COURT ARCHIVE

Jharkhand High Court judgments, 2024

874 judgments · page 7 of 44

High Courts27 Nov 2024Allowed

Chandra Shekhrendra Raman Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0024

Code of Criminal Procedure, 1973 — Section 82, 83Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 419, 420

High Courts26 Nov 2024Dismissed

Sanatan Singh Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0058

Code of Criminal Procedure, 1973 — Section 162, 313Indian Penal Code, 1860 — Section 34, 149, 302, 304II, 386, 387

High Courts26 Nov 2024Dismissed

Shiv Charan Mardi Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0057

Indian Penal Code, 1860 — Section 354, 376, 448, 452, 511

High Courts26 Nov 2024Allowed

Anil Kumar Bajaj Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0056

Bihar Tenant's Holdings (Maintenance of Records) Act, 1973 — Section 14

High Courts26 Nov 2024Allowed

Raghunandan Yadav Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0055

Constitution of India, 1950 — Article 14, 21, 311(2)

High Courts26 Nov 2024Disposed Of

Vijay Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0054

Chhotanagpur Tenancy Act, 1908 — Section 87

High Courts26 Nov 2024Disposed Of

Tinku Marandi Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0053

High Courts26 Nov 2024Allowed

Deepak Kumar Poddar @ Deepak Kumar Podhar Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0052

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 414Coal Mines (Nationalisation) Act, 1973 — Section 30, 30(ii)

High Courts26 Nov 2024Disposed Of

Rajeev Kumar @ Rajiv Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0051

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 408

High Courts25 Nov 2024Partly Allowed

Bramhadeo Rawani Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0064

Code of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 307, 452

High Courts25 Nov 2024Allowed

Ashutosh Kumar Modak @ Bittu Modak Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0063

Indian Penal Code, 1860 — Section 34, 387, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(x)(iv), 3(x)(v), 14A

High Courts25 Nov 2024Disposed Of

Ramprasad Sahu Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0062

High Courts25 Nov 2024Allowed

Mithilesh Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0060

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 380, 384, 452, 498A, 504, 506Prevention of Witch Craft Act, 1999 — Section 3, 4

High Courts25 Nov 2024Dismissed

Shivshankar Dubey @ Munna Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0059

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 82

High Courts19 Nov 2024Allowed

Dolati Devi Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0050

Indian Penal Code, 1860 — Section 34, 304BEvidence Act, 1872 — Section 106, 113B

High Courts19 Nov 2024Dismissed

Etwa Oraon Vs Jagdish Oraon

Jharkhand High Court · (2024) 11 JH CK 0049

Code of Civil Procedure, 1908 — Section 100Code of Criminal Procedure, 1973 — Section 144Transfer of Property Act, 1882 — Section 123

High Courts19 Nov 2024Dismissed

Tetru Marik Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0048

Indian Penal Code, 1860 — Section 34, 307, 323, 341 504Probation of Offenders Act, 1958 — Section 4

High Courts19 Nov 2024Partly Allowed

Prakash Kumar Mahto Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0047

Indian Penal Code, 1860 — Section 304, 304A

High Courts19 Nov 2024Dismissed

Md. Alam Ansari Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0046

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 366A, 376

High Courts19 Nov 2024Dismissed

Union of India, through Divisional Railway Manager (P) Vs Shankar Kumar Sharma s/o Morarai Prasad

Jharkhand High Court · (2024) 11 JH CK 0045

Constitution of India, 1950 — Article 226