High Courts08 Apr 2009Dismissed
Izhar Ulfat and Others Vs Krishna Munda and Others
Jharkhand High Court · (2009) 04 JH CK 0008
Chotanagpur Tenancy Act, 1908 — Section 258
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,072 of 1,479
High Courts06 Apr 2009Allowed
Bachni Singh @ Kaku and Ashish Ram Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 2407
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Apr 2009Dismissed
Bhattasali Print and Services Private Limited Vs Sanjay Kumar Verma
Jharkhand High Court · (2009) 04 JH CK 0101
Constitution of India, 1950 — Article 226
High Courts06 Apr 2009Dismissed
Baijnath Sharma Vs Jamshedpur Utility Service Company though its Managing Director
Jharkhand High Court · (2009) 04 JH CK 0100
Constitution of India, 1950 — Article 12, 226
High Courts05 Apr 2009Allowed
Indradeo Ram and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0144
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts05 Apr 2009Allowed
Haroon Mian Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 30, 306
High Courts02 Apr 2009Dismissed
Usha Martin Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 3 JCR 151
Income Tax Act, 1961 — Section 115B, 143(1), 143(3), 147, 148
High Courts02 Apr 2009Dismissed
Balram Mandal Vs State of Jharkhand
Jharkhand High Court · (2009) 2 JCR 479
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 120B, 419, 420, 464, 466
High Courts02 Apr 2009Dismissed
Sulendar Sahu @ Surendar Sahu Vs State of Jharkhand
Jharkhand High Court · (2009) 2 JCR 489
Penal Code, 1860 (IPC) — Section 313, 376, 420
High Courts02 Apr 2009
Shree Shyam Steel's Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2009 Jhar 121 : (2009) 2 JCR 485
Electricity Act, 2003 — Section 126, 126(4), 135
High Courts02 Apr 2009
Babulal Mahto and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 04 JH CK 0097
Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
High Courts02 Apr 2009Dismissed
Ganesh Lal Pathak Vs Bharat Coking Coal Limited (B.C.C.L.) and Others
Jharkhand High Court · (2009) 04 JH CK 0070
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts02 Apr 2009Allowed
Arbind Prasad Bhagat Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1970
Bihar Panchayat Village Volunteer Force Rules, 1949 — Rule 3, 4Constitution of India, 1950 — Article 14
High Courts02 Apr 2009Allowed
Samundri Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1973
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 11(1), 15, 15(1)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 44
High Courts02 Apr 2009Allowed
Arun Kumar Sinha, Ramgulam Sharma, Awadhesh Nandan Prasad and Rabhubir Singh Vidyarthy Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1951
High Courts02 Apr 2009Allowed
Pandey Shashi Bhushan Shitanshu and Another and Sandeep Santosh Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 1 Crimes 766 : (2010) 1 DMC 113
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 498A
High Courts02 Apr 2009Allowed
Gopal Pathak Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2009) 121 FLR 761
High Courts02 Apr 2009Dismissed
Harinath Tiwary Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3757 : (2009) 2 JCR 492 : (2010) 7 RCR(Criminal) 747
Penal Code, 1860 (IPC) — Section 376, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)(xii)
High Courts02 Apr 2009Allowed
R.K. Jain @ Raj Kumar Jain Vs State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 318
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts01 Apr 2009
Kunj Bihari Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 04 JH CK 0095