High Courts14 Oct 2009
Meera Singh and Niraj Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 420
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 16 of 70
High Courts14 Oct 2009
Pravin Kumar Pandy Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 10 JH CK 0013
High Courts14 Oct 2009Dismissed
Employers in relation to the Management of Kustore Colliery Vs Their Workmen being represented by The Joint Secretary, Janta Shramik Sangh
Jharkhand High Court · (2009) 10 JH CK 0012
High Courts14 Oct 2009
Raju Mahto, Laldeo Mahto, Manger Mahto and Jagdish Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0005
Penal Code, 1860 (IPC) — Section 144, 147, 148, 149, 307
High Courts13 Oct 2009Dismissed
Somai Hembram Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 10 JH CK 0063
Penal Code, 1860 (IPC) — Section 300, 302
High Courts13 Oct 2009
Md. Salauddin @ Siwni Vs State of Jharkhand
Jharkhand High Court · (2010) 124 FLR 657
Minimum Wages Act, 1948 — Section 10, 20, 9
High Courts13 Oct 2009Allowed
Angilina Soren and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 10 JH CK 0031
High Courts13 Oct 2009Allowed
Om Prakash Ojha, Shiv Prakash Ojha and Shashi Bhushan Tiwari Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0030
Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 379
High Courts13 Oct 2009Dismissed
Union of India (UOI) and Others Vs Sri Ram Chandra
Jharkhand High Court · (2009) 10 JH CK 0016
High Courts12 Oct 2009Dismissed
Gobinda Chandra Kumar Vs State of Jharkhand, The Bihar School Examination Board, The Deputy Secretary, Bihar School Examination Board and The Head Master, Shirum High School
Jharkhand High Court · (2009) 10 JH CK 0058
High Courts12 Oct 2009Dismissed
Shankar Maharna and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0014
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts12 Oct 2009
P.K. Chakraborty @ Pranav Chakraborty Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 2 BC 413 : (2011) 6 RCR(Criminal) 1850
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts10 Oct 2009Dismissed
Jago Bhumij Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2011) 8 RCR(Criminal) 1211
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2009
Binod Ram and Others Vs State of Bihar now Jharkhand and Another
Jharkhand High Court · (2009) 10 JH CK 0037
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 212, 302, 307, 34, 389
High Courts09 Oct 2009
Wahid Mian Vs The State of Jharkhand and Nisahar Bibi
Jharkhand High Court · (2009) 10 JH CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Oct 2009Allowed
Anuj Kumar Sinha and Haribansh Narayan Singh @ Harbansh Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 10 JH CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 425, 427
High Courts09 Oct 2009Allowed
Lalan Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 124 FLR 1041
High Courts09 Oct 2009Dismissed
Shree Kant Mishra Vs The State of Jharkhand, Mr. J.B. Tubid, Secretary, Higher Education Human Resources Development Department, Mr. Arun Kumar Sinha, Director, Higher Education, Human Resources Development Department and Mr. Phatic Chandra Hembrom, the Vice Chancellor, Siddu Kanhu University
Jharkhand High Court · (2009) 10 JH CK 0009
High Courts08 Oct 2009
Chandra Nath Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 72
High Courts07 Oct 2009Dismissed
Budhan Chaurasia Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0060
Penal Code, 1860 (IPC) — Section 376