COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 461 of 1,479

High Courts14 Nov 2017Allowed

Sitaram Bhuian Vs The Eastern Coalfields Limited

Jharkhand High Court · (2017) 11 JH CK 0020

Indian Penal Code, 1860, Section 420, Section 354 - Cheating and dishonestly inducing delivery of property - Assault or criminal force to woman with intent to outrage her modesty

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High Courts13 Nov 2017Allowed

Shyamali Mandal Vs The State of Bihar now Jharkhand & Anr

Jharkhand High Court · (2017) 11 JH CK 0015

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High Courts13 Nov 2017Allowed

Shruti Sahoo, Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0013

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High Courts11 Nov 2017Dismissed

Siddhi Nath Ranjan Vs M/s Heavy Engineering Corporation Ltd & Ors

Jharkhand High Court · (2017) 11 JH CK 0018

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

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High Courts11 Nov 2017Dismissed

Shyamlal Hansda @ Chatni Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0016

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur

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High Courts10 Nov 2017Disposed

Sidheshwar Singh Vs The State of Jharkhand & anr.

Jharkhand High Court · (2017) 11 JH CK 0019

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High Courts10 Nov 2017Allowed

Shri Tapan Bose Vs The State of Jharkhand & Anr

Jharkhand High Court · (2017) 11 JH CK 0012

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High Courts09 Nov 2017Disposed

Siba Ghasi & Ors. Vs Manrakhan Ghasi & Ors.

Jharkhand High Court · (2017) 11 JH CK 0017

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High Courts09 Nov 2017Allowed

Shyam Lal Mandal S/o Pukka Mandal Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0014

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts08 Nov 2017

Shivlal Sao & Ors Vs State of Bihar(Now Jharkhand)

Jharkhand High Court · (2017) 11 JH CK 0011

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High Courts07 Nov 2017Dismissed

Surendra Prasad Mahto & others Vs Baleshwar Mistry

Jharkhand High Court · (2017) 11 JH CK 0040

Indian Penal Code, 1860, Section 379, Section 323, Section 427, Section 504, Section 341 - Punishment for theft - Punishment for

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High Courts07 Nov 2017Disposed

Sahdeo Mehta son of late Pitu Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0001

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High Courts06 Nov 2017Allowed

Kamal Kumar Patnaiks Vs State Of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0044

Jharkhand Service Code, 2001 — Rule 97(2)Jharkhand Government Servants (Classification, Control And Appeal) Rules, 2016 — Rule 10(b), 11, 11(3)Indian Penal Code, 1860 — Section 34, 120B, 408, 409, 420, 467, 468, 471

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High Courts06 Nov 2017Allowed