High Courts03 Dec 2020
Ajay Karmali Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0023
Indian Penal Code, 1860 — Section 34, 366AProtection Of Children from Sexual Offences Act, 2012 — Section 4
COURT ARCHIVE
Jharkhand High Court judgments, 2020
1,630 judgments · page 9 of 82
High Courts03 Dec 2020Allowed
Turi Purti Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0022
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts03 Dec 2020Allowed
Govind Mahto Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0021
Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 420, 467, 468, 471, 473, 474Central Excise Act, 1944 — Section 47(a), 47(F), 52(D), 55
High Courts03 Dec 2020
Sujal Sameer Singh @ Tutu Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0020
Indian Penal Code, 1860 — Section 34, 364ACode Of Criminal Procedure, 1973 — Section 164
High Courts03 Dec 2020
Imtiyaj Ansari And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0019
Indian Penal Code, 1860 — Section 120B, 342, 370, 371, 372
High Courts03 Dec 2020Allowed
Akash Ram And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0018
Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 325, 341
High Courts03 Dec 2020
Ratan Hembram Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0017
Indian Penal Code, 1860 — Section 34, , 323, 376, 417, 504
High Courts03 Dec 2020
Sanoj Nayak Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0016
Indian Penal Code, 1860 — Section 34, 304B, 306
High Courts03 Dec 2020
Dhananjay Kumar And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0015
Indian Penal Code, 1860 — Section 272, 273, 414, 420, 467, 468, 471Central Excise Act, 1944 — Section 47(a)
High Courts03 Dec 2020
Sarfuddin Ansari @ Batla Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0014
Indian Penal Code, 1860 — Section 356, 382
High Courts03 Dec 2020Allowed
Nizam Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0013
Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C ), 66(D ), 84(C)
High Courts03 Dec 2020Allowed
Shambhu Nandan Kumar Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 12 JH CK 0012
Indian Penal Code, 1860 — Section 34, 35, 188, 384Code Of Criminal Procedure, 1973 — Section 155(2), 156(1)Constitution Of India, 1950 — Article 226
High Courts03 Dec 2020Allowed
Lakshmi Narayan Sinha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 12 JH CK 0011
Bihar Pension Rules, 1950 — Section 43(b)
High Courts03 Dec 2020Allowed
Md. Mahmood Ansari @ Md. Mahmud Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0010
Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313
High Courts02 Dec 2020
Isarat Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C ), 66(D ), 84(C )
High Courts02 Dec 2020Dismissed
Subodh Gour And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0008
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 27
High Courts02 Dec 2020
Sushil Kumar Vs Jharkhand State Information Commission & Ors
Jharkhand High Court · (2020) 12 JH CK 0007
Right to Information Act, 2005 — Section 6, 20(1)
High Courts01 Dec 2020
Ranjit Lal Vs State of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0006
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts01 Dec 2020Allowed
Arvind Singh Vs State of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0005
Code Of Criminal Procedure, 1973 — Section 82, 83, 482
High Courts01 Dec 2020Disposed Of
M/s Yash Raj Enterprises And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 12 JH CK 0004
Indian Penal Code, 1860 — Section 34, 403, 406, 420Code Of Criminal Procedure, 1973 — Section 154(1), 156(3)Negotiable Instruments Act, 1881 — Section 138