High Courts16 Sept 2020
Shiwan Kumar Dashoundhi @ Siwan Krumar Dasoundhi Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0132
Indian Penal Code, 1860 — Section 34, 323, 341, 498A
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 288 of 1,479
High Courts16 Sept 2020Dismissed
Dr. Sukhdeo Chaudhary And Ors Vs Union Of India And Ors
Jharkhand High Court · (2020) 09 JH CK 0131
Constitution Of India, 1950 — Article 226
High Courts16 Sept 2020Dismissed
Santosh Kumar Choudha Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0130
Indian Penal Code, 1860 — Section 34, 120B, 384, 389, 406, 420Code Of Criminal Procedure, 1973 — Section 82
High Courts16 Sept 2020Dismissed
Electrosteel Steels Limited Vs Jharkhand State Pollution Control Board And Others
Jharkhand High Court · (2020) 09 JH CK 0129
Environment Protection Act, 1986 — Section 5, 15, 19Insolvency And Bankruptcy Code, 2016 — Section 31(1), 32AConstitution Of India, 1950 — Article 142
High Courts15 Sept 2020Allowed
Biju Munda Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0128
Indian Penal Code, 1860 — Section 34, 201, 302Criminal Law Amendment Act, 1932 — Section 17Code Of Criminal Procedure, 1973 — Section 161
High Courts15 Sept 2020Allowed
Rajesh Mushahar @ Rajesh Kumar And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0127
Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts15 Sept 2020Allowed
Lalita Devi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0126
Indian Penal Code, 1860 — Section 147, 148, 149, 307Arms Act, 1959 — Section 25(1-b)a, 26, 27, 35Explosive Substances Act, 1883 — Section 3, 4
High Courts15 Sept 2020Dismissed
Prabhat Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0125
Indian Penal Code, 1860 — Section 366AProtection Of Children from Sexual Offences Act, 2012 — Section 4, 8Code Of Criminal Procedure, 1973 — Section 164,
High Courts15 Sept 2020Allowed
Ganesh Bhuiya Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0124
Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts15 Sept 2020Allowed
Fauda Munda And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0123
Indian Penal Code, 1860 — Section 34, 302Prevention Of Witch (DAAIN) Practices Act, 1999 — Section 3, 4
High Courts15 Sept 2020
Triveni Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0122
Indian Penal Code, 1860 — Section 34, 323, 341, 379, 506Indian Penal Code, 1860 — Section 438(2)
High Courts15 Sept 2020Dismissed
Raj Kishor Mondal Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0121
Code Of Criminal Procedure, 1973 — Section 197, 313Indian Penal Code, 1860 — Section 120B, 465, 467, 471
High Courts15 Sept 2020Disposed Of
Ramji Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0120
Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 — Section 36, 36(1), 36(2), 37, 39Code Of Criminal Procedure, 1973 — Section 195, 340Indian Penal Code, 1860 — Section 193, 228
High Courts15 Sept 2020Disposed Of
Firoz Khan Vs Shaheen Perween Khan
Jharkhand High Court · (2020) 09 JH CK 0119
High Courts15 Sept 2020Disposed Of
M/s Navshakti Developers & Promoters Pvt. Ltd. Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0118
Registration Act, 1908 — Section 71, 72
High Courts15 Sept 2020
Chandradip Kumar Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0117
Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
High Courts15 Sept 2020Dismissed
Janki Vs Central Coalfields Ltd. And Ors
Jharkhand High Court · (2020) 09 JH CK 0116
Conduct, Discipline & Appeal Rules, 1978 — Rule 34Constitution Of India, 1950 — Article 226, 311
High Courts15 Sept 2020Allowed
Dr. Jitendra Kumar Sharma Vs Union Of India And Ors
Jharkhand High Court · (2020) 09 JH CK 0115
Payment Of Gratuity Act, 1972 — Section 4(6), 4(6)(a), 4(6)(b), 7(3), 7(3-A), 7(7)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Coal India Executive's Conduct, Discipline And Appeal Rules, 1978 — Rule 20, 27, 29, 34, 34.2, 34.3
High Courts14 Sept 2020Disposed Of
Rajesh Prasad Keshri Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0114
High Courts14 Sept 2020Dismissed
Pradeep Ram Vs Union Of India
Jharkhand High Court · (2020) 09 JH CK 0113
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120B, 384, 386, 387, 414Arms Act, 1959 — Section 25(1B)(a), 26, 35