High Courts02 Apr 2009Allowed
Gopal Pathak Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 121 FLR 761
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 50 of 70
High Courts02 Apr 2009Dismissed
Harinath Tiwary Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3757 : (2009) 2 JCR 492 : (2010) 7 RCR(Criminal) 747
Penal Code, 1860 (IPC) — Section 376, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)(xii)
High Courts02 Apr 2009Allowed
R.K. Jain @ Raj Kumar Jain Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 318
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts01 Apr 2009
Most. Madhuri Devi Vs Paras Nath Keshari and Others
Jharkhand High Court · (2009) 2 JCR 481
High Courts01 Apr 2009
Kunj Bihari Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0095
High Courts01 Apr 2009Allowed
Mohd. Suhail Khan Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0092
High Courts01 Apr 2009Dismissed
Kailash Chandra Mahto and Others Vs Ram Prasad Mahtha
Jharkhand High Court · (2009) 04 JH CK 0076
Constitution of India, 1950 — Article 227
High Courts01 Apr 2009Allowed
Deepak Tiru Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 04 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 448, 506
High Courts31 Mar 2009
Bhim Upadhyay and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3669 : (2011) 7 RCR(Criminal) 1467
Criminal Procedure Code, 1973 (CrPC) — Section 436, 438Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 427
High Courts31 Mar 2009
Ramlagan Oraon and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0115
High Courts31 Mar 2009Allowed
Kameshwar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0094
High Courts31 Mar 2009
Tipu Yadav Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 13, 15, 18, 22, 27
High Courts30 Mar 2009Dismissed
Amit Kumar Kesarwani @ Amit Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2120 : (2010) CriLJ 1200 : (2010) 7 RCR(Criminal) 37
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(2), 156(3), 177, 178Penal Code, 1860 (IPC) — Section 304(B), 341, 342, 498A, 506
High Courts30 Mar 2009Dismissed
Mangal Hembrum Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Mar 2009
Mrs. Chandra Kochhar and T.V. Narayanan Vs Union of India (UOI)
Jharkhand High Court · (2009) CriLJ 4720 : (2010) 1 Crimes 351 : (2011) 2 JCR 319 : (2010) 6 RCR(Criminal) 630
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 2(1), 23, 24, 28(2)Criminal Procedure Code, 1973 (CrPC) — Section 357(1)
High Courts27 Mar 2009Allowed
Ragho Sharan Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 03 JH CK 0120
High Courts27 Mar 2009Dismissed
Bindeshwari Das Vs B.C.C.L. and Others
Jharkhand High Court · (2009) 4 LLJ 207
Industrial Disputes Act, 1947 — Section 17B
High Courts27 Mar 2009
Cresentia Ekka Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 122 FLR 630
High Courts27 Mar 2009Dismissed
Awadh Bihari Dubey Vs SAIL, Bokaro Steel Plant and Others
Jharkhand High Court · (2009) 03 JH CK 0001
High Courts26 Mar 2009
Renu Devi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 03 JH CK 0124