High Courts09 May 2022Disposed Of
Jagdeo Sao Vs Binod Singh And Others
Jharkhand High Court · (2022) 05 JH CK 0012
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 190 of 1,511
High Courts09 May 2022Allowed
Ravi Kant And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0010
Contract Labour (Regulation And Abolition) Act, 1970 — Section 10(1), 23, 25
High Courts06 May 2022Dismissed
M/s Kota Dall Mill Vs Assistant Commissioner And Others
Jharkhand High Court · (2022) 05 JH CK 0007
Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 35B, 5A(1)
High Courts06 May 2022Disposed Of
State Of Jharkhand And Others Vs Durga Soren @ Bhota And Others
Jharkhand High Court · (2022) 05 JH CK 0006
Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 53A, 313Evidence Act, 1872 — Section 106
High Courts05 May 2022Allowed
Trilochan Mahto Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0008
Indian Penal Code, 1860 — Section 34, 120(B), 302, 307, 326, 448Code Of Criminal Procedure, 1973 — Section 313
High Courts04 May 2022
Animesh Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0005
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 164
High Courts04 May 2022
Rahul Kumar Raut @ Rahul Kumar @ Rahul Raut @ Rahul Rout Vs State Of Jharkhand
Jharkhand High Court · (2022) 05 JH CK 0004
Indian Penal Code, 1860 — Section 306, 387, 509, 354, 354A, 354D, 376Information Technology Act, 2000 — Section 66(E), 67(A)
High Courts04 May 2022Dismissed
Chetan Adesera And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0003
Constitution Of India, 1950 — Article 226Trade And Merchandise Marks Act, 1958 — Section 78Indian Penal Code, 1860 — Section 193, 195, 196, 209, 211, 417, 420, 465, 467, 468, 469, 471, 482, 500
High Courts02 May 2022Dismissed
Anil Kumar Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0002
Constitution Of India, 1950 — Article 14Bihar Pension Rules, 1950 — Rule 151
High Courts02 May 2022Dismissed
Arun Kumar Raut And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 05 JH CK 0001
High Courts28 Apr 2022Allowed
Dilshad Ansari And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 04 JH CK 0041
Indian Penal Code, 1860 — Section 34, 366Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 482
High Courts28 Apr 2022
Pinki Kumari @ Pinki Jha And Others Vs State Of Jharkhand And Anr
Jharkhand High Court · (2022) 04 JH CK 0040
Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts27 Apr 2022Dismissed
Prakasanarao Maddu Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 04 JH CK 0045
High Courts27 Apr 2022Allowed
Ramesh Bhatta And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 04 JH CK 0044
Indian Penal Code, 1860 — Section 34, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts27 Apr 2022Disposed Of
Dadan Singh Vs Central Board Of Indirect Taxes And Customs And Others
Jharkhand High Court · (2022) 04 JH CK 0043
Finance Act, 1994 — Section 77(1)(a), 77(1)(b), 77(1)(c), 77(2), 78
High Courts26 Apr 2022Dismissed
Ram Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2022) 04 JH CK 0032
Indian Succession Act, 1925 — Section 63, 276, 299
High Courts25 Apr 2022
Ram Charitra Pandey Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 04 JH CK 0034
High Courts25 Apr 2022
Sheo Prasad And Anr Vs Ramkesh Mahto And Anr
Jharkhand High Court · (2022) 04 JH CK 0033
Code Of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 10ALimitation Act, 1963 — Section 5
High Courts22 Apr 2022Dismissed
Ayodhya Mandal And Others Vs State Of Jharkhand
Jharkhand High Court · (2022) 04 JH CK 0037
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341, 452, 504
High Courts22 Apr 2022
Arvind Thakur Vs State Of Jharkhand
Jharkhand High Court · (2022) 04 JH CK 0036
Code Of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 10ALimitation Act, 1963 — Section 5