High Courts28 Feb 2019Dismissed
Sanjay Kumar And Ors Vs Nanhaku Prasad Yadav And Ors
Jharkhand High Court · (2019) 02 JH CK 0044
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 402 of 1,479
High Courts28 Feb 2019Allowed
Lathe Oraon Vs State Of Bihar
Jharkhand High Court · (2019) 02 JH CK 0043
Indian Penal Code, 1860 — Section 302, 307, 324, 448
High Courts27 Feb 2019Dismissed
Togo Samad Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0042
Indian Penal Code, 1860 — Section 201, 300, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Feb 2019Dismissed
Devesh Kumar Pandey Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 02 JH CK 0041
Indian Penal Code, 1860 — Section 413, 414Criminal Law Amendment Act, 1932 — Section 17Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts25 Feb 2019Dismissed
Salim Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 02 JH CK 0040
High Courts22 Feb 2019Dismissed
Aman Srivastava @ Aman Shrivastava Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0039
Code Of Criminal Procedure, 1973 — Section 73, 82, 83, 438, 482Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27
High Courts22 Feb 2019
Surendra Mishra And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) FFLT 74
Indian Penal Code, 1860 — Section 34, 120B, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313
High Courts22 Feb 2019Dismissed
Lal Muni Devi Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0037
Indian Penal Code, 1860 — Section 34, 107, 109, 304(B), 307, 323, 341, 498AEvidence Act, 1872 — Section 113BCode Of Criminal Procedure, 1973 — Section 313
High Courts21 Feb 2019Dismissed
Anil Dikshit Vs State Of Jharkhand
Jharkhand High Court · (2019) FFLT 71
Code Of Criminal Procedure, 1973 — Section 91, 207Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2), 13(1)(d)
High Courts21 Feb 2019Disposed Off
Umesh Prasad Mahto Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 02 JH CK 0035
Indian Penal Code, 1860 — Section 34, 307, 427, 447Explosive Substances Act, 1908 — Section 3, 4
High Courts21 Feb 2019Disposed Off
Ashok Kumar Dubey Vs Jharkhand State Information Commission And Ors
Jharkhand High Court · (2019) 02 JH CK 0034
High Courts21 Feb 2019Dismissed
Workmen Union represented through its Krishnadeo Prasad Yadav Vs Union Of India And Ors
Jharkhand High Court · (2019) 02 JH CK 0033
Industrial Disputes Act, 1947 — Section 2(k), 10, 10(1)
High Courts21 Feb 2019Dismissed
Vivekanand Dey @ Vibekanand Dey Vs Manish Kumar Jayaswal
Jharkhand High Court · (2019) FFLT 73
Jharkhand Building (Rent Eviction And Control) Act, 2000 — Section 11(1)(c), 14Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17Constitution Of India, 1950 — Article 227
High Courts21 Feb 2019
Haradhan Marandi And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0031
Indian Penal Code, 1860 — Section 376, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 313
High Courts20 Feb 2019Allowed
Zishan Ali @ Md. Jisan Ali Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 02 JH CK 0030
Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 226
High Courts20 Feb 2019Dismissed
Rameshwar Singh And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0029
Bihar Minor Mineral Concession Rule, 1972 — Rule 22(1)
High Courts20 Feb 2019Dismissed
Sobrati Miyan And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 02 JH CK 0028
Constitution Of India, 1950 — Article 226
High Courts19 Feb 2019Disposed Off
Om Prakash Bhagat Vs Shyam Kumar Gupta And Ors
Jharkhand High Court · (2019) 02 JH CK 0027
Specific Relief Act, 1963 — Section 20, 29Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 11 Rule 17Constitution Of India, 1950 — Article 226, 227
High Courts19 Feb 2019Dismissed
Manorma Devi Vs Surji Devi And Ors
Jharkhand High Court · (2019) 02 JH CK 0026
Code Of Civil Procedure, 1908 — Section 151, Order 11 Rule 14, Order 11 Rule 18(2), Order 11 Rule 19(3)Constitution Of India, 1950 — Article 227
High Courts19 Feb 2019Allowed
Kaptan Purty Vs State Of Jharkhand
Jharkhand High Court · (2019) 02 JH CK 0025
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106