COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 187 of 1,511

High Courts16 Jun 2022Allowed

M/s Akarshan Infradevelopers Pvt Vs Bokaro Steel Officers Housing Co-Operative Society Ltd

Jharkhand High Court · (2022) 06 JH CK 0029

Constitution Of India, 1950 — Article 7(c), 11(b), 19, 20, 20(a), 103Arbitration And Conciliation Act, 1996 — Section 2(h), 7, 9, 11, 11(4), 11(6), 11(10), 14Code Of Criminal Procedure, 1973 — Section 144

High Courts16 Jun 2022Allowed

Gulam Ansari @ Md. Gulam Ansari Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0028

High Courts16 Jun 2022Allowed

Kamlesh Singh Vs State Of Jharkhand And Others

Jharkhand High Court · (2022) 06 JH CK 0027

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(r)(s)

High Courts16 Jun 2022

Pintu Kumar Soni @ Jay Kumar @ Pintu Kumar Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0026

Code Of Criminal Procedure, 1973 — Section 41A, 82, 83

High Courts16 Jun 2022Dismissed

Kumar Sachin And Others Vs Manoj Kumar Sahu

Jharkhand High Court · (2022) 06 JH CK 0025

Constitution Of India, 1950 — Article 14, 226Arbitration And Conciliation Act, 1996 — Section 7(4)(b), 8, 11, 11(6)Indian Penal Code, 1860 — Section 34, 120B, 385, 387, 406, 420, 467, 468, 471

High Courts15 Jun 2022Allowed

Negar Sultana Vs Branch Manager And Others

Jharkhand High Court · (2022) 06 JH CK 0024

Motor Vehicles Act, 1988 — Section 173

High Courts13 Jun 2022Dismissed

Jainendra Kumar Vs State Of Jharkhand And Others

Jharkhand High Court · (2022) 06 JH CK 0023

Constitution Of India, 1950 — Article 226, 311(2)

High Courts13 Jun 2022Dismissed

Jharkhand Public Service Commission Vs Dr. Mrs. Vanmala Choudahry And Others

Jharkhand High Court · (2022) 06 JH CK 0022

High Courts10 Jun 2022Dismissed

Akhter Ansari Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0021

Indian Penal Code, 1860 — Section 34, 307, 324, 326, 448Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 32, 60, 64, 65

High Courts10 Jun 2022Allowed

Mangal Singh Munda Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0019

Indian Penal Code, 1860 — Section 34, 302, 323Code Of Criminal Procedure, 1973 — Section 107, 313

High Courts10 Jun 2022Allowed

Nedey Birua @ Neru Birwa Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0018

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302

High Courts10 Jun 2022Allowed

Pinku Ram Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0017

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 164, 313

High Courts08 Jun 2022Disposed Of

Ginni Paswan Vs State Of Jharkhand And Others

Jharkhand High Court · (2022) 06 JH CK 0020

High Courts07 Jun 2022Disposed Of

Krishna Ravidas Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0016

Code Of Criminal Procedure, 1973 — Section 82, 83

High Courts07 Jun 2022

Avinash Tamsoy Vs General Manager, State Bank Of India And Others

Jharkhand High Court · (2022) 06 JH CK 0015

High Courts07 Jun 2022Dismissed

Shiv Shankar Ram Vs Union Of India And Others

Jharkhand High Court · (2022) 06 JH CK 0014

High Courts06 Jun 2022Partly Allowed

Mina Kumari Sah Vs State Of Jharkhand And Others

Jharkhand High Court · (2022) 06 JH CK 0013

High Courts06 Jun 2022Dismissed

Vijay Kumar Vs State Of Jharkhand And Others

Jharkhand High Court · (2022) 06 JH CK 0012

Constitution Of India, 1950 — Article 11, 16

High Courts03 Jun 2022Allowed

Wakil Singh Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0011

Indian Penal Code, 1860 — Section 34, 272, 273, 414Jharkhand Excise Act, 1915 — Section 47(a)

High Courts03 Jun 2022Allowed

Devsagar Singh @ Deosagar Singh Vs State Of Jharkhand

Jharkhand High Court · (2022) 06 JH CK 0010

Indian Penal Code, 1860 — Section 34, 201, 420Essential Commodities Act, 1955 — Section 7