High Courts28 May 2019allowed
Binay Kumar @ Binay Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2019) 05 JH CK 0040
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 54 of 71
High Courts18 May 2019Dismissed
Rohan Thakur Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0039
Jharkhand Judicial Service (Recruitment) Rules, 2004 — Rule 16(d)High Court Of Jharkhand Rules, 2001 — Rule 21(b)Constitution Of India, 1950 — Article 14, 16, 21
High Courts18 May 2019Dismissed
Augustine Kiro @ Augustin Kiro Vs State Of Jharkhand
Jharkhand High Court · (2019) 05 JH CK 0038
Indian Penal Code, 1860 — Section 109Prevention Of Corruption Act, 1988 — Section 13
High Courts17 May 2019Disposed Off
Nitu Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0024
High Courts16 May 2019Dismissed
Mangal Murmu Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0037
Code Of Criminal Procedure, 1973 — Section 144Santhal parganas Tenancy Act, 1949 — Section 5Santhal Parganas Tenancy (Supplementary) Rules, 1950 — Rule 4
High Courts16 May 2019Disposed Off
M/s Hindalco Industries Limited Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 05 JH CK 0036
Income Tax Act, 1961 — Section 206C, 206C(1A)Income Tax Rules, 1962 — Rule 37C
High Courts16 May 2019Disposed Off
M/s. Adhunik Power & Natural Resources Limited Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 05 JH CK 0035
Income Tax Act, 1961 — Section 206C, 206C(1A)Income Tax Rules, 1962 — Rule 37C
High Courts16 May 2019Disposed Off
Injland Power Limited Vs Central Coalfields Limited And Ors
Jharkhand High Court · (2019) 05 JH CK 0034
Income Tax Act, 1961 — Section 206C, 206C(1A)Income Tax Rules, 1962 — Rule 37C
High Courts16 May 2019Partly Allowed
Teja Gope And Ors Vs State Of Bihar
Jharkhand High Court · (2019) 05 JH CK 0033
Indian Penal Code, 1860 — Section 34, 299(c), 300, 300(4), 302, 304, 324
High Courts15 May 2019Disposed Off
Sk. Rajak @ Rejak Seikh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0032
Constitution Of India, 1950 — Article 226
High Courts15 May 2019Dismissed
Ghuran Munda And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 05 JH CK 0031
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 427, 452Code Of Criminal Procedure, 1973 — Section 157, 313, 357A
High Courts15 May 2019Allowed
Indradeo Dangi @ Inderdeo Mahto And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 05 JH CK 0030
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 304Code Of Criminal Procedure, 1973 — Section 313
High Courts14 May 2019Dismissed
Sadanand Prasad Barnwal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0029
Constitution Of India, 1950 — Article 226, 227
High Courts14 May 2019Allowed
Surendra Mahto Vs State Of Bihar
Jharkhand High Court · (2019) 05 JH CK 0028
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 353, 354, 354(i)(b)
High Courts13 May 2019Dismissed
Ranjit Singh @ Rane And Ors Vs Satyabhama Devi And Ors
Jharkhand High Court · (2019) 05 JH CK 0027
Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101Constitution Of India, 1950 — Article 227
High Courts13 May 2019Dismissed
Loyola College Of Education Jamshedpur Vs Kolhan University And Ors
Jharkhand High Court · (2019) 05 JH CK 0026
National Commission for Minority Educational Act, 2004 — Section 2(g)Jharkhand State Universities (Amendment) Act, 2018 — Section 57A
High Courts13 May 2019Allowed
Chaudhary Mahato And Ors Vs State Of Bihar
Jharkhand High Court · (2019) 05 JH CK 0025
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1963 — Section 5, 6, 7, 8
High Courts10 May 2019Dismissed
Shekhar Kumar Sahu Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0023
Jharkhand Excise Act, 1915 — Section 89(1), 90Jharkhand Excise (Control And Settlement Of Retail Sale Of Liquor) Rules, 2018 — Rule 10, 10(1), 10(3), 11Constitution Of India, 1950 — Article 226
High Courts10 May 2019Allowed
Neelam Devi Vs State Of Jharkhand
Jharkhand High Court · (2019) 05 JH CK 0022
Indian Penal Code, 1860 — Section 304B, 306, 498A, 498A(b)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts10 May 2019Dismissed
Swapan Chakraborty Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 05 JH CK 0021
Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125