High Courts21 Apr 2009Dismissed
Smt. Chandrawati Das @ Smt. Chandrawati Devi, Kunal, Kumar Amit and Kumar Sumit Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0025
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,069 of 1,479
High Courts21 Apr 2009Dismissed
Bharat Mahtha Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 2118
Penal Code, 1860 (IPC) — Section 302, 307, 324, 342
High Courts21 Apr 2009Dismissed
Dularchand Prasad Mehta Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2009) 04 JH CK 0010
High Courts20 Apr 2009Dismissed
Satyaban Roy Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 04 JH CK 0094
Income Tax Act, 1961 — Section 277, 278Penal Code, 1860 (IPC) — Section 107, 276C
High Courts20 Apr 2009Allowed
Laxmi Devi Shroff Adarsh Sanskrit College Vs The Regional Provident Fund Commissioner and Others
Jharkhand High Court · (2009) 122 FLR 316 : (2009) 4 LLJ 730
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B
High Courts20 Apr 2009Allowed
Om Prakash Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0072
High Courts20 Apr 2009
Panchdeo Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 4 LLJ 223
Penal Code, 1860 (IPC) — Section 149, 302
High Courts20 Apr 2009Dismissed
Albert Kerketta Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0069
High Courts20 Apr 2009Allowed
Rajniti Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0055
Bihar Reorganization Rules, 2000 — Rule 74
High Courts20 Apr 2009
Smt. Rupa Shree Agrawal Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0045
High Courts20 Apr 2009
Prakash Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 04 JH CK 0043
High Courts18 Apr 2009Dismissed
Lalit Prasad Gupta and Another Vs Brajendra Prasad Gupta and Others
Jharkhand High Court · AIR 2010 Jhar 3 : (2011) 6 RCR(Criminal) 1740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Registration Act, 1908 — Section 17Succession Act, 1925 — Section 299
High Courts18 Apr 2009
Nirmal Shashi Tirkey Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2152
High Courts18 Apr 2009Allowed
Teklal Mahto Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0128
Constitution of India, 1950 — Article 14
High Courts18 Apr 2009Allowed
Basant Kumar Jhawar Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) CriLJ 265 : (2010) 7 RCR(Criminal) 760
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 467
High Courts18 Apr 2009
Ram Charitra Sah Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 3 JCR 154
High Courts18 Apr 2009Allowed
Sarju Gope and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 04 JH CK 0029
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 323, 34, 341, 379
High Courts17 Apr 2009Dismissed
Apurba Kumar Sinha Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 2 JCR 289
High Courts17 Apr 2009
Jay Mangal Kumar @ Jai Mangal Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 2442
High Courts17 Apr 2009Dismissed
Christopher Kujur Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 04 JH CK 0096
Central Reserve Police Force Act, 1949 — Section 10, 11, 9