COURT ARCHIVE

Jharkhand High Court judgments, 2025

1,097 judgments · page 4 of 55

High Courts16 Dec 2025Allowed

Sheo Nandan Mahto Vs Bikash Mahto, S/o Late Parsuram Mahto

Jharkhand High Court · (2025) 12 JH CK 1885

Code of Civil Procedure, 1908- Order 7 Rule 14, Order 7 Rule 14(1), Order 7Rule 14(2), Order 7 Rule 14(3), Order 8 Rule 1A, Order 8 Rule 3Evidence Act, 1872- Section 45, 47, 74, 79, 90

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High Courts16 Dec 2025Allowed

Jayant Kumar Chauhan Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1884

Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 357(3)Negotiable Instrument Act, 1881- Section 138, 147

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High Courts16 Dec 2025Allowed

Anil Mahto @ Anil Kumar Mahto @ Anil Mahato Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1883

Constitution of India, 1950- Article 142Negotiable Instrument Act, 1881- Section 138, 147

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High Courts15 Dec 2025Allowed

Mahindra @ Mahindra Financial Services Ltd Vs Sunita Prasad, wife of Late Sushil Prasad

Jharkhand High Court · (2025) 12 JH CK 1914

Code of Civil Procedure, 1908- Section 96(2), Order 9 Rule 13, Order 43 Rule 1(d)

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High Courts15 Dec 2025Allowed

Arun Rajak Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1913

Code of Criminal Procedure, 1973- Section 436AIndian Penal Code, 1860- Section 498ADowry Prohibition Act, 1961- Section 3, 4

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High Courts15 Dec 2025Allowed

Birendra Goswami Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1912

Code of Criminal Procedure, 1973- Section 313, 436AIndian Penal Code, 1860- Section 411

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High Courts15 Dec 2025Allowed

Vinay Kumar Singh @ Binay Kumar Sinha Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1911

Code of Criminal Procedure, 1973- Section 436AIndian Penal Code, 1860- Section 498ADowry Prohibition Act, 1961- Section 3, 4

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High Courts15 Dec 2025Allowed

Shashi Kumar Sharma Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1910

Code of Criminal Procedure, 1973- Section 436AArms Act, 1959- Section 26(1), 27

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High Courts15 Dec 2025Allowed

Kedar Prasad Vs Churaman Das Bhadani (dead and substituted vide order dated 20.11.2019)

Jharkhand High Court · (2025) 12 JH CK 1909

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High Courts15 Dec 2025Dismissed

Abhay Singh Vs Ajoy Jaisawal

Jharkhand High Court · (2025) 12 JH CK 1907

Code of Civil Procedure, 1908- Order 41 Rule 27Code of Criminal Procedure, 1973- Section 107, 144, 145

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High Courts15 Dec 2025Allowed

Daleshwar Prajapati Vs Central Coalfields Limited

Jharkhand High Court · (2025) 12 JH CK 1906

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High Courts15 Dec 2025Allowed

Sujit Yadav @ Gola Yadav Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1905

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 84, 528Code of Criminal Procedure, 1973- Section 82

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High Courts15 Dec 2025Allowed

Jay Prakash Roy @ Jai Prakash Rai @ Paltu Rai Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1904

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82

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High Courts15 Dec 2025Allowed

Ramesh Kumar Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1903

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 406, 409, 420

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High Courts15 Dec 2025Dismissed

Pramod Kumar Singh Vs Tata Iron and Steel Co. Ltd

Jharkhand High Court · (2025) 12 JH CK 1902

Code of Civil Procedure, 1908- Section 47,Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 41 Rule 97

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High Courts15 Dec 2025Allowed