COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 467 of 1,479

High Courts02 Aug 2017Allowed

Mahesh Narain Singh Vs The State of Jharkhand and Ors.

Jharkhand High Court · (2017) 08 JH CK 0005

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts01 Aug 2017Dismissed

Mahadeo Das Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0004

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for pur

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High Courts31 Jul 2017Allowed

Mahabir Sonar, son of Late Dhotan Sonar Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0059

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

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High Courts31 Jul 2017Allowed

Mahabir Singh, & Antr. Vs The State of Jharkhand through the Principal Secretary, & Ors.

Jharkhand High Court · (2017) 07 JH CK 0058

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 498, Section 3

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High Courts28 Jul 2017Dismissed

M/s. Yatri Mitra Pvt. Ltd. District-Ranchi Vs The Airports Authority of India

Jharkhand High Court · (2017) 07 JH CK 0052

Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 323, Section 341 - Acts done by several persons in furthera

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High Courts28 Jul 2017Allowed

M/s. Nizamia Construction Private Limited Vs M/s. Jamshedpur Utilities & Services Company Limited

Jharkhand High Court · (2017) 07 JH CK 0051

Indian Penal Code, 1860, Section 435, Section 147, Section 379, Section 323, Section 427, Section 341,

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High Courts27 Jul 2017Allowed

Madhusudan Vs The State of Jharkhand, & Antr.

Jharkhand High Court · (2017) 07 JH CK 0055

Indian Penal Code, 1860, Section 420, Section 376, Section 379, Section 342, Section 511, Section 406,

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High Courts27 Jul 2017Allowed

Madhur Ram, & Antr. Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0054

Code of Criminal Procedure, 1973, Section 34, Section 379, Section 411, Section 120(b) - Withdrawal of powers - Appeal against conviction by High Court

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High Courts27 Jul 2017Allowed

M/s. Narsaria Construction Private Limited Vs State of Jharkhand and Ors.

Jharkhand High Court · (2017) 07 JH CK 0050

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rape

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High Courts26 Jul 2017Dismissed

Madhusudan Mahto & Anr. Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 07 JH CK 0057

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High Courts26 Jul 2017Allowed

Madhusudan Mahto & ANR. Vs State of Jharkhand & ORS.

Jharkhand High Court · (2017) 07 JH CK 0056

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts26 Jul 2017Disposed

Madan Prasad Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0053

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High Courts25 Jul 2017Dismissed

M/s. Mahadeolal Jainarayan Vs Mrs. Firoza Khanam

Jharkhand High Court · (2017) 07 JH CK 0049

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

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High Courts24 Jul 2017Allowed

M/s. Kumar Steel Traders & Ors Vs The State of Jharkhand & Anr

Jharkhand High Court · (2017) 07 JH CK 0048

Code of Criminal Procedure, 1973, Section 302, Section 34 - Permission to conduct prosecution - Withdrawal of powers

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High Courts24 Jul 2017Allowed

Koche Munda Vs Paulus Surin & Ors.

Jharkhand High Court · (2017) 07 JH CK 0007

Code of Criminal Procedure, 1973, Section 169 - Release of accused when evidence deficientIndian Penal Code, 1860, Section 302, Section 34,

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High Courts21 Jul 2017Allowed

M/s. H.N. Construction Private Limited Vs Steel Authority of India Ltd.

Jharkhand High Court · (2017) 07 JH CK 0047

Indian Penal Code, 1860, Section 302, Section 34, Section 379 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for the

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High Courts20 Jul 2017Allowed