High Courts28 Jan 2019Partly Allowed
Devilal Murmu Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0075
Indian Penal Code, 1860 — Section 300, 302, 304Evidence Act, 1872 — Section 6, 7
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 405 of 1,479
High Courts25 Jan 2019Allowed
Bharat Mishra Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0135
Arbitration & Conciliation Act, 1996 — Section 34, 34(2)(a)(iv), 37Indian Contract Act, 1872 — Section 55, 56
High Courts24 Jan 2019Dismissed
Sokhina Bibi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0074
High Courts24 Jan 2019Dismissed
Vijaya Florence Tiru Vs Rajendra Tiru And Ors
Jharkhand High Court · (2019) 01 JH CK 0073
Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 226, 227
High Courts24 Jan 2019Disposed Off
Dumka Traders Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0072
Constitution Of India, 1950 — Article 226
High Courts24 Jan 2019Disposed Off
Shyam Kishore Mahto Vs State Information Commission Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0071
High Courts24 Jan 2019Dismissed
Ram Balak Vishwakarma Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0070
Constitution Of India, 1950 — Article 12, 226
High Courts24 Jan 2019Dismissed
Pawan Kumar Poddar Vs Omiya Ranjan And Ors
Jharkhand High Court · (2019) 01 JH CK 0069
Code Of Civil Procedure, 1908 — Section 100, Order 47 Rule 1, Order 41 Rule 31
High Courts24 Jan 2019
Jhoni Sinku And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0068
Indian Penal Code, 1860 — Section 376(2)(g)Code Of Criminal Procedure, 1973 — Section 313
High Courts23 Jan 2019Disposed Off
Meena Devi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) FFLT 57
High Courts23 Jan 2019Disposed Off
Vinay Kumar Vs Prabhakar Gautam And Ors
Jharkhand High Court · (2019) 01 JH CK 0066
Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 — Section 19 (1)(a)(c)(d), 36Constitution Of India, 1950 — Article 226
High Courts23 Jan 2019
Akbar Mian And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0065
Indian Penal Code, 1860 — Section 143, 148, 149, 302, 304, 307, 324, 341Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 107, 313
High Courts23 Jan 2019Dismissed
Geja Munda Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0064
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts23 Jan 2019Dismissed
Maita Tarkod @ Maita Tarkot Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0063
Indian Penal Code, 1860 — Section 84, 302, 324Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27
High Courts23 Jan 2019Dismissed
Ramu Pradhan Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0062
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 6
High Courts22 Jan 2019Allowed
Abhishek Bharti And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 01 JH CK 0061
Constitution Of India, 1950 — Article 14, 16, 226
High Courts22 Jan 2019Disposed Off
Himalaya Stone Works (A Proprietorship Firm) Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0060
Coal Mines (Nationalization) Act, 1973 — Section 3(3)(a)(i), 3(g)Mines And Mineral (Development And Regulation) Act, 1957 — Section 17(A), 17(A)(1), 17(A)(1A), 17(2), 17(A)(2)Jharkhand Minor Mineral Concession Rules, 2004 — Rule 22(3), 22(4), 22(5)
High Courts22 Jan 2019Dismissed
Abdul Rahman Vs Juman Mian And Ors
Jharkhand High Court · (2019) 01 JH CK 0059
Code Of Criminal Procedure, 1973 — Section 125
High Courts22 Jan 2019
Jalendra Ganjhu @ Jalendhar Ganjhu Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0058
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts22 Jan 2019Dismissed
Mankirai Boipai Vs State Of Jharkhand
Jharkhand High Court · (2019) 01 JH CK 0057
Indian Penal Code, 1860 — Section 376, 376(2)(f)Code Of Criminal Procedure, 1973 — Section 313