High Courts06 Jan 2018
Paresh Mahto Vs State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0046
COURT ARCHIVE
Jharkhand High Court judgments, 2018
903 judgments · page 44 of 46
High Courts05 Jan 2018
Purushottam Mandal Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0056
Protection Of Children From Sexual Offences Act, 2012, Section 4, Section 354(B)
High Courts05 Jan 2018
Bapi Koyal Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0055
Explosive Substances Act, 1908, Section 3, Section 4, Section 5 - Punishment for causing explosion likely to endanger life or property - Punishment for attempt to cause explosio
High Courts05 Jan 2018
Nemchand Baskey Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0054
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts05 Jan 2018
Mohan Lal Mahto Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0053
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts05 Jan 2018
Gram Vikas Sammittee Bachhai Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0052
High Courts05 Jan 2018
Quadir Khan @ Kadir Khan & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0051
High Courts05 Jan 2018Disposed
Dr. Dular Hajam Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0048
Constitution of India, Article 226 -Jharkhand State University Act, 2000, Section 60(1), Section 59(2), Section 59(2), Section 60(4)
High Courts05 Jan 2018
Rabani Devi & Ors Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0047
Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person absconding
High Courts05 Jan 2018
Sandeep Kullu @ Demba Kullu Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0045
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements
High Courts05 Jan 2018Dismissed
Arjun Sawaiya Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0003
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 376(2)(f) - Punishment f
High Courts04 Jan 2018
Bono Manjhi and Ors Vs State Of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0094
Indian Penal Code, 1860 — Section 34, 304, 323, 324, 336 , 341, 448, 452
High Courts04 Jan 2018Disposed Of
Gita Devi Vs State Of Jharkhand and Ors
Jharkhand High Court · (2018) 01 JH CK 0093
Jharkhand Panchayat Raj Act, 2001 — Section 64
High Courts04 Jan 2018Partly Allowed
Sushil Kumar Bariyar Vs Sanjeev Kumar and Ors
Jharkhand High Court · (2018) 01 JH CK 0092
Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101
High Courts04 Jan 2018Dismissed
Boda Munda Vs State Of Bihar
Jharkhand High Court · (2018) 01 JH CK 0091
Indian Penal Code, 1860 — Section 302, 304
High Courts04 Jan 2018
Hindalco Industries Limited Vs State Of Jharkhand and Ors
Jharkhand High Court · (2018) 01 JH CK 0090
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 30Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016 — Rule 12(10), 35
High Courts04 Jan 2018Allowed
Deen Dayal & Anr. Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2018) 01 JH CK 0044
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 34, Section 406, Section 415 - Cheati
High Courts04 Jan 2018
Md. Waris @ Abdul Waris @ Sk. Waris & Anr Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0043
Indian Penal Code, 1860, Section 323, Section 326 - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means
High Courts04 Jan 2018Disposed
Deoyani Ghosh Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0042
High Courts04 Jan 2018Allowed
Narendra Prasad Singh Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0041
Code of Criminal Procedure, 1973, Section 482, Section 825 - Saving of inherent powers of High Court