High Courts27 Aug 2026Dismissed
Amit Gupta Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1030
Code of Criminal Procedure-Section 482, 203Indian Penal Code-Section 420, 506Constitution of India-Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2026
922 judgments · page 12 of 47
High Courts27 Aug 2026Dismissed
Jatin Jyoti Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1029
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 379, 215, 380, 528Code of Criminal Procedure-Sections 340, 195
High Courts25 Aug 2026Allowed
Kalipada Rajak, Shamu Devi Vs Hari Narayan Singh, Dilip Kumar Singh, Divisional Manager National Insurance Company Limited
Jharkhand High Court · (2026) 08 JH CK 1028
MV Act
High Courts25 Aug 2026Dismissed
Union Of India Through The Secretary, Government Of India, Department Of Posts, Government Of India Vs Shashi Bhushan Kumar
Jharkhand High Court · 2026 INSC 63
Constitution of India-Article 226, 227, 323-A, 323-B, 32, 21Fundamental Rule-Rule 54Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 10(6)
High Courts25 Aug 2026Partly Allowed
Prabal Kumar Gupta Vs National Insurance Co. Ltd.
Jharkhand High Court · 2026 INSC 655
Motor Vehicles Act-Section 171
High Courts25 Aug 2026Allowed
Employers In Relation To The Management Of TISCO At P.O. Jamadoba District – Dhanbad Through Ms. Meena Lall Wife Of Mr. Behari Lall, R/o No.: 2, Officers Flats, Park Enclave, Northern Town, P.O. & P.S. Bistupur, Town Jamshedpur, District – Singhbhum (East) Vs Dharam Singh, S/o Sri. C. Singh, Concerned Workman, R/o – Malkhera Adarsh Nagar, P.O. And P.S. Rampur, District - Dhanbad.
Jharkhand High Court · (2026) 08 JH CK 1025
Industrial Disputes Act, 1947-Section 11A, 11-A, 17-B, 11 (A), 17B, 17(B), 11Indian Evidence ActConstitution of India-Article 226, 227, 226/227
High Courts25 Aug 2026Dismissed
Kayum Ansari Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1024
Constitution of India-Article 226, Clause 1 of Article 342Chhotanagpur Tenancy Act, 1908-Section 46(4), 46(4-A)(a), 6, 46, Sub Section 3 of Section 46, 46(4)(A), 46(1), 6(1), 46(3), 71A, 72Constitution (Scheduled Tribes) Order, 1950
High Courts25 Aug 2026Allowed
Rajendra Prasad Singh Vs The Union Of India
Jharkhand High Court · (2026) 08 JH CK 1023
Public Premises (Eviction of Unauthorised Occupants) Act, 1971
High Courts25 Aug 2026Disposed Of
Mukteshwar Pandey Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1022
Jharkhand Public Land Encroachment Act-Section 3
High Courts25 Aug 2026Partly Allowed
Eliyas Ansari @ Md. Eliyas Ansari @ Ilias Anasari Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1021
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 4, 84Code of Criminal Procedure-Section 82Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 117(2), 118(1), 118(2), 109(1), 74
High Courts25 Aug 2026Partly Allowed
Sulendar Oraon @ Surendra Oraon Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1020
BNSS, 2023-Section 528, 84Indian Penal Code-Section 147, 148, 149, 436, 427CLA Act-Section 17
High Courts25 Aug 2026Allowed
Saras Kumar Vs 1. The State Of Jharkhand 2. Fagu Munda
Jharkhand High Court · (2026) 08 JH CK 0992
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 190, 191(2), 191(3), 111(2), 316(2), 318(4), 336(3), 340(2), 308(4), 308(5), 351(2), 338Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(f), 3(1)(s)
High Courts25 Aug 2026Dismissed
Ganesh Yadav, Bitu Yadav @ Bittu Yadav @ Manoj Kumar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1019
BNSS, 2023-Section 528CrPC-Section 82Indian Penal Code-Sections 420, 414, 34
High Courts24 Aug 2026Dismissed
Bajaj Allianz General Insurance Company Ltd. Vs Ruby Prasad, Vartika Jasmine, Rishi Raj, Aadish Raj, Shiv Narayan Bhagat
Jharkhand High Court · (2026) 08 JH CK 0991
Constitution of India-Article 227Code of Civil Procedure-Order XVI Rule 1 & 2, Section 151
High Courts24 Aug 2026Disposed Of
Shaiqua Zarin Vs Irshad Alam
Jharkhand High Court · 2025 INSC 43
Family Courts Act, 1984-Section 19(1), 7Mulla’s Principles of Mohammedan Law-Section 281Limitation Act, 1963-Section 5
High Courts24 Aug 2026Partly Allowed
Superintendent Of Police, Dumka, P.O., P.S. And District Dumka Vs Bhanu Pratap Singh, Son Of Baleshwar Narayan Singh, Resident Of School Para, Dumka, P.O. Dumka, P.S. Dumka (Town), District – Dumka.
Jharkhand High Court · 2026 INSC 656
Motor Vehicles Act-Section 166, 171Code of Civil Procedure, 1908-Order XLI Rule 22, XLI Rule 33, 41 Rule 33Limitation Act, 1963-Section 5
High Courts24 Aug 2026Dismissed
Bhuneshwar Prasad Gupta Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1014
I.P.C.-Sections 409 and 420, 409 & 420, 409, 405
High Courts24 Aug 2026Dismissed
Babu Ram Hansdah Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1013
I.P.C.-Sections 304 Part-II, 341 and 323, 307, 323, 341 and 304
High Courts24 Aug 2026Dismissed
Shankar Bhuiyan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1012
Indian Penal Code-Sections 304B/34, 304B, 30, 304-BDowry Prohibition Act, 1961-Section 2Indian Evidence Act-Section 113B
High Courts24 Aug 2026Disposed Of
Veena Saha, W/o Late Raj Kamal (Proprietor M/s Raj Kamal), R/o Main Road, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh Vs 1. The State Of Jharkhand. 2. District Agriculture Officer, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh. 3. The Executive Engineer, Building Division, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh.
Jharkhand High Court · (2026) 08 JH CK 1011