High Courts31 Oct 2018Allowed
Mohan Bhuiya @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0034
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Code of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Jharkhand High Court judgments, 2018
903 judgments · page 4 of 46
High Courts31 Oct 2018Dismissed
Ayodhya Singh @APPELLANT@Hash State of Bihar
Jharkhand High Court · (2018) 10 JH CK 0032
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 326, 369, 379Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313, 360
High Courts30 Oct 2018Disposed Off
Paras Kumar @APPELLANT@Hash Kamal Kishore Sone
Jharkhand High Court · (2018) 10 JH CK 0030
High Courts29 Oct 2018Allowed
Shiva Mohan Jha Vs M/s. Bharat Sanchar Nigam Ltd Corporate Office Personnel And Ors
Jharkhand High Court · (2019) 1 JCR 162
Administrative Tribunals Act, 1985 — Section 14(2)Constitution Of India, 1950 — Article 226
High Courts29 Oct 2018Disposed Off
Habil Nag @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0031
Indian Penal Code, 1860 — Section 302
High Courts29 Oct 2018Dismissed
Panchu Mandal @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0028
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 320, 323, 324, 325, 326, 337, 379, 447Code of Criminal Procedure, 1973 — Section 161, 465
High Courts26 Oct 2018Dismissed
Savitri Wala Devi And Ors Vs M/S Bharat Coking Coal Limited Through The Chairman Cum Managing Director And Ors
Jharkhand High Court · (2019) 1 JCR 527
High Courts26 Oct 2018Dismissed
Ajay Kumar @APPELLANT@Hash Geetanjali Devi
Jharkhand High Court · (2018) 10 JH CK 0029
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Family Courts Act, 1984 — Section 7Indian Penal Code, 1860 — Section 406, 498A
High Courts26 Oct 2018Dismissed
Dulal Mandal @APPELLANT@Hash Renu Mandal
Jharkhand High Court · (2019) 1 JCR 529
Indian Penal Code, 1860 — Section 107, 498AHindu Marriage Act, 1955 — Section 13(ia), 24
High Courts26 Oct 2018Dismissed
Dulal Mandal @APPELLANT@Hash Renu Mandal
Jharkhand High Court · (2018) 10 JH CK 0024
Indian Penal Code, 1860 — Section 24, 107
High Courts25 Oct 2018Dismissed
Kishor Kumar Saw @APPELLANT@Hash State of Jharkhand through C.B.I
Jharkhand High Court · (2018) 10 JH CK 0026
Code of Criminal Procedure, 1973 — Section 239
High Courts23 Oct 2018Dismissed
Kano Baski @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0025
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
High Courts23 Oct 2018Allowed
Risha Manjhi, Risa Majhi @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0023
Indian Penal Code, 1860 — Section 34, 313, 323, 498ACode of Criminal Procedure, 1973 — Section 313, 371
High Courts23 Oct 2018Dismissed
Kali Pada Mahato @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2018) 10 JH CK 0022
Indian Penal Code, 1860 — Section 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 313
High Courts12 Oct 2018Disposed of
Umar Farooque Son Of Nurullah Ansari Vs Birsa Agriculture University And Ors
Jharkhand High Court · (2019) 1 JCR 359
Birsa Agriculture University Act, 2010 — Section 19
High Courts12 Oct 2018Disposed Off
Umar Farooque @APPELLANT@Hash Birsa Agriculture University
Jharkhand High Court · (2018) 10 JH CK 0021
Birsa Agriculture University Act, 2010 — Section 19
High Courts12 Oct 2018Dismissed
Dinakar Pathak @APPELLANT@Hash State of Jharkhand
Jharkhand High Court · (2019) 1 JCR 477
Constitution of India, 1950 — Article 14, 21, 39D, 226, 300A
High Courts12 Oct 2018Disposed Off
Pijush Kumar Sengupta @APPELLANT@Hash M/s Bharat Coking Coal Limited
Jharkhand High Court · (2018) 10 JH CK 0018
High Courts12 Oct 2018Disposed Off
Ram Narayan Prasad @APPELLANT@Hash Mr. Ramesh Kr. Pandey
Jharkhand High Court · (2018) 10 JH CK 0017
High Courts12 Oct 2018Allowed
State of Jharkhand @APPELLANT@Hash M/s Sutlej Construction Limited
Jharkhand High Court · (2018) 10 JH CK 0016
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 34(1), 34 (2)(b)(ii), 37, 37(1)(b)Limitation Act, 1963 — Section 3(1)Constitution of India, 1950 — Article 14