High Courts08 Apr 2021Allowed
Raghubar Choubey Vs State of Jharkhand And Anr
Jharkhand High Court · (2021) 04 JH CK 0077
Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 222 of 1,476
High Courts08 Apr 2021
M/s MECON Limited Vs State of Jharkhand & others
Jharkhand High Court · (2021) 04 JH CK 0076
High Courts08 Apr 2021
M/s Shreya Stonechips Crusher Vs Union of India And Ors
Jharkhand High Court · (2021) 04 JH CK 0075
High Courts08 Apr 2021
Rakesh Kumar & Others Vs Kusum Devi
Jharkhand High Court · (2021) 04 JH CK 0074
High Courts08 Apr 2021Disposed Of
Kundan Hazra Vs State of Jharkhand And Anr
Jharkhand High Court · (2021) 04 JH CK 0073
Indian Penal Code, 1860 — Section 120B, 307, 376DScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(xii), 14(3)
High Courts08 Apr 2021Disposed Of
M/s Bhargava Bhushan Press Vs Jharkhand Education Project Council through its State Project Director and Ors
Jharkhand High Court · (2021) 04 JH CK 0072
High Courts08 Apr 2021Disposed Of
Pankaj Kumar Tiwary Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0071
High Courts08 Apr 2021
Raj Kumar Singh Vs State of Jharkhand & Ors
Jharkhand High Court · (2021) 04 JH CK 0070
High Courts08 Apr 2021
Commando Industrial Security Force, Hazaribagh Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0069
High Courts08 Apr 2021
M/s Rudra Constructions, Hazaribag Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0068
Jharkhand Value Added Tax Act, 2005 — Section 46, 55(4)
High Courts08 Apr 2021Dismissed
Jawahar Das Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0067
Indian Penal Code, 1860 — Section 34, 370(1), 370(4)Child Labour Prohibition and Regulation Amendment Act, 2016 — Section 14(1)(a)
High Courts08 Apr 2021Disposed Of
Chandeshwar Roy Vs Jharkhand State Information Commission, Ranchi And Ors
Jharkhand High Court · (2021) 04 JH CK 0066
High Courts08 Apr 2021
Satyendra Kumar @ Satyendra Burnwal Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0065
High Courts08 Apr 2021Allowed
Rakesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0064
Limitation Act, 1963 — Section 5
High Courts08 Apr 2021Dismissed
Agha Sahnawaz Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0063
Code Of Criminal Procedure, 1973 — Section 36, 107, 154(3), 156(3), 200, 482Constitution of India, 1950 — Article 226
High Courts08 Apr 2021Dismissed
Md. Shamim Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0062
Code Of Criminal Procedure, 1973 — Section 36, 107, 154(3), 156(3), 200, 482Constitution of India, 1950 — Article 226
High Courts08 Apr 2021Dismissed
Sunil Kumar Paswan Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 04 JH CK 0061
Jharkhand Municipal Act, 2011 — Section 18(1), 18(1)(b), 26(2)(1)City of Bangalore Municipal Corporation Act, 1949 — Section 98(2)Central Excises And Salt Act, 1944 — Section 38, 38(1)(b)
High Courts07 Apr 2021
Niranjan Sah Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0060
Indian Penal Code, 1860 — Section 34, 307, 379, 498A, 449Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts07 Apr 2021Dismissed
Deva Nishad Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0059
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18(b), 22, 29
High Courts07 Apr 2021
Ajit Mahra And Ors Vs State of Jharkhand
Jharkhand High Court · (2021) 04 JH CK 0058
Indian Penal Code, 1860 — Section 34, 419, 420Information Technology Act, 2000 — Section 66A, 66B, 66CCode Of Criminal Procedure, 1973 — Section 438(2)