High Courts29 Mar 2022Dismissed
Dwarika Prasad Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0065
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 193 of 1,511
High Courts29 Mar 2022Disposed Of
Indu Kumari Yadav And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0064
High Courts29 Mar 2022Dismissed
Baba Parihast Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0055
Constitution Of India, 1950 — Article 19, 19(2), 19(3), 19(4), 21, 22Jharkhand Crime Control Act, 2002 — Section 2(d), 2(d)(ii), 2(d)(iii), 2(d)(iv), 2(d)(v), 12, 12(1), 12(2), 19, 21(1), 22Indian Penal Code, 1860 — Section 406, 420, 506
High Courts28 Mar 2022Dismissed
Ravi Kant Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0061
Contract Labour (Regulation And Abolition) Act, 1970 — Section 10(1), 23, 25
High Courts28 Mar 2022Allowed
Dhano Devi And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0060
Indian Penal Code, 1860 — Section 307, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 173, 320
High Courts28 Mar 2022Dismissed
Raghunandan Singh Vs Jharkhand State Electricity Board And Others
Jharkhand High Court · (2022) 03 JH CK 0059
Constitution Of India, 1950 — Article 226
High Courts28 Mar 2022Disposed Of
Pramod Kumar Sah Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0058
Constitution Of India, 1950 — Article 226, 311(2)
High Courts28 Mar 2022Disposed Of
Satyadeo Singh Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0056
Constitution Of India, 1950 — Article 226Indian Administrative Service (Appointment By Promotion) Regulations, 1955 — Regulation 7(4)Administrative Tribunals Act, 1985 — Section 5(6), 14
High Courts25 Mar 2022Disposed Of
Govind Goswami Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0048
Indian Penal Code, 1860 — Section 361, 363Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Mar 2022Disposed Of
Nazma Khatoon Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0051
Indian Penal Code, 1860 — Section 302Indian Penal Code, 1860 — Section 279, 302, 304A, 323, 337, 338, 341, 448
High Courts24 Mar 2022Disposed Of
Ranjit Das Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0049
Code Of Criminal Procedure, 1973 — Section 82
High Courts24 Mar 2022Disposed Of
Dr. Priyanka Kumari And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0047
Constitution Of India, 1950 — Article 14, 16, 226
High Courts23 Mar 2022Allowed
Jamuna Koda Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0053
Jharkhand Motor Accident Claims Tribunal Rules, 2019 — Rule 6
High Courts23 Mar 2022Dismissed
M/s Mini Construction Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0052
Constitution Of India, 1950 — Article 226
High Courts23 Mar 2022Dismissed
Exide Industries Limited Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0046
Jharkhand Value Added Tax Rules, 2006 — Rule 26(12)Jharkhand Value Added Tax Act, 2005 — Section 5(2)(a)(ii), 18(8)(ix), 143(1A)cCentral Sales Tax Act, 1956 — Section 8(1)
High Courts22 Mar 2022Allowed
Naveen Kumar Jaiswal Vs Income Tax Department And Others
Jharkhand High Court · (2022) 03 JH CK 0044
Income Tax Act, 1961 — Section 10, 50C, 142(1), 148, 151(2)
High Courts15 Mar 2022Disposed Of
Gyan Chandra Prasad And Others Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0036
High Courts15 Mar 2022Disposed Of
Lal Babu Singh Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0029
Indian Penal Code, 1860 — Section 34, 323, 341, 420, 427, 467, 468, 471, 506Arms Act, 1959 — Section 25(1b)a, 35
High Courts15 Mar 2022Dismissed
Ajay Kumar Gupta Vs State Of Jharkhand And Others
Jharkhand High Court · (2022) 03 JH CK 0028
Constitution Of India, 1950 — Article 14, 19(1)(g), 226Jharkhand Utpad (Madira Ki Khudra Bikri Hetu Dukano Ki Bandobasti Evam Sanchalan) Niyamawali, 2018 — Rule 44, 46(1), 46(2), 47, 47(11)Bihar Excise Act, 1915 — Section 3, 22, 42, 42(1), 42(1)(c), 44, 46(2), 47(11), 61, 66, 67, 68, 68(1), 68(1)(a), 69, 70, 75, 78(1), 89, 89(1), 89 (1)(j), 89(2)(d), 89(2)(e), 89(2)(j)(a), 89(3), 442, 446
High Courts15 Mar 2022Disposed Of
Beni Mahto Vs State Of Jharkhand
Jharkhand High Court · (2022) 03 JH CK 0027
Indian Penal Code, 1860 — Section 279, 304A, 337