High Courts04 Jan 2021
Champa Devi @ Champa Devya Vs State of Jharkhand & Ors.
Jharkhand High Court · (2021) 01 JH CK 0022
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 257 of 1,476
High Courts04 Jan 2021Disposed Of
Boulevard Enterprises Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0021
High Courts04 Jan 2021
Ezaz Khan Vs State of Jharkhand & Ors
Jharkhand High Court · (2021) 01 JH CK 0020
High Courts04 Jan 2021Disposed Of
M/s. Maa Bhagwati Construction Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0019
High Courts04 Jan 2021Disposed Of
Mikki Rani And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0018
High Courts04 Jan 2021Allowed
Rakesh Kumar and Another Vs State of Jharkhand & Ors
Jharkhand High Court · (2021) 01 JH CK 0017
High Courts04 Jan 2021Dismissed
Dashmi Devi Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0016
Constitution of India, 1950 — Article 226
High Courts04 Jan 2021Disposed Of
Arvind Kumar Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0015
High Courts04 Jan 2021Disposed Of
Chanda Devi Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0014
High Courts04 Jan 2021Allowed
Rakesh Kumar Sinha And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0013
High Courts04 Jan 2021Disposed Of
Bal Govind Modi Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0012
Jharkhand Municipal Act, 2011 — Section 538
High Courts04 Jan 2021Allowed
M/s Narsingh Ispat Limited Vs Union of India & Ors
Jharkhand High Court · (2021) 01 JH CK 0011
Central Goods And Services Tax Act, 2017 — Section 73(1), 75(12), 79
High Courts04 Jan 2021Allowed
Ram Babu Kumar Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0010
High Courts04 Jan 2021Allowed
Sehrun Bibi @ Sahrun Nisha Vs State of Jharkhand And Ors
Jharkhand High Court · (2021) 01 JH CK 0009
Indian Penal Code, 1860 — Section 323, 341, 354(A), 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3 (viii), 3(x), 3(xi)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts04 Jan 2021Dismissed
Raj Kishor Mondal Vs State of Jharkhand
Jharkhand High Court · (2021) 01 JH CK 0008
Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 197, 313
High Courts04 Jan 2021
Deojeet Biswas @ Debjit Biswas Vs e State of Jharkhand and Anr
Jharkhand High Court · (2021) 01 JH CK 0007
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts04 Jan 2021
Parmeshwar Das Vs State of Jharkhand & Anr
Jharkhand High Court · (2021) 01 JH CK 0006
Negotiable Instruments Act, 1881 — Section 138
High Courts04 Jan 2021Dismissed
Laxmi Narayan Mahato And Ors Vs State of Jharkhand
Jharkhand High Court · (2021) 01 JH CK 0005
Indian Penal Code, 1860 — Section 34, 109, 120B, 405, 406, 415, 416, 417, 418, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 222, 222(2), 222(3), 313, 464, 464(1), 464(2)Indian Evidence Act, 1872 — Section 8
High Courts18 Dec 2020Disposed Of
Khushboo Devi Vs State Of Jharkhand
Jharkhand High Court · (2020) 12 JH CK 0182
Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Dec 2020
Divisional Manager, National Insurance Company Ltd. And Ors Vs Lilam Kumari & Ors
Jharkhand High Court · (2020) 12 JH CK 0181
Code Of Civil Procedure, 1908 — Order 41 Rule 5(5)