CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 290 of 1,479

High Courts09 Sept 2020Allowed

Kamla Mahato And Ors Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0091

Indian Penal Code, 1860 — Section 323, 341, 379, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts09 Sept 2020Disposed Of

Dipak Chourasia Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0083

Indian Penal Code, 1860 — Section 498(A)Dowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts08 Sept 2020

Rajesh Mandal Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0080

Indian Penal Code, 1860 — Section 120B, 413, 414, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C), 66(D)
Read judgment
High Courts08 Sept 2020

Deepu Dushad Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0077

Indian Penal Code, 1860 — Section 363, 376Protection of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts08 Sept 2020Disposed Of

Karu Das Vs State of Jharkhand And Ors

Jharkhand High Court · (2020) 09 JH CK 0074

Jharkhand Government Servants (Classification, Control & Appeal ) Rules, 2016 — Rule 14, 17(23)(ii), 18Civil Services ( Classification, Control and Appeal) Rules, 1930 — Rule 49, 55
Read judgment