COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 469 of 1,479

High Courts13 Jul 2017Allowed

Lal Mohan Bej Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 07 JH CK 0028

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender

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High Courts13 Jul 2017Allowed

Lakhi Pall @ Lakshmi Kant Pal Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0024

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

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High Courts12 Jul 2017Allowed

Lalita Kumari Vs Union of India through the Director

Jharkhand High Court · (2017) 07 JH CK 0030

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Puni

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High Courts12 Jul 2017Dismissed

Lalan Yadav Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0029

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 Courts12 Jul 2017Allowed

Lal Ambika Nath Shahdeo Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 07 JH CK 0027

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 Courts12 Jul 2017Allowed

Lakshmi Devi Vs The State of Jharkhand through the Principal Secretary, & ORS.,

Jharkhand High Court · (2017) 07 JH CK 0026

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Puni

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High Courts12 Jul 2017Dismissed

Kisto Pada Pramanik Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0006

Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 323, Section 341 - Punishment for murder - Acts done by sev

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High Courts11 Jul 2017

Kunal Kishor Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0020

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy -

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High Courts11 Jul 2017

Kuldip Mahto, son of Shri Kishun Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0018

Indian Penal Code, 1860, Section 420, Section 34, Section 323, Section 506 - Cheating and dishonestly inducing delivery of property - Acts done by seve

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High Courts10 Jul 2017Disposed

Kundan Kumar Mishra & Ors. Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 07 JH CK 0022

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High Courts10 Jul 2017Allowed

Kunal Kumar Choudhary @ Kunal Kumar. Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0021

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High Courts10 Jul 2017Allowed

Kumari Pooja @ Pooja Kumari Vs Nandan Kumar @ Munna

Jharkhand High Court · (2017) 07 JH CK 0019

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High Courts07 Jul 2017

Shanti Thakur, & Ors. Vs Most. Ukma Devi, & Ors.

Jharkhand High Court · (2017) 07 JH CK 0068

Constitution of India, Article 226 -Jharkhand Agricultural University Act, 2000, - Section 19, Section 2, Section 25, Section 25(i), Section 24(v), Section 24(IV), Section 25(II)

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High Courts07 Jul 2017

Krishna Nand Tripathi Vs Alok Chaurasiya

Jharkhand High Court · (2017) 07 JH CK 0014

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionArms Act, 1959,

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High Courts07 Jul 2017

Krishna Kumar Dodrajka, & ORS. Vs The State of Jharkhand, & ORS.

Jharkhand High Court · (2017) 07 JH CK 0011

Indian Penal Code, 1860, Section 120B, Section 147, Section 307, Section 148, Section 149, Section 353,

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High Courts06 Jul 2017Dismissed

Murat Ram, & Ors., Vs The State of Bihar through the Principal Secretary & Ors

Jharkhand High Court · (2017) 07 JH CK 0062

Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 30, Section 30, Section 22, Section 22, Section 22(2)(h)

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High Courts06 Jul 2017

Krishna Ram, son of Sukhlal Ram Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0015

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 Courts06 Jul 2017

Krishna Mahto, son of Late Shyam Mohan Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0013

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 325, Section 149,

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High Courts06 Jul 2017

Krishna Bhuiyan, son of Late Babu Ram Bhuiyan Vs The State of Jharkhand

Jharkhand High Court · (2017) 07 JH CK 0010

Indian Penal Code, 1860, Section 34, Section 354, Section 363, Section 366A - Acts done by several persons in furtherance of common intention - Assaul

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High Courts05 Jul 2017Allowed

Meghan Mahto Vs State of Jharkhand And Ors

Jharkhand High Court · (2017) 07 JH CK 0074

Bihar Tenant's Holdings (Maintenance of Records) Act, 1973 — Section 2(t), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 14(2), 15, 16

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