COURT ARCHIVE

Jharkhand High Court judgments, 2009

1,384 judgments · page 51 of 70

High Courts26 Mar 2009Dismissed

Jamil Akhtar @ Md. Jamil Akhtar Vs The State of Jharkhand and Another

Jharkhand High Court · (2009) 57 BLJR 2160

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 244, 245, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 379, 406

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High Courts26 Mar 2009Dismissed

Sunil Tiwary Vs The State of Jharkhand

Jharkhand High Court · (2009) 03 JH CK 0065

Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts26 Mar 2009

Mahendra Pratap Singh Vs Bihar State Financial Corporation and Others

Jharkhand High Court · AIR 2010 Jhar 61

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High Courts26 Mar 2009Allowed

Kamal Narayan Kashyap Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2009) 03 JH CK 0041

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High Courts26 Mar 2009Allowed

Lalan Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 03 JH CK 0026

Forest Act, 1927 — Section 52

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High Courts26 Mar 2009Dismissed

Prof. Swapan Kumar Ghosh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 1983

Bihar State Universities Act, 1976 — Section 58(10)

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High Courts25 Mar 2009

Divisional Manager, Insurance Company Ltd. Vs Dharam Deo Paswan and Another

Jharkhand High Court · (2011) 3 JCR 155

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High Courts25 Mar 2009Dismissed

Dr. (Mrs) Chhaya Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 03 JH CK 0119

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High Courts25 Mar 2009

Ratan Prasad Agrawal Vs Dharam Deo Paswan and Others

Jharkhand High Court · (2009) 03 JH CK 0093

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High Courts25 Mar 2009

Smt. Jaya Bag Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 03 JH CK 0084

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High Courts25 Mar 2009Allowed

Jugal Mahto, Budhan Mahto, Puran Mahto and Hira Lal Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2009) 03 JH CK 0071

Penal Code, 1860 (IPC) — Section 396, 412

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High Courts25 Mar 2009

Sri Subhas Chandra Sarkar Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 1978

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High Courts24 Mar 2009Dismissed

Santosh Kumar Karanjai Vs State of Jharkhand and Another

Jharkhand High Court · (2011) 2 JCR 342

Penal Code, 1860 (IPC) — Section 120B, 161, 420Prevention of Corruption Act, 1988 — Section 13(2), 5(1), 5(2)

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High Courts24 Mar 2009Dismissed

Kokia and Others Vs Dindayal Munda

Jharkhand High Court · (2009) 2 JCR 423

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High Courts24 Mar 2009

Kala Chand Gorain and Others Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2009) 57 BLJR 1965 : (2009) CriLJ 4506 : (2010) 7 RCR(Criminal) 324

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts24 Mar 2009Dismissed

Nand Kishore Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 2 JCR 472

Bihar Pension Rules, 1950 — Rule 49

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High Courts24 Mar 2009Dismissed

Ritu Kumar Mahli Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2009) 03 JH CK 0059

Penal Code, 1860 (IPC) — Section 34, 406, 409, 419, 420

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High Courts24 Mar 2009Dismissed

Santhal Paraganas Gram Udyog Samittee Vs Dwarika Sao

Jharkhand High Court · (2009) 03 JH CK 0043

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 18

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High Courts24 Mar 2009

The Indian Iron and Steel Co. Ltd. and Gua Chiria Khan Shramik Sangh Vs The Union of India (UOI) and Others

Jharkhand High Court · (2009) 57 BLJR 1986 : (2011) 2 JCR 252

Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts24 Mar 2009Dismissed

Bhagwati Devi and Another Vs Hira Lal Jha and Others

Jharkhand High Court · (2011) 2 JCR 250 : (2010) 5 RCR(Civil) 497

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 90

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