High Courts19 Dec 2017Allowed
Thakur Hansda Vs Mukhodi Hembram & Anr.
Jharkhand High Court · (2017) 12 JH CK 0030
Constitution of India, Article 226 -Jharkhand Service Code, 2001, Rule 18
COURT ARCHIVE
Jharkhand High Court judgments, 2017
1,067 judgments · page 1 of 54
High Courts19 Dec 2017Disposed
Sosan Tirkey @ Sosan Nag. Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Dec 2017Allowed
Thakur Hansda Vs Mukhodi Hembram & Anr
Jharkhand High Court · (2017) 12 JH CK 0029
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts18 Dec 2017Allowed
Thairo Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0028
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts18 Dec 2017Allowed
Teklal Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0027
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts15 Dec 2017
Tata Motors Ltd. Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0026
Constitution of India, Article 215 -Jharkhand High Court Rules, 2001, - Rule 393, Rule 392
High Courts15 Dec 2017Dismissed
TATA MOTORS Limited Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 12 JH CK 0025
Land Acquisition Act, 1894, Section 4, Section 4, Section 6, Section 6, Section 17(4), Section 17(1),
High Courts15 Dec 2017
Tarapada Sahu & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 12 JH CK 0024
Indian Penal Code, 1860, Section 397, Section 307, Section 395 - Robbery or dacoity, with attempt to cause death or grievous hurt - Attempt to murder - Punishment for daco
High Courts14 Dec 2017Dismissed
Tapeshwar Singh @ Tappe Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0023
High Courts14 Dec 2017
Tapan Ghosh Vs Lakhi Ghosh
Jharkhand High Court · (2017) 12 JH CK 0021
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts14 Dec 2017Disposed
Soni Devi @ Sony Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0002
High Courts13 Dec 2017Dismissed
Tangna Koka Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 12 JH CK 0020
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec
High Courts13 Dec 2017Allowed
Tajmul Sk., son of Abul Sk Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0019
Constitution of India, Article 21 - Amendment of the ScheduleIndian Penal Code, 1860, Section 366 - Kidnapping, abducting or inducing woman to compel her marriage, etc
High Courts13 Dec 2017
Surya Sonal Singh Vs Director, Directorate of Enforcement
Jharkhand High Court · (2017) 12 JH CK 0013
High Courts12 Dec 2017
Sushanta Kumar Pani Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 12 JH CK 0015
Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860,
High Courts12 Dec 2017Dismissed
Sushant Choudhary @ Sushanta Choudhary @ Sushanta Chowdhury Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0014
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts11 Dec 2017Dismissed
Susila Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0018
Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 149 - Punishment for rioting - Voluntarily causing hurt by dangerous weapons o
High Courts11 Dec 2017Allowed
Sushil Sharma @ Suhil Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0017
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts09 Dec 2017Dismissed
Sushil Kumar Yadav Vs Smt. Indu Devi
Jharkhand High Court · (2017) 12 JH CK 0016
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts08 Dec 2017Disposed
Suresh Prasad Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0012
Arbitration and Conciliation Act, 1996, Section 12(5), Section 29(a) - Grounds for challenge - Decision-making by panel of arbitrators