High Courts19 Mar 2009Dismissed
Hadi Ram Singh Sardar Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 267 : (2010) 7 RCR(Criminal) 770
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,076 of 1,479
High Courts18 Mar 2009
Gusul Azam @ Gosulaazam Shah Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2011) 2 JCR 247
High Courts18 Mar 2009Dismissed
Ram Ratan Singh Vs The State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 1997
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(1A), 46(3), 46(4)
High Courts18 Mar 2009
Bipin Kumar Singh and Another Vs State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1990
Constitution of India, 1950 — Article 226, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 190, 397(3), 482
High Courts18 Mar 2009Allowed
Sanjay Kumar and Another Vs Nanhku Prasad Yadav and Others
Jharkhand High Court · (2009) 57 BLJR 1988 : (2011) 2 JCR 591
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts18 Mar 2009Dismissed
Kaushal Kishore Singh @ Kaushal Kishore Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 2 JCR 478
High Courts18 Mar 2009Allowed
Mohit Lal Mahto @ Naresh Mahto Vs State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 2008
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 468(2), 468(2)(C)Penal Code, 1860 (IPC) — Section 414
High Courts18 Mar 2009Dismissed
Chit Bahal Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 2006
High Courts18 Mar 2009Allowed
Jayant Karnad Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2009 Jhar 144
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6, 7
High Courts18 Mar 2009Allowed
Bhola Prasad Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0066
Constitution of India, 1950 — Article 14
High Courts18 Mar 2009Dismissed
Arbind Kumar Jaiswal Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts18 Mar 2009Dismissed
Shashi Bhushan Puran Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0044
Constitution of India, 1950 — Article 226
High Courts18 Mar 2009Allowed
Mangal Singh Kerai and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0032
Constitution of India, 1950 — Article 14
High Courts18 Mar 2009Allowed
Rajiv Kumar Tulsyan @ Rajiv Tulsyan Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0006
Chotanagpur Tenancy Act, 1908 — Section 49, 49(1), 49(1)(A), 49(3), 49(5)
High Courts18 Mar 2009Allowed
Raghu Mukhi @ Radhu Mukhi Vs The State of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 330
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4, 5
High Courts17 Mar 2009Dismissed
Jaipal Mahli and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 424
High Courts17 Mar 2009Allowed
Ram Prasad Mandal and Others Vs State of Bihar now Jharkhand
Jharkhand High Court · (2009) CriLJ 3642 : (2011) 7 RCR(Criminal) 1453
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Mar 2009Dismissed
Eastern Coalfields Ltd. Vs Mariyanus Marandi and Others
Jharkhand High Court · (2009) 2 JCR 442
High Courts17 Mar 2009Dismissed
Kedar Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 2009Allowed
Joseph Munda Vs Most. Fudi and Others
Jharkhand High Court · AIR 2009 Jhar 115
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 264Specific Relief Act, 1963 — Section 34, 6, 7, 8