High Courts01 Jul 2024Dismissed
Jakir Ansari Vs State Of Jharkhand
Jharkhand High Court · (2024) 07 JH CK 0024
Indian Penal Code, 1860 — Section 354, 376, 379, 511
COURT ARCHIVE
Jharkhand High Court judgments, 2024
874 judgments · page 28 of 44
High Courts01 Jul 2024Allowed
Manoj Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 07 JH CK 0023
Indian Penal Code, 1860 — Section 34, 307, 506Arms Act, 1959 — Section 27
High Courts01 Jul 2024Dismissed
Digambar Prasad Vs Mahto Jharkhand Urja Vikas Nigam Limited
Jharkhand High Court · (2024) 07 JH CK 0021
High Courts01 Jul 2024Dismissed
State Of Jharkhand Vs Digambar Rai
Jharkhand High Court · (2024) 07 JH CK 0020
High Courts28 Jun 2024Disposed Of
Hemant Soren Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0060
Constitution of India, 1950 — Article 20(3), 21Code of Criminal Procedure, 1973 — Section 161, 162, 164, 436A, 437(1), 437(7), 439Indian Penal Code, 1860 — Section 120B, 193, 228, 279
High Courts27 Jun 2024Dismissed
State of Jharkhand Vs Swaran Kaur
Jharkhand High Court · (2024) 06 JH CK 0059
Limitation Act, 1963 — Section 5
High Courts27 Jun 2024Allowed
Shahnawaz Jamil Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0058
High Courts27 Jun 2024Disposed Of
Rakesh Kumar Singh @ Rakesh Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0057
High Courts27 Jun 2024Disposed Of
Fredinand Kispotta Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0030
High Courts26 Jun 2024Allowed
Raju Singh @ Rajesh Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0034
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Jun 2024Allowed
Mosomat Dukho Orain Vs Sheikh Khalil
Jharkhand High Court · (2024) 06 JH CK 0033
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1
High Courts26 Jun 2024Allowed
Hardeep Singh Sidhu Vs Harcharan Singh Sidhu
Jharkhand High Court · (2024) 06 JH CK 0032
High Courts26 Jun 2024Disposed Of
M/s M.B. Enterprises Vs Jharkhand Urja Vikas Nigam Ltd
Jharkhand High Court · (2024) 06 JH CK 0031
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 78A, 126, 127, 146
High Courts25 Jun 2024Disposed Of
Tuntun Agrawal @ Anup Kumar Agrawal Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0043
High Courts25 Jun 2024Allowed
Regional Manager, Central Bank of India, Ranchi through Sri Jagdish Ram Daroch Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0041
Code of Criminal Procedure, 1973 — Section 482Securities and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 32
High Courts25 Jun 2024Disposed Of
Dewashish Sadhu Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0040
Constitution of India, 1950 — Article 226
High Courts25 Jun 2024Disposed Of
M/s Emdee Digitronics Pvt. Ltd Vs Jharkhand Bijli Vitran Nigam Ltd
Jharkhand High Court · (2024) 06 JH CK 0039
Commercial Courts Act, 2015 — Section 12A
High Courts25 Jun 2024Disposed Of
Sambhu Nath Mandal Vs State Of Jharkhand
Jharkhand High Court · (2024) 06 JH CK 0038
Constitution of India, 1950 — Article 226
High Courts25 Jun 2024Dismissed
Sardar Surendra Singh Vs State Of Bihar through the Deputy Commissioner, Dhanbad
Jharkhand High Court · (2024) 06 JH CK 0037
Evidence Act, 1872 — Section 101