High Courts16 Sept 2022
Rani Devi And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0033
Indian Penal Code, 1860 — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2022
511 judgments · page 7 of 26
High Courts15 Sept 2022Partly Allowed
Yogeshwar Ram Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0037
High Courts14 Sept 2022Disposed Of
�A� Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0031
Code Of Criminal Procedure, 1973 — Section 21Indian Penal Code, 1860 — Section 354, 376D, 376(2)(f)/376(2)(i), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8
High Courts14 Sept 2022Dismissed
Union Of India And Others Vs Priyabrat Singh And Others
Jharkhand High Court · (2022) 09 JH CK 0030
Constitution Of India, 1950 — Article 226
High Courts14 Sept 2022Allowed
Shanti Devi Vs Sheo Prasad Sahu And Others
Jharkhand High Court · (2022) 09 JH CK 0029
Code Of Criminal Procedure, 1973 — Section 144Transfer Of Property Act, 1882 — Section 3, 14, 14(1), 123Evidence Act, 1872 — Section 68
High Courts14 Sept 2022Dismissed
Central Bank Of India And Others Vs Marni Devi And Others
Jharkhand High Court · (2022) 09 JH CK 0028
Constitution Of India, 1950 — Article 14, 16
High Courts13 Sept 2022Dismissed
Kunti Devi Vs Central Coal Field Limited (A Subsidiary Of Coal India Ltd And Others
Jharkhand High Court · (2022) 09 JH CK 0023
High Courts12 Sept 2022
Manoj Kumar Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0026
Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 420, 468, 471
High Courts12 Sept 2022Allowed
Subhash Singh And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0025
Indian Penal Code, 1860 — Section 34, 323, 341, 379, 427, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(iii)(x)Code Of Criminal Procedure, 1973 — Section 482
High Courts12 Sept 2022Dismissed
Singrai Soren Vs National Investigation Agency
Jharkhand High Court · (2022) 09 JH CK 0024
Arms Act, 1959 — Section 25(1AA), 25(1B)a, 26, 35Explosive Substances Act, 1908 — Section 3, 4, 5CRiminal Law Amendment Act, 1932 — Section 17
High Courts09 Sept 2022
Naresh Lodha Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0022
Indian Forest Act, 1927 — Section 29, 30, 30(C), 33
High Courts07 Sept 2022Dismissed
M/s CTC (India) Private Limited Vs Commissioner (Appeals) And Others
Jharkhand High Court · (2022) 09 JH CK 0019
Central Goods And Services Tax Rules, 2017 — Rule 89(4)Central Goods And Services Tax Act, 2017 — Section 2(47), 17(5)
High Courts05 Sept 2022Allowed
M/s. Om Sai Ram Enterprises Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0021
Jharkhand Goods And Services Tax Act, 2017 — Section 67, 73, 74, 74(1), 74(3), 74(5), 74(9), 75(4), 75(5), 107
High Courts05 Sept 2022Allowed
M/s. Ujjain Steel Processors Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0020
Jharkhand Goods And Services Tax Rules, 2017 — Rule 142(1), 142(1)(a)Jharkhand Goods And Services Tax Act, 2017 — Section 73, 73(1), 73(9), 74(1), 75(4), 75(5)
High Courts05 Sept 2022Dismissed
Md. Mainul Khan Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0006
Constitution Of India, 1950 — Article 226Jharkhand Pension Rules, 2000 — Rule 43(b), 101
High Courts02 Sept 2022
Hari Shankar Singh Vs Tunuwa Ahir And Others
Jharkhand High Court · (2022) 09 JH CK 0011
Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts02 Sept 2022Allowed
Bunwa Devi Vs Congress Maraiya @ Narsingh Maraiya And Others
Jharkhand High Court · (2022) 09 JH CK 0010
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts02 Sept 2022Dismissed
Juha Bala Devi And Others Vs Rajendra Mahto
Jharkhand High Court · (2022) 09 JH CK 0009
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 41 Rule 27(aa), Order 41 Rule 27(b)
High Courts02 Sept 2022Allowed
Chhotu @ Salimuddin Ansari Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0008
Indian Penal Code, 1860 — Section 379
High Courts02 Sept 2022Disposed Of
Sangita Kumari And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0001