High Courts03 May 2023Allowed/Disposed Of
Hari Krishna Budhia Vs State Of Jharkhand
Jharkhand High Court · (2023) 05 JH CK 0011
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 166 of 1,511
High Courts03 May 2023Disposed Of
Madhu Korah Vs Income Tax Department Through Director General And Others
Jharkhand High Court · (2023) 05 JH CK 0010
Evidence Act, 1872 — Section 145
High Courts03 May 2023Allowed
Arvind Vyas Vs Union Of India Through Directorate Of Enforcement
Jharkhand High Court · (2023) 05 JH CK 0009
Prevention Of Money Laundering Act, 2002 — Section 4Code Of Criminal Procedure, 1973 — Section 205, 273, 317
High Courts02 May 2023Disposed Of
Taushif Quraishi Vs State Of Jharkhand
Jharkhand High Court · (2023) 05 JH CK 0017
Code Of Criminal Procedure, 1973 — Section 82, 482Indian Penal Code, 1860 — Section 34, 302, 353Prevention Of Cruelty To Animals Act, 1960 — Section 11 (a), 11(b), 11(d), 11(e)
High Courts02 May 2023Allowed/Disposed Of
Md. Fassihuddin Vs State Of Bihar And Others
Jharkhand High Court · (2023) 05 JH CK 0016
Contract Labour (Regulation And Abolition) Central Rules, 1971 — Rule 18(4), 81(3)Contract Labour (Regulation And Abolition) Act, 1970 — Section 23, 24
High Courts02 May 2023Allowed/Disposed Of
Om Prakash Mishra @ O.P. Mishra And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 05 JH CK 0015
Environment (Protection) Act, 1986 — Section 15, 16Contract Labour (Regulation And Abolition) Act, 1970 — Section 25Negotiable Instruments Act, 1881 — Section 141
High Courts01 May 2023Dismissed
Sudarshan Prasad Singh Vs CBI Through Superintendent Of Police/HOB, CBI, ACB, Ranchi
Jharkhand High Court · (2023) 05 JH CK 0007
Indian Penal Code, 1860 — Section 120B, 420Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 173, 239
High Courts01 May 2023Allowed/Disposed Of
Alok Mishra Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 05 JH CK 0006
Indian Penal Code, 1860 — Section 323, 341, 354, 504, 509Code Of Criminal Procedure, 1973 — Section 82, 83, 190(1)(a), 190(1)(b), 200, 202
High Courts01 May 2023Allowed/Disposed Of
Ranjeet Giri @ Ranjeet Kumar Giri And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 05 JH CK 0005
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7Code Of Criminal Procedure, 1973 — Section 82Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(viii)(x), 3(1) (x)
High Courts01 May 2023
Kundan Kumar Tiwary @ Kundan Tiwary And Other Vs State Of Jharkhand And Another
Jharkhand High Court · (2023) 05 JH CK 0004
High Courts01 May 2023Dismissed
Khirodhar Ram Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 05 JH CK 0002
Indian Penal Code, 1860 — Section 120B, 302
High Courts01 May 2023Dismissed
Pankaj Kumar Sah @ Pankaj Kumar Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 05 JH CK 0001
High Courts28 Apr 2023Allowed/Disposed Of
Raj Narayan Pandey And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0045
Code Of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 120B, 323, 379, 384, 386, 406, 420, 423, 448, 467, 468
High Courts27 Apr 2023Dismissed
Yogendra Saw Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0046
Indian Penal Code, 1860 — Section 34, 147, 148, 323, 341, 385, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 4
High Courts27 Apr 2023Allowed/Disposed Of
P. Balajee Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0044
Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts27 Apr 2023Allowed/Disposed Of
Amit Singh @ Amit Kr. Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0043
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Apr 2023Allowed/Disposed Of
Shyam Narayan Sahu And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0042
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 4
High Courts24 Apr 2023Dismissed
Upendra Nath Verma Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0041
Constitution Of India, 1950 — Article 311
High Courts20 Apr 2023Disposed Of
Dhruba Kumar Ghosh Vs State Of Jharkhand And Others
Jharkhand High Court · (2023) 04 JH CK 0037
High Courts19 Apr 2023Allowed/Disposed Of
Shiv Ram Vs State Of Jharkhand And Another
Jharkhand High Court · (2023) 04 JH CK 0040
Contract Labour (Regulation And Abolition) Act, 1970 — Section 10(1), 23, 24, 25Indian Penal Code, 1860 — Section 406