High Courts17 Mar 2009
Cresentia Ekka Vs State of Jharkhand and others
Jharkhand High Court · (2009) 122 FLR 630
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,077 of 1,479
High Courts17 Mar 2009Allowed
Budhan Baitha Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0007
Penal Code, 1860 (IPC) — Section 376, 380
High Courts17 Mar 2009Allowed
Porha Oraon Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 273, 313, 317Penal Code, 1860 (IPC) — Section 300, 302
High Courts16 Mar 2009Allowed
Mohd. Azim @ Raju and Bijay Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0132
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 394, 411, 412
High Courts16 Mar 2009
Tijan Hazam Vs Rameshwar Hazam and Others
Jharkhand High Court · (2009) 2 JCR 441
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts16 Mar 2009Dismissed
Tej Narayan Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 449
High Courts08 Mar 2009
Mahmuda Khatoon and Chanda Khatoon @ Chanda Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 98
High Courts06 Mar 2009Dismissed
Girija Deo Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 03 JH CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 173, 192, 200, 202Penal Code, 1860 (IPC) — Section 323, 380, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 4, 7
High Courts06 Mar 2009
Ram Das Choudhry and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 03 JH CK 0081
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts06 Mar 2009Allowed
Arun Kumar Ghose and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 2 JCR 339
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 414
High Courts06 Mar 2009Dismissed
Gajendra Singh Kushwaha Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 3659 : (2011) 7 RCR(Criminal) 1457
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Mar 2009Dismissed
Joljus Minz, Chonhas Minz and Bishram Minz Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0020
Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 323
High Courts05 Mar 2009Dismissed
Prabhash Kumar Singh and Durga Prasad Singh @ Burhan Singh Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1893 : (2009) CriLJ 3844 : (2010) 7 RCR(Criminal) 821
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts05 Mar 2009
Varun Kumar Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 345
High Courts05 Mar 2009Allowed
Hrinandan Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 328
Constitution of India, 1950 — Article 14
High Courts05 Mar 2009Dismissed
Johan Murmu Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2009Dismissed
Raghu Jogi Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
High Courts05 Mar 2009
Kamla Kant Dubey Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0082
Penal Code, 1860 (IPC) — Section 144, 307, 321, 323, 324
High Courts05 Mar 2009Allowed
Dhuri Yadav Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0074
Penal Code, 1860 (IPC) — Section 341, 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts05 Mar 2009Dismissed
Deo Karan Jath Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 2 JCR 346
Constitution of India, 1950 — Article 14, 226, 309, 311