COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 280 of 1,479

High Courts13 Oct 2020Allowed

Ritesh Kumar Das And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0050

Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C), 66(D), 84(C)Code Of Criminal Procedure, 1973 — Section 161

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High Courts13 Oct 2020Allowed

Saroj Kumar And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0049

Jharkhand Service Code, 2001 — Rule 13, 14, 83, 85(a)

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High Courts13 Oct 2020Disposed Of

Pradip Mishra And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0048

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High Courts13 Oct 2020Allowed

Badal Prasad Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0047

Civil Services (Classification, Control & Appeal), Rules, 1930 — Rule 55Delhi Police (F&A) Rules, 1980 — Rule 16(iii)

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High Courts13 Oct 2020Allowed

Vijay Kumar Sinha Vs Vinoba Bhave University And Ors

Jharkhand High Court · (2020) 10 JH CK 0046

Jharkhand State University Act, 2000 — Section 4 (Ka), 57(2)(C), 58(3)Constitution Of India, 1950 — Article 14Limitation Act, 1963 — Article 137

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High Courts13 Oct 2020Allowed

Surendra Nath Singh Vs M/s Bharat Coking Coal And Ors

Jharkhand High Court · (2020) 10 JH CK 0045

Constitution Of India, 1950 — Article 226

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High Courts13 Oct 2020Dismissed

Alwin @ Alwin Marandi @ Doman Marandi Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0044

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 313

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High Courts12 Oct 2020Disposed Of

Shobha Sinha Vs Union Of India

Jharkhand High Court · (2020) 10 JH CK 0043

Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 420, 407, 467, 468, 471

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High Courts12 Oct 2020Disposed Of

Chandrika Yadav @ Chandrika Mahto Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0042

Indian Penal Code, 1860 — Section 34, 120B, 302

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High Courts12 Oct 2020

Lalan Rana @ Lalan Kumar Sharma And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0041

Indian Penal Code, 1860 — Section 144, 149, 307, 379, 385Arms Act, 1959 — Section 27Criminal Law Amendment Act, 1932 — Section 17(i)(ii)

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High Courts12 Oct 2020Dismissed

Md. Nayeem @ Md. Naim Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0040

Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 313, 428, 462, 531

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High Courts12 Oct 2020Dismissed

Mantu Kumar Sah @ Mantu Kumar Saha Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0039

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341, 447Code Of Criminal Procedure, 1973 — Section 313

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High Courts12 Oct 2020Dismissed

Aranav Prakash (Minor) Vs St. Xavier's School, Ranchi-Patna Road, DVC Colony, Hazaribagh And Ors

Jharkhand High Court · (2020) 10 JH CK 0038

Right to Education Act, 2005 — Section 8, 8(d)Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 2(g), 7, 17, 31Constitution Of India, 1950 — Article 21A, 26, 30, 30(1), 32, 226

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High Courts09 Oct 2020

Anwar Ansari Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0037

Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1987 — Section 4, 21Jharkhand Mineral (Prevention Transportation And Storage) Rule, 2017 — Rule 9, 13

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High Courts09 Oct 2020Dismissed

Sunil Kumar Roy Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0036

Indian Penal Code, 1860 — Section 147, 149, 307, 321, 325, 342, 385, 386, 379, 448Water (Prevention And Control Of Pollution) Act, 1974 — Section 25Air (Prevention And Control Of Pollution) Act, 1981 — Section 21

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High Courts09 Oct 2020Allowed

Lalu Prasad @ Lalu Prasad Yadav Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0035

Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 389, 427

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High Courts09 Oct 2020Allowed