Securitisation & Reconstruction Of Financial Assets & Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)Constitution Of India, 1950 — Article 225, 226, 227

Read judgment

High Courts03 Jan 2018Dismissed

Nilam Pandey Vs State Of Jharkhand and Ors

Jharkhand High Court · (2018) 01 JH CK 0088

Jharkhand University Act, 2000 — Section 35

Read judgment

High Courts03 Jan 2018

Hrishikesh Mahto & Ors Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 01 JH CK 0037

Read judgment

High Courts03 Jan 2018Disposed

Ashok Kumar Verma Vs The State of Jharkhand & Anr

Jharkhand High Court · (2018) 01 JH CK 0036

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty

Read judgment

High Courts03 Jan 2018

M/s Hindalco Industries Limited Vs State of Jharkhand and Ors.

Jharkhand High Court · (2018) 01 JH CK 0035

Read judgment

High Courts03 Jan 2018

Isteyak Ansari Vs The State of Jharkhand & Anr.

Jharkhand High Court · (2018) 01 JH CK 0033

Indian Penal Code, 1860, Section 323, Section 498(A) - Punishment for voluntarily causing hurt - Enticing or taking away or detaining with criminal intent a married womanD

Read judgment

High Courts03 Jan 2018

Bihari Pal & Ors Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0032

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 323, Section 341 - Punishment for murder - Acts done by s

Read judgment

High Courts03 Jan 2018Allowed

Shital Ram & Anr Vs The State of Jharkhand & Anr

Jharkhand High Court · (2018) 01 JH CK 0031

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

Read judgment

High Courts03 Jan 2018Allowed

Siyaram Mirdha & Ors Vs Dhananjay Kunwar & Ors

Jharkhand High Court · (2018) 01 JH CK 0030

Code of Criminal Procedure, 1973, Section 2(wa) - DefinitionsIndian Penal Code, 1860, Section 34, Section 147, Section 324,

Read judgment

High Courts02 Jan 2018Dismissed

Barun Kumar Khan and Ors Vs State Of Jharkhand and Ors

Jharkhand High Court · (2018) 01 JH CK 0087

Read judgment

High Courts02 Jan 2018Allowed

Satrughan Rajwar Vs State Of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0086

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts02 Jan 2018Allowed

Ravi Bhushan Seth Vs Meena Seth

Jharkhand High Court · (2018) 01 JH CK 0085

Code Of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13 (1)(i-a), 13(1)(1a), 13(1)(1b), 15 Indian Penal Code 1860, — Section 109, 125, 323, 34, 341, 379, 406, 494, 498A

Read judgment

High Courts02 Jan 2018Dismissed

Sanjiv Kumar Mahato Vs Rekha Mahato

Jharkhand High Court · (2018) 01 JH CK 0084

Hindu Marriage Act, 1955 — Section 5(iv), 11, 12(1)(C)Special Marriage Act, 1954 — Section 25(iii)Indian Penal Code, 1860 — Section 376, 417

Read judgment

High Courts02 Jan 2018Disposed

Rajesh Lugun Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0028

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

Read judgment

High Courts02 Jan 2018

Choti Mali @ Chhoti Mali Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0027

Indian Penal Code, 1860, Section 304, Section 34, Section 324, Section 323 - Punishment for culpable homicide not amounting to murder - Acts done by se

Read judgment