COURT ARCHIVE

Jharkhand High Court judgments, 2017

1,067 judgments · page 8 of 54

High Courts18 Aug 2017Allowed

Maqbool Sk. Vs The State of Jharkhand through

Jharkhand High Court · (2017) 08 JH CK 0020

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34 - Punishmen

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High Courts17 Aug 2017

Mafidan Bewa Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0003

Indian Penal Code, 1860, Section 420, Section 468, Section 467, Section 120(B)B - Cheating and dishonestly inducing delivery of property - Forgery for

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High Courts16 Aug 2017

Mantosh Kumar Mandal Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0019

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High Courts16 Aug 2017Dismissed

Manoj Kumar Sarkar Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0018

Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 353 - Punishment for rioting - Attempt to mu

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High Courts11 Aug 2017Allowed

Manju Kumari Singh @ Smt. Manju Singh Vs Avinash Kumar Singh

Jharkhand High Court · (2017) 08 JH CK 0017

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements

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High Courts11 Aug 2017Dismissed

Manjesh Jha Vs Mrs. Kanchan Jha

Jharkhand High Court · (2017) 08 JH CK 0016

Limitation Act,1963, Article 18

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High Courts11 Aug 2017Allowed

Manish Choudhary Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 08 JH CK 0015

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High Courts10 Aug 2017

Shaira Bibi @ Sharun Bibi Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0043

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts10 Aug 2017

Satya Narayan Prasad Mehtha Vs Sabia Devi, & Antr,

Jharkhand High Court · (2017) 08 JH CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 412, Se

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High Courts10 Aug 2017Allowed

MANI KANT DUBEY Vs STATE OF JHARKHAND & ORS.

Jharkhand High Court · (2017) 08 JH CK 0014

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

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High Courts10 Aug 2017Allowed

Mangra Munda @ Uday Munda Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0013

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o

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High Courts09 Aug 2017Allowed

Manglu Asur Vs The State of Bihar ( Now Jharkhand)

Jharkhand High Court · (2017) 08 JH CK 0012

Indian Penal Code, 1860, Section 376, Section 498A, Section 304B - Punishment for rape - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deat

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High Courts09 Aug 2017Allowed