High Courts04 Dec 2024Dismissed
Sonu Lal Murmu Vs State Of Jharkhand
Jharkhand High Court · (2024) 12 JH CK 0001
Code of Criminal Procedure, 1973 — Section 157, 161Indian Penal Code, 1860 — Section 34, 148, 149, 302Evidence Act, 1872 — Section 47
COURT ARCHIVE
Jharkhand High Court judgments, 2024
874 judgments · page 6 of 44
High Courts03 Dec 2024Partly Allowed
Oriental Insurance Co. Ltd. Vs Smt. Sharda Devi
Jharkhand High Court · (2024) 12 JH CK 0006
Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427
High Courts02 Dec 2024Dismissed
Bhola Mahto Vs State Of Jharkhand
Jharkhand High Court · (2024) 12 JH CK 0011
Indian Penal Code, 1860 — Section 34, 300, 302, 304II
High Courts02 Dec 2024Dismissed
Kundan Tiwari Vs Union Of India
Jharkhand High Court · (2024) 12 JH CK 0010
High Courts02 Dec 2024Allowed
Rameshwar Mehta Vs State Of Jharkhand
Jharkhand High Court · (2024) 12 JH CK 0009
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 307
High Courts02 Dec 2024Allowed
Jawed Ansari @ Mohammad Jawed Ansari @ Md. Jawed Ansari Vs State Of Jharkhand
Jharkhand High Court · (2024) 12 JH CK 0008
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 451
High Courts02 Dec 2024Allowed
Sugandh Devi Vs State Of Jharkhand
Jharkhand High Court · (2024) 12 JH CK 0007
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 29
High Courts29 Nov 2024Allowed
Mithilesh Chauhan @ Khacharwa Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0020
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302, 376
High Courts29 Nov 2024Allowed
Sita Ram Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0019
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 147, 148, 149, 302, 342, 364Evidence Act, 1872 — Section 106
High Courts28 Nov 2024Dismissed
Shriram General Insurance Co. Ltd Vs Kavita, W/o Late Balram Mahato
Jharkhand High Court · (2024) 11 JH CK 0023
Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427Motor Vehicles Act, 1988 — Section 110, 149, 149(2), 170, 170(b), 173
High Courts28 Nov 2024Allowed
Hussain Sheikh Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0022
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302, 364
High Courts28 Nov 2024Allowed
Bhuneshwar Hazam Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0021
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts27 Nov 2024Dismissed
Sanjay Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0032
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 302
High Courts27 Nov 2024Dismissed
Ketari Bala Dasi Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0031
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302
High Courts27 Nov 2024Disposed Of
Mahendra Yadav Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0030
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302
High Courts27 Nov 2024Allowed
Ainul Khan Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0029
Indian Penal Code, 1860 — Section 302
High Courts27 Nov 2024Dismissed
Panchu Marandi Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0028
Indian Penal Code, 1860 — Section 34, 302, 304II, 307, 323, 341, 448
High Courts27 Nov 2024Dismissed
Mofil Khan Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0027
Code of Criminal Procedure, 1973 — Section 173, 313Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a), 3(b), 8(1)Evidence Act, 1872 — Section 25
High Courts27 Nov 2024Disposed Of
Surendra Pandey Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0026
Code of Criminal Procedure, 1973 — Section 374
High Courts27 Nov 2024Allowed
Budhan Ganjhu @ Budhwa Ganjhu Vs State Of Jharkhand
Jharkhand High Court · (2024) 11 JH CK 0025
Code of Criminal Procedure, 1973 — Section 82, 482