High Courts26 Mar 2019
Shahid Khan And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 03 JH CK 0031
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313, 357A
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 59 of 71
High Courts26 Mar 2019Partly Allowed
Khudu Hansda Vs State Of Jharkhand
Jharkhand High Court · (2019) 03 JH CK 0030
Indian Penal Code, 1860 — Section 201, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Mar 2019Allowed
Kamal Toppo Vs State Of Jharkhand
Jharkhand High Court · (2019) 03 JH CK 0029
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 164, 313, 357A
High Courts26 Mar 2019Dismissed
Surajmukhi Yadav Vs State Of Bihar
Jharkhand High Court · (2019) 03 JH CK 0028
Indian Penal Code, 1860 — Section 34, 302, 307, 324, 326Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Mar 2019Allowed
Md. Shandar @ Guddu And Ors Vs State Of Bihar
Jharkhand High Court · (2019) 03 JH CK 0027
Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 326, 393, 397, 458Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Mar 2019Allowed
Achru Lohar Vs State Of Bihar
Jharkhand High Court · (2019) 03 JH CK 0026
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 201, 302, 323, 341
High Courts25 Mar 2019Dismissed
Narayan Nayak Vs State Of Jharkhand
Jharkhand High Court · (2019) 03 JH CK 0025
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 239Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18B
High Courts15 Mar 2019Dismissed
Kuldeep Sao @ Kuldeep Saw And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 03 JH CK 0024
Constitution Of India, 1950 — Article 226
High Courts14 Mar 2019Dismissed
Meena Singh Vs Sakri Samad @ Sumitra Samad And Ors
Jharkhand High Court · (2019) 03 JH CK 0023
Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 226, 227
High Courts13 Mar 2019Disposed Off
Kamal Krishna Ghose Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 03 JH CK 0022
Santhal Parganas Tenancy Act, 1949 — Section 20, 42Constitution Of India, 1950 — Article 226
High Courts13 Mar 2019Dismissed
Raju Singh Vs State Of Jharkhand
Jharkhand High Court · (2019) 03 JH CK 0021
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Mar 2019Dismissed
Balkesh Paswan Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 03 JH CK 0020
Constitution Of India, 1950 — Article 226
High Courts12 Mar 2019Dismissed
Shiva Trading Company Vs Canara Bank Through it's Deputy General Manager And Ors
Jharkhand High Court · (2019) 03 JH CK 0019
Constitution Of India, 1950 — Article 226
High Courts12 Mar 2019
John Prakash Kujur Vs Rekha Lakra
Jharkhand High Court · (2019) 03 JH CK 0018
Indian Divorce Act, 1869 — Section 36Constitution Of India, 1950 — Article 226
High Courts12 Mar 2019Disposed Off
Rameshwar Sah Vs State Of Jharkhand
Jharkhand High Court · (2019) 03 JH CK 0017
Bihar Trade Articles (Licenses Unification) Order, 1984 — Section 11Constitution Of India, 1950 — Article 226
High Courts12 Mar 2019Allowed
Sobrati Mian And Ors Vs State Of Bihar
Jharkhand High Court · (2019) 03 JH CK 0016
Indian Penal Code, 1860 — Section 34, 109, 147, 149, 302, 323, 325, 342Code Of Criminal Procedure, 1973 — Section 313
High Courts11 Mar 2019Disposed Off
Kanhai Lal Ghosh And Ors Vs Union Of India And Ors
Jharkhand High Court · (2019) 03 JH CK 0015
National Highway Act, 1956 — Section 3G(5)Constitution Of India, 1950 — Article 226
High Courts07 Mar 2019Dismissed
Dewendra Tiwari Vs Union Of India And Ors
Jharkhand High Court · (2019) 03 JH CK 0014
High Courts07 Mar 2019Dismissed
Panpati Devi And Ors Vs Ram Barat Ram And Ors
Jharkhand High Court · (2019) 03 JH CK 0013
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Chotanagpur Tenancy Act, 1908 — Section 46, 46(3)Constitution Of India, 1950 — Article 226, 227
High Courts07 Mar 2019Dismissed
Uma Shankar Das Vs Putul Devi And Ors
Jharkhand High Court · (2019) 03 JH CK 0012
Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3)Constitution Of India, 1950 — Article 226