High Courts11 Jan 2018Disposed
Gour Das, S/o Shanti Das Vs State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0020
Code of Criminal Procedure, 1973, Section 437(6) - When bail may be taken in case of non-bailable offence
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Jharkhand High Court judgments
29,567 judgments · page 454 of 1,479
High Courts11 Jan 2018
Harpreet Singh Gandhi @ Harpreet Singh Vs The State of Jharkhand & anr
Jharkhand High Court · (2018) 01 JH CK 0018
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrest
High Courts11 Jan 2018Dismissed
Ishar Ahmad Vs Kaish @ Kamal Ahamad & Ors
Jharkhand High Court · (2018) 01 JH CK 0017
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 323,
High Courts11 Jan 2018
Ramjeet @ Ramjeet Mehta Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0016
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 15A
High Courts11 Jan 2018Dismissed
Nawin Sahu @ Nagendra Prasad Sahu Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2018) 01 JH CK 0015
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts11 Jan 2018
Parvati Devi Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0014
High Courts11 Jan 2018Dismissed
Diwakar Mahato Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<
High Courts11 Jan 2018
Baijnath Mandal Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2018) 01 JH CK 0012
High Courts11 Jan 2018
Deepak Kumar Gupta Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0011
Code of Criminal Procedure, 1973, Section 82 - Proclamation for person abscondingIndian Penal Code, 1860, Section 120B, Section 420,
High Courts10 Jan 2018Disposed
Prabhat Kumar Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0069
Code of Criminal Procedure, 1973, Section 317, Section 313 - Provision for inquiries and trial being held in the absence of accused in certain cases - Power to examine the accused
High Courts10 Jan 2018Dismissed
Manoj Kumar Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0066
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts10 Jan 2018Dismissed
Islam Mian Vs Bharat Coking Coal Ltd & Ors
Jharkhand High Court · (2018) 01 JH CK 0065
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Jan 2018Disposed
Dr. Lakshmikant Sahay Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0064
High Courts10 Jan 2018Dismissed
Parwati Nag Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0060
Constitution of India, Article 226, Article 16 - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council
High Courts10 Jan 2018Disposed
Marwari College Vs The Employees Provident Fund Organization & Ors
Jharkhand High Court · (2018) 01 JH CK 0010
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A - Determination of moneys due from employers
High Courts10 Jan 2018
Bhimendra Kumar Kashyap Vs The Steel Authority of India Limited
Jharkhand High Court · (2018) 01 JH CK 0008
High Courts10 Jan 2018
Bokaro Contractor Association Vs The Bokaro Steel Plant through its Chief Executive Officer & Ors
Jharkhand High Court · (2018) 01 JH CK 0007
Payment of Wages Act, 1936, Section 6 - Wages to be paid in current coin or currencynotes
High Courts10 Jan 2018
Brij Mohan Verma Vs The State of Jharkhand through Vigilance
Jharkhand High Court · (2018) 01 JH CK 0006
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts10 Jan 2018
Nishikant @ Nishikant Dubey Vs Union of India through the Principal Secretary & Ors
Jharkhand High Court · (2018) 01 JH CK 0005
High Courts10 Jan 2018
Ishrat Praween Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0004
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty