High Courts11 May 2017
Chandreshwar Prasad Vs Kumari
Jharkhand High Court · (2017) 05 JH CK 0018
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 120B, Section
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Jharkhand High Court judgments
29,567 judgments · page 475 of 1,479
High Courts10 May 2017
Sikndra Nawaz Khan Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 05 JH CK 0047
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltySpecial Marriage Act, 1954, Section 4, Sectio
High Courts10 May 2017Allowed
Chintu Mandal Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0020
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts10 May 2017Dismissed
Charan Pal Singh Vs The Steel Authority of India Limited (SAIL)
Jharkhand High Court · (2017) 05 JH CK 0019
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 147,
High Courts09 May 2017Allowed
Urmila Devi Gadhyan, District Vs Jharkhand Urja Vikas Nigam Limited
Jharkhand High Court · (2017) 05 JH CK 0057
Code of Civil Procedure, 1908, Order 22Rule 3, Order 22Rule 2 -Limitation Act, 1963, Section 3, Section 5
High Courts09 May 2017Dismissed
Upendra Kumar Singh Vs The Union of India
Jharkhand High Court · (2017) 05 JH CK 0056
Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in certain cases on the principle of no fault
High Courts09 May 2017Disposed
Canara Bank through its Branch Manager Vs Employees State Insurance Corporation
Jharkhand High Court · (2017) 05 JH CK 0015
High Courts08 May 2017Dismissed
Uday Shankar Sahay Vs State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0054
Indian Penal Code, 1860, Section 278, Section 304(A) - Making atmosphere noxious to health - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 19
High Courts08 May 2017
Md. Asif Eqbal, son of late Md. Shafique Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0042
Constitution of India, Article 309, Article 311, Article 24 - Recruitment and conditions of service of persons serving the Union or a State - Dismissal, removal or reductio
High Courts08 May 2017Disposed
Chandan Chaubey @ Chandan Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0017
High Courts08 May 2017Allowed
Chakravarti Nath Sahu Vs The State of Jharkhand & and another
Jharkhand High Court · (2017) 05 JH CK 0016
Constitution of India, Article 19(1)(g) - Protection of certain rights regarding freedom of speech, etc
High Courts08 May 2017Disposed
Budhuwa Tirkey Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0014
High Courts06 May 2017
Pappu Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0044
High Courts05 May 2017
The New India Assurance Company Ltd. Vs Smt. Shanto Bala Devi
Jharkhand High Court · (2017) 05 JH CK 0053
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts05 May 2017Allowed
Sidheshwar Singh Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 05 JH CK 0046
National Highways Act, 1956, Section 3A(1), Section 3A(1), Section 3C, Section 3C, Section 3A(3), Section 3A(3), <
High Courts05 May 2017
Budhu Oraon Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0013
Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860,
High Courts05 May 2017
Budhram Lohra Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0011
High Courts05 May 2017
Brindawan Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0010
High Courts05 May 2017
Branch Manager,the New India Assurance Company Limited Vs Sushanti Minz & Ors.
Jharkhand High Court · (2017) 05 JH CK 0009
Code of Criminal Procedure, 1973, Section 173(2), Section 82, Section 83 - Report of police officer on completion of Investigation - Proclamation for person absconding - Att
High Courts05 May 2017
Branch Manager Vs Sunita Devi, & Ors.
Jharkhand High Court · (2017) 05 JH CK 0008
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Sect