High Courts26 Jul 2023
Naveen Anshu @ Navin Anshu Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 07 JH CK 0036
COURT ARCHIVE
Jharkhand High Court judgments, 2023
570 judgments · page 17 of 29
High Courts25 Jul 2023Allowed
Guddu Pandit Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0040
Arms Act, 1959 — Section 25(1a), 25(1b), 26(2), 29, 35
High Courts25 Jul 2023
SK Farid Ali Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0039
Jharkhand Bovine Animal Prohibition Of Slaughter Act, 2005 — Section 12Prevention Of Cruelty To Animals Act, 1960 — Section 11
High Courts25 Jul 2023
Jairam Manjhi @ Jairam Besra Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0038
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341, 342, 379, 427, 435Criminal Law Amendment Act, 1932 — Section 17
High Courts25 Jul 2023
Dilip Munda Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0037
Indian Penal Code, 1860 — Section 34, 353, 420Code Of Criminal Procedure, 1973 — Section 34, 41A, 438(2)
High Courts21 Jul 2023Dismissed
Mukesh Ekka Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0031
Mines And Minerals (Development And Regulation) Act, 1957 — Section 21Jharkhand Minerals (Prevention Of Illegal Mining, Transportation And Storage) Act, 2017 — Section 54
High Courts21 Jul 2023
Md. Danish @ Mama Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0030
Indian Penal Code, 1860 — Section 34, 307, 427Arms Act, 1959 — Section 27
High Courts21 Jul 2023
Dheeraj Kumar Mishra @ Dhiraj Kumar Mishra Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0029
Indian Penal Code, 1860 — Section 34, 414, 395Arms Act, 1959 — Section 25(B), 25(6), 26, 35
High Courts21 Jul 2023
Sahir Ansari Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0028
Indian Penal Code, 1860 — Section 120B, 414, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B)(C)(D)
High Courts21 Jul 2023
Shamsul Mian Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0027
Indian Penal Code, 1860 — Section 120B, 414, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B)(C)(D)
High Courts21 Jul 2023
Rohit Singh @ Matku Singh Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0026
Indian Penal Code, 1860 — Section 37, 387Arms Act, 1959 — Section 25(1A), 26, 35
High Courts20 Jul 2023
Mani Das Goswami Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0035
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(B)(1), 22, 25
High Courts20 Jul 2023
Sursen Mundu Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0034
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 364
High Courts20 Jul 2023Dismissed
Uttpal Mandal Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0032
Indian Penal Code, 1860 — Section 34, 302
High Courts20 Jul 2023
Dilip Koiri Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0025
Jharkhand Minor Mineral Concession Rules, 2004 — Rule 4, 54Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 7, 11, 13, 25Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts20 Jul 2023Dismissed
Vijay Indwar @ Vijay Inderwar Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0024
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 25, 26, 27
High Courts18 Jul 2023Dismissed
Budhram Jojo Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0023
Code Of Criminal Procedure, 1973 — Section 313, 374(2), 389(1)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 118
High Courts18 Jul 2023Dismissed
Umesh Mahto Vs State Of Jharkhand
Jharkhand High Court · (2023) 07 JH CK 0022
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 101, 106
High Courts18 Jul 2023Dismissed
State Of Jharkhand And Others Vs Kundan Kandil @ Kundan Kandir
Jharkhand High Court · (2023) 07 JH CK 0021
Code Of Civil Procedure, 1908 — Order 22 Rule 9Limitation Act, 1963 — Section 5, 14
High Courts14 Jul 2023Dismissed
Sanjeev Chokhani Vs Garima Chokhani
Jharkhand High Court · (2023) 07 JH CK 0019
Constitution Of India, 1950 — Article 142Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 2(b), 13, 13(1)