High Courts13 Feb 2017Dismissed
Baneshwar Marandi Vs The State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 338 : (2017) 2 JCR 469
Penal Code, 1860 (IPC) - Section 147, Section 323, Section 448
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 493 of 1,479
High Courts13 Feb 2017Disposed Off
Sunil Oraon Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 377
Constitution of India, 1950 - Article 226
High Courts13 Feb 2017Disposed Off
Union of India Vs R.K. Thakur
Jharkhand High Court · (2017) 2 JLJR 282
Letters Patent Appeal Rules - Clause 10
High Courts12 Feb 2017
Mungi Yadav @ Mungeshwar Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0188
High Courts11 Feb 2017
Herman Ignasius Indwar Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0166
Mines and Minerals (Regulation and Development) Act, 1957, Section 15 - Power of State Governments to make rules in respect of minor minerals
High Courts10 Feb 2017
Vijendra Ganjhu @ Bijendra Ganjhu Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0222
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Sect
High Courts10 Feb 2017
Mohan Mahto Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0186
High Courts10 Feb 2017
Karuna Behra @ Karuna Behara Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0175
Constitution of India, Article 311(2) -Jharkhand Service Code, 2001, Rule 55
High Courts10 Feb 2017
Kanchan Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0174
Indian Penal Code, 1860, Section 420, Section 468, Section 467, Section 409, Section 34, Section 419,
High Courts10 Feb 2017
Kamlesh Kumar Choudhary @ Kamlesh Choudhary @ Kamlesh Chaudhary Vs The State of Jharkhand through ACB
Jharkhand High Court · (2017) 02 JH CK 0173
Constitution of India, Article 226, Article 311(2) - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Uni
High Courts10 Feb 2017
Kamil Khan & Anr Vs The State of Jharkhand & Anr
Jharkhand High Court · (2017) 02 JH CK 0172
High Courts10 Feb 2017
Hem Bahadur Limbu Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0165
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Feb 2017Allowed
Habil Topno Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0161
Indian Penal Code, 1860, Section 376 - Punishment for rapeEvidence Act, 1872, Section 114A - Presumption as to absence of consent in certain prosecutions for rape
High Courts10 Feb 2017Disposed
Dharmendra Kumar Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0151
Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts10 Feb 2017Dismissed
Dhaneshwar Nag @ Butru Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0150
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts10 Feb 2017Disposed
Desh Bandhu Gupta, Vs The State of Jharkhand, & Antr.,
Jharkhand High Court · (2017) 02 JH CK 0146
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Feb 2017Disposed
Atish Kumar Singh Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 02 JH CK 0140
Indian Penal Code, 1860, Section 120B, Section 364A - Punishment of criminal conspiracy - Kidnapping for ransom, etc
High Courts10 Feb 2017Disposed
Arjun Thakur Vs The State of Bihar
Jharkhand High Court · (2017) 02 JH CK 0124
High Courts10 Feb 2017Allowed
Abir Chakraborty Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0109
Indian Penal Code, 1860, Section 376 - Punishment for rapeEvidence Act, 1872, Section 114A - Presumption as to absence of consent in certain prosecutions for rape
High Courts10 Feb 2017Dismissed
Ashok Kumar Purbe @ Ashok Kumar Purve Vs State of Jharkhand
Jharkhand High Court · (2017) 2 ECrC 186 : (2017) 2 JCR 205 : (2017) 2 JLJR 319
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 409, Section 420, Section 467, Section 468, Section 471