High Courts17 Aug 2026Dismissed
Sarojini Lakra Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2026 INSC 362
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 406, 420, 506, 120B
COURT ARCHIVE
Jharkhand High Court judgments, 2026
922 judgments · page 17 of 47
High Courts17 Aug 2026Dismissed
Ranjeet Ram & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3805
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 323, 147, 148, 506, 379, 147 read with Section 323
High Courts17 Aug 2026Disposed Of
Mantu Prasad Mandal Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3806
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 163Constitution of India-Article 226
High Courts17 Aug 2026Disposed Of
Krishna Mahto Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3807
Jharkhand Public Land Encroachment (JPLE) ActCPC-Order XXXIX, Rule 1 & 2
High Courts17 Aug 2026Disposed Of
Mahalaxmi Construction Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3808
High Courts17 Aug 2026Allowed
Md. Mohsin Alam Warsi Vs Union Of India & Ors.
Jharkhand High Court · (2026) 08 JH CK 3809
High Courts17 Aug 2026Allowed
Sajid @ Sajid Malik & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3810
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(1), 18, 3(i)(r)(s)B.N.S., 2023-Sections 324(4), 351(2), 352, 191(3) & 191(2)B.N.S.S., 2023-Section 482
High Courts17 Aug 2026Allowed
Md. Irfan Khan & Anr. Vs The State of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3811
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(1), 18, 3(i)(r)(s)B.N.S., 2023-Sections 324(4), 351(2), 352, 191(3) & 191(2)B.N.S.S., 2023-Section 482
High Courts17 Aug 2026Allowed
Krishna Rana Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3812
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 3(1)(s) & 3(1)(zc)Indian Penal Code-Sections 147, 149, 323, 341, 448, 504 and 506
High Courts17 Aug 2026Dismissed
Sandeep Kumar Sah @ Sandip Sah & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3813
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 18, 3(1)(r) & 3(1)(s)B.N.S., 2023-Sections 115, 316, 351, 352, 74
High Courts17 Aug 2026Allowed
Mokaram Ansari Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3814
Arms Act-Section 25(1-B)(a), 25(1-A), 26, 25(1-b)A, 25(1-A)/26
High Courts17 Aug 2026Writ petition disposed of
Court On Its Own Motion Vs State Of Jharkhand & Ors.
Jharkhand High Court
Code of Criminal Procedure
High Courts17 Aug 2026Petition dismissed
Mahesh Goswami And Jaideep Mukherjee Vs The State Of Jharkhand And Jitendra Kumar
Jharkhand High Court
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 420 and 34
High Courts17 Aug 2026Petition dismissed
Sarojini Lakra Vs The State Of Jharkhand
Jharkhand High Court · 2026 INSC 362
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 406, 420, 506, 120B; Section 420CrPC-Section 482
High Courts14 Aug 2026Dismissed
Pushpa Devi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3794
IPC-Section 302, 304 Part-II, 307, 308, 324, 34Arms Act-Section 27
High Courts14 Aug 2026Partly Allowed
The Oriental Insurance Company Limited Vs Joba Bhuiyan & Anr.
Jharkhand High Court · (2026) 08 JH CK 3795
High Courts14 Aug 2026Allowed
Sanjit Yadav Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3798
I.P.C.-Section 498-A, 323, 34Cr.P.C.-Section 156(3)
High Courts14 Aug 2026Dismissed
Sanjay Ganguli & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3799
Indian Penal Code-Sections 304B, 498A, 30Dowry Prohibition Act, 1961-Section 2, sub-section (1)Indian Evidence Act-Section 113B
High Courts14 Aug 2026Writ petitions allowed
Surendra Prasad Vs The State Of Jharkhand
Jharkhand High Court
Civil Services (Classification, control & Appeal) Rule, 1930-Rule 55Control and Appeal) Rules, 2016Evidence Act
High Courts13 Aug 2026Allowed
Vridha Ganjhu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3782
NDPS Act-Section 18, 27(a), 28, 29, 30Indian Forest Act-Section 33Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)