High Courts05 Dec 2019Allowed
Manik Bouri And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0086
Indian Penal Code, 1860 — Section 399, 402, 414Arms Act, 1959 — Section 25(i)(b), 26, 35
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 13 of 71
High Courts05 Dec 2019
Gulam Rabani Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0085
Indian Penal Code, 1860 — Section 323, 324, 341, 448
High Courts05 Dec 2019Dismissed
Satish Giri Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0084
Constitution Of India, 1950 — Article 226
High Courts05 Dec 2019Dismissed
Haider Ali Vs Sayad Akbar Ali
Jharkhand High Court · (2019) 12 JH CK 0083
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 153, Order 6 Rule 18, Order 22 Rules 3, Order 22 Rules 3(2), Order 22 Rules 4, Order 22 Rules 4(3), Order 22 Rule 9
High Courts05 Dec 2019Allowed
Tata Motors Ltd Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0082
High Courts05 Dec 2019Allowed
M/s Tenughat Vidyut Nigam Limited Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0081
Jharkhand Value Added Tax Act, 2005 — Section 45(1), 45(2), 45(3), 45(5), 78(2), 78(5), 85B
High Courts05 Dec 2019Dismissed
Jai Ram Singh Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0080
Indian Penal Code, 1860 — Section 109, 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(D), 13(2)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts05 Dec 2019
Urmila Sinha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0079
Code Of Criminal Procedure, 1973 — Section 451Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts05 Dec 2019
Mansoor Alam Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0078
Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Dec 2019Dismissed
Mamta Devi @ Mamta Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0077
Code Of Criminal Procedure, 1973 — Section 378(3), 378(4)Indian Penal Code, 1860 — Section 494, 498A
High Courts05 Dec 2019Allowed
Mohan Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0075
Jharkhand Public Land Encroachment Act, 1956 — Section 5
High Courts05 Dec 2019Allowed
Nundeo Mahto And Ors @Hash State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0072
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 337, 341, 379
High Courts05 Dec 2019Disposed Of
Jairam Choudhary And Ors @Hash State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0071
Indian Penal Code, 1860 — Section 307, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Dec 2019Allowed
Raju Rana Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0070
Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Dec 2019
Janki Devi And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0069
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 433A
High Courts05 Dec 2019Allowed
Budhram Hembrom Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0068
Indian Penal Code, 1860 — Section 34, 201, 302, 450
High Courts05 Dec 2019
M/s Ludhiana Dhanbad Roadways Vs Oil & Natural Gas Limited
Jharkhand High Court · (2019) 12 JH CK 0017
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts05 Dec 2019Disposed Of
Mohan Prasad Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0016
Jharkhand Public Land Encroachment Act, 2000 — Section 5
High Courts05 Dec 2019Disposed Of
Nand Lal Sharma Vs Raj Kumar Sharma And Ors
Jharkhand High Court · (2019) 12 JH CK 0015
Code Of Civil Procedure, 1908 — Order 41 Rule 5
High Courts05 Dec 2019
Janki Devi And Ors Vs State of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0014
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 433A