High Courts12 Jun 2017Disposed
Giribala Devi Vs Central Coalfields Limited
Jharkhand High Court · (2017) 06 JH CK 0011
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 473 of 1,479
High Courts12 Jun 2017Disposed
Ghulam Mustafa Ansari @ Gulam Mustafa Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0010
High Courts09 Jun 2017
Ganga Bhattacharya Vs Chandra Shekhar
Jharkhand High Court · (2017) 06 JH CK 0006
Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 149, Section 143, Section 341,
High Courts09 Jun 2017
EXIDE INDUSTRIES LIMITED Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0001
High Courts08 Jun 2017
Garima Chokhani Vs Sajeev Chokhani
Jharkhand High Court · (2017) 06 JH CK 0007
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Se
High Courts07 Jun 2017Allowed
Union of India Vs M/s. Tiwary Electricals & Engineering Works,
Jharkhand High Court · (2017) 06 JH CK 0060
Bihar Hindu Religious Trusts Act, 1950, Section 44, Section 2(d), Section 2(p), Section 2(l), Section 28(g), Section 28(j)
High Courts07 Jun 2017
Saleshwar Munda Vs State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 06 JH CK 0052
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts07 Jun 2017
Ranjit Kumar Lal @ Ranjeet Kumar Lal Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0051
Code of Criminal Procedure, 1973, Section 273 - Evidence to be taken In presence of accusedIndian Penal Code, 1860, Section 302, Section 34 - Punis
High Courts07 Jun 2017
Prem Ful Kumari Vs Central Coalfields Limited & Ors.
Jharkhand High Court · (2017) 06 JH CK 0050
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 304 B - Acts done by sev
High Courts07 Jun 2017Allowed
Gautam Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0009
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Se
High Courts07 Jun 2017
Gaus Md. Ansari, son of Late Amruddin Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0008
High Courts05 Jun 2017
Ganesh Godsora Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0005
Indian Penal Code, 1860, Section 147, Section 379, Section 307, Section 323, Section 148, Section 506,
High Courts05 Jun 2017
Fuljharo Devi, W/o late Bhuneshwar Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0004
Prevention of Corruption Act, 1988, Section 7, Section 13(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public se
High Courts05 Jun 2017
Fagu Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 06 JH CK 0002
Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 325, Section 341 - Acts done by several persons in furthera
High Courts26 May 2017Disposed
Dr. Arun Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0041
High Courts26 May 2017Disposed
Dr. Amitabh Kumar Vs Union of India & Ors
Jharkhand High Court · (2017) 05 JH CK 0040
High Courts25 May 2017
Dr. Abhay Prakash Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0039
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A, Se
High Courts25 May 2017
Dr. Abdul Quayum Khan & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0038
High Courts25 May 2017
Doman Sao Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2017) 05 JH CK 0037