High Courts23 Feb 2017
Rajeev Murmu Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0199
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Jharkhand High Court judgments
29,567 judgments · page 489 of 1,479
High Courts23 Feb 2017
Mohan Mahto, & Ors. Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 02 JH CK 0187
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 120(b) - Cheating and dishonestly inducing d
High Courts23 Feb 2017
Mehendi Ansari @ Mahendi Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0185
Central Industrial Security Force Rules, 1969, Rule 34(6)
High Courts23 Feb 2017Allowed
Asha Kunwar and ors. Vs The Union of India, through the General Manager
Jharkhand High Court · (2017) 02 JH CK 0136
Code of Criminal Procedure, 1973, Section 319, Section 319 (1) - Power to proceed against other persons appearing to be guilty of offence - Power to proceed against other persons appearing to
High Courts23 Feb 2017Disposed
Aruneshwar Verma Vs The State of Jharkhand & ors.
Jharkhand High Court · (2017) 02 JH CK 0132
High Courts23 Feb 2017Allowed
Talewar Murmu Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 287 : (2017) 2 JCR 454 : (2017) 2 JLJR 25
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)
High Courts23 Feb 2017Allowed
Prince Khan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 350 : (2017) 2 JLJR 27
Jharkhand Control of Crimes Act, 2002 - Section 12, Section 20
High Courts23 Feb 2017Allowed
Sahdeo Mehta Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 331 : (2017) 2 JCR 465 : (2017) 2 JLJR 31
Criminal Procedure Code, 1973 (CrPC) - Section 319Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B
High Courts23 Feb 2017Allowed
Bhuneshwar Bediya son of Jitlal Bediya Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 312 : (2017) 2 JCR 460 : (2017) 2 JLJR 38
Bihar Minor Mineral Concession Rules, 1972 - Rule 40(1), Rule 41
High Courts23 Feb 2017Dismissed
Ganesh Ravani Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 690 : (2017) 2 JLJR 40
High Courts23 Feb 2017Disposed Off
Gautam Jain Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 548 : (2017) 2 JLJR 298
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 420, Section 467, Section 504
High Courts23 Feb 2017Allowed
Intekhab Khan Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 363 : (2017) 2 JLJR 280
High Courts22 Feb 2017Disposed Off
Rajesh Ganjhu Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 110
Arms Act, 1959 - Section 25(I-B)Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 307
High Courts22 Feb 2017Allowed
Ram Janam Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 37
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420, Section 465, Section 468, Section 471
High Courts22 Feb 2017Dismissed
Tileshwar Mahto Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 406 : (2017) 2 JLJR 295
Penal Code, 1860 (IPC) - Section 143, Section 379
High Courts22 Feb 2017Dismissed
Birbal Mandal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 356
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 498A
High Courts22 Feb 2017Allowed
Ganga Sahu Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 314 : (2017) 2 JLJR 292
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts21 Feb 2017Dismissed
Ashish Agarwal Vs The State of Jharkhand, & Ors.
Jharkhand High Court · (2017) 02 JH CK 0138
High Courts20 Feb 2017Dismissed
Saddam Ansari, son of Md. Samsamul Haque Ansari Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0210
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts20 Feb 2017
Pankaj Agarwal Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0190
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or lo