High Courts05 Jul 2017Allowed
Prakash Munda Vs Bharat Sanchar Nigam Limited & Anr.
Jharkhand High Court · (2017) 07 JH CK 0067
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 14, Section 15, Section 16, Section 2(t)
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Jharkhand High Court judgments
29,567 judgments · page 470 of 1,479
High Courts05 Jul 2017Allowed
Pradeep Ramani Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0066
Bihar Tenants Holdings (Maintenance of Records) Act, 1973, Section 14, Section 15, Section 16, Section 2(t)
High Courts05 Jul 2017Allowed
Kuldeep Sah Vs Karma Sah
Jharkhand High Court · (2017) 07 JH CK 0017
Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processIndian Penal Code, 1860, Section 420, Section 34,
High Courts05 Jul 2017Allowed
Kula Kant Jha & Anr Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0016
Indian Penal Code, 1860, Section 498(A) - Enticing or taking away or detaining with criminal intent a married woman
High Courts05 Jul 2017Allowed
Krishna Kumar Mishra @ Krishna Kur Mishra Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 07 JH CK 0012
Indian Penal Code, 1860, Section 302, Section 506, Section 385 -Criminal Law Amendment Act, 1952, Section 17
High Courts04 Jul 2017
Suresh Sahu Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 07 JH CK 0069
High Courts04 Jul 2017Disposed of
Piyashi Devi Vs M/s Central Coalfields Limited & Ors.
Jharkhand High Court · (2017) 07 JH CK 0065
Industrial Disputes Act, 1947, Section 18, Section 9-A - Persons on whom settlements and awards are binding
High Courts04 Jul 2017Allowed
Krishna Apartment Society (North Block) Vs Mineral Area Development Authority
Jharkhand High Court · (2017) 07 JH CK 0009
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 366A - Acts do
High Courts04 Jul 2017
Kolhan Samvedak Sangh Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0008
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 365, Section 120(b) - Kidn
High Courts03 Jul 2017Allowed
Khushi Mandal Vs M/s Central Coalfields Limited
Jharkhand High Court · (2017) 07 JH CK 0003
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 419 - Cheati
High Courts03 Jul 2017
Keraul Sk. Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0002
Indian Penal Code, 1860, Section 34, Section 306 - Acts done by several persons in furtherance of common intention - Abetment of Suidde
High Courts01 Jul 2017
Murari Bhagat & Ors Vs The State of Jharkhand through the Chief Secretary & Ors.
Jharkhand High Court · (2017) 07 JH CK 0061
High Courts01 Jul 2017Allowed
Kishori Yadav, s/o late Anchh Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 07 JH CK 0005
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 419 - Cheati
High Courts01 Jul 2017Allowed
Kishori Yadav son of Shri Visundeo Yadav Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 07 JH CK 0004
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 364(a) - Kidnapping or abducting in order to in
High Courts01 Jul 2017Allowed
Kasturi Boipai Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 07 JH CK 0001
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 364(a) - Kidnapping or abducting in order to in
High Courts30 Jun 2017
The Divisional Manager Vs Lil Mohan Munda
Jharkhand High Court · (2017) 06 JH CK 0057
Arbitration and Conciliation Act, 1996, Section 15 - Termination of mandate and substitution of arbitrator
High Courts30 Jun 2017
Kamlesh Kumar Singh & Ors Vs Union of India & Ors
Jharkhand High Court · (2017) 06 JH CK 0044
Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 325, Section 149,
High Courts30 Jun 2017Allowed
Kamlesh Kumar Singh Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 06 JH CK 0043
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac
High Courts29 Jun 2017
Uma Shankar Vs Union of India & Ors
Jharkhand High Court · (2017) 06 JH CK 0059
High Courts29 Jun 2017
Janki Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0041
Indian Penal Code, 1860, Section 34, Section 304B - Acts done by several persons in furtherance of common intention - Dowry death