High Courts30 Sept 2020
Mahesh Munda Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0231
Indian Penal Code, 1860 — Section 323, 376, 494, 494A, 504, 506
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 283 of 1,479
High Courts30 Sept 2020
Md. Nazir Ansari And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0230
Indian Penal Code, 1860 — Section 34, 307, 504Arms Act, 1959 — Section 27Criminal Law Amendment Act, 1932 — Section 17
High Courts30 Sept 2020
Asadul Sk Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0229
Indian Penal Code, 1860 — Section 34, 414
High Courts30 Sept 2020
Uttam Rawani @ Uttam Rewani Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0228
Indian Penal Code, 1860 — Section 120B, 420, 467, 468
High Courts30 Sept 2020Allowed
Wasim Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0227
Indian Penal Code, 1860 — Section 120B, 395, 412
High Courts30 Sept 2020
Ragini Kachhap Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0226
Prevention Of Corruption (Amendment) Act, 2018 — Section 7(a)
High Courts30 Sept 2020Disposed Of
Rahul Kumar Tripathy Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0225
High Courts30 Sept 2020Dismissed
Mahendra Singh Soni Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0224
Constitution Of India, 1950 — Article 19, 21, 226
High Courts30 Sept 2020Dismissed
Randhir Singh @ Randhir Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0223
Jharkhand Government Premises (Allotment, Rent, Recovery And Eviction) Act, 2002 — Section 2(g), 3, 4, 4(a), 4(b), 8Ministers (Salaries, Allowances And Miscellaneous Provisions) Act, 1981 — Section 4(3)Jharkhand Government Premises (Allotment, Rent, Recovery And Eviction) Rules, 2004 — Rule 5, 18, 19
High Courts29 Sept 2020Allowed
Sunil Yadav Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0222
Indian Penal Code, 1860 — Section 414Animal Cruelty Act, 1954 — Section 11(a), 11(d), 11(c)Jharkhand Bovine Animals (Prohibition Of Slaughter) Act, 2005 — Section 12(1)(2)(3), 16
High Courts29 Sept 2020Allowed
Aditya Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0221
Indian Penal Code, 1860 — Section 379
High Courts29 Sept 2020Allowed
Balram Bhandari Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0220
Indian Penal Code, 1860 — Section 379
High Courts29 Sept 2020Allowed
Afijul Ansari @ Hafijul Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0219
High Courts29 Sept 2020Allowed
Pankaj Jee @ Gulab Ganjhu Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0218
Arms Act, 1959 — Section 25(1-b)A, 26, 35Criminal Law Amendment Act, 1932 — Section 17
High Courts29 Sept 2020Disposed Of
M/s Kandla Projects Private Limited Vs Chairman-cum-Managing Director, Central Coalfields, Ltd., Ranchi And Ors
Jharkhand High Court · (2020) 09 JH CK 0217
High Courts29 Sept 2020Dismissed
Murari Bhagat Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0216
High Courts28 Sept 2020
Shaikh Sohel @ Shaikh Sohel Nazmalhusen @ S.N. Shaikh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0215
High Courts28 Sept 2020
Md. Sajjad Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0214
Indian Penal Code, 1860 — Section 379, 411
High Courts28 Sept 2020
Kishore Kumar Kapri Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0213
Indian Penal Code, 1860 — Section 379
High Courts28 Sept 2020
Ghanshyam Kunkal @ Akash Kunkal Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0212
Indian Penal Code, 1860 — Section 376(3)Protection Of Children from Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164