COURT ARCHIVE

Jharkhand High Court judgments, 2024

874 judgments · page 9 of 44

High Courts12 Nov 2024Allowed

M/s. Bharat Coking Coal Limited Vs State Of Jharkhand, through the Secretary

Jharkhand High Court · (2024) 11 JH CK 0011

Constitution of India, 1950 — Article 226, 254, 254(1), 254(2), 372Indian Forest Act, 1927 — Section 29, 29(1), 29(3)Bihar Private Forests Act, 1947 — Section 13, 14, 15(3), 16, 17, 22, 23, 24, 25, 26, 27

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High Courts11 Nov 2024Allowed

Budhinath Murmu Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0010

Indian Penal Code, 1860 — Section 201, 302

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High Courts11 Nov 2024Dismissed

Kartik Patro @ Kartik Patar Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0009

Indian Penal Code, 1860 — Section 300, 302, 304II

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High Courts11 Nov 2024Dismissed

Br. Baliram Beldar Vs The Project Officer, Block-II O.C.P. Mines, Under Block II Area of M/s B.C.C.L. P.O Nadkhurkee, P.S Baghmara, Distt Dhanbad

Jharkhand High Court · (2024) 11 JH CK 0008

Payment of Gratuity Act, 1972 — Section 4(2), 4(5), 7(2), 7(3)General Clauses Act, 1897 — Section 3(35)

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High Courts11 Nov 2024Disposed Of

Subhash Kumar Singh Vs State Of Jharkhand & Ors

Jharkhand High Court · (2024) 11 JH CK 0007

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High Courts11 Nov 2024Disposed Of

Amit Agarwal @ Vicky Bhalotia Vs Union of India

Jharkhand High Court · (2024) 11 JH CK 0006

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High Courts11 Nov 2024Allowed

Prince Khan Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0005

Code of Criminal Procedure, 1973 — Section 82, 482Indian Penal Code, 1860 — Section 307, 504Arms Act, 1959 — Section 27

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High Courts11 Nov 2024Allowed

Vimla Devi @ Kumari Vimla @ Gudiya Kumari Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0004

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

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High Courts11 Nov 2024

Suraj Mahto Vs State Of Jharkhand

Jharkhand High Court · (2024) 11 JH CK 0003

Arms Act, 1959 — Section 25(1A), 25(1B), 25(6), 26

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High Courts29 Oct 2024Allowed

Anandi Prasad Singh Vs State Of Jharkhand through Central Bureau of Investigation

Jharkhand High Court · (2024) 10 JH CK 0050

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)

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High Courts29 Oct 2024Allowed

Lalu Yadav Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0049

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 148, 149, 201, 302

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High Courts29 Oct 2024Dismissed

Ratanlal Tamsoy Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0048

Indian Penal Code, 1860 — Section 34, 201, 302

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High Courts29 Oct 2024Allowed

Hari Singh Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0047

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 341

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High Courts29 Oct 2024Allowed

Ramdas Nayak Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0046

Code of Criminal Procedure, 1973 — Section 144, 162Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 323, 324, 341

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High Courts29 Oct 2024Dismissed

Ramdhan Lohra Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0045

Indian Penal Code, 1860 — Section 34, 302

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High Courts29 Oct 2024Allowed

Deepak Prasad Gupta Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0044

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 323, 324, 506Evidence Act, 1872 — Section 6, 106

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High Courts29 Oct 2024Dismissed

Surendar Sardar @ Surender Sardar @ Hablu son of Gobardhan Sardar Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0043

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 366, 366A, 376, 376(2)(i), 377, 506Protection of Children from Sexual Offence Act, 2012 — Section 3, 4, 6, 42

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High Courts29 Oct 2024Allowed