COURT ARCHIVE

Jharkhand High Court judgments, 2017

1,067 judgments · page 7 of 54

High Courts05 Sept 2017

Nitesh Kumar @ Nitesh Mahato @ Nitesh Mahato Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0005

Indian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtDowry Pr

Read judgment

High Courts05 Sept 2017

Nita Singh Vs State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0004

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect

Read judgment

High Courts04 Sept 2017Allowed

Niyarzan Hembrom Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0007

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 147, Section 323,

Read judgment

High Courts01 Sept 2017Allowed

Navin Kumar Singh son of Baneshwar Singh, & Ors., Vs State of Jharkhand, & Ors.,

Jharkhand High Court · (2017) 09 JH CK 0003

Indian Penal Code, 1860, Section 34, Section 366(a), Section 376(b) - Acts done by several persons in furtherance of common intention - Kidnapping, abducting or inducing wo

Read judgment

High Courts01 Sept 2017Allowed

National Insurance Company Ltd. Vs Prabha Neel Sushma Kindo

Jharkhand High Court · (2017) 09 JH CK 0002

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

High Courts31 Aug 2017Allowed

National Insurance Company Ltd. Vs Nita Singh & Ors.

Jharkhand High Court · (2017) 08 JH CK 0029

Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment

Read judgment

High Courts30 Aug 2017Disposed

Nepal Ram Prajapati Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 08 JH CK 0033

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio

Read judgment

High Courts30 Aug 2017Disposed

Nazir Munda Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 155(2) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Investigation of such cases

Read judgment

High Courts29 Aug 2017Dismissed

Niranjan Sharma & Ors Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0034

Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 10, Section 9, Section 11(1)

Read judgment

High Courts29 Aug 2017Allowed

Nazir Hussain, son of Bahar Ali, & Antr Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0030

Read judgment

High Courts28 Aug 2017

The Secretary, (WR, RD & GR), Union of India, New Delhi Vs Thakur Brahmanand Singh

Jharkhand High Court · (2017) 08 JH CK 0050

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

Read judgment

High Courts24 Aug 2017Allowed

National Insurance Company Ltd. Vs Gandhwa Orain & Ors.

Jharkhand High Court · (2017) 08 JH CK 0028

Arms Act, 1959, Section 35, Section 26, Section 25(1-B)a - Criminal responsibility of persons in occupation of premises incertain cases - Secret contraventions - Punishment for c

Read judgment

High Courts24 Aug 2017Allowed

National Insurance Company Limited Vs Asma Khatoon & Ors

Jharkhand High Court · (2017) 08 JH CK 0027

Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860,

Read judgment

High Courts24 Aug 2017Disposed

Nagiya Devi Vs M/s. Bharat Coking Coal Limited through its ChairmancumManaging, & Ors.,

Jharkhand High Court · (2017) 08 JH CK 0026

Read judgment

High Courts21 Aug 2017

Mohan Gope Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0024

Code of Criminal Procedure, 1973, Section 389(1) - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 34,

Read judgment

High Courts21 Aug 2017Dismissed

Md. Shamim @ Raju, son of Ibrahim Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0023

Read judgment

High Courts19 Aug 2017Allowed

Mritunjoy Chakraborty Vs Shila Chakraborty

Jharkhand High Court · (2017) 08 JH CK 0025

Arms Act, 1959, Section 35, Section 26, Section 25(1-A) - Criminal responsibility of persons in occupation of premises incertain cases - Secret contraventions - Punishment for ce

Read judgment

High Courts19 Aug 2017Allowed