High Courts13 Dec 2019
Bablu Turi Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0197
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 186, 307, 332, 333, 341, 342, 353, 427Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 7 of 71
High Courts13 Dec 2019Dismissed
State Of Jharkhand Vs M/S R. M. Sinha And Co
Jharkhand High Court · (2019) 12 JH CK 0196
Arbitration And Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts13 Dec 2019
M/s Ludhiana Dhanbad Roadways Vs Oil & Natural Gas Limited
Jharkhand High Court · (2019) 12 JH CK 0195
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts13 Dec 2019Disposed Of
Rima Devi @ Rima Thakur Vs Dipendra Nath Thakur
Jharkhand High Court · (2019) 12 JH CK 0194
Hindu Marriage Act, 1955 — Section 9
High Courts13 Dec 2019Disposed Of
Shanti Devi And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0193
Chotanagpur Tenancy Act, 1908 — Section 46(4A)(a), 71AConstitution Of India, 1950 — Article 226
High Courts13 Dec 2019Dismissed
Bindita @ Bindikta Devi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0192
Code Of Criminal Procedure, 1973 — Section 173Indian Penal Code, 1860 — Section 120B, 304, 323, 343Constitution Of India, 1950 — Article 226
High Courts13 Dec 2019Disposed Of
Union of India Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0191
Bihar And Orissa Public Demand Recovery Act, 1914 — Section 7, 9, 10, 17(a)Constitution Of India, 1950 — Article 226, 227
High Courts13 Dec 2019Allowed
Amar Sah And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0190
Indian Penal Code, 1860 — Section 34, 307, 379, 411Arms Act, 1959 — Section 27, 27(i)
High Courts13 Dec 2019Disposed Of
Sita Ram Mandal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0189
Indian Penal Code, 1860 — Section 147, 148, 307, 323, 324, 325, 448Probation Of Offenders Act, 1958 — Section 3
High Courts13 Dec 2019Dismissed
Ramchandra Jha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0188
Code Of Criminal Procedure, 1973 — Section 125
High Courts13 Dec 2019Disposed Of
Tarak Nath Patra Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0187
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Probation Of Offenders Act, 1958 — Section 4
High Courts11 Dec 2019Allowed
Mamta Devi And Ors Vs Union Of India
Jharkhand High Court · (2019) 12 JH CK 0186
Railways Act, 1989 — Section 123, 124, 124A
High Courts11 Dec 2019Allowed
Manju Devi And Ors Vs Union Of India
Jharkhand High Court · (2019) 12 JH CK 0185
Railways Act, 1989 — Section 123, 124, 124A
High Courts11 Dec 2019Disposed Of
State Of Jharkhand And Ors Vs Ram Kishore Singh And Ors
Jharkhand High Court · (2019) 12 JH CK 0184
Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 226
High Courts11 Dec 2019Allowed
Jharkhand Education Project Council Vs M/s S. Dinesh & Company And Ors
Jharkhand High Court · (2019) 12 JH CK 0183
High Courts11 Dec 2019Dismissed
Shyam Deo Prasad Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0182
Limitation Act, 1963 — Section 5
High Courts11 Dec 2019
Chandan Kumar Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0181
Jharkhand High Court Rules, 2001 — Rule 159
High Courts11 Dec 2019Dismissed
Kishun Mahli And Ors Vs Raj Kumar Mahli And Ors
Jharkhand High Court · (2019) 12 JH CK 0180
Chota Nagpur Tenancy Act, 1908 — Section 46
High Courts11 Dec 2019
Lokhay Mandal @ Lokhai Mandal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0179
Indian Penal Code, 1860 — Section 406, 419, 420, 504, 506Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 — Section3(1)(r), 3(x)Code Of Criminal Procedure, 1973 — Section 227
High Courts11 Dec 2019Disposed Of
Chanku Oraon Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0178
Chota Nagpur Tenancy Act, 1908 — Section 71A