High Courts17 May 2018Dismissed
Pradeep Ekka son of late Hilarius Ekka Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0073
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 436 of 1,479
High Courts17 May 2018Dismissed
Dr. Hari Prasad S/o Late Sidheshwar Prasad Vs Director, Health Services, Jharkhand State, Ranchi
Jharkhand High Court · (2018) 05 JH CK 0072
High Courts17 May 2018Dismissed
Prandhan MarikVs Deputy Inspector General of Police, Dumka Range
Jharkhand High Court · (2018) 05 JH CK 0071
Constitution of India, 1950 — Article 226
High Courts17 May 2018Allowed
Sunil Kumar Dutta Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0070
Indian Penal Code, 1860 — Section 395Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 9
High Courts17 May 2018Allowed
Dukhi Ram Hansda Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0069
Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 53
High Courts17 May 2018Dismissed
Binod Sinku And Other Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0068
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313, 357A
High Courts17 May 2018Allowed
Seraj @ Serajuddin Mian Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2018) 05 JH CK 0067
Indian Penal Code, 1860 — Sectoon 34, 302, 307, 324, 326, 342Code of Criminal Procedure, 1973 — Section 313
High Courts17 May 2018Allowed
Raju Vishwakarma Vs Smt. Seema Devi
Jharkhand High Court · (2018) 05 JH CK 0066
Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 13(1a)
High Courts16 May 2018
Surendra Kumar Sah, Jaikant Singh Vs Smt. Siyamani Sharma
Jharkhand High Court · (2018) 05 JH CK 0065
Indian Penal Code, 1860 — Section 34, 414, 420Jharkhand Minor Minerals Concession Rules, 2004 — Rule 4, 54(i)Code of Criminal Procedure, 1973 — Section 482(2)
High Courts16 May 2018Allowed
Smt. Punam Das Vs Smt. Siyamani Sharma
Jharkhand High Court · (2018) 05 JH CK 0064
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts16 May 2018Dismissed
Chunnilal @ Shashi Ram Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0063
Indian Penal Code, 1860 — Section 34, 429, 435, 436Code of Criminal Procedure, 1973 — Section 313
High Courts16 May 2018Dismissed
Siblal Mahto Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0062
Indian Penal Code, — Section 34, 149, 302, 307, 323, 324, 387Code of Criminal Procedure, 1973 — Section 313
High Courts15 May 2018Dismissed
Jamesh Kujur Vs Central Coalfields Limited
Jharkhand High Court · (2018) 05 JH CK 0061
Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts15 May 2018Disposed Of
Kr. Madhusudan Raja AND Ors. Vs Registrar, Binova Bhave University, Hazaribagh And Ors.
Jharkhand High Court · (2018) 05 JH CK 0060
Jharkhand State Universities Act, 2000 — Section 35, 35(2), 35(3), 59(9)
High Courts15 May 2018Allowed
Sita Kumharin Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0059
Indian Penal Code, 1860 — Section 304, 304IICode of Criminal Procedure, 1973 — Section 313
High Courts15 May 2018Dismissed
Binod Kumar Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0058
Indian Penal Code, 1860 — Section 307, 320, 324Code Of Criminal Procedure, 1973 — Section 313
High Courts15 May 2018Disposed Of
Gulam Mustafa And Other Vs Yusuf Ansari
Jharkhand High Court · (2019) 1 JCR 83
Code of Civil Procedure, 1908 — Section 100, 103Specific Relief Act, 1877 — Section 34Code of Criminal Procedure, 1973 — Section 144
High Courts15 May 2018Allowed
Sudhir Mukhi Vs State of Jharkhand
Jharkhand High Court · (2018) 05 JH CK 0056
Indian Penal Code, 1860 — Section 302, 307, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts15 May 2018Dismissed
Shahabuddin Ansari Vs State of Jharkhand & Other
Jharkhand High Court · (2018) 05 JH CK 0055
High Courts11 May 2018Allowed
Monika Devi Rajak Vs Manoj Kumar Rajak
Jharkhand High Court · (2018) 05 JH CK 0054
Code of Civil Procedure, 1908 — Section 24Code of Criminal Procedure, 1973 — Section 125