High Courts24 Sept 2020
Sunil Agarwal Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0192
Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 466, 467, 471, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 91, 438(2)
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Jharkhand High Court judgments
29,562 judgments · page 285 of 1,479
High Courts24 Sept 2020
Manoj Vishwakarma Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0191
Indian Penal Code, 1860 — Section 34, 406, 420Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts24 Sept 2020Disposed Of
Kalu Ansari Vs tate of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0190
Indian Penal Code, 1860 — Section 411
High Courts24 Sept 2020Disposed Of
Pravesh Mahra And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0189
Indian Penal Code, 1860 — Section 148, 379, 427, 447Code Of Criminal Procedure, 1973 — Section 313, 360
High Courts24 Sept 2020Dismissed
Neeta Rani Gupta Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0188
Constitution of India, 1950 — Article 226, 309
High Courts24 Sept 2020Dismissed
Satyajit Banerjee & Others Vs Hira Laxmi Mehta & Others
Jharkhand High Court · (2020) 09 JH CK 0187
Code Of Civil Procedure, 1908 — Order I Rule 8(6), Order 41 Rule 20
High Courts24 Sept 2020Dismissed
Mahendra Singh Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0186
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts24 Sept 2020partly Allowed
Gudia Devi Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0185
Indian Penal Code, 1860 — Section 302
High Courts24 Sept 2020Allowed
Md. Nezamuddin Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0184
Jharkhand Pension Rules, 2000 — Rule 43(b)Bihar Finance Rules, 1950 — Rule 43(b), 235, 241
High Courts24 Sept 2020Disposed Of
Pushpa Kumari Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0183
Motor Vehicles Act, 1988 — Section 177, 179, 192(a)harkhand Motor Vehicles Taxation Act, 2001 — Section 5, 7, 8, 9, 21, 22, 23, 24, 25, 28(I)Constitution Of India, 1950 — Article 136, 227
High Courts23 Sept 2020Allowed
Jitu Sahu And Ors Vs Union of India
Jharkhand High Court · (2020) 09 JH CK 0182
Railways Act, 1989 — Section 123(c)(2)
High Courts23 Sept 2020
Awadh Kumar Ray And Ors Vs Union of India And Ors
Jharkhand High Court · (2020) 09 JH CK 0181
High Courts23 Sept 2020Allowed
Bandhani Devi Vs Union of India
Jharkhand High Court · (2020) 09 JH CK 0180
Railways Act, 1989 — Section 2(29), 123(c), 123(c)(2), 124A
High Courts23 Sept 2020Allowed
Ram Chandra Keshri And Ors Vs Union of India
Jharkhand High Court · (2020) 09 JH CK 0179
Railways Act, 1989 — Section 2(29), 123(c), 123(c)(2), 124A
High Courts23 Sept 2020Allowed
Kondoli Soren And Ors Vs Union of India
Jharkhand High Court · (2020) 09 JH CK 0178
Railways Act, 1989 — Section 2(29), 123(c), 123(c)(2), 124A
High Courts23 Sept 2020Disposed Of
Tin Plate Company of India Limited Vs T.V. R. Raju
Jharkhand High Court · (2020) 09 JH CK 0177
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts23 Sept 2020Allowed
Dilip Kumar Poddar And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0176
Constitution of India, 1950 — Article 226
High Courts22 Sept 2020
Umesh Bhuiyan Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0175
Indian Penal Code, 1860 — Section 144, 149, 379, 385Arms Act, 1959 — Section 27Criminal Law Amendment Act, 1932 — Section 17(i)(ii)
High Courts22 Sept 2020
Ramrai Surin Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0174
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 341
High Courts22 Sept 2020
Maulana Kalimuddin Muzahiri @ Maulana Kalimuddin Muzahid Vs State of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0173
Indian Penal Code, 1860 — Section 34, 120B, 121, 121(A), 124(A)Arms Act, 1959 — Section 25(1-B)a, 26, 35Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 18, 18-B, 19, 20, 21, 23