High Courts08 Feb 2017Disposed
Arbind Mishra, son of Late Ishwar Mishra Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0121
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 495 of 1,479
High Courts08 Feb 2017
Anupama Dcosta, wife of Gerald Claudius Vs State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0120
Indian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts08 Feb 2017
Abdur Raheem Ansari Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2017) 02 JH CK 0102
Indian Penal Code, 1860, Section 379, Section 406, Section 417 - Punishment for theft - Punishment for Criminal breach of trust - Punishment for cheating
High Courts08 Feb 2017Dismissed
Mazhar Imam Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 665
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts08 Feb 2017Allowed
Param Hans Jha Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 666
Bihar Pension Rules, 1950 - Rule 43(b)
High Courts08 Feb 2017Dismissed
Dr. Hemant Narayan Ray Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JLJR 679
Rajendra Institute of Medical Sciences Act, 2002 - Section 6Rajendra Institute of Medical Sciences Regulations, 2014 - Regulation 32, Regulation 33
High Courts08 Feb 2017Dismissed
Afgani Mian Vs State of Bihar
Jharkhand High Court · (2017) 2 JBCJ 381
Penal Code, 1860 (IPC) - Section 323, Section 380, Section 498A
High Courts07 Feb 2017
Vikas Vidyalaya, Neori, Ranchi Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0223
Constitution of India, Article 14, Article 14, Article 21, Article 21, Article 19(1)(g), Article 19(1)(g),
High Courts07 Feb 2017
Sajid Hussain Vs The Union of India & others
Jharkhand High Court · (2017) 02 JH CK 0211
Indian Penal Code, 1860, Section 279, Section 304A, Section 338 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act enda
High Courts07 Feb 2017
Rani Devi Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0206
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts07 Feb 2017Allowed
Haring Nath Dwivedi Vs State of Jharkhand & Ors
Jharkhand High Court · (2017) 02 JH CK 0164
Constitution of India, Article 226 -Bihar Public Land Encroachment Act, 1956, Section 6(1)(c)
High Courts07 Feb 2017Dismissed
Ankura Gope @ Dudi Gope Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0118
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 34,
High Courts07 Feb 2017Dismissed
Nita Singh, Vs State of Jharkhand
Jharkhand High Court · (2017) 2 JCR 698
Constitution of India, 1950 - Article 226
High Courts06 Feb 2017
Smt. Guria Sinha Vs The State of Jharkhand & Ors
Jharkhand High Court · (2017) 02 JH CK 0217
High Courts06 Feb 2017
Ramchandra Yadav Vs The State of Jharkhand & Ors.
Jharkhand High Court · (2017) 02 JH CK 0204
Arbitration and Conciliation Act, 1996, Section 11(6) - Appointment of arbitrators
High Courts06 Feb 2017
Rakesh Kumar son of Bishun Saw @ Bishnu Saw Vs The Union of India, Narcotics Control Bureau
Jharkhand High Court · (2017) 02 JH CK 0202
Indian Forest Act, 1927, Section 33 - Penalties for acts in contravention of notification under section 30 or of rules under section 32
High Courts06 Feb 2017
Pradeep Kumar Chaurasia Vs Saroj Kumar & Ors.
Jharkhand High Court · (2017) 02 JH CK 0192
Jharkhand Value Added Tax Act, 2005, Section 46
High Courts06 Feb 2017
Md. Jarjis Sk. @ Md. Jarjis Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0183
Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 302,
High Courts06 Feb 2017Allowed
Dhiraj Tiwary Vs The State of Jharkhand
Jharkhand High Court · (2017) 02 JH CK 0152
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts06 Feb 2017Disposed
Abhilasha, & Ors. Vs Union of India, & Ors.
Jharkhand High Court · (2017) 02 JH CK 0108