COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 320 of 1,479

High Courts07 May 2020Disposed Of

Pashupati Mahato And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0046

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325 , 337, 341, 379, 435Code Of Criminal Procedure, 1973 — Section 438

High Courts07 May 2020

Sanjay Kumar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0045

Indian Penal Code, 1860 — Section 323, 498(A)Code Of Criminal Procedure, 1973 — Section 438

High Courts07 May 2020

Tanvir Ahmad @ Sonu Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0044

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 427

High Courts07 May 2020

Md. Shamim @ Sotti Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0043

Arms Act, 1959 — Section 25(1)(A)(B)(c)

High Courts07 May 2020

Gulli Mandal @ Gurudeo Mandal Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0042

Indian Penal Code, 1860 — Section 120(B), 419, 420, 467, 468Information Technology Act, 2000 — Section 66(C), 66(D)

High Courts07 May 2020Disposed Of

Jagat Mahato @ Jagat Mahato And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0041

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341

High Courts07 May 2020Dismissed

Nitish Kumar And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0040

Indian Penal Code, 1860 — Section 120(B), 272, 273Jharkhand Excise Act, 1915 — Section 47(a)

High Courts07 May 2020Disposed Of

Ram Subhag Singh And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0039

Constitution Of India, 1950 — Section 226

High Courts07 May 2020Disposed Of

Advocate’s Association Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0038

High Courts07 May 2020Allowed

Rustam Ansari And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0037

Code Of Criminal Procedure, 1973 — Section 389(1)Arms Act, 1959 — Section 25(1A), 26(2), 35

High Courts06 May 2020Allowed

Babloo Ansari @ Rizavi Ansari Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0036

Indian Penal Code, 1860 — Section 34, 379, 386, 387, 506Arms Act, 1959 — Section 27

High Courts06 May 2020Allowed

Rishikesh And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0035

Indian Penal Code, 1860 — Section 379, 411

High Courts06 May 2020

Lily Bhattacharya And Ors Vs State Of Jharkhand And Another

Jharkhand High Court · (2020) 05 JH CK 0034

Indian Penal Code, 1860 — Section 498(A)

High Courts06 May 2020Allowed

Sunil Oraon @ Suryanath Oraon, son Of Etwa Oraon Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0033

Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 27

High Courts06 May 2020Allowed

Firoz Khan And Ors Vs State Of Jharkhand & Others

Jharkhand High Court · (2020) 05 JH CK 0032

Jharkhand Crimes Control Act, 2002 — Section 20(4)

High Courts06 May 2020

Bikash Dubey @ Rajnish Ranjan Dubey Vs State Of Jharkhand & Others

Jharkhand High Court · (2020) 05 JH CK 0031

High Courts06 May 2020Dismissed

Md. Sadaullah @ Saddab Nanka Vs State Of Jharkhand & Others

Jharkhand High Court · (2020) 05 JH CK 0030

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27

High Courts06 May 2020

Assay Ceramics & Chemicals Pvt. Ltd Vs State Of Jharkhand

Jharkhand High Court · (2020) 05 JH CK 0029

Bihar & Orissa Public Demand Recovery Act, 1914 — Section 7, 10Indian Penal Code, 1860 — Section 34, 409, 420, 467, 468, 471

High Courts06 May 2020Allowed

Vishal Kumar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0028

Indian Penal Code, 1860 — Section 354(D)Information Technology Act, 2000 — Section 67, 67(A)Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3

High Courts06 May 2020Allowed

Badri Sah @ Badri Saw @ Badri Nayak And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2020) 05 JH CK 0027

Indian Penal Code, 1860 — Section 323, 330, 341, 354B, 452Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(R), 4