High Courts13 Nov 2019Allowed
Shankar Sao Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0049
Indian Penal Code, 1860 — Section 34, 201, 302, 304BDowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 18 of 71
High Courts13 Nov 2019Allowed/ Partly Allowed/ Disposed Of
Chhote Lal Manjhi And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0048
Indian Penal Code, 1860 — Section 34, 141, 147, 148, 149, 302, 307, 323, 324, 326, 337, 338, 341, 379
High Courts13 Nov 2019Dismissed
Subhra Banerjee Vs Union Of India And Ors
Jharkhand High Court · (2019) 11 JH CK 0047
HEC Employee's Conduct & Discipline & Appeal Rules, 1981 — Rule 5(5), 5(6), 5(9), 5(20), 23(i), 32Constitution Of India, 1950 — Article 226
High Courts13 Nov 2019Dismissed
Gulmohar Evening Degree College through its Principal Ajay Kumar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0012
General Clauses Act, 1897 — Section 6, 15(2), 16(2)
High Courts13 Nov 2019Disposed Of
Sarda Mahila Mandal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0011
High Courts13 Nov 2019Partly Allowed
Kongress Yadav And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0010
Indian Penal Code, 1860 — Section 302, 307, 323, 324, 325, 326
High Courts11 Nov 2019Disposed Of
Nageshwar Pandit Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0078
High Courts11 Nov 2019Disposed Of
Chetu Mahto Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0046
High Courts11 Nov 2019Dismissed
Manoj Kalindi @ Kanhaiya Kalindi Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0045
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts11 Nov 2019Allowed/ Partly Allowed
Yogendra Layak And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0044
Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 307, 323, 324, 325, 326, 341, 342
High Courts11 Nov 2019Disposed Of
Tapan Kumar Saha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0009
Constitution Of India, 1950 — Article 226
High Courts08 Nov 2019Partly Allowed
Laltu Shit Vs State of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0077
Indian Penal Code, 1860 — Section 307, 324
High Courts08 Nov 2019Dismissed
Mamta Bhut @ Mamta Devi Bhut And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0043
Indian Penal Code, 1860 — Section 120B, 406, 420, 427, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Constitution Of India, 1950 — Article 226
High Courts08 Nov 2019Dismissed
Shashi Bhusan Prasad Vs Anil Kumar Sahay And Ors
Jharkhand High Court · (2019) 11 JH CK 0042
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts08 Nov 2019
Mahendra Singh Vs Sanjay Jaiswal & Ors
Jharkhand High Court · (2019) 11 JH CK 0041
Constitution Of India, 1950 — Article 227
High Courts08 Nov 2019Disposed Of
Dikesh Kumar And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0040
Constitution Of India, 1950 — Article 14, 16, 311
High Courts08 Nov 2019Allowed
Kishori Pandey And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0039
Indian Penal Code, 1860 — Section 395, 412
High Courts08 Nov 2019Disposed Of
Central Coalfields Limited Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0007
Bihar And Orissa Public Demand Recovery Act, 1914 — Section 7, 9, 10Constitution Of India, 1950 — Article 226
High Courts07 Nov 2019Allowed/ Dismissed
Nakul Sah @ Nako Sah And Ors Vs State of Jharkhand
Jharkhand High Court · (2019) 11 JH CK 0076
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161
High Courts07 Nov 2019Disposed Of
Pramod Kumar Singh And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 11 JH CK 0038
Indian Penal Code, 1860 — Section 120B, 323, 409, 420, 504Schedule Caste And Schedule Tribe (Prevention Of Atrocities) Act, 1989 — — Section 3