High Courts28 Jan 2025Dismissed
Chandrika Singh @ Kailu Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1797
Indian Penal Code, 1860 - Section 147, 148, 149, 307, 323, 324, 326, 427, 447Probation of Offenders Act, 1958 - Section 4
COURT ARCHIVE
Jharkhand High Court judgments, 2025
1,097 judgments · page 50 of 55
High Courts28 Jan 2025Allowed
Ram Lala Thakur Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1796
High Courts28 Jan 2025Disposed Of
Bharat Prasad @ Bharath Prasad Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1795
Indian Penal Code, 1860 - Section 120B, 406
High Courts28 Jan 2025Disposed Of
Suresh Chandra Mohapatra Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1794
High Courts28 Jan 2025Disposed Of
Anirban Gupta Vs Smt. Nabonita Gupta
Jharkhand High Court · (2025) 01 JH CK 1793
Code of Civil Procedure, 1908 - Order 8 Rule 1Hindu Marriage Act, 1955 - Section 13(1)(ia), 24
High Courts28 Jan 2025Allowed
Ranjit Kumar Singh Vs Achintya Kumar Sarkar
Jharkhand High Court · (2025) 01 JH CK 1792
Constitution of India, 1950 - Article 227
High Courts28 Jan 2025Dismissed
Tarun Kumar Ram Vs Pooja Kumari
Jharkhand High Court · (2025) 01 JH CK 1791
Hindu Marriage Act, 1955 - Section 13(1)(ia), 24
High Courts27 Jan 2025Allowed
Ramesh Kumar Bajaj Vs Umakant Yadav
Jharkhand High Court · (2025) 01 JH CK 1816
Code of Civil Procedure, 1908 - Order 41 Rule 23, Order 43 Rule 1Evidence Act, 1872 - Section 114, 116Registration Act, 1908 - Section 58
High Courts27 Jan 2025Disposed Of
M/s Usha Martin Limited Vs Jharkhand State Electricity Board
Jharkhand High Court · (2025) 01 JH CK 1815
High Courts27 Jan 2025Dismissed
Balram Mahaldar Vs Most. Batia
Jharkhand High Court · (2025) 01 JH CK 1814
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 - Section 42, 63
High Courts27 Jan 2025Disposed Of
Kedar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1813
Indian Penal Code, 1860 - Section 34, 302, 304B
High Courts27 Jan 2025Dismissed
Md. Phuleman Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1812
Motor Vehicles Act, 1988 - Section 213, 213(5)(b)Jharkhand Motor Vehicle Inspector Cadre (Appointment Promotion and Other Service Conditions) Rules, 2010 - Rule 16(gha)
High Courts27 Jan 2025x Shambhu Nath Goyal Vs. Bank of Baroda reported in (1983) 3 SCC 491"
Smt. Rohini Deshwalin @ Aisha Bibi Vs M/s Bharat Coking Coal Ltd
Jharkhand High Court · (2025) 01 JH CK 1811
Industrial Disputes Act, 1947 - Section 10, 11A, 33
High Courts27 Jan 2025Disposed Of
Jaya Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1810
High Courts27 Jan 2025Disposed Of
Meghnath Baitha Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1809
Indian Penal Code, 1860 - Section 120B, 419, 420, 467, 468, 471
High Courts27 Jan 2025Disposed Of
Divya Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1808
High Courts27 Jan 2025Allowed
Sunaina Devi Vs Anand Kumar Modi
Jharkhand High Court · (2025) 01 JH CK 1807
High Courts27 Jan 2025Allowed
Shyamal Kumar Pasari Vs Jamuna Ben
Jharkhand High Court · (2025) 01 JH CK 1806
Constitution of India, 1950 - Article 227
High Courts24 Jan 2025Dismissed
Arvind Kumar Singh S/o Manejar Singh Vs Union Of India
Jharkhand High Court · (2025) 01 JH CK 1745
Constitution of India, 1950 - Article 226, 227
High Courts24 Jan 2025Dismissed
Kumudini Kachhap W/o Jyoti Lakra Vs State Of Jharkhand
Jharkhand High Court · (2025) 01 JH CK 1744
Constitution of India, 1950 - Article 226