High Courts18 Mar 2009Allowed
Rajiv Kumar Tulsyan @ Rajiv Tulsyan Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0006
Chotanagpur Tenancy Act, 1908 — Section 49, 49(1), 49(1)(A), 49(3), 49(5)
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 54 of 70
High Courts18 Mar 2009Allowed
Raghu Mukhi @ Radhu Mukhi Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 330
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4, 5
High Courts17 Mar 2009Dismissed
Jaipal Mahli and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 424
High Courts17 Mar 2009Allowed
Ram Prasad Mandal and Others Vs State of Bihar now Jharkhand
Jharkhand High Court · (2009) CriLJ 3642 : (2011) 7 RCR(Criminal) 1453
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Mar 2009Allowed
Suman Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2009 Jhar 53 : (2009) 57 BLJR 1746
Contract Act, 1872 — Section 185Stamp Act, 1899 — Article 23
High Courts17 Mar 2009Dismissed
Eastern Coalfields Ltd. Vs Mariyanus Marandi and Others
Jharkhand High Court · (2009) 2 JCR 442
High Courts17 Mar 2009Dismissed
Kedar Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 2009Allowed
Joseph Munda Vs Most. Fudi and Others
Jharkhand High Court · AIR 2009 Jhar 115
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 264Specific Relief Act, 1963 — Section 34, 6, 7, 8
High Courts17 Mar 2009
Cresentia Ekka Vs State of Jharkhand and others
Jharkhand High Court · (2009) 122 FLR 630
High Courts17 Mar 2009Allowed
Budhan Baitha Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0007
Penal Code, 1860 (IPC) — Section 376, 380
High Courts17 Mar 2009Allowed
Porha Oraon Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 273, 313, 317Penal Code, 1860 (IPC) — Section 300, 302
High Courts16 Mar 2009Allowed
Mohd. Azim @ Raju and Bijay Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0132
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 394, 411, 412
High Courts16 Mar 2009
Tijan Hazam Vs Rameshwar Hazam and Others
Jharkhand High Court · (2009) 2 JCR 441
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts16 Mar 2009Dismissed
Tej Narayan Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 449
High Courts08 Mar 2009
Mahmuda Khatoon and Chanda Khatoon @ Chanda Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 98
High Courts06 Mar 2009Dismissed
Girija Deo Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 03 JH CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 173, 192, 200, 202Penal Code, 1860 (IPC) — Section 323, 380, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 4, 7
High Courts06 Mar 2009
Ram Das Choudhry and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 03 JH CK 0081
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts06 Mar 2009Dismissed
Project and Development India Pvt. Ltd. Vs Sri Rajnath Singh
Jharkhand High Court · (2009) 2 JCR 317
Constitution of India, 1950 — Article 311
High Courts06 Mar 2009Allowed
Arun Kumar Ghose and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 2 JCR 339
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 414
High Courts06 Mar 2009Dismissed
Gajendra Singh Kushwaha Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3659 : (2011) 7 RCR(Criminal) 1457
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302