COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 281 of 1,479

High Courts08 Oct 2020Dismissed

Javed Hussain @ Md. Jawed Hussain And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0030

Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 15, 15(1)(g)Constitution Of India, 1950 — Article 19

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High Courts08 Oct 2020Dismissed

M/s A.V. Buildcon, Ranchi Vs Chaya Papneja And Ors

Jharkhand High Court · (2020) 10 JH CK 0029

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 11Contract Act, 1872 — Section 56West Bengal Municipal Act, 1993 — Section 204, 440

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High Courts07 Oct 2020Disposed Of

Rajendra Prasad Verma Vs State of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0099

Constitution Of India, 1950 — Article 12

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High Courts07 Oct 2020Allowed

Sanju Devi Vs Union Of India

Jharkhand High Court · (2020) 10 JH CK 0028

Railways Act, 1989 — Section 2(29), 123(c), 123(c)(2), 124A

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High Courts07 Oct 2020Partly Allowed

Ratan Lal Tudu Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0027

Indian Penal Code, 1860 — Section 302, 304Evidence Act, 1872 — Section 134, 157Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 Oct 2020Disposed Of

Mohammad Shahbaj Alam Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0026

Constitution Of India, 1950 — Article 14, 226

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High Courts06 Oct 2020

Yadu Saw @ Jadu Nayak Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0025

Indian Penal Code, 1860 — Section 272, 273, 290Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts06 Oct 2020Disposed Of

Deo Kumar Paswan Vs Shyam Sundar Paswan son Of Deo Kumar Paswan

Jharkhand High Court · (2020) 10 JH CK 0024

Indian Penal Code, 1860 — Section 147, 149, 323, 342

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High Courts06 Oct 2020Disposed Of

Dilip Kumar Paswan @ Dilip Paswan And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0023

Indian Penal Code, 1860 — Section 147, 149, 323, 342

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High Courts06 Oct 2020Dismissed

Chandrasekhar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0022

Constitution Of India, 1950 — Article 311(2)

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High Courts06 Oct 2020Dismissed

Nand Kishore Kumar And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 10 JH CK 0021

Constitution Of India, 1950 — Article 14, 16

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High Courts06 Oct 2020Dismissed

Bipin Kumar Tiwary And Ors Vs Zila Parishad And Ors

Jharkhand High Court · (2020) 10 JH CK 0020

Jharkhand Panchayat Raj Act, 2001 — Section 19(3)(f), 73(C)Constitution Of India, 1950 — Article 14

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High Courts05 Oct 2020

Md. Kamran Khan And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0019

Indian Penal Code, 1860 — Section 175, 379Jharkhand Minor Minerals Concession (JMMC) Rules, 2004 — Rule 4, 54Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts05 Oct 2020Dismissed

Lileshwar Singh Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0018

Arms Act, 1959 — Section 25(1-B) (a), 26, 35Code Of Criminal Procedure, 1973 — Section 313

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High Courts05 Oct 2020Dismissed

Rajendra Ram Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0017

Arms Act, 1959 — Section 15, 25(1-B)(a), 26Code Of Criminal Procedure, 1973 — Section 313

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High Courts03 Oct 2020

Subodh Birjiya And Ors Vs State of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0098

Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 353Criminal Law Amendment Act, 1932 — Section 17Arms Act, 1959 — Section 25 (1-B)A, (1-AA), 26(1)(2), 27 (1)(2), 35

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High Courts03 Oct 2020