High Courts23 Sept 2009
Shibu Dehari Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0049
Penal Code, 1860 (IPC) — Section 396
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,041 of 1,479
High Courts17 Sept 2009Dismissed
Prakash Srivastava @ Prakash Kumar Srivastava Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 2 BC 460 : (2010) 3 CivCC 759 : (2010) 3 RCR(Civil) 416 : (2010) 5 RCR(Criminal) 254
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Sept 2009Allowed
Madan Prasad Kharwar Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0052
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 193, 194, 302, 307
High Courts17 Sept 2009Allowed
Suresh Sao, Gouri Devi and Bodhi Sao Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0025
Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts17 Sept 2009Dismissed
Nalin Soren Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0022
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423
High Courts17 Sept 2009Allowed
Sarmistha Sinha and Meera Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0012
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts16 Sept 2009
Anish Ansari alias Chhathuddin Ansari Vs State of Jharkhand
Jharkhand High Court · (2010) CriLJ 1959
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 376
High Courts16 Sept 2009
Rajesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0073
High Courts16 Sept 2009Dismissed
Khora Bouri Vs State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts16 Sept 2009
Deep Sahkari Griha Nirman Samittee Simit Vs State of Bihar and Others
Jharkhand High Court · (2009) 09 JH CK 0068
Constitution of India, 1950 — Article 292, 299
High Courts16 Sept 2009Dismissed
Om Prakash Gupta Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0054
High Courts16 Sept 2009Dismissed
Sachchidanand Singh, Yogendra Prasad Singh and Afzal Ahmad Vs The State of Jharkhand, Director, Primary Education, Deputy Commissioner and District Superintendent of Education
Jharkhand High Court · (2009) 09 JH CK 0051
High Courts16 Sept 2009Dismissed
Sayed Mumtaz Alam Vs The State of Jharkhand
Jharkhand High Court · (2009) 09 JH CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 193, 194, 195Mines and Minerals (Development and Regulation) Act, 1957 — Section 1, 21, 22, 4, 6Penal Code, 1860 (IPC) — Section 34, 414, 419, 420, 467
High Courts16 Sept 2009Dismissed
Gopal Sahu Vs The State of Jharkhand, The Deputy Commissioner-cum-District Magistrate and The Circle Officer
Jharkhand High Court · (2009) 09 JH CK 0032
Penal Code, 1860 (IPC) — Section 447
High Courts16 Sept 2009Dismissed
Bihar, Jharkhand Worker's Welfare Union Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 09 JH CK 0024
Industrial Disputes Act, 1947 — Section 33C
High Courts16 Sept 2009
Sudhansu Shekhar Vs National Institute of Technology, Chairman, Board of Governors, R.I.T., Director, National Institute of Technology and Incharge Director, National Institute of Technology
Jharkhand High Court · (2010) 124 FLR 554
High Courts16 Sept 2009
Baijnath Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 09 JH CK 0021
High Courts16 Sept 2009Dismissed
Lokmanya Prasad Vs Jamila Khatoon and Others
Jharkhand High Court · AIR 2010 Jhar 77
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153A, 47
High Courts16 Sept 2009Allowed
Nirmala Kunwar, Durgawati Devi and Prakash Chandra Dwedi Vs The State of Bihar and Others
Jharkhand High Court · (2009) 09 JH CK 0019
Constitution of India, 1950 — Article 14, 16
High Courts16 Sept 2009
Hyder Seikh Vs Bank of Baroda and Others
Jharkhand High Court · (2010) 4 BC 341
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(4), 17