COURT ARCHIVE

Jharkhand High Court judgments, 2015

1,358 judgments · page 60 of 68

High Courts04 Feb 2015Partly Allowed

Awdesh Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 5 FLT 506

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 173, 190(1)(d), 2(d)Mines and Minerals (Development and Regulation) Act, 1957 - Section 21, 22, 4Penal Code, 1860 (IPC) - Section 378, 379
High Courts04 Feb 2015Allowed

Mohammed Alamgeer and Others Vs State of Jharkhand

Jharkhand High Court · (2015) 02 JH CK 0082

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 154, 155, 156, 157, 162Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23
High Courts04 Feb 2015Allowed

Kudus Ansari Vs State of Jharkhand

Jharkhand High Court · (2016) 1 AJR 11

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 319, 41, 41(1)(b)(ii), 41A, 82Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
High Courts04 Feb 2015Disposed Off

Suman Prakash Vs Divya Lalita

Jharkhand High Court · (2015) 4 AJR 428

Divorce Act, 1869 - Section 10Evidence Act, 1872 - Section 112Family Courts Act, 1984 - Section 12