High Courts02 Mar 2017
Romi Kumar Paswan @ Dikol. Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0105
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 419, Section 120-B - Cheating and dishonestly inducing
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Jharkhand High Court judgments
29,567 judgments · page 486 of 1,479
High Courts02 Mar 2017
Mithilesh Thakur Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0082
Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processIndian Penal Code, 1860, Section 114, Section 323,
High Courts02 Mar 2017Allowed
Ashok Kumar Purbe Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0046
Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 148, Section 149 - Punishment for murder - Causing disappea
High Courts02 Mar 2017Dismissed
Ashok Kumar Mehta Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 03 JH CK 0044
Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 326, Section 342, Section 341 - Punish
High Courts02 Mar 2017Disposed Off
Suresh Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 298
Penal Code, 1860 (IPC) - Section 419, Section 420, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
High Courts02 Mar 2017Dismissed
Chandra Nath Sahu Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 AIRJharR 295 : (2017) 2 JBCJ 265
Chotanagpur Tenancy Act, 1908 - Section 71-A
High Courts02 Mar 2017Disposed off
Sunil Bhagat @ Sunil Gupta Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 465 : (2017) 2 JCR 446 : (2017) 2 JLJR 467
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 482
High Courts02 Mar 2017Dismissed
Anwar Hussain Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 265
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 34, Section 366, Section 498A
High Courts02 Mar 2017Disposed Off
Jharkhand Rajya Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 412 : (2017) 2 JLJR 243
Jharkhand Panchayat Sachiv (Niyukti Sewashart Evam Kartavya) Niyamawali, 2002 - Rule 5
High Courts02 Mar 2017Dismissed
Ratan Kumar Choubey Vs Union of India
Jharkhand High Court · (2017) 2 JBCJ 286 : (2017) 2 JCR 706 : (2017) 2 JLJR 592
Constitution of India, 1950 - Article 226
High Courts01 Mar 2017
Saroj Devi & Ors Vs Niranjan Baraik & Anr
Jharkhand High Court · (2017) 03 JH CK 0111
Code of Criminal Procedure, 1973, Section 437(6) - When bail may be taken in case of non-bailable offence
High Courts01 Mar 2017
Manohar Tiwary, & Ors. Vs M/s Bharat Coking Coal Limited, & Ors.
Jharkhand High Court · (2017) 03 JH CK 0081
Immoral Traffic (Prevention) Act, 1956, Section 3, Section 4, Section 15, Section 13, Section 5, Section 7,
High Courts01 Mar 2017Allowed
Ashok Kumar Nonia Vs Bharat Coking Coal Limited, Anr.
Jharkhand High Court · (2017) 03 JH CK 0045
High Courts01 Mar 2017Disposed
Abhay Ghosh @ Abhoy Ghosh Vs The State of Jharkhand
Jharkhand High Court · (2017) 03 JH CK 0042
High Courts01 Mar 2017Dismissed
Dinesh Lal Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 419 : (2017) 2 JCR 433 : (2017) 2 JLJR 602
Penal Code, 1860 (IPC) - Section 409, Section 420
High Courts01 Mar 2017Dismissed
Babul Mishra Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 128
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 406, Section 494, Section 498A
High Courts01 Mar 2017Disposed Off
Sathi Ghosh Vs The State of Jharkhand
Jharkhand High Court · (2017) 173 AIC 769 : (2017) 2 ECrC 453 : (2017) 2 JCR 442 : (2017) 2 JLJR 124
Penal Code, 1860 (IPC) - Section 304A
High Courts01 Mar 2017Disposed Off
R. S. Sharma Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 442 : (2017) 2 JCR 441 : (2017) 2 JLJR 123
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 504
High Courts01 Mar 2017Allowed
Ashok Kumar Ghosh Vs The State of Bihar
Jharkhand High Court · (2017) 2 ECrC 476 : (2017) 2 JCR 450 : (2017) 2 JLJR 120
Prevention of Food Adulteration Act, 1954 - Section 13, Section 16(1)(a)(i)
High Courts01 Mar 2017Dismissed
Nandlal Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 421 : (2017) 2 JCR 435
Forest Act, 1927 - Section 33