High Courts18 Oct 2026
Steel Authority Of India Limited, Bokaro Steel Plant Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 3024
Companies Act, 1956Official Secrets Act, 1923-Section 2Constitution of India-Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2026
987 judgments · page 1 of 50
High Courts15 Oct 2026
Jyoti Mukhi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2766
Indian Penal Code-Section 147, 148, 149, 302Arms Act-Section 27
High Courts15 Oct 2026
Jyoti Mukhi Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2761
Indian Penal Code-Sections 147, 148, 149, 302Arms Act-Section 27
High Courts15 Oct 2026Allowed
Billa Yadav @ Jaidular Yadav Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2174
Indian Penal Code-Section 302Cr.P.C.-Section 313
High Courts15 Oct 2026Allowed
Young Bengal Cooperative Labour Contract Society Limited & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2254
B.N.S.S., 2023-Section 528Indian Penal Code-Section 405, 406, 415, 417, 420
High Courts15 Oct 2026Disposed Of
Lalgarh Welfare Society Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 2253
High Courts15 Oct 2026
Dipak Kumar @ Dipak Kumar Yadav & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2247
Negotiable Instruments Act-Section 138
High Courts15 Oct 2026
Hemento Singh @ Hemant Singh @ Hato Singh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2241
IPC-Section 376(D)Bharatiya Nyaya Sanhita (BNS)-Section 70Cr.P.C-Section 161, 164, 313
High Courts15 Oct 2026Partly Allowed
Pooja Devi Vs Chandrakant Mehta
Jharkhand High Court · (2026) 10 JH CK 2238
Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1-A)(ii), 9, 25Code of Criminal Procedure-Section 125
High Courts15 Oct 2026Allowed
Amita Kumari & Ors. Vs The Union Of India & Ors.
Jharkhand High Court · (2026) 10 JH CK 2260
Constitution of India-Articles 14, 16
High Courts14 Oct 2026Allowed
Satrughan Lohar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2170
Code of Criminal Procedure, 1973-Section 374(2), 156(3), 313Indian Penal Code-Section 376(1), 376, 493, 90, 375 clause thirdly
High Courts14 Oct 2026Allowed
Mumtaj Begam Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 2173
Civil Services Examination Rules, 2022
High Courts14 Oct 2026Allowed
Akash Mandal & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2185
B.N.S.S., 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 127(1), 115(2), 117(2), 109, 303(2), 3(5)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)(s)
High Courts14 Oct 2026Allowed
Mahadeo Oraon Vs State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2225
Explosive Substances Act, 1908-Section 5, 4, 2Arms Act-Section 25(1-B)a, 26, 25(1)(B)Explosives Act, 1884
High Courts14 Oct 2026
Raj Kumar Sao @ Raj Kumar @ Rajauli @ Raju Kumar & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2223
Narcotic Drugs and Psychotropic Substances Act (NDPS Act)-Section 8, 17(b), 18, 30-B, 32-B
High Courts14 Oct 2026
Raj Kumar Sao @ Raj Kumar @ Rajauli @ Raju Kumar & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2222
Narcotic Drugs and Psychotropic Substances Act (NDPS Act)-Section 8, 17(b), 18, 30-B, 32-B
High Courts14 Oct 2026Dismissed
Karam Singh Munda & Ors. Vs The State Of Bihar (Now Jharkhand)
Jharkhand High Court · (2026) 10 JH CK 2221
Indian Penal Code-Section 147, 148, 149, 324, 302, 307, 34, 141, 142, 143Cr.P.C.-Section 394, 313B.N.S.S., 2023-Section 435
High Courts14 Oct 2026Allowed
Suraj Kumar & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2220
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 304, 34Code of Criminal Procedure-Section 482, 320
High Courts14 Oct 2026Allowed
Ashok Kumar Maity Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2219
I.P.C.-Section 498A, 120B, 34Cr.P.C.-Section 156(3)Dowry Prohibition Act-Section 3, 4
High Courts14 Oct 2026Allowed
Animesh Xalxo @ A. Khalkho Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 2218
BNS, 2023-Section 64(1)POCSO Act-Section 4Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12