High Courts20 Jul 2017Allowed
M/s Nanak Ispat (P) Ltd. Vs Union of India
Jharkhand High Court · (2017) 07 JH CK 0042
Indian Penal Code, 1860, Section 302, Section 302, Section 34, Section 34, Section 307, Section 307,
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 468 of 1,479
High Courts19 Jul 2017
The Food Corporation of India Vs Vijayendra Kumar
Jharkhand High Court · (2017) 07 JH CK 0072
Code of Criminal Procedure, 1973, Section 313, Section 353, Section 319 - Power to examine the accused - Judgment - Power to proceed against other persons appearing to be
High Courts19 Jul 2017Allowed
M/s Gauri Traders through its Proprietor Naveen Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0041
Indian Penal Code, 1860, Section 120B, Section 468, Section 471, Section 467, Section 414, Section 413 - Pu
High Courts19 Jul 2017Disposed
M/s Central Coalfields Limited, Vs Muni Rana, & Ors.,
Jharkhand High Court · (2017) 07 JH CK 0040
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction
High Courts19 Jul 2017Allowed
M/s Annapurna Grindings and Calcinations Vs The Central Bank of India & ors
Jharkhand High Court · (2017) 07 JH CK 0039
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statements
High Courts18 Jul 2017
Surya Pratim Kesh Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0071
Negotiable Instruments Act, 1881, Section 138 -Jharkhand High Court Rules, 2001, Rule 159
High Courts18 Jul 2017
Surja Paharia & Ors Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 07 JH CK 0070
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts18 Jul 2017Allowed
M/s Adhunik Power and Natural Resources Limited Vs Central Coalfields Limited & Ors
Jharkhand High Court · (2017) 07 JH CK 0038
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
High Courts18 Jul 2017Allowed
Laxman Thakur, S/o Roop Lal Thakur Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0033
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts17 Jul 2017
Thuneshwar Bhuian @ Thuneshar Bhuiyan Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0073
Indian Penal Code, 1860, Section 325 - Punishment for voluntarily causing grievous hurt
High Courts17 Jul 2017Disposed
Manoj Kumar, son of Late Harihar Bhagat Vs Jharkhand Public Service Commission
Jharkhand High Court · (2017) 07 JH CK 0060
High Courts17 Jul 2017Allowed
M/s Aahaa Planners and Developers Private Ltd Vs Shaiyad Roushan Ali
Jharkhand High Court · (2017) 07 JH CK 0037
High Courts17 Jul 2017Dismissed
Loknath Prasad @ Lokan Prasad, & ORS., Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0036
Indian Penal Code, 1860, Section 302, Section 147, Section 379, Section 148, Section 149 - Punishment for murder - Punishment for
High Courts17 Jul 2017Allowed
Leyakat Ali Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0035
Indian Penal Code, 1860, Section 354B -Protection Of Children From Sexual Offences Act, 2012, Section 8
High Courts17 Jul 2017Dismissed
Laxmi Raut Vs State of Jharkhand, & ORS.
Jharkhand High Court · (2017) 07 JH CK 0034
Indian Penal Code, 1860, Section 34, Section 498A, Section 304(B) - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a w
High Courts17 Jul 2017Dismissed
Lavkush Gupta & Anr Vs The State of Jharkh and
Jharkhand High Court · (2017) 07 JH CK 0032
Indian Penal Code, 1860, Section 376, Section 323, Section 506 - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation
High Courts14 Jul 2017
Pintu Dangi Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0064
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 364-A - Punishment for murder - Causing disappearance of evidence of offence o
High Courts14 Jul 2017
Philip Hembrom son of Ranjan Hembrom Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0063
Indian Penal Code, 1860, Section 302, Section 328 - Punishment for murder - Causing hurt by means of poison, etc., with intent to commit an offence
High Courts14 Jul 2017Dismissed
Lalita Minz & Ors. Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 07 JH CK 0031
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 307, Section 452, Section 452 - Punish
High Courts14 Jul 2017Dismissed
LAKNU SHAHU Vs STATE OF JHARKHAND & ORS.
Jharkhand High Court · (2017) 07 JH CK 0025
Code of Criminal Procedure, 1973, Sections 482 -Indian Penal Code, 1860, Section 120B, Section 420, Section 468,