High Courts05 Dec 2019Dismissed
M/S V.R. Construction Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0002
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 14 of 71
High Courts04 Dec 2019Disposed Of
Raj Kumar Rahi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0067
Land Acquisition Act, 2013 — Section 24(2), 41Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Disposed Of
Tata Steel Limited Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0066
Bihar Electricity Duty Act, 1948 — Section 5A, 5A(2), 9A, 9A(1), 9A(3), 9A(4)Bihar Electricity Duty Rules, 1949 — Rule 11, 12, 12(1), 14, 14(10)
High Courts04 Dec 2019Allowed
Dilip Kumar Toppo Vs Jharkhand State Information Commission And Ors
Jharkhand High Court · (2019) 12 JH CK 0065
Right To Information Act, 2005 — Section 20, 20(1)
High Courts04 Dec 2019Allowed
Mahendra Ram Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0062
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 145
High Courts04 Dec 2019Allowed
Prem Singh @ Prem Kr. Singh Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0061
Indian Penal Code, 1860 — Section 34, 302, 307, 326Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 162 (1)
High Courts04 Dec 2019Allowed
Akhilesh Kumar Mishra Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0060
Indian Penal Code, 1860 — Section 201, 302, 304B, 498AEvidence Act, 1872 — Section 106, 113B
High Courts04 Dec 2019Dismissed
Sujit Kumar Vs Central Coalfields Ltd And Ors
Jharkhand High Court · (2019) 12 JH CK 0059
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Allowed
Arun Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0058
Chota Nagpur Tenancy Act, 1908 — Section 46, 46(4)(a), 71A
High Courts04 Dec 2019Disposed Of
State Of Jharkhand And Ors Vs Kashi Nath Ganguly And Ors
Jharkhand High Court · (2019) 12 JH CK 0057
Constitution Of India, 1950 — Article 14, 226
High Courts04 Dec 2019Disposed Of
Yugal Kishore Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0004
Indian Penal Code, 1860 — Section 467, 468, 420, 504, 506Scheduled Castes And Scheduled Tribes ( Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)(5)
High Courts04 Dec 2019Allowed
Gulab Singh Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0003
Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25(1B)a
High Courts03 Dec 2019Allowed
Sharda Devi and Others Vs Suresh Prasad Vishwakarma and Others
Jharkhand High Court · (2019) 12 JH CK 0056
High Courts03 Dec 2019Allowed
Ashok Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0055
Indian Penal Code, 1860 — Section 307, 447
High Courts03 Dec 2019Allowed
Bhuneshwar Yadav And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0054
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(r), 3(x)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 327, 341, 427, 504, 506
High Courts03 Dec 2019Allowed
Nanki Choudhary @ Chandan @Hash State of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0053
Indian Penal Code, 1860 — Section 354D
High Courts03 Dec 2019Dismissed
Satya Dew Singh Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0052
Constitution Of India, 1950 — Article 226
High Courts03 Dec 2019Allowed
Sumila Kumari Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0051
High Courts03 Dec 2019Disposed Of
Md. Umed Ali Ansari Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0050
Jharkhand Panchayat Raj Act, 2001 — Section 73, 76Jharkhand Panchayat Raj (Term of the Members of the Standing Committee and Procedure of Functioning) Rules, 2011 — Rule 3
High Courts03 Dec 2019Disposed Of
Exide Industries Limited Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0049
Jharkhand Value Added Tax Act, 2005 — Section 40(1), 40(4), 42(3)