High Courts04 Feb 2020Allowed
Tej Narayan Prasad Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 02 JH CK 0058
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 326 of 1,479
High Courts04 Feb 2020Allowed
Bhupati Patra Vs State of Jharkhand
Jharkhand High Court · (2020) 02 JH CK 0057
Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 106
High Courts04 Feb 2020Partly Allowed
Anlekh Singh @ Anlekh Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2020) 02 JH CK 0056
Indian Penal Code, 1860 — Section 34, 302, 320, 326Arms Act, 1959 — Section 27Prevention of Witch (Daain) Practice Act, 1999 — Section 3
High Courts04 Feb 2020Allowed
Sunil Soren Vs State of Jharkhand
Jharkhand High Court · (2020) 02 JH CK 0055
Indian Penal Code, 1860 — Section 34, 201, 302Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4, 5Evidence Act, 1872 — Section 25, 26, 27
High Courts03 Feb 2020Disposed Of
Ramadhar Singh And Ors Vs Jharkhand State Housing Board And Ors
Jharkhand High Court · (2020) 02 JH CK 0005
High Courts03 Feb 2020Disposed Of
Newani Parihat Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 02 JH CK 0004
High Courts03 Feb 2020Disposed Of
Aman Prasad Vs State of Jharkhand
Jharkhand High Court · (2020) 02 JH CK 0003
High Courts03 Feb 2020Dismissed
Sahnu Rautia Vs Tindla Devi And Ors
Jharkhand High Court · (2020) 02 JH CK 0002
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts03 Feb 2020Dismissed
Jharkhand State Electricity Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 02 JH CK 0001
Electricity Act, 2003 — Section 56(2)Constitution Of India, 1950 — Article 12
High Courts31 Jan 2020Allowed
Guljar Ansari Vs State of Jharkhand
Jharkhand High Court · (2020) 01 JH CK 0068
Indian Penal Code, 1860 — Section 34, 410, 414Code Of Criminal Procedure, 1973 — Section 102, 313Evidence Act, 1872 — Section 114
High Courts31 Jan 2020Allowed
Suman Singh Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 01 JH CK 0067
Negotiable Instruments Act, 1881 — Section 8, 9, 10, 13(1), 118, 118(a), 118(g), 138, 138 (b), 139, 142, 142 (a)Code Of Criminal Procedure, 1973 — Section 313, 357Evidence Act, 1872 — Section 3, 4
High Courts31 Jan 2020Dismissed
Union of India Vs Arun Kumar Pandey
Jharkhand High Court · (2020) 01 JH CK 0066
Code of Civil Procedure, 1908 — Order 21 Rule 55
High Courts31 Jan 2020Dismissed
M/s. Karanpura Mining Corporation Vs M/s. Nalanda Ceramics and Industries Limited
Jharkhand High Court · (2020) 01 JH CK 0065
High Courts31 Jan 2020Dismissed
Third Eye Communication (P) Ltd Vs Ranchi Municipal Corporation And Ors
Jharkhand High Court · (2020) 01 JH CK 0064
Constitution Of India, 1950 — Article 226
High Courts31 Jan 2020Disposed Of
Lal Pravir Nath Shahdeo Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 01 JH CK 0063
Constitution Of India, 1950 — Article 226, 227
High Courts31 Jan 2020Dismissed
Anjana Das Vs Virendra Kumar Tiwari And Ors
Jharkhand High Court · (2020) 01 JH CK 0062
Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(X), 4Indian Penal Code, 1860 — Section 304, 353, 506, 509
High Courts31 Jan 2020Disposed Of
Arvind Vijay Bilung Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 01 JH CK 0061
Jharkhand Service Code, 2001 — Rule 182
High Courts31 Jan 2020Disposed Of
Sanjay Sahani Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 01 JH CK 0060
Contempt of Courts Act, 1971 — Section 11, 12
High Courts31 Jan 2020Dismissed
Rites Limited And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2020) 01 JH CK 0059
Companies Act, 2013 — Section 617Constitution Of India, 1950 — Article 226
High Courts29 Jan 2020Disposed Of
Dhiren Mahato Vs State Of Jharkhand
Jharkhand High Court · (2020) 01 JH CK 0103
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 354