High Courts19 Aug 2026Dismissed
Praveen Kumar @ Praveen Kumar Gupta Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2689
Code of Criminal Procedure-Section 482, 144
COURT ARCHIVE
Jharkhand High Court judgments, 2026
873 judgments · page 13 of 44
High Courts19 Aug 2026Disposed Of
Varsha Srivastava & Anr. Vs Kishore Kumar Rajak
Jharkhand High Court · (2026) 08 JH CK 2688
Cr.P.C.-Section 482Domestic Violence Act
High Courts19 Aug 2026Disposed Of
Kartik Jha & Anr. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2686
High Courts19 Aug 2026Dismissed
Shatrughan Kumar Shatru Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 2711
I.P.C.-Sections 147, 353, 332, 149, 341, 323, 333, 307, 452, 477, 354, 342, 427Probation of Offenders Act, 1958-Section 4
High Courts19 Aug 2026Dismissed
Bernard Ekka Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2710
Indian Penal Code-Section 324, 148, 447, 109, 427, 307, 34, 334Code of Criminal Procedure, 1973-Section 357 (1), 313
High Courts19 Aug 2026Disposed Of
The State Of Jharkhand & Ors. Vs Tarkeshwar Prasad Singh & Anr.
Jharkhand High Court · (2026) 08 JH CK 2708
Jharkhand Pension Rules, 2000-Rule 43(b)Constitution of India-Article 300A, 20(2)
High Courts19 Aug 2026Dismissed
National Insurance Co. Ltd. Vs Zubaida Khatoon & Anr.
Jharkhand High Court · (2026) 08 JH CK 2706
Motor Vehicles Act, 1988-Section 163-A, Second Schedule, 140, 166, 171Code of Civil Procedure-Order XLI Rule 33
High Courts18 Aug 2026Allowed
Jhari Ganjhu & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3815
Indian Forest Act-Section 33(1)(C)Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482(2)
High Courts18 Aug 2026Dismissed
Saheb Alam @ Saheb Afridi Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3816
BNS, 2023-Section 126(1), 109, 118(1), 352, 351(2), 351(3), 117(2)
High Courts18 Aug 2026Allowed
Md. Imran & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3817
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 506, 498A
High Courts18 Aug 2026Allowed
Baijnath Rai @ Baidya Nath Roy Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3818
Code of Criminal Procedure-Section 482, 156(3)Indian Penal Code-Sections 323 and 448, 323/448, 323, 448
High Courts18 Aug 2026Allowed
Gorle Lakshmi @ Lakshmi Gorle Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3819
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 417, 420Code of Criminal Procedure-Section 468
High Courts18 Aug 2026Dismissed
Magma Fincorp Ltd. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3820
Code of Criminal Procedure-Section 482, 156(3)Indian Penal Code-Sections 420, 406, 467, 468, 471, 120B
High Courts18 Aug 2026Allowed
Akshay Kumar Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3821
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 420, 406, 405, 420 & 406
High Courts18 Aug 2026Dismissed
Laxmi Priya Kundu Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3822
Companies Act
High Courts18 Aug 2026Disposed Of
Diwakar Prasad Jaiswal & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3823
High Courts18 Aug 2026Dismissed
Budhanlal Pahan Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2806
Constitution of India-Article 226, 5th ScheduleJharkhand Panchayat Raj Act, 2001-Section 8(3), Sub-section (iii) of Section 8Chhotanagpur Tenancy Act-Section 127
High Courts18 Aug 2026Allowed
M/s Sarvodaya Enterprises Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2803
High Courts18 Aug 2026Disposed Of
Sri Gangotri Industries Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 2802
High Courts18 Aug 2026Allowed
Ganga Yadav Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 2801
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act-Section 14(A)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 18, 3(1) (r) (s)BNS, 2023-Sections 126(2), 118(2), 329(4), 74, 303(2), 324(2) r/w 3/5