COURT ARCHIVE

Jharkhand High Court judgments, 2017

1,067 judgments · page 6 of 54

High Courts22 Sept 2017

Rupesh Kumar @ Rupesh Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0024

Indian Penal Code, 1860, Section 302, Section 302, Section 352 - Punishment for murder - Punishment for murder - Punishment for assault or criminal force otherwise than on

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High Courts21 Sept 2017

Ruplal Pandit, son of Late Budhan Pandit Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0025

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High Courts21 Sept 2017

Rup Kumar Ghosh @ Rukua Yadav Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0023

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts20 Sept 2017

Ramayan Roy @ Ramayan Rai Vs State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0022

Indian Penal Code, 1860, Section 302, Section 120-B - Punishment for murder

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High Courts20 Sept 2017

Parshuram Prasad, son of late Bhagirathi Saw Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0012

Code of Criminal Procedure, 1973, Section 82 - Proclamation for person absconding

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High Courts18 Sept 2017Allowed

Raj Kumar Mahto, S/o Sri Kauleshwar Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0021

Indian Penal Code, 1860, Section 34, Section 304B - Acts done by several persons in furtherance of common intention - Dowry deathDowry Prohibition Act, 1961,

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High Courts18 Sept 2017Dismissed

Rahul Pandey @ Rahul Kumar Pandey Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0020

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 13(1)(i) (i-a) - Divorce

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High Courts15 Sept 2017Disposed

Puja Kumari Vs The Union of India through Chief Engineer & Ors

Jharkhand High Court · (2017) 09 JH CK 0019

Indian Penal Code, 1860, Section 376, Section 147, Section 379, Section 323, Section 149, Section 332,

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High Courts15 Sept 2017Allowed

Kitabani Khatun Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2017) 09 JH CK 0001

Indian Penal Code, 1860, Section 392, Section 386, Section 384 - Punishment for robbery - Extortion by putting a person in fear of death or of grievous hurt - Punishment f

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High Courts14 Sept 2017Dismissed

Piyaso Devi Vs The State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0018

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 3, Sectio

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High Courts12 Sept 2017

Pintu Singh @ Dharmendra Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0017

Code of Criminal Procedure, 1973, Section 164, Section 156(3) - Recording of confessions and statements - Police officers power to Investigate cognizable caseIndian Penal

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High Courts12 Sept 2017Disposed

Pintu Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0016

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High Courts11 Sept 2017Dismissed

Pawan Kumar, & ORS Vs State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0015

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 324, S

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High Courts08 Sept 2017Dismissed

Paulus Barjo, son of Late Habil Borjo Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0014

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Sections 376 -Protection Of C

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High Courts08 Sept 2017Dismissed

Parsuram Tuddu @ Pasiya Tudu Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0013

Indian Penal Code, 1860, Section 412, Section 395 - Dishonestly receiving property stolen in the commission of a dacoity - Punishment for dacoity

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High Courts07 Sept 2017Allowed

Oriental Insurance Company Limited Vs Bideshi Yadav s/o late Nanhak Yadav & Ors

Jharkhand High Court · (2017) 09 JH CK 0011

Prevention of Corruption Act, 1988, Section 13(2), Section 13 (1)(e) -Prevention of Money-Laundering Act, 2002, Section 3, Section 4, Section 45, Section 50

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High Courts07 Sept 2017Allowed

Nuruddin @ Nuruddin Ansari & ors Vs Manki Munda & ors

Jharkhand High Court · (2017) 09 JH CK 0008

Code of Criminal Procedure, 1973, Section 41A -Indian Penal Code, 1860, Section 9 - NumberPrevention of Corruption Act, 1988,

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High Courts06 Sept 2017Allowed

Onkar Pandey Vs The State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0010

Indian Penal Code, 1860, Section 34, Section 304B - Acts done by several persons in furtherance of common intention - Dowry death

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High Courts06 Sept 2017Dismissed

Onkar Nath Prasad Vs Mamta Devi & Ors

Jharkhand High Court · (2017) 09 JH CK 0009

Indian Penal Code, 1860, Section 302, Section 376, Section 34, Section 452 - Punishment for murder - Punishment for rape - Acts done by several persons

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High Courts05 Sept 2017

Nityanand Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0006

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 325, Section 354, Section 341 - Acts d

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