High Courts04 May 2017
Sunil Kachap @ Sunil Kachhap Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0050
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by police
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Jharkhand High Court judgments
29,567 judgments · page 476 of 1,479
High Courts04 May 2017
Simant Kumar Singh, S/o- Sri Haradhan Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0048
Code of Civil Procedure, 1908, Order 5Rule 20 -Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in
High Courts03 May 2017
Bramhpado Gorai Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 05 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 Courts02 May 2017Allowed
Brahma Nath Sharma son of Late Ganpati Sharma Vs State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0006
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 307 - Punishment for murder - Causing disappearance of evidence of offence or gi
High Courts02 May 2017
Birendra Kumar Sinha Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0005
Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts02 May 2017
Birendra Chouhan @ Birendra Kumar Chouhan Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0003
Code of Criminal Procedure, 1973, Section 439, Section 440 - Special powers of High Court or Court of Session regarding bail - Amount of bond and reduction thereofIndian P
High Courts01 May 2017
Birendra Kumar Barnwal Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0004
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionArms Act, 1959,
High Courts01 May 2017Dismissed
Bipin Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 05 JH CK 0001
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
High Courts28 Apr 2017
Trilochan Pandey, & Antr. Vs The State of Jharkhand
Jharkhand High Court · (2016) 3 FFLT 266
Dentists Act, 1948, Section 5, Section 3(d), Section 3(c)(a) -Jharkhand Universities Act, 2000, Section 57A
High Courts28 Apr 2017
Rajesh Dubey @ Rajesh Kumar Dubey Vs State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0074
Constitution of India, Article 14, Article 15, Article 29(2), Article 16(1) - Appointment of Commission to inquire into and report on the administration o
High Courts28 Apr 2017Disposed
Binod Nayak @ Binand Nayak @ Vinod Nayak Vs State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0053
High Courts28 Apr 2017Disposed
Binod Kumar Yadav & Ors. Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 04 JH CK 0051
Jharkhand Service Code, 2001, Rule 73
High Courts27 Apr 2017Allowed
Binod Kumar Yadav & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0052
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Sectio
High Courts27 Apr 2017Allowed
Binod Kumar Singh & Ors Vs Sidhu Kanhu Murmu University & Ors
Jharkhand High Court · (2017) 04 JH CK 0050
Indian Penal Code, 1860, Section 34, Section 353, Section 504, Section 341, Section 387 - Acts done by several persons in furthera
High Courts26 Apr 2017
Smt. Prabha Bhaduri Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0087
High Courts26 Apr 2017
Ramnath Samant Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 04 JH CK 0081
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 34 - Punishmen
High Courts26 Apr 2017
Ramesh Murmu Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0079
High Courts26 Apr 2017
Raju Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 04 JH CK 0075
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts26 Apr 2017
Prem Sao @ Prem & ors. Vs The State of Jharkhand & anr.
Jharkhand High Court · (2017) 04 JH CK 0070
Rajendra Institute of Medical Science Act, 2002, Section 32
High Courts26 Apr 2017Disposed
Binod Kumar Mandal Vs The State of Jharkhand, &Ors.
Jharkhand High Court · (2017) 04 JH CK 0049