High Courts06 Feb 2018
Ashok Kumar Chouhan & Anr Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0033
Indian Penal Code, 1860, Section 376, Section 164, Section 363, Section 366A, Section 366 - Punishment for rape - . - Punishment
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Jharkhand High Court judgments
29,567 judgments · page 453 of 1,479
High Courts06 Feb 2018Allowed
Ashgar Mian & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0032
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 306, Se
High Courts06 Feb 2018
Surendra Kumar Nayak son of Bhuneshwar Nayak, Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0023
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Section 16(3) (1)
High Courts05 Feb 2018
Chandra Deo Dangi Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 02 JH CK 0036
High Courts04 Feb 2018
M/s S.N. Thakkar Construction Pvt. Ltd. Vs East Central Railways & Ors
Jharkhand High Court · (2018) 02 JH CK 0035
Mines and Minerals (Regulation and Development) Act, 1957, Section 15 - Power of State Governments to make rules in respect of minor minerals
High Courts04 Feb 2018
Hardeep Singh Sidhu Vs The State of Jharkhand & Ors
Jharkhand High Court · (2019) 1 JCR 119 : (2018) 2 JLJR 629
Jharkhand Building (Lease Rent & Eviction) Control Act, 2000, Section 16, Section 5
High Courts03 Feb 2018
Parwati @ Chunchuni @ Chunchi Munda @ Jede Munda Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0017
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderPreventio
High Courts03 Feb 2018
Krishna Bhuiyan Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0016
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murderArms
High Courts03 Feb 2018
Kala Hembrom Vs The State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0011
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde
High Courts02 Feb 2018
Ajay Narayan Das Vs Asha Devi
Jharkhand High Court · (2018) 02 JH CK 0008
Indian Penal Code, 1860, Section 324, Section 498A, Section 323, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Husband or re
High Courts01 Feb 2018
Subhash Bouri Vs State of Jharkhand
Jharkhand High Court · (2018) 02 JH CK 0029
Code of Criminal Procedure, 1973, Section 313, Section 357-A - Power to examine the accusedIndian Penal Code, 1860, Section 376,
High Courts31 Jan 2018Dismissed
Pushpanjali Kumari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2018) 01 JH CK 0095
High Courts29 Jan 2018Disposed of
Prem Chandra Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 1 JCR 107
Indian Forest Act, 1927 — Section 2(3), 41, 42, 52, 52(1), 52A, 52B, 52C, 52D, 52(5)
High Courts25 Jan 2018
Rajesh Kachhap Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0026
High Courts21 Jan 2018
Sibeswar Besra Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2018) 01 JH CK 0029
High Courts12 Jan 2018
Rajesh Paswan Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2018) 01 JH CK 0023
Code of Civil Procedure, 1908, Section 34, Section 498A, Section 494 - InterestDowry Prohibition Act, 1961, Section 3,
High Courts12 Jan 2018
Mumtaj Ali Vs Steel Authority of India Limited & Ors
Jharkhand High Court · (2018) 01 JH CK 0022
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2018
Bablu Lohra Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0070
High Courts11 Jan 2018Dismissed
Deep Shikha Kumari Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2018) 01 JH CK 0067
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts11 Jan 2018
Anand Jaiswal Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0021
Code of Criminal Procedure, 1973, Section 82 - Proclamation for person absconding