COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 491 of 1,479

High Courts16 Feb 2017

Raja Ravi Shekhar @ Kai @ Ravi Shekhar Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0198

Indian Penal Code, 1860, Section 324, Section 323, Section 341 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishm

Read judgment

High Courts16 Feb 2017

Raj Kumar Tanti Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0197

Jharkhand Crime Control Act, 2002, Section 3, Section 3(3)(a)

Read judgment

High Courts16 Feb 2017Dismissed

Arvindpuri Goswami Vs State of Bihar

Jharkhand High Court · (2017) 02 JH CK 0134

Read judgment

High Courts16 Feb 2017Disposed

Abhay Mohan Sahay Vs The State of Jharkhand through ACB

Jharkhand High Court · (2017) 02 JH CK 0105

Indian Penal Code, 1860, Section 34, Section 379, Section 323, Section 384 - Acts done by several persons in furtherance of common intention - Punishme

Read judgment

High Courts16 Feb 2017

AJAY RAM Vs STATE OF JHARKHAND & ORS.

Jharkhand High Court · (2017) 02 JH CK 0100

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing

Read judgment

High Courts16 Feb 2017Dismissed

Ajay Bhan Singh, S/o Late Vikramaditya Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0098

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 201 - Punishm

Read judgment

High Courts16 Feb 2017Allowed

Sunil Anand Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 340 : (2017) 2 JCR 471 : (2017) 2 JLJR 345

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 153A, Section 153C, Section 188, Section 290, Section 295A, Section 34, Section 420

Read judgment

High Courts16 Feb 2017Disposed Off

Amit Ranjan Vs State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 285 : (2017) 2 JCR 452

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A

Read judgment

High Courts16 Feb 2017Dismissed

Gour Chandra Mandal Vs Union of India

Jharkhand High Court · (2017) 1 JLJR 696

Central Civil Services (Pension) Rules, 1972 - Rule 8

Read judgment

High Courts16 Feb 2017Dismissed

Janki Mahto Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 612

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 324Probation of Offenders Act, 1958 - Section 4

Read judgment

High Courts16 Feb 2017Allowed

Jasbir Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 656 : (2017) 2 ECrC 610

Constitution of India, 1950 - Article 226Jharkhand Control of Crimes Act, 2002 - Section 2(d), Section 3, Section 6

Read judgment

High Courts15 Feb 2017

Shah Nawaz Ahmad Khan Vs The State of Jharkhand & Anr.

Jharkhand High Court · (2017) 02 JH CK 0216

Read judgment

High Courts15 Feb 2017

Manoj Kumar Chandra Vs State of Jharkhand and another.

Jharkhand High Court · (2017) 02 JH CK 0181

Railways Act, 1989, Section 123(c)(2), Section 124(a) - Definitions - Extent of liability

Read judgment

High Courts15 Feb 2017

Jasbir Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0168

Hindu Marriage Act, 1955, Section 9, Section 13(1)(i-a) - Restitution of conjugal rights - Divorce

Read judgment

High Courts15 Feb 2017

Devesh Chandra Srivastava Vs Bharat Sanchar Nigam Ltd.

Jharkhand High Court · (2017) 02 JH CK 0148

Read judgment

High Courts15 Feb 2017Disposed

Arun Prajapati, son of Shobhi Prajapati Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0130

Read judgment

High Courts15 Feb 2017

Arun Kumar Pathak Vs The Registrar, Central Administrative Tribunal

Jharkhand High Court · (2017) 02 JH CK 0129

Indian Penal Code, 1860, Section 34, Section 379, Section 411, Section 461 - Acts done by several persons in furtherance of common intention - Punishme

Read judgment

High Courts15 Feb 2017Dismissed

Shivesh Kumar Jha Vs Minu Jha @ Golden

Jharkhand High Court · (2017) 172 AIC 729

Hindu Marriage Act, 1955 - Section 13(1)(i-a)

Read judgment

High Courts14 Feb 2017

Sunishar Murmu Vs State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0219

Motor Vehicle Act, 1988, Section 145, Section 279, Section 304A, Section 166, Section 140, Section 168

Read judgment

High Courts14 Feb 2017

Savitri Devi Vs State of Jharkhand & Ors

Jharkhand High Court · (2017) 02 JH CK 0214

Read judgment