High Courts09 Sept 2024Disposed Of
Madhav Chandra Singh Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0092
Bihar and Orissa Public Demand Recovery Act, 1940 — Section 9
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 119 of 1,511
High Courts09 Sept 2024Disposed Of
Krishna Kant Pandey Vs State Of Jharkhand Through The Secretary, Deptt Revenue Registration And Land Reforms `
Jharkhand High Court · (2024) 09 JH CK 0091
High Courts09 Sept 2024Disposed Of
Harihar Prasad Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0090
Chotanagpur Tenancy Act, 1908 — Section 87
High Courts09 Sept 2024Disposed Of
Chandra Mouleshwar Pandey Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0089
High Courts09 Sept 2024Disposed Of
Sri Basudev Mandal Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0088
High Courts09 Sept 2024Disposed Of
Shankranand Ray @ Shankar Nand Rai Vs State Of Jharkhand through Principal Secretary `
Jharkhand High Court · (2024) 09 JH CK 0087
Mines and Minerals (Development & Regulation) Act, 1957 — Section 21(4A)Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 — Rule 11(v)
High Courts09 Sept 2024Disposed Of
Pawan Avinash Kumar Vs State Of Jharkhand through Principal Secretary `
Jharkhand High Court · (2024) 09 JH CK 0086
Mines and Minerals (Development & Regulation) Act, 1957 — Section 21(4A)Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 — Rule 11(v)
High Courts09 Sept 2024Disposed Of
Ranjay Kumar Yadav @ Sanjay Kumar Yadav Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0085
Mines and Minerals (Development & Regulation) Act, 1957 — Section 21(4A)Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 — Rule 11(v)
High Courts09 Sept 2024Disposed Of
Vikram Kumar Vs State Of Jharkhand `
Jharkhand High Court · (2024) 09 JH CK 0084
Negotiable Instrument Act, 1881 — Section 143A
High Courts30 Aug 2024Dismissed
Devendra Kumar Singh alias Devender Kumar Singh, s/o M.P. Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0042
Code Of Criminal Procedure, 1973 — Section 313Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139, 142
High Courts28 Aug 2024Dismissed
Soma Bas Mahali @ Soma Bans Mahali Son of Shri Dago Bans Mahali Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0043
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 141, 142, 143, 147, 148, 149, 302, 307, 323, 325
High Courts23 Aug 2024Allowed
Ritik Kumar Sah @ Ritik Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0049
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts23 Aug 2024Disposed Of
Ajay Prasad Saw Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0048
High Courts23 Aug 2024Disposed Of
Benedict Marandi Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0047
High Courts23 Aug 2024Disposed Of
M/S Geeta Weigh Bridge Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0046
High Courts23 Aug 2024Allowed
Prince Kumar @ Prince Yadav Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0045
Indian Penal Code, 1860 — Section 392
High Courts23 Aug 2024Allowed
Nitesh Kumar Thakur Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0044
Code Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 406, 420
High Courts22 Aug 2024Dismissed
Anil Uraon @ Oraon @ Anil Bhagat Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0054
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27, 27(1)Evidence Act, 1872 — Section 134
High Courts22 Aug 2024Dismissed
Shahjahan Seikh Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0053
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341Evidence Act, 1872 — Section 134
High Courts22 Aug 2024Allowed
Pradeep Yadav @ Mangra Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0052
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 304B, 304B(1)Dowry Prohibition Act, 1961 — Section 2