COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 482 of 1,479

High Courts22 Mar 2017

Shambhu Prasad Vs The State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0118

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 376,

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High Courts22 Mar 2017

S. Shubhankar Singha Vs The State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0107

Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 54, Section 53,

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High Courts22 Mar 2017

Rahul Kumar Das Vs The State of Jharkhand & others

Jharkhand High Court · (2017) 03 JH CK 0095

Code of Criminal Procedure, 1973, Section 468, Section 2N - Bar to taking cognizance after lapse of the period of limitationIndian Penal Code, 1860, S

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High Courts22 Mar 2017

Rabi Narayan Mukherjee Vs United Bank of India

Jharkhand High Court · (2017) 03 JH CK 0093

Indian Penal Code, 1860, Section 120B, Section 420, Section 34 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Acts done by

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High Courts22 Mar 2017

Baiju Kumar Soni Vs The State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0069

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

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High Courts22 Mar 2017Disposed

Baiju Bhuia, son of late Sukar Bhuia Vs The State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0068

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High Courts22 Mar 2017Allowed

Baijnath Yadav Vs Managing Director,Steel Authority of India Limited & Ors.

Jharkhand High Court · (2017) 03 JH CK 0067

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

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High Courts21 Mar 2017

Raju Saw & Ors Vs The State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0098

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High Courts21 Mar 2017

Rajeev Kumar Singh Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 03 JH CK 0096

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High Courts21 Mar 2017

Baijnath Yadav Vs Managing Director & Ors.

Jharkhand High Court · (2017) 03 JH CK 0066

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High Courts21 Mar 2017

Baijnath Prasad Snehi College of Education Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 03 JH CK 0065

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High Courts20 Mar 2017

Nagiya Devi Vs M/s. Bharat Coking Coal Limited through its ChairmancumManaging & Ors

Jharkhand High Court · (2017) 03 JH CK 0086

Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

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High Courts20 Mar 2017Dismissed

Arundhwaj Prasad Singh Vs State of Jharkhand through Secretary

Jharkhand High Court · (2017) 03 JH CK 0043

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High Courts18 Mar 2017

Ranjit Kumar Pramanik son of Sonaram Pramanik Vs Jharkhand Public Service Commission, through its Chairman, & Ors.

Jharkhand High Court · (2017) 03 JH CK 0102

Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935, Rule 2, Rule 3A(1) -Jharkhand Service Code, 2001, Rule 97, Rule 96

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High Courts18 Mar 2017

Babulal Vs Canara Bank, & Ors.

Jharkhand High Court · (2017) 03 JH CK 0062

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High Courts18 Mar 2017

Babu Lal Ram @ Purna Khurna Ram, S/o Jethu Ram Vs State of Jharkhand

Jharkhand High Court · (2017) 03 JH CK 0061

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft

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High Courts17 Mar 2017