High Courts10 Feb 2017Allowed
Misan Sk. Vs State of Jharkhand
Jharkhand High Court · (2017) 172 AIC 724 : (2017) 2 AIRJharR 427 : (2017) CriLJ 2538 : (2017) 2 ECrC 193 : (2017) 2 JBCJ 1 : (2017) 2 JCR 211
Penal Code, 1860 (IPC) - Section 376
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Jharkhand High Court judgments
29,567 judgments · page 494 of 1,479
High Courts10 Feb 2017Disposed Off
Maku Soren Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 371
High Courts10 Feb 2017Dismissed
Prahlad Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JLJR 326
Constitution of India, 1950 - Article 226
High Courts10 Feb 2017Dismissed
Most. Sabeyani Lugun Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 324
Constitution of India, 1950 - Article 226
High Courts09 Feb 2017Allowed
Sabita Devi, & Antr Vs Bihar State Food and Civil Supplies Corporation Limited , & ors.
Jharkhand High Court · (2017) 02 JH CK 0209
High Courts09 Feb 2017
Prema Nand Pandit, S/o Late Shyam Lal Pandit Vs Bharat Sanchar Nigam Limited
Jharkhand High Court · (2017) 02 JH CK 0194
High Courts09 Feb 2017
Lalita Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0179
Indian Penal Code, 1860, Sections 498(A) -Dowry Prohibition Act, 1961, Section 4 - Penalty for demanding dowry
High Courts09 Feb 2017
Laddan Shah, son of Smail Shah @ Shamu Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0177
High Courts09 Feb 2017
Devan Yadav Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0147
Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 6, Section 6 -Jharkhand High Court Rules, 2001, - Rule 174, Rule 175
High Courts09 Feb 2017Dismissed
Arjun Prasad Vs State of Jharkhand & Ors
Jharkhand High Court · (2017) 02 JH CK 0123
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts09 Feb 2017
Anuj Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0119
Indian Penal Code, 1860, Section 420, Section 468, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valu
High Courts09 Feb 2017Dismissed
Charan Pal Singh Vs The Steel Authority of India Limited (SAIL)
Jharkhand High Court · (2017) 2 JCR 330
Constitution of India, 1950 - Article 226
High Courts09 Feb 2017Allowed
Raj Kumar Oraon Vs State of Bihar
Jharkhand High Court · (2017) 172 AIC 732 : (2017) 2 ECrC 568 : (2017) 2 JBCJ 552 : (2017) 2 JLJR 309
Penal Code, 1860 (IPC) - Section 216, Section 396
High Courts09 Feb 2017Disposed Off
Ranjit Kumar Jaiswal Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 349
Constitution of India, 1950 - Article 226, Article 227
High Courts09 Feb 2017Dismissed
Durga Ram Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JBCJ 407
Constitution of India, 1950 - Article 226
High Courts08 Feb 2017
Pankaj Srivastava Vs Anjana Srivastava
Jharkhand High Court · (2017) 02 JH CK 0191
Constitution of India, Article 226 -Jharkhand Police Manual, Rule 852
High Courts08 Feb 2017
Gopal Choudhary @ Antina, son of Ram Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0160
High Courts08 Feb 2017
Dr. Vijay Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0155
High Courts08 Feb 2017Dismissed
Dhullu Mahato Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0153