COURT ARCHIVE

Jharkhand High Court judgments, 2023

570 judgments · page 14 of 29

High Courts17 Aug 2023Allowed

Vishal Anand @ Vishal Anand Sahu @ Visal Anand Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0040

Indian Penal Code, 1860 — Section 34, 302, 307, 353Arms Act, 1959 — Section 25(1A), 27, 35Contract Labour (Regulation And Abolition) Act, 1970 — Section 17, 21, 22

High Courts17 Aug 2023Partly Allowed

Anand Sona Pawaria Vs Surudhani Soren

Jharkhand High Court · (2023) 08 JH CK 0039

Code Of Criminal Procedure, 1973 — Section 125Evidence Act, 1872 — Section 106

High Courts16 Aug 2023Allowed

Samresh Mandal Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0041

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 354(A), 504Information Technology Act, 2000 — Section 67(A)

High Courts14 Aug 2023Allowed/Disposed Of

Gopal Bhagat Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0033

High Courts14 Aug 2023Disposed Of

Mohd. Raza Khan Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0032

Jharkhand Minor Mineral Concession Rules, 2004 — Rule 54Mines And Minerals (Development And Regulation) Act, 1957 — Section 21Indian Penal Code, 1860 — Section 34, 120, 411, 420

High Courts14 Aug 2023Disposed Of

Naushad Ansari And Others Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0031

Indian Penal Code, 1860 — Section 148, 149, 307, 323, 325

High Courts11 Aug 2023Disposed Of

Dhuran Yadav And Others Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0036

Indian Penal Code, 1860 — Section 34, 147, 324

High Courts11 Aug 2023Disposed Of

Priya Mishra Vs Ram Binod Jha

Jharkhand High Court · (2023) 08 JH CK 0035

Code Of Criminal Procedure, 1973 — Section 125, 125(2)Hindu Marriage Act, 1955 — Section 2(s), 9, 24Protection Of Women From Domestic Violence Act, 2005 — Section 12, 17, 19, 19(1)(f)

High Courts11 Aug 2023Disposed Of

Rajendra Institute Of Medical Science (RIMS) And Others Vs Ranjan Kumar Singh And Others

Jharkhand High Court · (2023) 08 JH CK 0034

Constitution Of India, 1950 — Article 14, 16(1), 16(2), 16(3), 35(ai), 142

High Courts11 Aug 2023Disposed Of

Rajesh Kumar Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0024

Constitution Of India, 1950 — Article 20, 21Information Technology Act, 2000 — Section 66A, 66EIndian Penal Code, 1860 — Section 504

High Courts09 Aug 2023

Basarat Miyan Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0029

Arms Act, 1959 — Section 25(1A), 26(2), 35

High Courts09 Aug 2023

Arbind Oraon Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0028

Indian Penal Code, 1860 — Section 34, 201, 302

High Courts09 Aug 2023

Nakul Lohra Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0027

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 323 341, 379, 387, 427, 448, 506

High Courts09 Aug 2023

Samresh Kumar Deo @ Samresh Kumar Dev And Others Vs State Of Jharkhand

Jharkhand High Court · (2023) 08 JH CK 0025

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 332, 333, 337, 341, 393, 427, 448, 506Arms Act, 1959 — Section 27

High Courts08 Aug 2023Allowed

Nagina Devi Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0030

Code Of Criminal Procedure, 1973 — Section 125, 127

High Courts08 Aug 2023Disposed Of

Annu Priya Kumari And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0020

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 302, 363, 366(A)Code Of Criminal Procedure, 1973 — Section 41A

High Courts08 Aug 2023Allowed/Disposed Of

Achyuta Samanta And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0019

High Courts08 Aug 2023Allowed

Dilip Kumar Verma Vs Employer

Jharkhand High Court · (2023) 08 JH CK 0018

Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts08 Aug 2023Allowed

Atibir Industries Company Limited Vs Central Coalfields Limited And Others

Jharkhand High Court · (2023) 08 JH CK 0017

Constitution Of India, 1950 — Article 14, 21Code Of Civil Procedure, 1908 — Order 47 Rule 1Indian Contract Act, 1872 — Section 73, 74, 75

High Courts08 Aug 2023Disposed Of

Bharat Arogya & Gyan Mandir Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 08 JH CK 0016