High Courts29 Jun 2017
Jamadar Ray Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0038
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 471 of 1,479
High Courts29 Jun 2017
Jalsaria Hadin W/o late Hira Lal Hadi Vs The Jh-Mineral Area Development Authority
Jharkhand High Court · (2017) 06 JH CK 0037
Code of Criminal Procedure, 1973, Section 156(3), Section 438(2) - Police officers power to Investigate cognizable case - Direction for grant of bail to person apprehending arrest
High Courts28 Jun 2017
Jasoda Devi, W/o Late Lakhan Mistri Vs Ram Yash Singh, S/o Sri Shiv Narayan Singh,
Jharkhand High Court · (2017) 06 JH CK 0042
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts28 Jun 2017Allowed
Jan Jagran Kendra Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0040
Prevention of Corruption Act, 1947, Section 7, Section 13(2), Section 13(1)(d) - Accused person to be competent witness
High Courts28 Jun 2017Dismissed
Jamuna Harijan Vs Central Coalfiled Ltd
Jharkhand High Court · (2017) 06 JH CK 0039
High Courts22 Jun 2017
Jainandan Mahtha S/o Late Bardilal Mahtha Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0036
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect
High Courts22 Jun 2017
Jai Kishore Sah & Ors. Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 06 JH CK 0035
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts22 Jun 2017
Jagdish Sao son of Tejlal Saw Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0033
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts22 Jun 2017
Jagdish Prasad Vs Union of India through General Manager
Jharkhand High Court · (2017) 06 JH CK 0031
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
High Courts21 Jun 2017
M/s. Hari Om Traders Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 06 JH CK 0048
Indian Penal Code, 1860, Section 120B, Section 420, Section 379, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing
High Courts21 Jun 2017Allowed
M/S. NATIONAL PRINTERS Vs The State of Jharkhand, & Ors.,
Jharkhand High Court · (2017) 06 JH CK 0047
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal
High Courts21 Jun 2017Allowed
M/s Tata Motors Ltd. Vs Madumala Gabrial
Jharkhand High Court · (2017) 06 JH CK 0046
Indian Penal Code, 1860, Section 120B, Section 420, Section 379, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing
High Courts21 Jun 2017Allowed
M/s Kumar Enterprises Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0045
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal
High Courts21 Jun 2017
Jahangir Sk @ Md. Jahangir Vs State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0034
High Courts21 Jun 2017
Jagdish Prasad Vs Union of India through General Manager, Telecom & Ors.
Jharkhand High Court · (2017) 06 JH CK 0032
Indian Penal Code, 1860, Section 147, Section 379, Section 307, Section 323, Section 148, Section 342,
High Courts21 Jun 2017
Jagdish Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0030
Indian Penal Code, 1860, Section 498A -Dowry Prohibition Act, Section 3, Section 4
High Courts21 Jun 2017
Jagdeo Koeri & Ors. Vs Mahabir Koeri & Ors.
Jharkhand High Court · (2017) 06 JH CK 0029
Code of Civil Procedure, 1908, Order 41Rule 5 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts20 Jun 2017
The State of Jharkhand Vs Kailash Sao
Jharkhand High Court · (2017) 06 JH CK 0058
Indian Penal Code, 1860, Section 287 - Negligent conduct with respect to machinery
High Courts20 Jun 2017
Surya Kant Munda, son of Jagarnath Munda Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0056
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts20 Jun 2017Allowed
Ishwari Saw Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0028
Indian Penal Code, 1860, Section 302, Section 149 - Punishment for murder - Every member of unlawful assembly guilty of offence committed in prosecution of common object