COURT ARCHIVE

Jharkhand High Court judgments, 2021

1,163 judgments · page 53 of 59

High Courts11 Jan 2021Allowed

Mahendra Singh Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0125

Indian Penal Code, 1860 — Section 366A, 376(i)Protection Of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164

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High Courts11 Jan 2021Allowed

Mustafizullah Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0124

Indian Penal Code, 1860 — Section 34, 313, 341, 323, 376(2), 448, 504, 506Protection Of Children from Sexual Offences Act, 2012 — Section 6, 8

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High Courts11 Jan 2021

Rahul Kumar Jha Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0123

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 17, 21(b), 25

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High Courts11 Jan 2021

Ful Kumari Devi @ Fulwari Devi Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0122

Indian Penal Code, 1860 — Section 363, 365, 366(A), 367, 368, 370, 372Inter-State Migrant Workmen (Regulation Of Employment and Conditions Of Service) Act, 1979 — Section 25, 26Juvenile Justice (Care and Protection Of Children) Act, 2015 — Section 75, 79

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High Courts11 Jan 2021Allowed

Rakesh Pandey And Ors Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0121

Indian Penal Code, 1860 — Section 387Arms Act, 1959 — Section 27Explosives Act, 1884 — Section 3

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High Courts11 Jan 2021Allowed

Rohit Singh And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0120

Indian Penal Code, 1860 — Section 34, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482

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High Courts11 Jan 2021Dismissed

Raushan Kumar Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0119

Indian Penal Code, 1860 — Section 406, 420Information Technology Act, 2000 — Section 66(C)

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High Courts11 Jan 2021Allowed

Arvind Ram Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0118

Indian Penal Code, 1860 — Section 120B, 147, 148, 323, 379, 385, 387, 452Criminal Law Amendment Act, 1932 — Section 17

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High Courts11 Jan 2021Allowed

Binod Ravidas Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0117

Indian Penal Code, 1860 — Section 354A, 376Code Of Criminal Procedure, 1973 — Section 164

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High Courts11 Jan 2021

Ashok Yadav @ Ashok Prasad Vs Union Of India

Jharkhand High Court · (2021) 01 JH CK 0116

Railways Act, 1989 — Section 123(c)(2)

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High Courts11 Jan 2021

Jhajee Munda Vs Union Of India

Jharkhand High Court · (2021) 01 JH CK 0115

Railways Act, 1989 — Section 54, 55, 55(2), 123(c)(2), 138

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High Courts11 Jan 2021

Sunita Singh Vs Union Of India

Jharkhand High Court · (2021) 01 JH CK 0114

Railways Amended Act, 1994 — Section 2(29), 123(c), 123(c)(2)

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High Courts11 Jan 2021Allowed

Khalid Nadim Khan Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0113

Indian Penal Code, 1860 — Section 405, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 155(2), 482Constitution Of India, 1950 — Article 226

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High Courts11 Jan 2021Dismissed

Union Of India Vs Khandu Ram Polai And Ors

Jharkhand High Court · (2021) 01 JH CK 0112

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High Courts11 Jan 2021Dismissed

Dr. Kamala Kant Bardhan Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0111

Santhal Parganas Tenancy Act, 1949 — Section 57

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High Courts11 Jan 2021Disposed Of

Parsuram Singh And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0110

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High Courts11 Jan 2021Disposed Of

Bhudeshwar Gorai Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0109

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High Courts11 Jan 2021Dismissed

Pratima Kunwar Vs Union Of India

Jharkhand High Court · (2021) 01 JH CK 0108

Railways Act, 1989 — Section 123, 123(c), 123(c)(2), 124A, 154

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High Courts08 Jan 2021Dismissed

Sameer Choudhary Vs State Of Jharkhand

Jharkhand High Court · (2021) 01 JH CK 0107

Indian Penal Code, 1860 — Section 323, 376, 506Code Of Criminal Procedure, 1973 — Section 313

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High Courts08 Jan 2021Allowed

Ramesh Kumar Sinha @ Ramesh Kr. Siha Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 01 JH CK 0106

Indian Penal Code, 1860 — Section 34, 341, 354, 354B, 448, 506Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)(xi)Code Of Criminal Procedure, 1973 — Section 438(2)

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