High Courts02 Dec 2019Allowed
State of Jharkhand And Ors Vs Param Hans Jha
Jharkhand High Court · (2019) 12 JH CK 0030
Constitution Of India, 1950 — Article 14
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 16 of 71
High Courts02 Dec 2019Dismissed
Mister @ Chottu Korwa @ Shivji Korwa Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0007
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 307, 353, 376Arms Act, 1959 — Section 25(1b)a, 26, 27, 35Criminal Law Amendment Act, 1932 — Section 17
High Courts29 Nov 2019Dismissed
M/s Vaidya Industries Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0075
Arbitration And Conciliation Act, 1996 — Section 2, 2(e), 2(1), 2(1)(e), 9, 9(1), 29(A), 36, 37(2)Commercial Courts Act, 2015 — Section 3, 6Code Of Criminal Procedure, 1973 — Section 129
High Courts29 Nov 2019Disposed Of
Samiran Khatoon Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0074
Code Of Criminal Procedure, 1973 — Section 82, 438
High Courts27 Nov 2019Dismissed
Ram Pukar Pandey Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0066
Constitution Of India, 1950 — Article 226
High Courts27 Nov 2019Disposed Of
Xavier Ekka Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0065
Constitution Of India, 1950 — Article 14, 16
High Courts27 Nov 2019Dismissed
Munna Bhagat @ Munna Pd. Bhagat And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0064
Indian Penal Code, 1860 — Section 143, 148, 323, 354, 426Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i), 3(x),3(xi), 18
High Courts26 Nov 2019Disposed Of
Harihar Kewat Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0067
Constitution Of India, 1950 — Article 226
High Courts25 Nov 2019Allowed
Bandhu Tirkey @ Bandhu Tirey Vs Jharkhand State through Vigilance Bureau
Jharkhand High Court · (2019) 11 JH CK 0073
Indian Penal Code, 1860 — Section 109, 120B, 406, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d)
High Courts25 Nov 2019Disposed Of
Shyam Sundar Shah And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0072
Chota Nagpur Tenancy Act, 1908 — Section 71A, 215, 231
High Courts25 Nov 2019Disposed Of
Mahtab Hussain Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0071
Arms Act, 1959 — Section 17, 27, 35Indian Penal Code, 1860 — Section 34, 364
High Courts25 Nov 2019
Yamuna Gupta @ Jamunaji And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0070
Arms Act, 1959 — Section 25(1)(a), 25(1A), 25(1B)(a), 26
High Courts25 Nov 2019Allowed
Santosh Kumar Verma @ Viru Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0069
Indian Penal Code, 1860 — Section 34, 307, 323, 341
High Courts25 Nov 2019Dismissed
Lakhindra Soren And And Ors Vs Dinesh Hembrom And Ors
Jharkhand High Court · (2019) 11 JH CK 0068
Santhal Parganas Tenancy Act, 1949 — Section 24
High Courts20 Nov 2019Dismissed
Udayan Bhattacharya Vs Union Of India
Jharkhand High Court · (2019) 11 JH CK 0063
Indian Penal Code, 1860 — Section 120B, 420, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts20 Nov 2019Disposed Of
Binod Minz Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0062
Constitution Of India, 1950 — Article 226
High Courts20 Nov 2019Allowed
Ravi Nepali And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0061
Arms Act, 1959 — Section 25(1B)(a), 26(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 35, 54Evidence Act, 1872 — Section 114
High Courts20 Nov 2019Dismissed
Sharwan Kumar Gupta Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0060
Negotiable Instruments Act, 1881 — Section 138, 138(a), 138(b), 138(c), 142
High Courts20 Nov 2019Dismissed
Dr. Meera Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0059
Constitution Of India, 1950 — Article 226
High Courts19 Nov 2019Dismissed
M/s Bharat Coking Coal Limited Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0058
Code Of Civil Procedure, 1908 — Section 47Right to Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 11, 24, 24(1), 24(2)Land Acquisition Act, 1894 — Section 4, 18