High Courts19 Mar 2009Dismissed
Birendra Singh @ Bilu Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0118
Arms Act, 1959 — Section 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 53 of 70
High Courts19 Mar 2009Allowed
Shyamal Kumar Dutta Vs State of Bihar now Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1956
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts19 Mar 2009Dismissed
Gopal Naroune and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2009) 2 JCR 443
Constitution of India, 1950 — Article 14, 16
High Courts19 Mar 2009Dismissed
Central Coalfields Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2009) 2 JCR 431
Mines and Minerals (Development and Regulation) Act, 1957 — Section 9
High Courts19 Mar 2009Allowed
Akhileshwar Prasad Gupta Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 2 JCR 447
High Courts19 Mar 2009
Bhola Rabidas Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0045
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 366, 366A, 376, 417
High Courts19 Mar 2009Dismissed
The State of Bihar (now Jharkhand) Vs Bishwanath Prasad and Others
Jharkhand High Court · (2009) 03 JH CK 0019
Penal Code, 1860 (IPC) — Section 302, 328, 34, 376, 396
High Courts19 Mar 2009Dismissed
Hadi Ram Singh Sardar Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 267 : (2010) 7 RCR(Criminal) 770
Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 2009
Gusul Azam @ Gosulaazam Shah Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2011) 2 JCR 247
High Courts18 Mar 2009Dismissed
Ram Ratan Singh Vs The State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 1997
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(1A), 46(3), 46(4)
High Courts18 Mar 2009
Bipin Kumar Singh and Another Vs State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1990
Constitution of India, 1950 — Article 226, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 190, 397(3), 482
High Courts18 Mar 2009Allowed
Sanjay Kumar and Another Vs Nanhku Prasad Yadav and Others
Jharkhand High Court · (2009) 57 BLJR 1988 : (2011) 2 JCR 591
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts18 Mar 2009Dismissed
Kaushal Kishore Singh @ Kaushal Kishore Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 2 JCR 478
High Courts18 Mar 2009Allowed
Mohit Lal Mahto @ Naresh Mahto Vs State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2008
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 468(2), 468(2)(C)Penal Code, 1860 (IPC) — Section 414
High Courts18 Mar 2009Dismissed
Chit Bahal Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2006
High Courts18 Mar 2009Allowed
Jayant Karnad Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2009 Jhar 144
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6, 7
High Courts18 Mar 2009Allowed
Bhola Prasad Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0066
Constitution of India, 1950 — Article 14
High Courts18 Mar 2009Dismissed
Arbind Kumar Jaiswal Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts18 Mar 2009Dismissed
Shashi Bhushan Puran Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0044
Constitution of India, 1950 — Article 226
High Courts18 Mar 2009Allowed
Mangal Singh Kerai and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0032
Constitution of India, 1950 — Article 14