COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 464 of 1,479

High Courts07 Sept 2017Allowed

Oriental Insurance Company Limited Vs Bideshi Yadav s/o late Nanhak Yadav & Ors

Jharkhand High Court · (2017) 09 JH CK 0011

Prevention of Corruption Act, 1988, Section 13(2), Section 13 (1)(e) -Prevention of Money-Laundering Act, 2002, Section 3, Section 4, Section 45, Section 50

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High Courts07 Sept 2017Allowed

Nuruddin @ Nuruddin Ansari & ors Vs Manki Munda & ors

Jharkhand High Court · (2017) 09 JH CK 0008

Code of Criminal Procedure, 1973, Section 41A -Indian Penal Code, 1860, Section 9 - NumberPrevention of Corruption Act, 1988,

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High Courts06 Sept 2017Allowed

Onkar Pandey Vs The State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0010

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

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High Courts06 Sept 2017Dismissed

Onkar Nath Prasad Vs Mamta Devi & Ors

Jharkhand High Court · (2017) 09 JH CK 0009

Indian Penal Code, 1860, Section 302, Section 376, Section 34, Section 452 - Punishment for murder - Punishment for rape - Acts done by several persons

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High Courts05 Sept 2017

Nityanand Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0006

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 325, Section 354, Section 341 - Acts d

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High Courts05 Sept 2017

Nitesh Kumar @ Nitesh Mahato @ Nitesh Mahato Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0005

Indian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtDowry Pr

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High Courts05 Sept 2017

Nita Singh Vs State of Jharkhand & Ors

Jharkhand High Court · (2017) 09 JH CK 0004

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect

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High Courts04 Sept 2017Allowed

Niyarzan Hembrom Vs The State of Jharkhand

Jharkhand High Court · (2017) 09 JH CK 0007

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 147, Section 323,

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High Courts01 Sept 2017Allowed

Navin Kumar Singh son of Baneshwar Singh, & Ors., Vs State of Jharkhand, & Ors.,

Jharkhand High Court · (2017) 09 JH CK 0003

Indian Penal Code, 1860, Section 34, Section 366(a), Section 376(b) - Acts done by several persons in furtherance of common intention - Kidnapping, abducting or inducing wo

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High Courts01 Sept 2017Allowed

National Insurance Company Ltd. Vs Prabha Neel Sushma Kindo

Jharkhand High Court · (2017) 09 JH CK 0002

Prevention of Corruption Act, 1988, Section 7, Section 13(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public se

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High Courts31 Aug 2017Allowed

National Insurance Company Ltd. Vs Nita Singh & Ors.

Jharkhand High Court · (2017) 08 JH CK 0029

Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment

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High Courts30 Aug 2017Disposed

Nepal Ram Prajapati Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 08 JH CK 0033

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio

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High Courts30 Aug 2017Disposed

Nazir Munda Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 155(2) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Investigation of such cases

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High Courts29 Aug 2017Dismissed

Niranjan Sharma & Ors Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0034

Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 10, Section 9, Section 11(1)

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High Courts29 Aug 2017Allowed

Nazir Hussain, son of Bahar Ali, & Antr Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0030

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High Courts28 Aug 2017

The Secretary, (WR, RD & GR), Union of India, New Delhi Vs Thakur Brahmanand Singh

Jharkhand High Court · (2017) 08 JH CK 0050

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts24 Aug 2017Allowed

National Insurance Company Ltd. Vs Gandhwa Orain & Ors.

Jharkhand High Court · (2017) 08 JH CK 0028

Arms Act, 1959, Section 35, Section 26, Section 25(1-B)a - Criminal responsibility of persons in occupation of premises incertain cases - Secret contraventions - Punishment for c

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High Courts24 Aug 2017Allowed

National Insurance Company Limited Vs Asma Khatoon & Ors

Jharkhand High Court · (2017) 08 JH CK 0027

Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860,

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High Courts24 Aug 2017Disposed

Nagiya Devi Vs M/s. Bharat Coking Coal Limited through its ChairmancumManaging, & Ors.,

Jharkhand High Court · (2017) 08 JH CK 0026

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High Courts21 Aug 2017

Mohan Gope Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0024

Code of Criminal Procedure, 1973, Section 389(1) - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 34,

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