COURT ARCHIVE

Jharkhand High Court judgments

29,501 judgments · page 240 of 1,476

High Courts19 Feb 2021Dismissed

National Insurance Co. Ltd., Branch Office at Gumla Vs Tara Devi & Others

Jharkhand High Court · (2021) 02 JH CK 0163

Motor Vehicles Act, 1988 — Section 134(c), 140, 140(2), 158(6), 165(1), 166Code Of Civil Procedure, 1908 — 2(11)Arbitration and Conciliation Act, 1996 — Section 2(1)(g)

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High Courts18 Feb 2021Allowed

Shashi Bhagat And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0162

Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341, 387, 504, 506Criminal Law Amendment Act, 1932 — Section 17

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High Courts18 Feb 2021Allowed

Imtiyaz Ansari Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0161

Indian Penal Code, 1860 — Section 34, 353, 392

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High Courts18 Feb 2021Allowed

Babujan Ansari Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0160

Indian Penal Code, 1860 — Section 34, 406, 420

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High Courts18 Feb 2021Allowed

Anup Ekka Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0159

Indian Penal Code, 1860 — Section 34, 302, 364Criminal Law Amendment Act, 1932 — Section 17

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High Courts18 Feb 2021Allowed

Bhola Yadav Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0158

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8B, 18Indian Forest Act, 1927 — Section 33

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High Courts18 Feb 2021

Shakuntala Devi Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0157

Indian Penal Code, 1860 — Section 34, 120(B), 406, 420

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High Courts18 Feb 2021Allowed

Ravi Sahani @ Ravi Kumar Sahani Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0156

Hindu Marriage Act, 1955 — Section 9Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts18 Feb 2021Allowed

Pinki Agarwal @ Pinki Devi @ Devi And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 02 JH CK 0155

Indian Penal Code, 1860 — Section 323, 377, 498(A), 504Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 Feb 2021Disposed Of

Triloki Pandey And Ors Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0154

Bihar and Orissa Public demand Recovery Act, 1914 — Section 7, 9

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High Courts18 Feb 2021Dismissed

Jigyasha Gupta Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0153

Constitution Of India, 1950 — Article 226

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High Courts18 Feb 2021Dismissed

Joseph Topno Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0152

Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16

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High Courts18 Feb 2021Allowed

Mahendra Narayan Singh Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0151

Constitution of India, 1950 — Article 300A

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High Courts18 Feb 2021Dismissed

Alka Toppo Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0150

Constitution of India, 1950 — Article 14, 16

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High Courts18 Feb 2021Allowed

M/s Reward Hi-rise Ltd. Vs State of Jharkhand And Ors

Jharkhand High Court · (2021) 02 JH CK 0149

Code Of Civil Procedure, 1908 — Sections 151, 152, Order 22 Rule 10Bihar Building (Lease, Rent & Eviction) Control Act, 1947 — Section 11Constitution of India, 1950 — Article 227

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High Courts18 Feb 2021Dismissed