High Courts17 Feb 2018
Mithilesh Singh S/o Late Ram Raj Singh, Vs Projects and Development India Limited (PDIL)& Ors
Jharkhand High Court · (2018) 02 JH CK 0004
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Jharkhand High Court judgments, 2018
903 judgments · page 40 of 46
High Courts16 Feb 2018Allowed
Badri Prasad & Ors Vs State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0003
High Courts16 Feb 2018
Noor Haque Ansari @ Nurul Haque Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2018) 02 JH CK 0002
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts15 Feb 2018Allowed
Bandhu Munda & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0021
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Sec
High Courts15 Feb 2018
The Oriental Insurance Company Ltd Vs Vijay Kumar & Anr
Jharkhand High Court · (2018) 02 JH CK 0001
Legal Services Authority Act, 1987, Section 22(c), Section 22C(8), Section 22-A, Section 22-B, Section 22-C, Section 22-D, Section 22-E
High Courts14 Feb 2018
Uma Shankar Agrawal Vs Sharda Devi & Ors
Jharkhand High Court · (2018) 02 JH CK 0020
High Courts13 Feb 2018
Waizul Haque @ Akal Mian & Ors Vs Sanjay Kumar Sahu & Ors
Jharkhand High Court · (2018) 02 JH CK 0024
High Courts12 Feb 2018
Ganesh Prasad Mishra Vs The Jharkhand State Electricity Board & Ors
Jharkhand High Court · (2018) 02 JH CK 0022
High Courts12 Feb 2018
Raghunath Singh & Anr Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0009
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts10 Feb 2018
Nageshwar Mahto Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0030
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 304-B - Punishment for murder - Causing disappearance of evidence of offence o
High Courts09 Feb 2018Allowed
Bharat Raj Singh Vs Dileep Santhalia & Ors
Jharkhand High Court · (2018) 02 JH CK 0040
Code of Civil Procedure, 1908, Order 6Rule 17, Order 1Rule 10(2)
High Courts09 Feb 2018
Sunil Kumar Chaurasia, son of late Dwarika Prasad Chaurasia, Vs Subodh Jha & Anr
Jharkhand High Court · (2018) 02 JH CK 0039
Code of Civil Procedure, 1908, Order27 Rule1, Order27 Rule2
High Courts08 Feb 2018
Mohan Singh Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0038
High Courts08 Feb 2018
Mukesh Kumar Gupta Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0034
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Feb 2018Dismissed
Somnath Biswas Vs State Of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 3020
Negotiable Instrument Act, 1881 - Section 138
High Courts07 Feb 2018
Damodar Singh Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0019
Code of Criminal Procedure, 1973, Section 313, Section 319 - Power to examine the accused - Power to proceed against other persons appearing to be guilty of offenceIndian
High Courts07 Feb 2018Dismissed
Baij Nath Munda Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0018
Chotanagpur Tenancy Act, 1908, Section 72
High Courts06 Feb 2018
Naresh Kumar Vishwakarma @ Naresh Prasad Vishwakarma Vs M/s. Bharat Coking Coal Limited & Ors
Jharkhand High Court · (2018) 02 JH CK 0037
High Courts06 Feb 2018
Ashok Kumar Chouhan & Anr Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0033
Indian Penal Code, 1860, Section 376, Section 164, Section 363, Section 366A, Section 366 - Punishment for rape - . - Punishment
High Courts06 Feb 2018Allowed
Ashgar Mian & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0032
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 306, Se