High Courts05 Dec 2019Allowed
Nundeo Mahto And Ors @Hash State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0072
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 337, 341, 379
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 355 of 1,479
High Courts05 Dec 2019Disposed Of
Jairam Choudhary And Ors @Hash State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0071
Indian Penal Code, 1860 — Section 307, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Dec 2019Allowed
Raju Rana Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0070
Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Dec 2019
Janki Devi And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0069
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 433A
High Courts05 Dec 2019Allowed
Budhram Hembrom Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0068
Indian Penal Code, 1860 — Section 34, 201, 302, 450
High Courts05 Dec 2019
M/s Ludhiana Dhanbad Roadways Vs Oil & Natural Gas Limited
Jharkhand High Court · (2019) 12 JH CK 0017
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts05 Dec 2019Disposed Of
Mohan Prasad Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0016
Jharkhand Public Land Encroachment Act, 2000 — Section 5
High Courts05 Dec 2019Disposed Of
Nand Lal Sharma Vs Raj Kumar Sharma And Ors
Jharkhand High Court · (2019) 12 JH CK 0015
Code Of Civil Procedure, 1908 — Order 41 Rule 5
High Courts05 Dec 2019
Janki Devi And Ors Vs State of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0014
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 433A
High Courts05 Dec 2019Dismissed
M/S V.R. Construction Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0002
High Courts04 Dec 2019Disposed Of
Raj Kumar Rahi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0067
Land Acquisition Act, 2013 — Section 24(2), 41Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Disposed Of
Tata Steel Limited Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0066
Bihar Electricity Duty Act, 1948 — Section 5A, 5A(2), 9A, 9A(1), 9A(3), 9A(4)Bihar Electricity Duty Rules, 1949 — Rule 11, 12, 12(1), 14, 14(10)
High Courts04 Dec 2019Allowed
Dilip Kumar Toppo Vs Jharkhand State Information Commission And Ors
Jharkhand High Court · (2019) 12 JH CK 0065
Right To Information Act, 2005 — Section 20, 20(1)
High Courts04 Dec 2019Allowed
Mahendra Ram Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0062
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 145
High Courts04 Dec 2019Allowed
Prem Singh @ Prem Kr. Singh Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0061
Indian Penal Code, 1860 — Section 34, 302, 307, 326Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 162 (1)
High Courts04 Dec 2019Allowed
Akhilesh Kumar Mishra Vs State Of Jharkhand
Jharkhand High Court · (2019) 12 JH CK 0060
Indian Penal Code, 1860 — Section 201, 302, 304B, 498AEvidence Act, 1872 — Section 106, 113B
High Courts04 Dec 2019Dismissed
Sujit Kumar Vs Central Coalfields Ltd And Ors
Jharkhand High Court · (2019) 12 JH CK 0059
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Allowed
Arun Prasad Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0058
Chota Nagpur Tenancy Act, 1908 — Section 46, 46(4)(a), 71A
High Courts04 Dec 2019Disposed Of
State Of Jharkhand And Ors Vs Kashi Nath Ganguly And Ors
Jharkhand High Court · (2019) 12 JH CK 0057
Constitution Of India, 1950 — Article 14, 226
High Courts04 Dec 2019Disposed Of
Yugal Kishore Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 12 JH CK 0004
Indian Penal Code, 1860 — Section 467, 468, 420, 504, 506Scheduled Castes And Scheduled Tribes ( Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)(5)