High Courts10 Oct 2022Allowed
Azhar Khan And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 10 JH CK 0003
Indian Penal Code, 1860 — Section 34, 120B, 302
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 179 of 1,511
High Courts10 Oct 2022Allowed/Disposed Of
Surendra Prasad And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 10 JH CK 0002
Constitution Of India, 1950 — Article 142Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts10 Oct 2022Disposed Of
Sumati Kachhap Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 10 JH CK 0001
Indian Penal Code, 1860 — Section 406, 420, 506Negotiable Instruments Act, 1881 — Section 138, 138(c), 142, 142(b)
High Courts29 Sept 2022Dismissed
Principal Commissioner Of Income Tax Vs Roshan Maheshwari
Jharkhand High Court · (2022) 09 JH CK 0056
Income Tax Act, 1961 — Section 143(3), 144, 147, 148, 151
High Courts29 Sept 2022Dismissed
Rajeev Kumar Jha Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0046
Code Of Criminal Procedure, 1973 — Section 243Negotiable Instruments Act, 1881 — Section 20, 87, 139
High Courts29 Sept 2022Disposed Of
Abhishek Kumar Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0045
Code Of Criminal Procedure, 1973 — Section 161
High Courts29 Sept 2022Dismissed
Kanhaiya Lal Gupta Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0044
Code Of Criminal Procedure, 1973 — Section 82, 83, 204, 205Indian Penal Code, 1860 — Section 498A
High Courts28 Sept 2022Disposed Of
Rajiv Jaiswal Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0052
Code Of Criminal Procedure, 1973 — Section 313, 317
High Courts28 Sept 2022Dismissed
Dhanjay Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0051
Indian Penal Code, 1860 — Section 34, 201, 302, 304A, 304IIArms Act, 1959 — Section 27
High Courts28 Sept 2022Disposed Of
Sanjay Kumar Dubey And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0050
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 45Code Of Criminal Procedure, 1973 — Section 156(3)Hindu Marriage Act, 1955 — Section 13B
High Courts28 Sept 2022Disposed Of
ICICI Bank Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0049
Indian Penal Code, 1860 — Section 409
High Courts28 Sept 2022Partly Allowed
Masku Munda Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0048
Indian Penal Code, 1860 — Section 302, 304, 304ICode Of Criminal Procedure, 1973 — Section 313
High Courts28 Sept 2022Dismissed
Bir Singh Champia And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0047
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts28 Sept 2022
Birsa Oraon Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0042
Indian Penal Code, 1860 — Section 148, 149, 302, 341
High Courts27 Sept 2022
Mohan Bodra And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0053
High Courts27 Sept 2022Disposed Of
Mamta @ Mamta Devi Vs State Of Jharkhand
Jharkhand High Court · (2022) 09 JH CK 0043
Code Of Criminal Procedure, 1973 — Section 313, 317
High Courts26 Sept 2022Dismissed
State Of Jharkhand Vs M/s Tata Steel Ltd
Jharkhand High Court · (2022) 09 JH CK 0055
Bihar Finance Act, 1981 — Section 11
High Courts26 Sept 2022Dismissed
Satan Mali Vs Manoj Sao
Jharkhand High Court · (2022) 09 JH CK 0054
Code Of Civil Procedure, 1908 — Section 100, Order 9 Rule 13, Order 41 Rule 31
High Courts26 Sept 2022Disposed Of
Kanti Kumari And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0041
High Courts21 Sept 2022Dismissed
Tarashish Mandal @ Tarasis Mandal Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 09 JH CK 0040
Indian Penal Code, 1860 — Section 34, 288, 304, 334, 337, 338, 378, 379Code Of Criminal Procedure, 1973 — Section 53, 173, 190(1)(d), 227, 378Mines Act, 1952 — Section 72A, 72(1)(a), 73