High Courts01 Dec 2009Allowed
Kaju Mahto and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 12 JH CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Jharkhand High Court judgments, 2009
1,384 judgments · page 6 of 70
High Courts01 Dec 2009Allowed
Anirban Ghose, Ajit Kumar Nayak, Manas Kumar Satpathy and Soumen Biswas Vs The State of Jharkhand, The Sub-Divisional Officer, Anand Kishore Panda and Achintya Kumar Ghosh Proforma
Jharkhand High Court · (2010) 124 FLR 266
Bihar Shops and Establishments Act, 1953 — Section 26(2), 26(2)
High Courts01 Dec 2009
Ram Lakhan Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 12 JH CK 0069
High Courts01 Dec 2009Dismissed
Deonarayan Prasad Sinha Vs State of Bihar and Others
Jharkhand High Court · (2009) 12 JH CK 0062
High Courts01 Dec 2009
Badri Nath Tiwary Vs The State of Jharkhand, The Director General of Police, Jharkhand, The D.I.G. of Police (Viduntu) and The Commandant, JAP 7
Jharkhand High Court · (2009) 12 JH CK 0029
High Courts01 Dec 2009
Sarb Narayan Singh Vs The Managing Director, Bokaro Steel Plant and Bokaro Steel Plant
Jharkhand High Court · (2009) 12 JH CK 0028
High Courts30 Nov 2009
Sunil Kumar Vs The State of Bihar and Others
Jharkhand High Court · (2009) 11 JH CK 0131
High Courts30 Nov 2009
Parwati Devi Vs The State of Jharkhand, The Deputy Commissioner and The Sub-Divisional Officer
Jharkhand High Court · (2009) 11 JH CK 0042
High Courts27 Nov 2009
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 11 JH CK 0150
High Courts27 Nov 2009Dismissed
Ram Niwas Agarwal Vs Reshmi Devi and Others
Jharkhand High Court · (2009) 11 JH CK 0087
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
High Courts27 Nov 2009Dismissed
Khasjamda Mining Company and Monnet Ispat and Energy Ltd. Vs Singhbhum Mineral Company and Sri Ram Mineral Company Shri Ram Minerals Company Vs Khasjamda Mining Company, Monnet Ispat and Energy Ltd. and Singhbhum Mineral Company
Jharkhand High Court · (2009) 11 JH CK 0084
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Mineral Concession Act — Section 54Mineral Concession Rules, 1960 — Rule 37
High Courts27 Nov 2009Dismissed
Arun Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2010) CriLJ 2219
Constitution of India, 1950 — Article 129, 142, 215Contempt of Courts Act, 1971 — Section 11, 12, 14, 15, 2
High Courts27 Nov 2009
Pashupati Mandal Vs The State of Jharkhand, Deputy Commissioner and Sub Divisional Officer, Road Construction Department
Jharkhand High Court · (2009) 11 JH CK 0029
High Courts27 Nov 2009Dismissed
Gauri Shankar Prasad Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 2959 : (2011) 6 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 120(B), 120B, 409, 465, 467Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)
High Courts27 Nov 2009Dismissed
Arun Kumar Das Vs Hindustan Copper Ltd., The Director (Personal), General Manager and Executive Director, Hindustan Copper Ltd.
Jharkhand High Court · (2011) 6 RCR(Criminal) 1587
High Courts26 Nov 2009Allowed
Badho Kewat and Akli Devi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 11 JH CK 0041
Penal Code, 1860 (IPC) — Section 302, 304, 304(11), 34
High Courts26 Nov 2009Dismissed
Uday Narain Choudhary and Nawleshwari Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0036
Constitution of India, 1950 — Article 14, 16
High Courts26 Nov 2009Allowed
Ghanshyam Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0017
High Courts26 Nov 2009Allowed
Damodar Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 11 JH CK 0013
Bihar Trade Articles (Licences Unification) Order, 1984 — Section 11(2)
High Courts26 Nov 2009Dismissed
Hari Narayan Rai Vs The Union of India (UOI)
Jharkhand High Court · (2009) 11 JH CK 0012
Prevention of Money-Laundering Act, 2002 — Section 3, 4, 45