High Courts11 Apr 2016Disposed Off
Md. Eqbal Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 702
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 562 of 1,479
High Courts11 Apr 2016Allowed
Anjan Ekka Vs State of Jharkhand
Jharkhand High Court · (2016) 163 AIC 277 : (2016) 3 AIRJharR 188 : (2016) 3 ECrC 161
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12Penal Code, 1860 (IPC) - Section 376(g)
High Courts11 Apr 2016Allowed
Jharkhand Tourism Development Corporation Limited Vs Black Commandose
Jharkhand High Court · (2016) 4 AIRJharR 463 : (2016) 3 JBCJ 273 : (2016) 4 JCR 398 : (2016) 3 JLJR 136
High Courts11 Apr 2016Dismissed
Duti Munda - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 862 : (2016) 4 JBCJ 522 : (2016) 4 JLJR 283
Penal Code, 1860 (IPC) - Section 302
High Courts08 Apr 2016Disposed Off
Anup Kumar Singh Vs Union of India
Jharkhand High Court · (2016) 3 JBCJ 542 : (2016) 3 JCR 438
High Courts07 Apr 2016Allowed
Sheela Karua Vs Union of India
Jharkhand High Court · (2016) AAC 2478 : (2017) 169 AIC 410 : (2016) 4 AIRJharR 77 : (2017) 1 JBCJ 624 : (2016) 4 JCR 65 : (2016) 3 JLJR 35
Railways Act, 1989 — Section 124A, 2(29)
High Courts07 Apr 2016Partly Allowed
Chandan Marandi Vs State of Jharkhand
Jharkhand High Court · (2016) 162 AIC 563 : (2016) 4 AIRJharR 467 : (2016) 3 JBCJ 172 : (2016) 4 JCR 400 : (2016) 3 JLJR 530
Penal Code, 1860 (IPC) - Section 302, 376
High Courts07 Apr 2016Allowed
Ranchi Dharmasala Trust Vs State of Jharkhand and others
Jharkhand High Court · (2016) 162 AIC 762 : (2016) 4 JBCJ 604 : (2016) 3 JCR 1 : (2016) 2 JLJR 635
Constitution of India, 1950 - Article 226
High Courts07 Apr 2016Dismissed
Gopal Amat son of Rajendra Amat, resident of Village Turmunda, P.S. - Manoharpur, District - Singhbhum - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 777 : (2016) 4 ECrC 351
Penal Code, 1860 (IPC) - Section 302
High Courts07 Apr 2016Dismissed
Towfik Ahmad Khan Vs The State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 698 : (2016) 3 JCR 351 : (2016) 3 JLJR 52
High Courts07 Apr 2016Allowed
Tirupati Cement Products, New Delhi Vs State of Jharkhand & Others
Jharkhand High Court · (2016) 2 AIRJharR 751 : (2016) 2 JCR 620
Constitution of India, 1950 - Article 226
High Courts07 Apr 2016Disposed Off
Krishna Devi @ Prema Devi Sharma Vs Vijay Sharma
Jharkhand High Court · (2016) 165 AIC 318 : (2016) 3 JCR 14
Civil Procedure Code, 1908 (CPC) - Section 94(3)
High Courts07 Apr 2016Dismissed
Ashutosh Jha @ Bodhan Jha and Others Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 AIRJharR 555 : (2016) 2 ECrC 722
Criminal Procedure Code, 1973 (CrPC) — Section 228
High Courts06 Apr 2016Dismissed
Jagdish Raut and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2016) 04 JH CK 0061
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts06 Apr 2016Dismissed
Mohini Devi Vs State of Jharkhand
Jharkhand High Court · (2016) 163 AIC 281 : (2016) 3 ECrC 125
Penal Code, 1860 (IPC) - Section 302, 34
High Courts06 Apr 2016Allowed
Krishna Kant Dubey Vs State of Jharkhand
Jharkhand High Court · (2016) 3 ECrC 123
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304B
High Courts06 Apr 2016Allowed
Court on its Own Motion Vs State of Jharkhand and others
Jharkhand High Court · (2016) 2 AIRJharR 764
Constitution of India, 1950 - Article 226
High Courts06 Apr 2016Disposed off
Akhouri Dhananjay Kumr Sinha Vs State of Jharkhand and another
Jharkhand High Court · (2016) 2 ECrC 734
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Apr 2016Disposed Off
Deepak Sushil Toppno @ Deepu - Appellant @HASH The State of Jharkhand
Jharkhand High Court · (2016) 4 ECrC 62
Criminal Procedure Code, 1973 (CrPC) - Section 389(1)
High Courts06 Apr 2016Partly Allowed
Pintu Mandal @ Dinesh Mandal Son of Prayag Mandal, resident of village Dhandra, PO & PS Jamtara, District Jamtara and another Vs State of Jharkhand
Jharkhand High Court · (2016) 2 AIRJharR 485 : (2016) 2 JCR 611
Criminal Procedure Code, 1973 (CrPC) — Section 228, 240Penal Code, 1860 (IPC) — Section 270, 272, 272, 290