COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 114 of 1,511

High Courts04 Oct 2024Allowed

M/s S.S. Agro Bio-Tech Flour Mills (Pvt.) Ltd Vs Arvind Singh

Jharkhand High Court · (2024) 10 JH CK 0002

Code of Civil Procedure, 1908 — Section 9, Order 2 Rule 3, Order 2 Rule 6, Order 2 Rule 7, Order 6 Rule 15A, Order 7 Rule 10, Order 7 Rule 14, Order 7 Rule 14(3), Order 8 Rule 1Contract Act, 1872 — Section 73, 74Recovery Of Debts And Bankruptcy Act, 1993 — Section 17, 17(1)
High Courts01 Oct 2024Dismissed

Sanjeet Rawani Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0018

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376, 376(A), 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 10
High Courts01 Oct 2024Allowed

Masih Hembram Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0016

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 376(2), 376(2)(i), 511Protection of Children from Sexual Offences Act, 2012 — Section 6, 18
High Courts01 Oct 2024Allowed

Jagdish Paswan Vs State Of Jharkhand

Jharkhand High Court · (2024) 10 JH CK 0010

Constitution of India, 1950 — Article 226, 309Civil Services (Classification, Control & Appeal) Rules, 1930 — Section 49, 55
High Courts30 Sept 2024Allowed

Shivdhan Tudu Vs State Of Jharkhand

Jharkhand High Court · (2024) 09 JH CK 0027

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302, 379Evidence Act, 1872 — Section 157