High Courts02 Jan 2018Disposed
Rajesh Lugun Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0028
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 458 of 1,479
High Courts02 Jan 2018
Choti Mali @ Chhoti Mali Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0027
Indian Penal Code, 1860, Section 304, Section 34, Section 324, Section 323 - Punishment for culpable homicide not amounting to murder - Acts done by se
High Courts02 Jan 2018
Raj Kumar Singh Vs State of Jharkhand & Ors
Jharkhand High Court · (2018) 01 JH CK 0025
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
High Courts02 Jan 2018Dismissed
Arun Kumar Gupta @ Arun Kumar Vs Pratima Devi & Anr
Jharkhand High Court · (2018) 01 JH CK 0024
Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowance
High Courts02 Jan 2018Allowed
Anup Lal Sah Vs The State of Jharkhand
Jharkhand High Court · (2018) 01 JH CK 0019
Indian Penal Code, 1860, Section 302, Section 304, Section 447, Section 323, Section 341 - Punishment for murder - Punishment for
High Courts19 Dec 2017Allowed
Thakur Hansda Vs Mukhodi Hembram & Anr.
Jharkhand High Court · (2017) 12 JH CK 0030
Constitution of India, Article 226 -Jharkhand Service Code, 2001, Rule 18
High Courts19 Dec 2017Disposed
Sosan Tirkey @ Sosan Nag. Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Dec 2017Allowed
Thakur Hansda Vs Mukhodi Hembram & Anr
Jharkhand High Court · (2017) 12 JH CK 0029
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts18 Dec 2017Allowed
Thairo Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0028
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts18 Dec 2017Allowed
Teklal Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0027
Indian Penal Code, 1860, Section 120B, Section 511 - Punishment of criminal conspiracy - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonme
High Courts15 Dec 2017
Tata Motors Ltd. Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0026
Constitution of India, Article 215 -Jharkhand High Court Rules, 2001, - Rule 393, Rule 392
High Courts15 Dec 2017Dismissed
TATA MOTORS Limited Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 12 JH CK 0025
Land Acquisition Act, 1894, Section 4, Section 4, Section 6, Section 6, Section 17(4), Section 17(1),
High Courts15 Dec 2017
Tarapada Sahu & Ors. Vs State of Jharkhand & Ors.
Jharkhand High Court · (2017) 12 JH CK 0024
Indian Penal Code, 1860, Section 397, Section 307, Section 395 - Robbery or dacoity, with attempt to cause death or grievous hurt - Attempt to murder - Punishment for daco
High Courts14 Dec 2017Dismissed
Tapeshwar Singh @ Tappe Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0023
High Courts14 Dec 2017
Tapan Ghosh Vs Lakhi Ghosh
Jharkhand High Court · (2017) 12 JH CK 0021
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts14 Dec 2017Disposed
Soni Devi @ Sony Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0002
High Courts13 Dec 2017Dismissed
Tangna Koka Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 12 JH CK 0020
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec
High Courts13 Dec 2017Allowed
Tajmul Sk., son of Abul Sk Vs The State of Jharkhand
Jharkhand High Court · (2017) 12 JH CK 0019
Constitution of India, Article 21 - Amendment of the ScheduleIndian Penal Code, 1860, Section 366 - Kidnapping, abducting or inducing woman to compel her marriage, etc
High Courts13 Dec 2017
Surya Sonal Singh Vs Director, Directorate of Enforcement
Jharkhand High Court · (2017) 12 JH CK 0013
High Courts12 Dec 2017
Sushanta Kumar Pani Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 12 JH CK 0015
Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860,