COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 49 of 70

High Courts08 Apr 2009

Tata Steel Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 2763

Bihar Finance Act, 1981 — Section 12, 12(2), 13, 13(1), 13(2)Bihar Finance Rules, 1981 — Rule 13Constitution of India, 1950 — Article 14, 301, 304

High Courts08 Apr 2009Allowed

Sukhdeo Kumar Vs The State of Jharkhand

Jharkhand High Court · (2009) 57 BLJR 1905 : (2009) CriLJ 3754 : (2010) 1 Crimes 487 : (2010) 7 RCR(Criminal) 744

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts08 Apr 2009Dismissed

Ravi Kant Newatia Vs Smt. Gayatri Devi and Another

Jharkhand High Court · (2009) 04 JH CK 0064

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)

High Courts08 Apr 2009Allowed

Indu Devi and Others Vs Arvind Kumar Singh and Another

Jharkhand High Court · (2011) ACJ 332

High Courts08 Apr 2009Dismissed

Izhar Ulfat and Others Vs Krishna Munda and Others

Jharkhand High Court · (2009) 04 JH CK 0008

Chotanagpur Tenancy Act, 1908 — Section 258

High Courts06 Apr 2009Allowed

Bachni Singh @ Kaku and Ashish Ram Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2009) 57 BLJR 2407

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts06 Apr 2009Dismissed

Bhattasali Print and Services Private Limited Vs Sanjay Kumar Verma

Jharkhand High Court · (2009) 04 JH CK 0101

Constitution of India, 1950 — Article 226

High Courts06 Apr 2009Dismissed

Baijnath Sharma Vs Jamshedpur Utility Service Company though its Managing Director

Jharkhand High Court · (2009) 04 JH CK 0100

Constitution of India, 1950 — Article 12, 226

High Courts05 Apr 2009Allowed

Indradeo Ram and Others Vs The State of Jharkhand

Jharkhand High Court · (2009) 04 JH CK 0144

Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307

High Courts05 Apr 2009Allowed

Haroon Mian Vs The State of Jharkhand

Jharkhand High Court · (2009) 04 JH CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 30, 306

High Courts02 Apr 2009Dismissed

Usha Martin Ltd. Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 3 JCR 151

Income Tax Act, 1961 — Section 115B, 143(1), 143(3), 147, 148

High Courts02 Apr 2009Dismissed

Balram Mandal Vs State of Jharkhand

Jharkhand High Court · (2009) 2 JCR 479

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 120B, 419, 420, 464, 466

High Courts02 Apr 2009Dismissed

Sulendar Sahu @ Surendar Sahu Vs State of Jharkhand

Jharkhand High Court · (2009) 2 JCR 489

Penal Code, 1860 (IPC) — Section 313, 376, 420

High Courts02 Apr 2009

Shree Shyam Steel's Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · AIR 2009 Jhar 121 : (2009) 2 JCR 485

Electricity Act, 2003 — Section 126, 126(4), 135

High Courts02 Apr 2009

Babulal Mahto and Others Vs The State of Jharkhand

Jharkhand High Court · (2009) 04 JH CK 0097

Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307

High Courts02 Apr 2009Dismissed

Ganesh Lal Pathak Vs Bharat Coking Coal Limited (B.C.C.L.) and Others

Jharkhand High Court · (2009) 04 JH CK 0070

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

High Courts02 Apr 2009Allowed

Arbind Prasad Bhagat Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 1970

Bihar Panchayat Village Volunteer Force Rules, 1949 — Rule 3, 4Constitution of India, 1950 — Article 14

High Courts02 Apr 2009Allowed

Samundri Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 1973

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 11(1), 15, 15(1)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 44

High Courts02 Apr 2009Allowed

Arun Kumar Sinha, Ramgulam Sharma, Awadhesh Nandan Prasad and Rabhubir Singh Vidyarthy Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 1951

High Courts02 Apr 2009Allowed

Pandey Shashi Bhushan Shitanshu and Another and Sandeep Santosh Vs State of Jharkhand and Another

Jharkhand High Court · (2010) 1 Crimes 766 : (2010) 1 DMC 113

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 498A