CourtKutchehry.com

COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 85 of 1,511

High Courts07 Apr 2025Disposed Of

Vivek Kumar Valmiki Vs State Of Jharkhand

Jharkhand High Court · (2025) 04 JH CK 1318

Constitution of India, 1950 - Article 226, 227Indian Penal Code, 1860 - Section 147, 149, 323, 307, 341, 504, 506Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 2(c), 2(1)(r), 3(1)(r), 3(1)(s)
Read judgment
High Courts04 Apr 2025Dismissed

Zarina Khatoon Vs State Of Jharkhand

Jharkhand High Court · (2025) 04 JH CK 1280

Indian Penal Code, 1860 - Section 34, 120B, 201, 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
Read judgment
High Courts03 Apr 2025Allowed

TATA Steel Ltd Vs State Of Jharkhand, through the Secretary

Jharkhand High Court · (2025) 04 JH CK 1285

Central Goods and Services Tax Act, 2017 - Section 56Goods and Service Tax (Compensation to States) Act, 2017 - Section 8(c), 11(2)Central Goods and Services Tax (CGST) Rules, 2017 - Rule 89(2)(b), 89(2)(c), 96A(1), 96A(3)
Read judgment