High Courts16 Jan 2024Disposed Of
Arun Kumar Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0033
COURT ARCHIVE
Jharkhand High Court judgments, 2024
874 judgments · page 43 of 44
High Courts16 Jan 2024Disposed Of
Dr. Hari Krishna Budhia @ Budhiya And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0032
Code Of Criminal Procedure, 1973 — Section 82
High Courts16 Jan 2024Dismissed
Udit Mahto And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0031
Code Of Civil Procedure, 1908 — Section Order 21, Rule 34Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3)
High Courts16 Jan 2024Allowed
Jharkhand State National Savings Agents Association Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0030
Bihar Reorganisation Act, 2000 — Section 41, 56, 58
High Courts16 Jan 2024Dismissed
Janardan Bhaiya Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0029
Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 — Section 42
High Courts16 Jan 2024Partly Allowed
Mangal Hansda And Others Vs State Of Jharkhand
Jharkhand High Court · (2024) 01 JH CK 0028
Indian Penal Code, 1860 — Section 34, 302, 307, 324
High Courts15 Jan 2024Allowed/Disposed Of
Arbind Kumar Singh @ Arvind Singh Vs State Of Jharkhand And Another
Jharkhand High Court · (2024) 01 JH CK 0036
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 415Code Of Criminal Procedure, 1973 — Section 154, 482
High Courts15 Jan 2024Allowed
Samir Kumar Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0035
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 326, 465, 468, 471, 498A
High Courts15 Jan 2024Allowed
Dr. Dina Nath Singh And Others Vs State Of Jharkhand
Jharkhand High Court · (2024) 01 JH CK 0034
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120(B), 201, 302
High Courts12 Jan 2024Partly Allowed
Sunder Sao @ Sunder Kumar Gupta And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0025
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(v)Code Of Criminal Procedure, 1973 — Section 313, 319
High Courts12 Jan 2024
Bishnu Kumar Agarwala @ Bishnu Kumar Agarwal Vs Union Of India Through Directorate Of Enforcement
Jharkhand High Court · (2024) 01 JH CK 0024
Constitution Of India, 1950 — Article 21Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 4, 19, 19(1), 45, 45(1)(ii), 50Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 420, 467, 468, 447, 471, 504, 506
High Courts11 Jan 2024
Suresh Bhuiyan Vs State Of Jharkhand
Jharkhand High Court · (2024) 01 JH CK 0016
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341, 504Arms Act, 1959 — Section 25(1B)a, 26, 27, 35Criminal Law Amendment Act, 1932 — Section 17(i)(ii)
High Courts10 Jan 2024Partly Allowed
Mithilesh Kumar Saw @ Mithlesh Saw And Others Vs State Of Jharkhand
Jharkhand High Court · (2024) 01 JH CK 0018
Indian Penal Code, 1860 — Section 34, 323, 354, 427, 448Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(x)Probation Of Offenders Act, 1958 — Section 3
High Courts10 Jan 2024Allowed
Huro Mahto And Others Vs State Of Jharkhand
Jharkhand High Court · (2024) 01 JH CK 0017
Indian Penal Code, 1860 — Section 34, 323, 376, 379, 511Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(xi)
High Courts09 Jan 2024Allowed/Disposed Of
Case New Holland Construction Equipment (India) Pvt. Ltd., Through Its Director Abhijit Gupta, Delhi And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0021
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 406, 420Companies Act, 2013 — Section 397, 398
High Courts09 Jan 2024Disposed Of
Khageshwar Rana & Ors Vs Sundri Devi & Ors
Jharkhand High Court · (2024) 01 JH CK 0020
High Courts09 Jan 2024Allowed
Bhuwan Bhaskar Vs Rajendra Institute Of Medical Science And Others
Jharkhand High Court · (2024) 01 JH CK 0019
Constitution Of India, 1950 — Article 14, 16Ranchi Institute Of Medical Sciences Act, 2002 — Section 29, 31
High Courts08 Jan 2024Dismissed
Sunil Kumar Choubey Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0023
High Courts08 Jan 2024Allowed
Nitin Raj And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0022
Negotiable Instruments Act, 1881 — Section 138, 141, 141(2)
High Courts05 Jan 2024Allowed
Sriniwas Rao And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 01 JH CK 0012
Constitution Of India, 1950 — Article 21, 226