High Courts02 Sept 2020
Banshi Ganjhu Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0033
Indian Penal Code, 1860 — Section 188, 414Coal Mines (Special Provisions) Act, 2015 — Section 30(ii)Indian Forest Act, 1927 — Section 33
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 293 of 1,479
High Courts02 Sept 2020Dismissed
Munna Ganjhu @ Mohan Ganjhoo And Ors Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0032
Indian Penal Code, 1860 — Section 376D, 504, 506Protection Of Children from Sexual Offences Act, 2012 — Section 4, 8
High Courts02 Sept 2020Dismissed
Arbind Kumar Mandal @ Suryadeo Kumar Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0031
Indian Penal Code, 1860 — Section 34, 366A, 376Protection Of Children from Sexual Offences Act, 2012 — Section 4, 8
High Courts02 Sept 2020
Vicky Singh @ Vivek Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0030
Indian Penal Code, 1860 — Section 366A, 376Protection Of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164
High Courts02 Sept 2020Dismissed
Vivekanad Jha Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0029
Indian Penal Code, 1860 — Section 34, 201, 302, 364Arms Act, 1959 — Section 27
High Courts02 Sept 2020Disposed Of
Awadh Dental College & Hospital Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0028
Disaster Management Act, 2005 — Section 65
High Courts02 Sept 2020Disposed Of
Kishun Das Goswami Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0027
National Highways Act, 1956 — Section 3H(3)
High Courts02 Sept 2020Disposed Of
Nakul Kumar Sahu Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0026
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)(a), 17(1)
High Courts02 Sept 2020Disposed Of
Khairullah Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0025
Indian Penal Code, 1860 — Section 395
High Courts02 Sept 2020
Fulmanti Kumari @ Mini Mundain Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0024
Indian Penal Code, 1860 — Section 363, 365, 368, 370Child And Adolescent Labour (Prohibition And Regulation) Act, 1986 — Section 14, 15Bonded Labour System (Abolition) Act,1976 — Section 16, 18
High Courts02 Sept 2020
Harish Ansari Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0023
Indian Penal Code, 1860 — Section 399, 402, 414Arms Act, 1959 — Section 25(1B) a, 26, 35
High Courts02 Sept 2020
Subhash Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0022
Indian Penal Code, 1860 — Section 188, 269, 270, 271, 272, 273, 413, 414Central Excise Act, 1944 — Section 47(A), 52Epidemic Disease Act, 1897 — Section 3
High Courts02 Sept 2020Allowed
Brij Mohan Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0021
Indian Penal Code, 1860 — Section 419, 420, 468Information Technology (Amendment) Act, 2008 — Section 66(C), 66(D)
High Courts02 Sept 2020
Avinash Kumar Yadav Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0020
Indian Penal Code, 1860 — Section 385, 504, 506Information Technology (Amendment) Act, 2008 — Section 66C, 66a
High Courts02 Sept 2020Allowed
Niraj Burma @ Niraj Verma And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0019
Indian Penal Code, 1860 — Section 34, 147 148, 149, 307, 323Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(x)(xi)(xii)
High Courts02 Sept 2020Allowed
Sudhir Kumar Verma @ Sudhir Sonar And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0018
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 354, 364, 504, 506Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(x)(xi)(xii)
High Courts02 Sept 2020Allowed
Prakash Verma And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0017
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(x)(xi)(xii)
High Courts02 Sept 2020Allowed
Dipu Verma And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0016
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 354, 364, 504, 506Arms Act, 1959 — Section 27
High Courts02 Sept 2020Allowed
Manoj Kumar @ Manoj Mallah Vs State Of Jharkhand And Ors
Jharkhand High Court · (2020) 09 JH CK 0015
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 354, 307, 364, 504, 506Arms Act, 1959 — Section 27
High Courts02 Sept 2020
Manoj Kumar Mehta Vs State Of Jharkhand
Jharkhand High Court · (2020) 09 JH CK 0014
Indian Penal Code, 1860 — Section 341, 366A, 376, 506Protection Of Children from Sexual Offences Act, 2012 — Section 4