High Courts09 Nov 2009Allowed
Jagannath Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0116
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,035 of 1,479
High Courts09 Nov 2009Dismissed
Lakeshwari Builders Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0115
High Courts09 Nov 2009Dismissed
Manoj Rai and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 11 JH CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 208, 226Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Nov 2009
Mikhyal Tirki Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 11 JH CK 0076
High Courts09 Nov 2009
Moon Light Roadways Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0075
High Courts09 Nov 2009Dismissed
Angad Singh Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2010) CriLJ 2204 : (2011) 6 RCR(Criminal) 1561
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts09 Nov 2009Dismissed
Triloki Kumar Singh Vs The State of Jharkhand and The Superintendent of Police
Jharkhand High Court · (2009) 11 JH CK 0057
Constitution of India, 1950 — Article 226
High Courts09 Nov 2009
Jodu Pramanik @ Juru Pramanik Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0055
High Courts09 Nov 2009
Jagat Narayan Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0054
High Courts07 Nov 2009Dismissed
Rajendra Prasad Singh Vs Smt. Sita Devi
Jharkhand High Court · (2009) 11 JH CK 0145
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts07 Nov 2009
Jiban Vs Central Coalfield Limited and Others
Jharkhand High Court · (2009) 11 JH CK 0141
High Courts07 Nov 2009
Jarina Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0138
Cable Television Networks (Regulation) Act, 1995 — Section 2
High Courts07 Nov 2009Dismissed
Gautam Pinguwa Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 11 JH CK 0133
Penal Code, 1860 (IPC) — Section 302
High Courts07 Nov 2009
Syed Qadir Karim and Kamaldeo Narayan Singh Vs The State of Bihar and Others
Jharkhand High Court · (2010) 58 BLJR 318
Bihar Reorganisation Act, 2000 — Section 72(2)
High Courts07 Nov 2009Dismissed
Deepak Kumar Shaw Vs The State of Jharkhand and The District Superintendent of Education-cum-Programme Officer, Jharkhand Education Project
Jharkhand High Court · (2009) 11 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts07 Nov 2009Allowed
Nalani Kumar Mandal Vs The State of Jharkhand
Jharkhand High Court · (2009) 11 JH CK 0048
High Courts06 Nov 2009Dismissed
Lurka Rautia Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 529 : (2011) 8 RCR(Criminal) 1240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Nov 2009Dismissed
Basanti Devi and Gopal Maharana Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0119
High Courts06 Nov 2009
Anant Kumar Pandey Vs The State of Jharkhand, The Deputy Commissioner-cum-Chairman, District Education Establishment Committee and The District Superintendent of Education-cum-Sub-Divisional Education Officer
Jharkhand High Court · (2009) 11 JH CK 0107
High Courts06 Nov 2009Allowed
Bhupendra Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 11 JH CK 0106
Bihar Reorganisation Act, 2000 — Section 2(e), 72, 72(2), 74