COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 605 of 1,479

High Courts22 Sept 2015Partly Allowed

Kamal Kishore Bhagat and Others Vs The State of Jharkhand

Jharkhand High Court · (2015) 4 JLJR 376

Arms Act, 1959 - Section 25(1)(b), 26, 27, 35Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307

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High Courts22 Sept 2015Allowed

Anil Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 336

Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 323, 34, 498A, 498-A, 504

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High Courts22 Sept 2015Allowed

Yashwant Singh and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 334

Criminal Procedure Code, 1973 (CrPC) - Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(iv)

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High Courts22 Sept 2015Disposed Off

Madhusudan Soren and Others Vs Union of India and Others

Jharkhand High Court · (2015) 4 JLJR 331

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High Courts22 Sept 2015Dismissed

Ranu Ghosh Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 250

Penal Code, 1860 (IPC) - Section 323, 34, 354, 427, 447

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High Courts22 Sept 2015Dismissed

Suraj Mandal Vs Ravindra Kumar Ray and Others

Jharkhand High Court · (2015) 4 JLJR 242

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High Courts22 Sept 2015Dismissed

United India Insurance Co. Ltd. Vs Veena Devi and Others

Jharkhand High Court · (2015) 4 JLJR 241

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High Courts22 Sept 2015Allowed

Shantanu Kumar Choudhary Vs The State of Jharkhand

Jharkhand High Court · (2015) 4 JLJR 247

Criminal Procedure Code, 1973 (CrPC) - Section 107, 144, 482Penal Code, 1860 (IPC) - Section 147, 148, 426, 427, 450

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High Courts22 Sept 2015Dismissed

Deepak Kumar Mishra Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 333

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High Courts21 Sept 2015Partly Allowed

Bhikhari Rabidas and Others Vs State

Jharkhand High Court · (2015) 09 JH CK 0124

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 149, 300, 302, 304

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High Courts21 Sept 2015Dismissed

Narayan Chakraborty Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 248

Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 34, 406, 420

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High Courts21 Sept 2015Allowed

Kamaldeo Kumar Vs BCCL and Others

Jharkhand High Court · (2015) 4 JLJR 237

Evidence Act, 1872 - Section 108

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High Courts21 Sept 2015Dismissed

Sanjeev Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 235

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High Courts21 Sept 2015Dismissed

Dhuma Soren Vs The State of Jharkhand

Jharkhand High Court · (2015) 09 JH CK 0058

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302

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High Courts21 Sept 2015Dismissed

Nirmal Kumar Bhagat and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 4 JLJR 251

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High Courts21 Sept 2015Disposed Off

Pradeep Kumar Agarwal Vs Sabita Devi and Others

Jharkhand High Court · (2015) 4 JLJR 332

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99, 100, 151

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High Courts18 Sept 2015Allowed

Mira Sinha and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 09 JH CK 0109

Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 34Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d), 151, 24

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High Courts17 Sept 2015Allowed

Mahesh Soni Vs The State of Jharkhand

Jharkhand High Court · (2015) 09 JH CK 0126

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(ii)(vi), 3(1)(ix), 3(ii)(vi)Penal Code, 1860 (IPC) - Section 120-B, 406, 420, 467

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High Courts17 Sept 2015

Tata Steel Limited and Others Vs Union of India and Others

Jharkhand High Court · (2016) AIR (Jhar) 17 : (2015) 4 AJR 684 : (2015) 4 JLJR 679

Mines and Minerals (Development and Regulation) Act, 1957 - Section 10A(2)(c), 5, 8(3)

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High Courts17 Sept 2015Allowed

C.M.S. Securitas Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 147 FLR 714

Industrial Disputes Act, 1947 - Section 33-C(2)

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