High Courts04 Jan 2018Disposed
Deoyani Ghosh Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0042
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 457 of 1,479
High Courts04 Jan 2018Allowed
Narendra Prasad Singh Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0041
Code of Criminal Procedure, 1973, Section 482, Section 825 - Saving of inherent powers of High Court
High Courts04 Jan 2018
Nagendra Kumar Mahto @ Nagendra Kumar & Anr Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0040
Indian Penal Code, 1860, Section 302, Section 394 - Punishment for murder - Voluntarily causing hurt in committing robberyArms Act, 1959, Section 27
High Courts04 Jan 2018Dismissed
Patel Katwar Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2018) 01 JH CK 0039
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts04 Jan 2018
Roshan Lal Choudhary Vs Nirmala Devi & Ors.
Jharkhand High Court · (2018) 01 JH CK 0038
Code of Civil Procedure, 1908, Rule 17
High Courts04 Jan 2018
Baneshwar Marandi & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0002
Indian Penal Code, 1860, Section 376(G) - Punishment for rapeEvidence Act, 1872, Section 119 - Dumb witnessesProtection Of Children From Sexual O
High Courts04 Jan 2018Allowed
M/s ISSCO Ltd. & Ors Vs Tulshi Choudhary, S/o Late Kishun Choudhary
Jharkhand High Court · (2018) 01 JH CK 0001
Code of Civil Procedure, 1908, Section 9 - Courts to try all civil suits unless barredIndustrial Disputes Act, 1947, Section 33, Section 33-C(2) - C
High Courts03 Jan 2018Dismissed
J.G. Garments Vs Central Bank Of India and Ors
Jharkhand High Court · (2018) 01 JH CK 0089
Securitisation & Reconstruction Of Financial Assets & Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)Constitution Of India, 1950 — Article 225, 226, 227
High Courts03 Jan 2018Dismissed
Nilam Pandey Vs State Of Jharkhand and Ors
Jharkhand High Court · (2018) 01 JH CK 0088
Jharkhand University Act, 2000 — Section 35
High Courts03 Jan 2018
Hrishikesh Mahto & Ors Vs The State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0037
High Courts03 Jan 2018Disposed
Ashok Kumar Verma Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0036
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty
High Courts03 Jan 2018
M/s Hindalco Industries Limited Vs State of Jharkhand and Ors.
Jharkhand High Court · (2018) 01 JH CK 0035
High Courts03 Jan 2018
Isteyak Ansari Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2018) 01 JH CK 0033
Indian Penal Code, 1860, Section 323, Section 498(A) - Punishment for voluntarily causing hurt - Enticing or taking away or detaining with criminal intent a married womanD
High Courts03 Jan 2018
Bihari Pal & Ors Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0032
Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 323, Section 341 - Punishment for murder - Acts done by s
High Courts03 Jan 2018Allowed
Shital Ram & Anr Vs The State of Jharkhand & Anr
Jharkhand High Court · (2018) 01 JH CK 0031
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts03 Jan 2018Allowed
Siyaram Mirdha & Ors Vs Dhananjay Kunwar & Ors
Jharkhand High Court · (2018) 01 JH CK 0030
Code of Criminal Procedure, 1973, Section 2(wa) - DefinitionsIndian Penal Code, 1860, Section 34, Section 147, Section 324,
High Courts02 Jan 2018Dismissed
Barun Kumar Khan and Ors Vs State Of Jharkhand and Ors
Jharkhand High Court · (2018) 01 JH CK 0087
High Courts02 Jan 2018Allowed
Satrughan Rajwar Vs State Of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0086
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts02 Jan 2018Allowed
Ravi Bhushan Seth Vs Meena Seth
Jharkhand High Court · (2018) 01 JH CK 0085
Code Of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13 (1)(i-a), 13(1)(1a), 13(1)(1b), 15 Indian Penal Code 1860, — Section 109, 125, 323, 34, 341, 379, 406, 494, 498A
High Courts02 Jan 2018Dismissed
Sanjiv Kumar Mahato Vs Rekha Mahato
Jharkhand High Court · (2018) 01 JH CK 0084
Hindu Marriage Act, 1955 — Section 5(iv), 11, 12(1)(C)Special Marriage Act, 1954 — Section 25(iii)Indian Penal Code, 1860 — Section 376, 417