COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 144 of 1,511

High Courts17 Jan 2024Allowed

Chitranjan Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 01 JH CK 0026

Constitution Of India, 1950 — Article 19, 21, 226, 227Code Of Criminal Procedure, 1973 — Section 154, 156, 162, 173(2), 173(8), 482Indian Penal Code, 1860 — Section 34, 409, 420, 467, 468, 471

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High Courts16 Jan 2024Disposed Of

Arun Kumar Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0033

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High Courts16 Jan 2024Disposed Of

Dr. Hari Krishna Budhia @ Budhiya And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0032

Code Of Criminal Procedure, 1973 — Section 82

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High Courts16 Jan 2024Dismissed

Udit Mahto And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0031

Code Of Civil Procedure, 1908 — Section Order 21, Rule 34Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3)

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High Courts16 Jan 2024Allowed

Jharkhand State National Savings Agents Association Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0030

Bihar Reorganisation Act, 2000 — Section 41, 56, 58

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High Courts16 Jan 2024Dismissed

Janardan Bhaiya Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0029

Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 — Section 42

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High Courts16 Jan 2024Partly Allowed

Mangal Hansda And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 01 JH CK 0028

Indian Penal Code, 1860 — Section 34, 302, 307, 324

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High Courts15 Jan 2024Allowed/Disposed Of

Arbind Kumar Singh @ Arvind Singh Vs State Of Jharkhand And Another

Jharkhand High Court · (2024) 01 JH CK 0036

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 415Code Of Criminal Procedure, 1973 — Section 154, 482

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High Courts15 Jan 2024Allowed

Samir Kumar Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0035

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 326, 465, 468, 471, 498A

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High Courts15 Jan 2024Allowed

Dr. Dina Nath Singh And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 01 JH CK 0034

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120(B), 201, 302

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High Courts12 Jan 2024Partly Allowed

Sunder Sao @ Sunder Kumar Gupta And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 01 JH CK 0025

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(v)Code Of Criminal Procedure, 1973 — Section 313, 319

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High Courts12 Jan 2024

Bishnu Kumar Agarwala @ Bishnu Kumar Agarwal Vs Union Of India Through Directorate Of Enforcement

Jharkhand High Court · (2024) 01 JH CK 0024

Constitution Of India, 1950 — Article 21Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 4, 19, 19(1), 45, 45(1)(ii), 50Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 420, 467, 468, 447, 471, 504, 506

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High Courts11 Jan 2024

Suresh Bhuiyan Vs State Of Jharkhand

Jharkhand High Court · (2024) 01 JH CK 0016

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341, 504Arms Act, 1959 — Section 25(1B)a, 26, 27, 35Criminal Law Amendment Act, 1932 — Section 17(i)(ii)

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High Courts10 Jan 2024Partly Allowed

Mithilesh Kumar Saw @ Mithlesh Saw And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 01 JH CK 0018

Indian Penal Code, 1860 — Section 34, 323, 354, 427, 448Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(x)Probation Of Offenders Act, 1958 — Section 3

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High Courts10 Jan 2024Allowed