High Courts27 Jan 2009Allowed
Shashi Bhushan Choudhary Vs Government Vaccine Institute Namkom and Another
Jharkhand High Court · (2009) 1 JCR 612 : (2009) 2 LLJ 663
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,087 of 1,479
High Courts23 Jan 2009Allowed
Patrik Kindo Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1396
Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Jan 2009Dismissed
Sudershan Pradhan and Janmu Pradhan Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 3 ALT(Cri) 19 : (2009) CriLJ 2609
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2009Allowed
Shib Ratan Kumhar and Sohan Kumhar Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0115
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2009
Sanwariya Sarkar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1106 : (2011) 2 JCR 73
High Courts22 Jan 2009Allowed
Soma Munda Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1403
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2009Dismissed
Ram Prasad Sahu Vs Pandey Giri and Another
Jharkhand High Court · (2010) 1 ALD(Cri) 11 : (2009) CriLJ 3768 : (2010) 1 RCR(Criminal) 165
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jan 2009Allowed
Abdul Wadood and Another, Bhagwan Singh and The Principal, Government Polytechnic Vs The State of Jharkhand and Others and Sri Bhagwan Singh and Others
Jharkhand High Court · (2011) 2 JCR 284
High Courts22 Jan 2009Dismissed
Soyoto @ Sursen Bhengra Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Jan 2009Allowed
Raman Lohra Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1405
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2009Dismissed
K.D. Liquor and Fertilizer (Pvt.) Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 616
High Courts22 Jan 2009Allowed
Sikander Pandey, Raghunath Prasad and Shankar Sao Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 1121 : (2009) 1 JCR 559
Constitution of India, 1950 — Article 14, 16
High Courts22 Jan 2009Allowed
Bharat Coking Coal Ltd. and Others Vs Md. Alam Ansari
Jharkhand High Court · (2009) 1 JCR 615
Industrial Disputes Act, 1947 — Section 18
High Courts22 Jan 2009Dismissed
Surendra Prasad Vs Bihar State Food and Civil Supplies Corporation Ltd. and Others
Jharkhand High Court · (2009) 1 JCR 614 : (2010) 6 RCR(Criminal) 320
High Courts22 Jan 2009Dismissed
Biren Napit Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) 01 JH CK 0002
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Jan 2009
Mosstt Gyanu Sharma Vs Hari Ram Sharma and Others
Jharkhand High Court · (2009) 1 JCR 563
Constitution of India, 1950 — Article 227
High Courts21 Jan 2009Allowed
Sudhir Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 01 JH CK 0133
High Courts21 Jan 2009Allowed
Janardan Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 562
High Courts21 Jan 2009Allowed
Kiran Paswan Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 57 BLJR 1400
Penal Code, 1860 (IPC) — Section 304(B), 34
High Courts21 Jan 2009Allowed
Sudam Ghosh, Chunni Lal Mandal and Tapashwar Prasad Verma and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 2 JCR 335