CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments, 2024

874 judgments · page 4 of 44

High Courts11 Dec 2024Allowed

Sikandar Swarnkar Vs Manisha Mehra

Jharkhand High Court · (2024) 12 JH CK 0019

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts11 Dec 2024Dismissed

Kunal Mehra Vs Manisha Mehra

Jharkhand High Court · (2024) 12 JH CK 0018

Code of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 34, 120B, 323, 341m 354, 384, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts10 Dec 2024Allowed

Jagdish Prasad Das Vs State Of Jharkhand

Jharkhand High Court · (2024) 12 JH CK 0035

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 156(3), 200, 203Indian Penal Code, 1860 — Section 120B, 420, 427, 447, 467, 468, 471, 466, 474, 477A
Read judgment
High Courts10 Dec 2024Allowed

Abhimanyu Singh @ Sintu Singh Vs State Of Jharkhand

Jharkhand High Court · (2024) 12 JH CK 0034

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 326, 341, 379, 452, 504, 506Jharkhand Control of Crimes Act, 2002 — Section 2(d), 12Arms Act, 1959 — Section 25, 26, 27, 28, 29
Read judgment