High Courts22 Aug 2024Partly Allowed
William Dungdung Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0051
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 326Evidence Act, 1872 — Section 145
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 120 of 1,511
High Courts22 Aug 2024Disposed Of
Sanjay Kumar @ Sanjay Kumar Mahto Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0050
High Courts21 Aug 2024Dismissed
Ramu Sanga @ Kariyappa @ Samu Sanga Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0060
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 376, 376(2)(F), 376(2)(i), 511
High Courts21 Aug 2024Dismissed
Pran Manjhi Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0059
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302
High Courts21 Aug 2024Disposed Of
Bijoy Kumar Das Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0058
High Courts21 Aug 2024Disposed Of
Nirmal Murmu Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0057
High Courts21 Aug 2024Disposed Of
Priyanka Kumari Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0056
High Courts20 Aug 2024Dismissed
Mahendra Kumar @ Mahendra Kumar Yadav @ Mahindra Kumar Yadav Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0081
Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts20 Aug 2024Dismissed
Kalyani Devi Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0080
Indian Penal Code, 1860 — Section 379
High Courts20 Aug 2024Dismissed
Anand Kumar Paswan Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0072
Code Of Criminal Procedure, 1973 — Section 362, 482Indian Penal Code, 1860 — Section 420, 467, 468, 471, 504Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x), 3(1)(x), 3(1)(xv)
High Courts19 Aug 2024Allowed
Govind Jha Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0071
Indian Penal Code, 1860 — Section 34, 302, 306Evidence Act, 1872 — Section 106
High Courts19 Aug 2024Allowed
Ram Tirkey Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0070
Indian Penal Code, 1860 — Section 34, 302, 452Prevention of Witch (DAAIN) Practices Act 2001 — Section 3, 4
High Courts19 Aug 2024Dismissed
Rajesh Ganjhu Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0069
Code Of Criminal Procedure, 1973 — Section 354(1)(c)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 353, 414Arms Act, 1959 — Section 25(1B)(a), 26, 27, 35
High Courts19 Aug 2024Allowed
Anuj Kumar Gupta @ Ravi @ Guddu Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0068
Code Of Criminal Procedure, 1973 — Section 162Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25(1B), 26, 27
High Courts19 Aug 2024Disposed Of
Anil Kumar Roy Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0067
High Courts19 Aug 2024Disposed Of
Rajesh Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0066
High Courts19 Aug 2024Disposed Of
Purnima Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0065
High Courts19 Aug 2024Disposed Of
Radha Devi Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0064
High Courts19 Aug 2024Allowed
Bijay Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0063
Code Of Criminal Procedure, 1973 — Section 82, 83, 482
High Courts19 Aug 2024Allowed
Lucky Coke Manufactures Vs State Of Jharkhand
Jharkhand High Court · (2024) 08 JH CK 0062
Code Of Criminal Procedure, 1973 — Section 482