High Courts21 Aug 2017Dismissed
Md. Shamim @ Raju, son of Ibrahim Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0023
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 465 of 1,479
High Courts19 Aug 2017Allowed
Mritunjoy Chakraborty Vs Shila Chakraborty
Jharkhand High Court · (2017) 08 JH CK 0025
Arms Act, 1959, Section 35, Section 26, Section 25(1-A) - Criminal responsibility of persons in occupation of premises incertain cases - Secret contraventions - Punishment for ce
High Courts19 Aug 2017Allowed
Md. Abdul Fatah Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 08 JH CK 0022
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts18 Aug 2017Partly Allowed
Meera Devi Vs State Of Jharkhand And Ors
Jharkhand High Court · (2011) 1 JLJR 391
High Courts18 Aug 2017Allowed
Matal Murmu Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0021
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts18 Aug 2017Allowed
Maqbool Sk. Vs The State of Jharkhand through
Jharkhand High Court · (2017) 08 JH CK 0020
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34 - Punishmen
High Courts17 Aug 2017
Mafidan Bewa Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0003
Indian Penal Code, 1860, Section 420, Section 468, Section 467, Section 120(B)B - Cheating and dishonestly inducing delivery of property - Forgery for
High Courts16 Aug 2017
Mantosh Kumar Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0019
High Courts16 Aug 2017Dismissed
Manoj Kumar Sarkar Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0018
Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 353 - Punishment for rioting - Attempt to mu
High Courts11 Aug 2017Allowed
Manju Kumari Singh @ Smt. Manju Singh Vs Avinash Kumar Singh
Jharkhand High Court · (2017) 08 JH CK 0017
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements
High Courts11 Aug 2017Dismissed
Manjesh Jha Vs Mrs. Kanchan Jha
Jharkhand High Court · (2017) 08 JH CK 0016
Limitation Act,1963, Article 18
High Courts11 Aug 2017Allowed
Manish Choudhary Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 08 JH CK 0015
High Courts10 Aug 2017
Shaira Bibi @ Sharun Bibi Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0043
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts10 Aug 2017
Satya Narayan Prasad Mehtha Vs Sabia Devi, & Antr,
Jharkhand High Court · (2017) 08 JH CK 0041
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 412, Se
High Courts10 Aug 2017Allowed
MANI KANT DUBEY Vs STATE OF JHARKHAND & ORS.
Jharkhand High Court · (2017) 08 JH CK 0014
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
High Courts10 Aug 2017Allowed
Mangra Munda @ Uday Munda Vs The State of Jharkhand
Jharkhand High Court · (2017) 08 JH CK 0013
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts09 Aug 2017Allowed
Manglu Asur Vs The State of Bihar ( Now Jharkhand)
Jharkhand High Court · (2017) 08 JH CK 0012
Indian Penal Code, 1860, Section 376, Section 498A, Section 304B - Punishment for rape - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deat
High Courts09 Aug 2017Allowed
Madhusudan Mahto & Ors. Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 08 JH CK 0001
High Courts08 Aug 2017Dismissed
Udit Priye Vs Rina Kumari
Jharkhand High Court · (2017) 08 JH CK 0051
Constitution of India, Article 14, Article 12, Article 16, Article 13(2), Article 13(3) - Appointment of Commission to inquire into an
High Courts08 Aug 2017Allowed
Shoaib Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 08 JH CK 0046
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se