High Courts31 Oct 2017Allowed
Shamsul Ansari @ Shamsul Ansri Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0018
Indian Penal Code, 1860, Section 120B, Section 364-A - Punishment of criminal conspiracy
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 462 of 1,479
High Courts30 Oct 2017
Shanti Devi Vs Central Coalfield Ltd. & Ors.
Jharkhand High Court · (2017) 10 JH CK 0019
High Courts30 Oct 2017Disposed
Shamsher Ansari @ Chhotu Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0017
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty
High Courts30 Oct 2017Disposed
Shamim Ahmed Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0016
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sec
High Courts14 Oct 2017Dismissed
Santosh Kumar Singh, Antr. Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 10 JH CK 0015
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts14 Oct 2017Dismissed
Santosh Kumar Sahu @ Santosh Sao Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0014
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts13 Oct 2017
Thutha Kharia Vs The State of Bihar( Now Jharkhand)
Jharkhand High Court · (2017) 10 JH CK 0024
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 420, Section 376,
High Courts13 Oct 2017Dismissed
Shri Sukhdeo Prasad Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 10 JH CK 0021
Jharkhand State Universities Act, 2000, Section 2(v)
High Courts13 Oct 2017Dismissed
Sanoj Paswan Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0013
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts13 Oct 2017Allowed
Sanjay Yadav, son of late Hari Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0012
High Courts12 Oct 2017
Their Workmen Union Vs The Union of India
Jharkhand High Court · (2017) 10 JH CK 0023
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, S
High Courts12 Oct 2017Dismissed
Sanjay Tirkey Vs State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 10 JH CK 0011
Code of Criminal Procedure, 1973, Section 313, Section 319 - Power to examine the accused - Power to proceed against other persons appearing to be guilty of offenceIndian
High Courts12 Oct 2017Allowed
Sanjay Kumar Thakur. Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0010
Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person absconding
High Courts11 Oct 2017Disposed
Uma Pati Bhaskar Vs Union of India through the Secretary and others
Jharkhand High Court · (2017) 10 JH CK 0027
High Courts11 Oct 2017Allowed
Ujjwal Kumar Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0026
Code of Criminal Procedure, 1973, Section 313, Section 354, Section 374(2) - Power to examine the accused - Language and contents of Judgment - Appeals from convictions
High Courts11 Oct 2017Allowed
Sanjay Kumar Mukherjee & Anr Vs The State of Jharkhand & Anr
Jharkhand High Court · (2017) 10 JH CK 0009
High Courts10 Oct 2017Disposed
Sanjay Kumar Vs State of Jharkhand & others.
Jharkhand High Court · (2017) 10 JH CK 0007
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts09 Oct 2017
Udai Pal & Ors Vs The State of Jharkhand
Jharkhand High Court · (2017) 10 JH CK 0025
Code of Civil Procedure, 1908, Section 47, Order 21Rule 23(2) - Questions to be determined by the Court executing decree
High Courts09 Oct 2017
Sangeeta Devi Vs State of Jharkhand through Deputy Commissioner, & Ors.
Jharkhand High Court · (2017) 10 JH CK 0006
Indian Penal Code, 1860, Section 34, Section 323, Section 326 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt -
High Courts09 Oct 2017Dismissed
Sandipan Das Vs Union of India through General Manager
Jharkhand High Court · (2017) 10 JH CK 0005