COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 463 of 1,479

High Courts06 Oct 2017Allowed

Sandip Kumar Singh @ Sandeep Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0004

Indian Penal Code, 1860, Section 147, Section 379, Section 506, Section 149 - Punishment for rioting - Punishment for theft - Punishment for criminal

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High Courts06 Oct 2017

Sandip Kumar Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0003

Indian Penal Code, 1860, Section 323, Section 506, Section 341 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for wrongful

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High Courts06 Oct 2017

Salim Lakra @ Selem Lakra Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0002

Indian Penal Code, 1860, Section 120B, Section 302, Section 34 - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of

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High Courts04 Oct 2017

The Commissioner of Income Tax Vs AL IQRA TRUST

Jharkhand High Court · (2017) 10 JH CK 0022

Code of Criminal Procedure, 1973, Section 203 - Dismissal of complaintNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of f

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High Courts04 Oct 2017Allowed

Salim Lakra @ Selem Lakra Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0001

Code of Criminal Procedure, 1973, Section 468, Section 208, Section 469, Section 473, Section 258, Section 470

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High Courts22 Sept 2017

Rupesh Kumar @ Rupesh Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0024

Indian Penal Code, 1860, Section 302, Section 302, Section 352 - Punishment for murder - Punishment for murder - Punishment for assault or criminal force otherwise than on

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High Courts21 Sept 2017

Ruplal Pandit, son of Late Budhan Pandit Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0025

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High Courts21 Sept 2017

Rup Kumar Ghosh @ Rukua Yadav Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0023

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts20 Sept 2017

Ramayan Roy @ Ramayan Rai Vs State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0022

Indian Penal Code, 1860, Section 302, Section 120-B - Punishment for murder

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High Courts20 Sept 2017

Parshuram Prasad, son of late Bhagirathi Saw Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0012

Code of Criminal Procedure, 1973, Section 82 - Proclamation for person absconding

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High Courts18 Sept 2017Allowed

Raj Kumar Mahto, S/o Sri Kauleshwar Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0021

Indian Penal Code, 1860, Section 34, Section 304B - Acts done by several persons in furtherance of common intention - Dowry deathDowry Prohibition Act, 1961,

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High Courts18 Sept 2017Dismissed

Rahul Pandey @ Rahul Kumar Pandey Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0020

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 13(1)(i) (i-a) - Divorce

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High Courts15 Sept 2017Disposed

Puja Kumari Vs The Union of India through Chief Engineer & Ors

Jharkhand High Court · (2017) 09 JH CK 0019

Indian Penal Code, 1860, Section 376, Section 147, Section 379, Section 323, Section 149, Section 332,

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High Courts15 Sept 2017Allowed

Kitabani Khatun Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2017) 09 JH CK 0001

Indian Penal Code, 1860, Section 392, Section 386, Section 384 - Punishment for robbery - Extortion by putting a person in fear of death or of grievous hurt - Punishment f

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High Courts14 Sept 2017Dismissed

Piyaso Devi Vs The State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0018

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 3, Sectio

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High Courts12 Sept 2017

Pintu Singh @ Dharmendra Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0017

Code of Criminal Procedure, 1973, Section 164, Section 156(3) - Recording of confessions and statements - Police officers power to Investigate cognizable caseIndian Penal

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High Courts12 Sept 2017Disposed