COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 113 of 1,511

High Courts15 Oct 2024Allowed

Mamta Devi Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0072

Indian Penal Code, 1860 — Section 148, 149, 307, 332, 333Representation of the People Act, 1950 — Section 8(3)
High Courts15 Oct 2024Allowed

Santosh Mahto Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0068

Indian Penal Code, 1860 — Section 147, 149, 323, 324, 354, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(i)(s)
High Courts14 Oct 2024Allowed

Md. Muslim Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0083

Indian Penal Code, 1860 — Section 147, 149, 307, 323, 341, 504, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Oct 2024Allowed

Imtiyaj Ansari Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0082

Indian Penal Code, 1860 — Section 147, 149, 295A, 323, 325, 341, 342, 379, 427Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts04 Oct 2024Disposed Of

Jamil Ansari Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0005

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304B, 498AEvidence Act, 1872 — Section 113B
High Courts04 Oct 2024Disposed Of

Kamu Kisku Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0004

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 323, 324, 326, 447, 504Probation of Offenders Act, 1958 — Section 4