High Courts29 Jul 2009Allowed
Nirmal Kedia and Piyush Kedia Vs The State of Jharkhand and Md. Yusuf
Jharkhand High Court · (2009) 07 JH CK 0127
Penal Code, 1860 (IPC) — Section 120B, 420, 463, 467, 468
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 27 of 70
High Courts29 Jul 2009
Syed Mohammad Hashim Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0064
High Courts29 Jul 2009Dismissed
Md. Ekram Khan, Ashique Khan and Suraj Vikas Minz Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 1536
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 363, 364A
High Courts29 Jul 2009Dismissed
Viveka Nand Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0042
High Courts29 Jul 2009Dismissed
Prabir Kumar Roy Vs State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 125, 208, 311Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 498A
High Courts29 Jul 2009Dismissed
Tarun Kumar Dutta and Gauranga Dutta Vs The State of Jharkhand and Md. Kalam Azad
Jharkhand High Court · (2009) 07 JH CK 0040
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts29 Jul 2009Allowed
Anjan Chatterjee Vs The State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0026
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts27 Jul 2009Allowed
Punam Devi and Others Vs The Oriental Insurance Co. Ltd. and Another
Jharkhand High Court · (2009) 07 JH CK 0123
High Courts27 Jul 2009Dismissed
Gobind Mahto and Degan Mahto Vs The State of Jharkhand and Lakhiya Devi
Jharkhand High Court · (2009) 07 JH CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 316, 323, 34, 379, 448
High Courts27 Jul 2009
Rambir Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0083
High Courts27 Jul 2009
Shri Vasamsetti Vishnu Pothana @ Vasamsetti Appala Raju Vs Smt. Anasuya
Jharkhand High Court · (2009) 57 BLJR 2699
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 127(1), 127(2)Hindu Marriage (Amendment) Act, 1995 — Section 24, 25Hindu Marriage Act, 1955 — Section 11, 13(1), 24, 25, 9
High Courts27 Jul 2009
Smt. Prabha Devi and Others Vs Bihar State Food and Civil Supplies Corporation Limited and Others
Jharkhand High Court · (2009) 07 JH CK 0057
High Courts27 Jul 2009
The State of Jharkhand and Others Vs Banwari Choudhary, Satya Narain Singh and Others and Durjan Yadav
Jharkhand High Court · (2009) 07 JH CK 0046
High Courts27 Jul 2009Dismissed
Jagannath Mishra Vs State of Bihar
Jharkhand High Court · (2009) 07 JH CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 21, 406, 409, 420Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts27 Jul 2009
Shiv Nath Prasad Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 07 JH CK 0020
Pension Rules — Rule 43
High Courts24 Jul 2009Dismissed
Malti Devi (Ms.) Vs Management of I.E.S. India Ltd. and Another
Jharkhand High Court · (2009) 123 FLR 926 : (2010) 2 LLJ 547
Industrial Disputes Act, 1947 — Section 25F, 25G, 25N
High Courts24 Jul 2009
Madan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0126
Constitution of India, 1950 — Article 309
High Courts24 Jul 2009
Niranjan Prasad Deo Vs P.P. Sharma, Chief Secretary, State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0118
High Courts24 Jul 2009Allowed
Ganshu Baitaria Vs State of Jharkhand
Jharkhand High Court · (2009) 07 JH CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jul 2009Dismissed
Somnath Chandra Vs The State of Jharkhand and Ramanand Prasad
Jharkhand High Court · (2009) 07 JH CK 0082
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 405, 406, 408, 415