COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 479 of 1,479

High Courts11 Apr 2017

Pradeep Singh @ Pradeep Singh Matharu & Ors. Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0069

Code of Criminal Procedure, 1973, Section 437, Section 438, Section 439, Section 436, Section 441 - When bail may be taken in cas

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High Courts11 Apr 2017

National Insurance Co. Ltd Vs Tulsi Bannerjee & Ors

Jharkhand High Court · (2017) 04 JH CK 0065

Indian Penal Code, 1860, Section 34, Section 498-A - Acts done by several persons in furtherance of common intentionHindu Marriage Act, 1955, Sectio

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High Courts11 Apr 2017

Md. Badruddin Vs State Bank of India through its Chairman, & Ors.

Jharkhand High Court · (2017) 04 JH CK 0057

Indian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts11 Apr 2017Dismissed

Bibhuti Bhushan Sharma S/o late Kedarnath Sharma Vs State of Jharkhand & Anr

Jharkhand High Court · (2017) 04 JH CK 0032

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High Courts11 Apr 2017Disposed

Bhuneshwar Mandal Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0029

Bihar Reorganization Act, 2000, Section 72, Section 72(3)

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High Courts11 Apr 2017Dismissed

Loknath Prasad Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 528

Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 441, Section 442, Section 446A

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High Courts11 Apr 2017Dismissed

Dhananjay Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JBCJ 479

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High Courts11 Apr 2017Allowed

Ramesh Murmu Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 796 : (2017) 2 JBCJ 473

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 190

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High Courts11 Apr 2017Allowed

Arjun Thakur Vs State of Bihar

Jharkhand High Court · (2017) 2 AIRJharR 548 : (2017) 2 JBCJ 476

Penal Code, 1860 (IPC) - Section 302

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High Courts10 Apr 2017

The Employees Provident Fund Organization, Vs Dinesh Kumar Pandey

Jharkhand High Court · (2017) 04 JH CK 0092

Indian Penal Code, 1860, Section 324, Section 323 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt

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High Courts10 Apr 2017Disposed

Bhusan Das Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts10 Apr 2017Dismissed

Bhuneshwar Prasad Yadav, & Antr. Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0030

Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights

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High Courts10 Apr 2017Disposed Off

Archana Sharma Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JBCJ 470

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 11

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High Courts09 Apr 2017

Yoganand Patralekh Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0099

Bihar NonGovernment Secondary Schools (Taking Over of Management and Control) Act, 1981, Section 4, Section 3 (3)

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High Courts08 Apr 2017

Abdul Rahim @ Fagu Mian Vs The State of Jharkhand

Jharkhand High Court · (2017) 04 JH CK 0018

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Secti

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High Courts07 Apr 2017Disposed

Sunil Kumar Gupta son of late Ram Babu Gupta Vs Union of India through the Central Bureau

Jharkhand High Court · (2017) 04 JH CK 0089

Contract Labour (Regulation and Abolition) Act, 1970, Section 10, Section 10(1), Section 10(2) - Prohibition of employment of contract labour - Prohibition of employment of c

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High Courts07 Apr 2017