. of Jharkhand and Under Secretary, Drinking Water and Sanitation, Govt. of Jharkhand

Jharkhand High Court · (2009) 11 JH CK 0143

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Nov 2009

Lal Bihari Rajak Vs The State of Jharkhand

Jharkhand High Court · (2009) 11 JH CK 0140

Penal Code, 1860 (IPC) — Section 120B, 120B(2), 420, 467, 468

Read judgment

High Courts09 Nov 2009Dismissed

Hardeo Singh @ Hardeo Singh Marwah and Karamvir Singh @ Raju Singh Marwah Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 11 JH CK 0137

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts09 Nov 2009

Manoj Kumar Vs Central Coalfield Limited and Others

Jharkhand High Court · (2009) 11 JH CK 0118

Read judgment

High Courts09 Nov 2009Allowed

Jagannath Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 11 JH CK 0116

Read judgment

High Courts09 Nov 2009Dismissed

Lakeshwari Builders Pvt. Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 11 JH CK 0115

Read judgment

High Courts09 Nov 2009Dismissed

Manoj Rai and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 11 JH CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 208, 226Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts09 Nov 2009

Mikhyal Tirki Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 11 JH CK 0076

Read judgment

High Courts09 Nov 2009

Moon Light Roadways Vs The State of Jharkhand

Jharkhand High Court · (2009) 11 JH CK 0075

Read judgment

High Courts09 Nov 2009

Tarapada Roy Vs The State of Jharkhand and Ajay Kumar Agarwalla

Jharkhand High Court · (2010) 124 FLR 655

COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 468, 473

Read judgment

High Courts09 Nov 2009Dismissed

Angad Singh Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2010) CriLJ 2204 : (2011) 6 RCR(Criminal) 1561

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

High Courts09 Nov 2009Dismissed

Triloki Kumar Singh Vs The State of Jharkhand and The Superintendent of Police

Jharkhand High Court · (2009) 11 JH CK 0057

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Nov 2009

Jodu Pramanik @ Juru Pramanik Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 11 JH CK 0055

Read judgment

High Courts09 Nov 2009

Jagat Narayan Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 11 JH CK 0054

Read judgment

High Courts07 Nov 2009Dismissed

Rajendra Prasad Singh Vs Smt. Sita Devi

Jharkhand High Court · (2009) 11 JH CK 0145

Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6

Read judgment

High Courts07 Nov 2009

Jiban Vs Central Coalfield Limited and Others

Jharkhand High Court · (2009) 11 JH CK 0141

Read judgment

High Courts07 Nov 2009

Jarina Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 11 JH CK 0138

Cable Television Networks (Regulation) Act, 1995 — Section 2

Read judgment

High Courts07 Nov 2009Dismissed

Gautam Pinguwa Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2009) 11 JH CK 0133

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts07 Nov 2009

Syed Qadir Karim and Kamaldeo Narayan Singh Vs The State of Bihar and Others

Jharkhand High Court · (2010) 58 BLJR 318

Bihar Reorganisation Act, 2000 — Section 72(2)

Read judgment

High Courts07 Nov 2009Dismissed

Deepak Kumar Shaw Vs The State of Jharkhand and The District Superintendent of Education-cum-Programme Officer, Jharkhand Education Project

Jharkhand High Court · (2009) 11 JH CK 0050

Constitution of India, 1950 — Article 226

Read judgment