CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments, 2019

1,412 judgments · page 64 of 71

High Courts23 Jan 2019Disposed Off

Vinay Kumar Vs Prabhakar Gautam And Ors

Jharkhand High Court · (2019) 01 JH CK 0066

Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 — Section 19 (1)(a)(c)(d), 36Constitution Of India, 1950 — Article 226
Read judgment
High Courts23 Jan 2019

Akbar Mian And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0065

Indian Penal Code, 1860 — Section 143, 148, 149, 302, 304, 307, 324, 341Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 107, 313
Read judgment
High Courts23 Jan 2019Dismissed

Ramu Pradhan Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0062

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 6
Read judgment
High Courts22 Jan 2019Disposed Off

Himalaya Stone Works (A Proprietorship Firm) Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0060

Coal Mines (Nationalization) Act, 1973 — Section 3(3)(a)(i), 3(g)Mines And Mineral (Development And Regulation) Act, 1957 — Section 17(A), 17(A)(1), 17(A)(1A), 17(2), 17(A)(2)Jharkhand Minor Mineral Concession Rules, 2004 — Rule 22(3), 22(4), 22(5)
Read judgment
High Courts21 Jan 2019Disposed Off

Ashutosh Kumar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 01 JH CK 0056

Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Castes And the Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts21 Jan 2019Disposed Off

Firu Kachuwa Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0050

Indian Penal Code, 1860 — Section 302Prevention Of Witch Craft (Daain) Practices Act, 1999 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts21 Jan 2019Allowed

Anjay Das And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0049

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 6, 8, 27, 106, 112
Read judgment