High Courts06 Mar 2009Dismissed
Joljus Minz, Chonhas Minz and Bishram Minz Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0020
Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 323
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 55 of 70
High Courts05 Mar 2009Dismissed
Prabhash Kumar Singh and Durga Prasad Singh @ Burhan Singh Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1893 : (2009) CriLJ 3844 : (2010) 7 RCR(Criminal) 821
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts05 Mar 2009
Varun Kumar Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 345
High Courts05 Mar 2009Allowed
Hrinandan Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 328
Constitution of India, 1950 — Article 14
High Courts05 Mar 2009Allowed
Amardeep Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1742 : (2009) 2 JCR 341
Constitution of India, 1950 — Article 14
High Courts05 Mar 2009Dismissed
Johan Murmu Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2009Dismissed
Raghu Jogi Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
High Courts05 Mar 2009
Kamla Kant Dubey Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0082
Penal Code, 1860 (IPC) — Section 144, 307, 321, 323, 324
High Courts05 Mar 2009Allowed
Dhuri Yadav Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0074
Penal Code, 1860 (IPC) — Section 341, 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts05 Mar 2009Dismissed
Deo Karan Jath Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 2 JCR 346
Constitution of India, 1950 — Article 14, 226, 309, 311
High Courts05 Mar 2009Allowed
Nirmal Kumar Ram Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 2 JCR 323
High Courts05 Mar 2009Dismissed
Mithun Karmakar Vs The State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2009) 57 BLJR 2132
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2009Dismissed
Reeta Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 350
High Courts05 Mar 2009Dismissed
Balkesh Laguri Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 123 FLR 811
High Courts05 Mar 2009
Dr. Krishna Pratap Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 334
High Courts05 Mar 2009Dismissed
Md. Abid Hussain Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 365
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 3, 4
High Courts04 Mar 2009
Dilip Kumar Samal and Panchu Kaibarta Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 03 JH CK 0133
Penal Code, 1860 (IPC) — Section 120A, 120B, 300, 302, 34
High Courts04 Mar 2009Allowed
Anima Saha and Another Vs Bhagat Ram Mandhyan and Another
Jharkhand High Court · (2009) 2 JCR 257
High Courts04 Mar 2009Dismissed
Jharkhand State Electricity Board and Others Vs Stan Commodities Pvt. Ltd.
Jharkhand High Court · AIR 2009 Jhar 98 : (2009) 57 BLJR 1704 : (2009) 2 JCR 264
Electricity Act, 2003 — Section 126, 135, 181, 50, 56Penal Code, 1860 (IPC) — Section 379
High Courts04 Mar 2009Dismissed
Lalu Chik Baraik Vs Muna Devi and Others
Jharkhand High Court · (2009) 2 JCR 266