High Courts02 Dec 2025Dismissed
Sanjay Singh Munda @ Sanjay Gandhi Sardar Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1855
Evidence Act, 1872- Section 112, 114
COURT ARCHIVE
Jharkhand High Court judgments, 2025
1,097 judgments · page 5 of 55
High Courts02 Dec 2025Allowed
Mahesh Mehta Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1854
Negotiable Instrument Act, 1881- Section 138, 147
High Courts02 Dec 2025Dismissed
Ravi Kumar, son of Late Jaleshwar Prasad Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1853
High Courts02 Dec 2025Allowed
Nagendra Paswan S/o Chhattradhari Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1852
Constitution of India, 1950- Article 226
High Courts02 Dec 2025JPSC & Others Vs. Mina Kumari & Others"
Jainendra Dubey Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1851
Constitution of India, 1950- Article 14, 16
High Courts02 Dec 2025Dismissed
Deepak Kumar Singh, S/o late Badri Singh Vs M/s Bharat Coking Coal Limited
Jharkhand High Court · (2025) 12 JH CK 1850
High Courts02 Dec 2025Allowed
Santosh Kumar Upadhyay @ Santosh Kr. Upadhyay @ Santosh Upadhyay @ Santosh Kumar Upadhayay Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1849
Code of Criminal Procedure, 1973- Section 320, 482
High Courts02 Dec 2025Allowed
Upendera Kumar Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1848
Code of Criminal Procedure, 1973- Section 482
High Courts02 Dec 2025Allowed
Francis Xavier Bara Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1847
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 223, 223(1), 318(4), 528Bharatiya Nyaya Sanhita, 2023- Section 316, 316(2)Indian Penal Code, 1860- Section 405, 406, 415, 420
High Courts02 Dec 2025Dismissed
Manoj Oraon Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1846
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 290, 323, 325, 337, 392, 427, 448
High Courts02 Dec 2025Allowed
Suresh Sharma Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1845
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 420
High Courts02 Dec 2025Allowed
Md. Naimuddin @ Naim Noori @ Naimuddin Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1844
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 498(A)
High Courts02 Dec 2025Disposed Of
Pachu Munda Vs Johan Munda
Jharkhand High Court · (2025) 12 JH CK 1843
High Courts02 Dec 2025Allowed
Etta Oraon Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1842
Code of Civil Procedure, 1908- Order 41 Rule 27, Order 41 Rule 27(a), Order 41 Rule 27(aa)
High Courts02 Dec 2025Disposed Of
Rashmirekha Jha Vs Surendra Kishore Thakur
Jharkhand High Court · (2025) 12 JH CK 1841
Hindu Marriage Act, 1955- Section 13(1)(ia),13(1)(ib), 28
High Courts02 Dec 2025Dismissed
Ram Das Mahto son of Late Chorta Mahto Vs Somri Devi wife of Late Situ Mahto
Jharkhand High Court · (2025) 12 JH CK 1840
Code of Civil Procedure, 1908- Order 8 Rule 1
High Courts01 Dec 2025Dismissed
State of Jharkhand through the Secretary/Principal Secretary Vs Sushil Kumar
Jharkhand High Court · (2025) 12 JH CK 1837
Limitation Act, 1963- Section 5Jharkhand Pension Rules, 2000- Rule 43(b)Jharkhand Government Servants (Classification, Control and Appeal) Rules, 2016- Rule 18(2)
High Courts01 Dec 2025Dismissed
Churaman Mahto Vs Baso Devi, W/o-Churaman Mahto
Jharkhand High Court · (2025) 12 JH CK 1839
Hindu Marriage Act, 1955- Section 13, 13(1), 13(1)(ia), 13(1)(ib)Family Courts Act, 1984- Section 19(1)
High Courts01 Dec 2025Dismissed
State of Jharkhand Vs Ashok Kumar Tiwary
Jharkhand High Court · (2025) 12 JH CK 1838
Constitution of India, 1950- Article 136, 226Industrial Disputes Act, 1947- Section 11ALimitation Act, 1908- Section 23
High Courts01 Dec 2025Allowed
Nutan Kumari Vs Pankaj Kumar
Jharkhand High Court · (2025) 12 JH CK 1836
Indian Penal Code, 1860- Section 34, 498(A)Dowry Prohibition Act, 1961- Section 3, 4Hindu Marriage Act, 1955- Section 9, 1(1), 9(2), 10(l)(b), 13(1), 23(l)(a)