High Courts04 Mar 2024
Rana Pratap Singh Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0016
Indian Penal Code, 1860 — Section 120B, 307, 323, 324, 326, 354, 452Code Of Criminal Procedure, 1973 — Section 438(2)
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Jharkhand High Court judgments
30,203 judgments · page 139 of 1,511
High Courts04 Mar 2024Allowed
ESL Steel Limited Vs Principal Commissioner, Central Goods And Service Tax & Central Excise, District-Ranchi And Others
Jharkhand High Court · (2024) 03 JH CK 0015
Central Goods And Services Tax (CGST) Rules, 2017 — Rule 92(3)Central Goods And Services Tax Act, 2017 — Section 54, 107, 112
High Courts01 Mar 2024Dismissed
Anmol Pandey Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0007
Indian Penal Code, 1860 — Section 34, 120(B), 201, 302
High Courts01 Mar 2024Allowed
Khagen Gorai @Khagen Chandra Gorai @Khagen Ch. Gorain Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0006
Indian Penal Code, 1860 — Section 34, 302, 304(B)
High Courts01 Mar 2024
Manir Ansari Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0005
Indian Penal Code, 1860 — Section 120B, 414, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C), 66(D)
High Courts01 Mar 2024
Shamim Khan @ Saif Ali Khan @ Saif Ali @ Shamim Saif Ali Khan Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0004
Indian Penal Code, 1860 — Section 34, 186, 189, 332, 333, 341, 353
High Courts01 Mar 2024
Babita Devi Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0002
Indian Penal Code, 1860 — Section 34, 498A, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts01 Mar 2024
Mamta Devi Vs State Of Jharkhand
Jharkhand High Court · (2024) 03 JH CK 0001
Indian Penal Code, 1860 — Section 34, 323, 341, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts29 Feb 2024
Satyendra Kumar Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0079
High Courts27 Feb 2024Allowed/Disposed Of
Siddharth Kumar Mandal @ Sidharth Chandra Manda Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 02 JH CK 0078
High Courts27 Feb 2024Allowed
M/S Aditya And Rashmi Construction Pvt Vs State Of Jharkhand And Others
Jharkhand High Court · (2024) 02 JH CK 0077
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 7, 29, 40
High Courts27 Feb 2024Dismissed
M/S Mobile Caterers Welfare Association And Others Vs Union Of India And Others
Jharkhand High Court · (2024) 02 JH CK 0076
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts27 Feb 2024Dismissed
Hosco Pvt. Ltd Vs Jharkhand Medical & Health Infrastructure Development & Procurement Corporation Ltd And Others
Jharkhand High Court · (2024) 02 JH CK 0075
Constitution Of India, 1950 — Article 12, 14, 226
High Courts27 Feb 2024Disposed Of
Rajnandan Das Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0074
High Courts26 Feb 2024Dismissed
Suman Kumar @ Vikash Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0071
Indian Penal Code, 1860 — Section 25(1b)a, 26, 35
High Courts26 Feb 2024
Kaleshwar Murmu Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0070
Indian Penal Code, 1860 — Section 120(B), 409, 420, 467, 468, 471
High Courts26 Feb 2024
Rohit Jee Alias Ravi Jee Alias Ravi Bhuiya Alias Natu Bhunya Alias Neta Jee Alias Rohit Bhuiyan Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0069
Indian Penal Code, 1860 — Section 120(B), 124(A), 147, 148, 149, 307, 353Arms Act, 1959 — Section 25(1b)a, 26, 35Criminal Law Amendment Act, 1932 — Section 17(i)(ii)
High Courts26 Feb 2024
Cornelious Guriya @ Corlus Guriya @ Bodra Vs State Of Jharkhand
Jharkhand High Court · (2024) 02 JH CK 0068
Indian Penal Code, 1860 — Section 307, 353, 395, 397, 412Arms Act, 1959 — Section 27
High Courts26 Feb 2024
Baban Singh Vs Gopal Krishna Verma & Anr
Jharkhand High Court · (2024) 02 JH CK 0067
High Courts26 Feb 2024
Hemant Soren Vs Directorate Of Enforcement
Jharkhand High Court · (2024) 02 JH CK 0066