High Courts23 Dec 2025Allowed
Arjun Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1928
Constitution of India, 1950- Article 142Negotiable Instruments Act, 1881- Section 138, 147
COURT ARCHIVE
Jharkhand High Court judgments, 2025
1,097 judgments · page 1 of 55
High Courts23 Dec 2025JPSC & Others Vs. Mina Kumari & Others
Jaywant Kumar Bage, S/o Umbulan Bage Vs State Of Jharkhand, through the Secretary
Jharkhand High Court · (2025) 12 JH CK 1925
Constitution of India, 1950- Article 14, 16
High Courts23 Dec 2025JPSC & Others Vs. Mina Kumari & Others
Madhubala Tiwari, D/o Shyam Chandra Pandey Vs State Of Jharkhand, through the Chief Secretary
Jharkhand High Court · (2025) 12 JH CK 1923
Constitution of India, 1950- Article 14, 16
High Courts23 Dec 2025Allowed
Bhardul Mahto Son of Bahadur Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1937
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 120(B), 201, 302, 364
High Courts23 Dec 2025Dismissed
Ashok Mahto son of Gourango Mahato Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1936
Indian Penal Code, 1860- Section 34, 302, 307Arms Act, 1959- Section 27
High Courts23 Dec 2025Allowed
Naisha Bibi Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1935
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 299, 302, 304I, 304IIDowry Prohibition Act, 1961- Section 3, 4
High Courts23 Dec 2025Allowed
Alok Kumar Behera Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1934
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 120B, 302, 498AEvidence Act, 1872- Section 106
High Courts23 Dec 2025Allowed
Shamim Seikh Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1933
Indian Penal Code, 1860- Section 392, 395, 411, 412Evidence Act, 1872- Section 30
High Courts23 Dec 2025Allowed
Ramawatar Rawani Son of Late Kashi Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1932
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 120B, 147, 148, 149, 302, 307, 323, 325, 364, 380, 427, 452, 504
High Courts23 Dec 2025Dismissed
Birsoo Oraon Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1931
Indian Penal Code, 1860- Section 34, 147, 148, 149, 300, 302, 304II, 307, 323, 452
High Courts23 Dec 2025Allowed
Sumeshewar Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1930
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 201, 302, 498AEvidence Act, 1872- Section 106, 114
High Courts23 Dec 2025Allowed
Konda Munda @ Munna Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1929
Code of Criminal Procedure, 1973- Section 161, 319Indian Penal Code, 1860- Section 34, 201, 302
High Courts23 Dec 2025Allowed
Sakhi Ram Dhobi Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1927
Indian Penal Code, 1860- Section 34, 120B, 201, 302Evidence Act, 1872- Section 27
High Courts23 Dec 2025Partly Allowed
Wazid Hussain Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1926
Indian Penal Code, 1860- Section 141, 147, 148, 149, 307, 324, 326, 341
High Courts23 Dec 2025Disposed Of
Prabhat Chandra Biswas, S/o Sudhansu Biswas Vs Jharkhand Urja Sancharan Nigam Limited, through its Chief Managing Director
Jharkhand High Court · (2025) 12 JH CK 1924
High Courts23 Dec 2025Allowed
Smt. Ramdulari Devi, W/o Sudeshwar Sah Vs Lakshmi Naraan Sah
Jharkhand High Court · (2025) 12 JH CK 1922
Code of Civil Procedure, 1908- Order 1 Rule 10(2)
High Courts23 Dec 2025Dismissed
Krishan Gopalka, S/o Late Ravi Kant Gopalka Vs Aditi Gopalka, W/o Krishan Gopalka and D/o Ashok Kumar Kedia
Jharkhand High Court · (2025) 12 JH CK 1921
Constitution of India, 1950- Article 227Hindu Marriage Act, 1955- Section 24
High Courts23 Dec 2025Dismissed
Khushboo Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1920
Constitution of India, 1950- Article 226Land Acquisition Act, 1894- Section 3(ee), 4, 4(1), 5, 5A, 5A(2), 6
High Courts22 Dec 2025Allowed
Prakash Kumar Yadav @ Prakash Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1919
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 482(2)Bharatiya Nyaya Sanhita, 2023- Section 74, 109(1), 115(2), 117(2), 118(1), 190, 191(2), 193(3), 126(2), 333, 352
High Courts22 Dec 2025Allowed
Sulendra Nonia @ Sulendra @ Fulendra @ Bulendra Nonia Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1918
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 35(3)Bharatiya Nyaya Sanhita, 2023- Section 317(5)Indian Penal Code, 1860- Section 414