CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments, 2017

1,067 judgments · page 2 of 54

High Courts08 Dec 2017Allowed

Suresh Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 12 JH CK 0011

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379, Sect
Read judgment
High Courts02 Dec 2017Allowed

Lukhiram Murmu Vs State Of Jharkhand

Jharkhand High Court · (2017) 12 JH CK 0031

Evidence Act, 1872 — Section 106Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts01 Dec 2017Allowed

Somnath Das Vs The State of Jharkhand & Anr.

Jharkhand High Court · (2017) 12 JH CK 0001

Indian Penal Code, 1860, Section 201, Section 34, Section 304B - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by
Read judgment
High Courts30 Nov 2017Disposed

Suhawan Paswan Vs The State of Jharkhand & Ors

Jharkhand High Court · (2017) 11 JH CK 0039

Prevention of Corruption Act, 1988, Section 7, Section 13(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public se
Read judgment