High Courts26 Feb 2009Allowed
Ram Chandra Chaudhary Vs SAIL, Bokaro Steel Plant and Others
Jharkhand High Court · (2009) 02 JH CK 0049
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,080 of 1,479
High Courts26 Feb 2009
Rajendra Pratap Sinha Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 2 JCR 210
Constitution of India, 1950 — Article 14, 16
High Courts26 Feb 2009Allowed
Jaimangal Prasad Vs State of Bihar and Others
Jharkhand High Court · (2011) 2 JCR 245
High Courts25 Feb 2009
Sarbeshwar Singh Sardar Vs State of Jharkhand and others
Jharkhand High Court · (2009) 121 FLR 829
High Courts25 Feb 2009Dismissed
Dhabai Marandi Vs Bibhuti Marandi @ Lodo Marandi and Others
Jharkhand High Court · (2011) 2 JCR 89
Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 2, 2(1), 2(2)
High Courts25 Feb 2009
Radha Nath Jha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1702
High Courts25 Feb 2009Allowed
Anthawan Kotwal and Others Vs The State of Bihar and Others
Jharkhand High Court · (2009) 57 BLJR 1680
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Feb 2009Allowed
Md. Munif @ Sardar Manifuddin Quraishi @ Munif Kasai Vs The State of Jharkhand
Jharkhand High Court · (2011) 2 JCR 219
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Feb 2009Allowed
The State of Jharkhand and Others Vs Ram Narayan Yadav
Jharkhand High Court · (2009) 57 BLJR 1737 : (2011) 2 JCR 91
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Ordinance, 1980 — Section 3(3), 4(2)
High Courts25 Feb 2009Dismissed
Ramesh Kumar Sharma @ Ramesh Sharma Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 02 JH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 203Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts24 Feb 2009
Binod Rajak, Thomas Hansda and Sangram Murmu Vs State of Bihar
Jharkhand High Court · (2009) 57 BLJR 2124
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts24 Feb 2009Allowed
Prakash Panna Vs The State of Jharkhand
Jharkhand High Court · (2009) 02 JH CK 0067
Penal Code, 1860 (IPC) — Section 376
High Courts24 Feb 2009Allowed
Anand Kishore Mahto @ Anant Kumar Mehta Vs The State of Jharkhand
Jharkhand High Court · (2009) 02 JH CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 2009Dismissed
Rama Kant Thakur Vs The Union of India (UOI) and Others
Jharkhand High Court · (2009) 02 JH CK 0010
High Courts24 Feb 2009
Basant Mistry Vs State of Jharkhand and others
Jharkhand High Court · (2009) 121 FLR 791
High Courts21 Feb 2009
Rope Kumari @ Ropni Devi and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 02 JH CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 354
High Courts20 Feb 2009Allowed
Ajay Paswan Vs The State of Jharkhand, Superintendent of Police, Deputy Inspector General of Police, Whole Range and Officer Incharge
Jharkhand High Court · (2009) 57 BLJR 1694 : (2009) CriLJ 3662 : (2011) 6 RCR(Criminal) 1543
Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 161Penal Code, 1860 (IPC) — Section 306
High Courts20 Feb 2009
Kishun Singh and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 57 BLJR 1410
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts20 Feb 2009Allowed
Sant Bahadur and Chailu Kachhap Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1424
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 Feb 2009
Ex. Havaldar Mohd. Karim Khan Vs State of Jharkhand and others
Jharkhand High Court · (2009) 121 FLR 790