High Courts03 Mar 2021
Bablu Mandal @ Babulal Mandal Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0057
Indian Penal Code, 1860 — Section 34, 120B, 302, 303Arms Act, 1959 — Section 27
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 235 of 1,476
High Courts03 Mar 2021Dismissed
Fulwa Devi Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0056
Indian Penal Code, 1860 — Section 120B, 414Coal Mines (Special Provisions) Act, 2015 — Section 30(ii)Indian Forest Act, 1927 — Section 33
High Courts03 Mar 2021Dismissed
Chandan Das Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0055
High Courts03 Mar 2021Allowed
Kollage Sah @ Kaleswar Kumar Saha And Ors Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0054
Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2021Disposed Of
Om Prakash Gupta Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 03 JH CK 0053
High Courts03 Mar 2021Allowed
Gomha Rajak @ Gamha Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0052
Indian Penal Code, 1860 — Section 304B, 306
High Courts03 Mar 2021Allowed
Krishna Kumar Mishra Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0051
Code Of Criminal Procedure, 1973 — Section 41A, 438(2)
High Courts03 Mar 2021Allowed
Ravikant Bharti Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0050
Indian Penal Code, 1860 — Section 120B, 201, 419, 420Information Technology Act, 2000 — Section 66(C), 66(D)
High Courts03 Mar 2021Allowed
Lal Bibhay Nath Shahdeo Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0049
Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2021Allowed
Pradeep Mandal @ Pradeep Kumar Kashyap Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0048
Food Safety and Standards Act, 2006 — Section 59(3)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2021Allowed
Rohit Mandal Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0047
Indian Penal Code, 1860 — Section 120(B), 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(C), 66(D)
High Courts03 Mar 2021Allowed
Md. Sattar Ansari @ Md. Sattar Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0046
Indian Penal Code, 1860 — Section 395
High Courts03 Mar 2021Allowed
Dhiraj Mandal Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 03 JH CK 0045
Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2021Allowed
Abraham Kiro @ Abraham Kindo Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0044
Indian Penal Code, 1860 — Section 302, 307, 324, 498A
High Courts03 Mar 2021Allowed
Lodha @ Lodro Singh @ Anand Singh Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0043
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Criminal Law Amendment Act, 1932 — Section 17
High Courts03 Mar 2021Allowed
Pavitra Kumar @ Bittu Kumar @ Pavitra Bittu Kumar Vs State of Jharkhand
Jharkhand High Court · (2021) 03 JH CK 0042
Indian Penal Code, 1860 — Section 379
High Courts03 Mar 2021Dismissed
Karuna Shankar Mishra Vs Union of India And Ors
Jharkhand High Court · (2021) 03 JH CK 0041
Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 2001 — Section 32(1)
High Courts03 Mar 2021Allowed
Sohan Lal Agarwal And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 03 JH CK 0040
Indian Penal Code, 1860 — Section 34, 403, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2021Disposed Of
Nagarmal Modi Seva Sadan, Ranchi Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 03 JH CK 0039
Bihar (now Jharkhand) Public Land Encroachment Act, 1956 — Section 3, 3(1), 4, 5, 6, 6(2)
High Courts03 Mar 2021
State of Jharkhand Vs Ramjee Prasad & Others
Jharkhand High Court · (2021) 03 JH CK 0038
Code Of Civil Procedure, 1908 — Section 80Code Of Criminal Procedure, 1973 — Section 144