High Courts23 May 2022Allowed
Om Prakash Vs State Of Jharkhand & Anr
Jharkhand High Court · (2022) 05 JH CK 0027
Indian Penal Code, 1860 — Section 34, 406, 420, 506Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2022
511 judgments · page 16 of 26
High Courts20 May 2022
Baldwin Farm Area High School Vs State Of Jharkhand & Others
Jharkhand High Court · (2022) 05 JH CK 0026
Constitution Of India, 1950 — Article 226
High Courts20 May 2022Disposed Of
Satendra Nath Shahdeo Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0025
Jharkhand Land Reforms Rules, 1951 — Rule 7Jharkhand Land Reforms Act, 1950 — Section 4(h), 5, 6, 7,34, 50B(4), 63, 84CMaharashtra Land Revenue Code, 1966 — Section 65, 211, 257
High Courts19 May 2022
Arun Kumar Dubey Vs Director, Directorate Of Enforcement & Ors
Jharkhand High Court · (2022) 05 JH CK 0022
High Courts19 May 2022
Shiv Shankar Sharma Vs State Of Jharkhand & Ors
Jharkhand High Court · (2022) 05 JH CK 0021
High Courts18 May 2022
Sandeep Yadav Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0024
Indian Penal Code, 1860 — Section 120B, 414, 420, 467, 468, 471Coal Mines (Special Provisions) Act, 2015 — Section 30(ii)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts18 May 2022Allowed
Bina Devi Umar @ Bina Devi Vs State Of Jharkhand & Others
Jharkhand High Court · (2022) 05 JH CK 0023
High Courts17 May 2022Allowed
Shivam School Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0020
High Courts17 May 2022
M/s Burnpur Cement Limited Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0019
Employees� State Insurance Act, 1948 — Section 45AA
High Courts13 May 2022Dismissed
Sanjay Kumar Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0018
Constitution Of India, 1950 — Article 226, 311(2)(b)Jharkhand Police Manual Vol 1 — Rule 663, 663(c)
High Courts12 May 2022Allowed
Veer Pratap Singh And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0011
Code Of Criminal Procedure, 1973 — Section 482
High Courts09 May 2022Allowed
Indal Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0016
Constitution Of India, 1950 — Article 142Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts09 May 2022
Dr. Suman Dubey Vs State Of Jharkhand And Anr
Jharkhand High Court · (2022) 05 JH CK 0014
Code Of Criminal Procedure, 1973 — Section 156(3), 192, 192(1)
High Courts09 May 2022Disposed Of
Gopal Prasad Keshr Vs Koshilya Devi And Others
Jharkhand High Court · (2022) 05 JH CK 0013
High Courts09 May 2022Disposed Of
Jagdeo Sao Vs Binod Singh And Others
Jharkhand High Court · (2022) 05 JH CK 0012
High Courts09 May 2022Allowed
Ravi Kant And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0010
Contract Labour (Regulation And Abolition) Act, 1970 — Section 10(1), 23, 25
High Courts06 May 2022Dismissed
M/s Kota Dall Mill Vs Assistant Commissioner And Others
Jharkhand High Court · (2022) 05 JH CK 0007
Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 35B, 5A(1)
High Courts06 May 2022Disposed Of
State Of Jharkhand And Others Vs Durga Soren @ Bhota And Others
Jharkhand High Court · (2022) 05 JH CK 0006
Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 53A, 313Evidence Act, 1872 — Section 106
High Courts05 May 2022Allowed
Trilochan Mahto Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0008
Indian Penal Code, 1860 — Section 34, 120(B), 302, 307, 326, 448Code Of Criminal Procedure, 1973 — Section 313