High Courts04 Mar 2009Dismissed
Anil Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0035
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 56 of 70
High Courts04 Mar 2009Dismissed
Ramswaroop Sinha Vs State of Jharkhand and Another
Jharkhand High Court · AIR 2009 Jhar 131 : (2010) 2 BC 225 : (2009) CriLJ 4499 : (2009) 2 JCR 267
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts03 Mar 2009
The State of Jharkhand and Others Vs Kali Pada Dutta and Others
Jharkhand High Court · (2009) 03 JH CK 0131
High Courts03 Mar 2009Allowed
Godwin Ekka Vs The State of Bihar, now the State of Jharkhand, Additional Collector, Commissioner, South Chhotanagpur Division and Cyril Kharia
Jharkhand High Court · (2009) 57 BLJR 2459
Chotanagpur Tenancy Act, 1908 — Section 23, 240, 4, 44, 46Limitation Act, 1963 — Article 65
High Courts03 Mar 2009Allowed
Security and Intelligence Services (India) Ltd. and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 2 JCR 337
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 2, 23, 24
High Courts03 Mar 2009Dismissed
Idris Ansari Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0103
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts03 Mar 2009Dismissed
Ajitabh Kujur @ Tunnu, Shyam Bahadur Singh and Jhalka Manjhi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 2 JCR 354
Penal Code, 1860 (IPC) — Section 395, 397
High Courts03 Mar 2009Dismissed
Dr. Basudeo Singh Vs Ranchi University and Others
Jharkhand High Court · (2009) 2 JCR 352
Bihar State Universities Act, 1976 — Section 35(3)
High Courts03 Mar 2009
Jageshwar Mahto Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0079
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts03 Mar 2009
Sudama Giri, Shankar Giri and Ritesh Kumar @ Munna Giri Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 323, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts03 Mar 2009Dismissed
Tapan Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0077
Penal Code, 1860 (IPC) — Section 376
High Courts03 Mar 2009Dismissed
Anirudh Manjhi and Ram Bilash Manjhi and Another Vs The State of Jharkhand
Jharkhand High Court · (2010) 1 ALT(Cri) 2 : (2009) CriLJ 3751 : (2010) 1 Crimes 545 : (2010) 7 RCR(Criminal) 736
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts03 Mar 2009Allowed
Randhir Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 03 JH CK 0072
High Courts03 Mar 2009Dismissed
Birendra Kumar Thakur Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0058
High Courts03 Mar 2009Dismissed
Gurwa Patar @ Gurua Patar Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0055
Penal Code, 1860 (IPC) — Section 201, 302
High Courts03 Mar 2009
Smt. Alorani Das (Sarkar) Vs State of Bihar and Others
Jharkhand High Court · (2009) 2 JCR 356
High Courts03 Mar 2009Allowed
Deo Nath Mahto Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 03 JH CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 342, 376
High Courts03 Mar 2009
Sukhdeo Kumhar and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Mar 2009
Gerald Emili Moses Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts02 Mar 2009Dismissed
Sanjay Kumar Budhiya Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 97