High Courts26 Sept 2024Allowed
Raju Karmakar @ Bangali Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0031
Indian Penal Code, 1860 — Section 307, 323, 326, 341
COURT ARCHIVE
Jharkhand High Court judgments, 2024
874 judgments · page 15 of 44
High Courts25 Sept 2024Dismissed
Vikram Singh @ Bikram Singh Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0049
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302
High Courts25 Sept 2024Dismissed
Devi Ghosh Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0048
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106
High Courts25 Sept 2024Dismissed
Gumid Murmu Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0047
li>Indian Penal Code, 1860 — Section 302Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4
High Courts25 Sept 2024Dismissed
Motu Mallick Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0046
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 377Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts25 Sept 2024Dismissed
Triveni Kumar Barnwal @ Ravi Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0045
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 299, 300, 302, 307, 324, 326
High Courts25 Sept 2024Dismissed
Rabiya Khatoon @ Rani @ Rabia Katoon Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0044
Code of Criminal Procedure, 1973 — Section 164, 313, 464Indian Penal Code, 1860 — Section 201, 302, 364, 369
High Courts25 Sept 2024Disposed Of
Nikita Kumari Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0043
Constitution of India, 1950 — Article 341(1), 342(1)
High Courts25 Sept 2024Allowed
Yunus Khan Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0042
Environment Protection Act, 1986 — Section 15, 16Jharkhand Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 21Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts25 Sept 2024Disposed Of
Sonu Kumar Suman Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0041
Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 494, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts25 Sept 2024
Triveni Kumar Pandit Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0040
High Courts24 Sept 2024Dismissed
Panwati Devi Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0059
Indian Penal Code, 1860 — Section 34, 302, 328
High Courts24 Sept 2024Dismissed
Gauri Shankar Ghansi Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0058
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106
High Courts24 Sept 2024Dismissed
Islam Khan son of Late Ashim Khan Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0057
Indian Penal Code, 1860 — Section 71, 302, 392, 394, 396, 397, 411, 412
High Courts24 Sept 2024Dismissed
Barai Hembrom Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0056
Code of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 307, 323, 324, 341
High Courts24 Sept 2024Allowed
Ashrit Lakra Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0055
Interest Act, 1978 — Section 3
High Courts24 Sept 2024Allowed
Tupia Digarin Vs M/s. Central Coalfields Limited `
Jharkhand High Court · (2024) 09 JH CK 0054
High Courts24 Sept 2024Disposed Of
Kishori Rajak Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0053
High Courts24 Sept 2024Dismissed
Dr. Kiran Trivedi Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0052
Constitution of India, 1950 — Article 14RIMS Act, 2002 — Section 31, 32RIMS Rules, 2002 — Rule 11
High Courts23 Sept 2024Dismissed
Jay Prakash Yadav Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0051
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27