CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 620 of 1,479

High Courts01 Jul 2015Allowed

Bhola Lohra Vs The State of Jharkhand

Jharkhand High Court · (2015) 4 AJR 819

Criminal Procedure Code, 1973 (CrPC) - Section 161, 172, 313Evidence Act, 1872 - Section 114, 114 (g), 145, 27Penal Code, 1860 (IPC) - Section 120B, 201, 302, 34
Read judgment
High Courts01 Jul 2015Dismissed

Gujua Manjhi and Others Vs State of Jharkhand

Jharkhand High Court · (2015) 3 AJR 710 : (2015) CriLJ 4303

Criminal Procedure Code, 1973 (CrPC) - Section 164A, 172, 173, 313, 53Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 34, 363, 366, 376(2)(g), 376(g)
Read judgment
High Courts01 Jul 2015Dismissed

B.N. Singh and Others Vs The State of Jharkhand

Jharkhand High Court · (2015) 4 AJR 141 : (2015) CriLJ 4722 : (2016) 1 Crimes 489 : (2015) 3 JLJR 362

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 65(c)
Read judgment
High Courts30 Jun 2015Dismissed

Chand Rasid and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 06 JH CK 0015

Criminal Procedure Code, 1973 (CrPC) - Section 144Penal Code, 1860 (IPC) - Section 147, 148, 323, 337, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(x), 4, 9(1)
Read judgment
High Courts26 Jun 2015

In Re: Rashwal Pahan

Jharkhand High Court · (2015) 4 AJR 778

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, 302, 34
Read judgment