High Courts05 Mar 2009Allowed
Nirmal Kumar Ram Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 2 JCR 323
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,078 of 1,479
High Courts05 Mar 2009Dismissed
Mithun Karmakar Vs The State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2009) 57 BLJR 2132
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2009Dismissed
Reeta Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 350
High Courts05 Mar 2009Dismissed
Balkesh Laguri Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 123 FLR 811
High Courts05 Mar 2009
Dr. Krishna Pratap Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 334
High Courts05 Mar 2009Dismissed
Md. Abid Hussain Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 365
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 3, 4
High Courts04 Mar 2009Allowed
Anima Saha and Another Vs Bhagat Ram Mandhyan and Another
Jharkhand High Court · (2009) 2 JCR 257
High Courts04 Mar 2009Dismissed
Jharkhand State Electricity Board and Others Vs Stan Commodities Pvt. Ltd.
Jharkhand High Court · AIR 2009 Jhar 98 : (2009) 57 BLJR 1704 : (2009) 2 JCR 264
Electricity Act, 2003 — Section 126, 135, 181, 50, 56Penal Code, 1860 (IPC) — Section 379
High Courts04 Mar 2009Dismissed
Lalu Chik Baraik Vs Muna Devi and Others
Jharkhand High Court · (2009) 2 JCR 266
High Courts04 Mar 2009Dismissed
Anil Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 03 JH CK 0035
High Courts04 Mar 2009Dismissed
Ramswaroop Sinha Vs State of Jharkhand and Another
Jharkhand High Court · AIR 2009 Jhar 131 : (2010) 2 BC 225 : (2009) CriLJ 4499 : (2009) 2 JCR 267
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts03 Mar 2009Allowed
Godwin Ekka Vs The State of Bihar, now the State of Jharkhand, Additional Collector, Commissioner, South Chhotanagpur Division and Cyril Kharia
Jharkhand High Court · (2009) 57 BLJR 2459
Chotanagpur Tenancy Act, 1908 — Section 23, 240, 4, 44, 46Limitation Act, 1963 — Article 65
High Courts03 Mar 2009Allowed
Security and Intelligence Services (India) Ltd. and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 2 JCR 337
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 2, 23, 24
High Courts03 Mar 2009Dismissed
Idris Ansari Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0103
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts03 Mar 2009Dismissed
Ajitabh Kujur @ Tunnu, Shyam Bahadur Singh and Jhalka Manjhi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 2 JCR 354
Penal Code, 1860 (IPC) — Section 395, 397
High Courts03 Mar 2009Dismissed
Dr. Basudeo Singh Vs Ranchi University and Others
Jharkhand High Court · (2009) 2 JCR 352
Bihar State Universities Act, 1976 — Section 35(3)
High Courts03 Mar 2009
Jageshwar Mahto Vs State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0079
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts03 Mar 2009
Sudama Giri, Shankar Giri and Ritesh Kumar @ Munna Giri Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 323, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts03 Mar 2009Dismissed
Tapan Bhagat Vs The State of Jharkhand
Jharkhand High Court · (2009) 03 JH CK 0077
Penal Code, 1860 (IPC) — Section 376
High Courts03 Mar 2009Dismissed
Anirudh Manjhi and Ram Bilash Manjhi and Another Vs The State of Jharkhand
Jharkhand High Court · (2010) 1 ALT(Cri) 2 : (2009) CriLJ 3751 : (2010) 1 Crimes 545 : (2010) 7 RCR(Criminal) 736
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34