COURT ARCHIVE

Jharkhand High Court judgments, 2026

873 judgments · page 4 of 44

High Courts10 Sept 2026

Mithilesh Kumar Singh Vs The State Of Jharkhand Through Vigilance (A.C.B.), Ranchi

Jharkhand High Court · (2026) 09 JH CK 1921

Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(2), 20Code of Criminal Procedure, 1973-Section 313

High Courts10 Sept 2026

Lalit Kumar Mahto @ Laljit Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 1923

Indian Penal Code-Section 456, 457, 458, 393, 323, 324, 395, 397, 398Arms Act-Section 27

High Courts10 Sept 2026

Anil Kumar Singh Vs The State Of Jharkhand Through C.B.I.

Jharkhand High Court · (2026) 09 JH CK 1924

Prevention of Corruption Act, 1988-Section 7, 13(2) r/w 13(1)(d), 13(1)(d)(i) and (ii), 13, 19, 20Cr.P.C.-Section 313Payment of Gratuity Act

High Courts10 Sept 2026

Kali Shankar Dhobi Vs The State Of Jharkhand Through CBI

Jharkhand High Court · (2026) 09 JH CK 1925

Prevention of Corruption Act, 1988-Section 7, 11, 12, 13(1)(a), 13(1)(b), 13(1)(d), 13(2), 13(i)(d), 14, 20Cr.P.C-Section 313Evidence Act-Section 8

High Courts10 Sept 2026

Laxman Mahto Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 09 JH CK 1926

I.P.C.-Section 420, 376, 379, 375

High Courts10 Sept 2026

Manju Devi & Anr. Vs Central Coalfields Limited & Ors.

Jharkhand High Court · (2026) 09 JH CK 1928

Constitution of India-Article 226CPC-Order 47 Rule 1Administrative Tribunals Act, 1985-Section 22(3), 22(3)(f)

High Courts10 Sept 2026

Vijay Kumar Ojha Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 09 JH CK 1932

Mines and Minerals (Development & Regulation) Act, 1957-Section 21(2), 21(5), 26(2)

High Courts10 Sept 2026

Madan Mohan Prasad Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 09 JH CK 1934

Bihar Tenants Holdings (Maintenance of Records) Act, 1973-Section 11Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

High Courts10 Sept 2026Dismissed

Binod Vishwakarma & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 09 JH CK 1935

Indian Penal Code-Section 323, 504/34SC/ST (POA) Act-Sections 3(i)(r), 3(i)(s), 3(2)(v), 3(2)(va), 8(c)

High Courts09 Sept 2026

M/s. Industrial Equipments Corporation & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 09 JH CK 1915

Cr.P.C.-Section 482, 156(3)Indian Penal Code-Section 417, 420/34, 405, 420

High Courts09 Sept 2026Dismissed

Jashim Mian @ Jasim Mian & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 1968

Indian Penal Code-Sections 34, 147, 148, 149, 307, 323, 325, 341, 504Probation of Offenders Act, 1958-Section 4

High Courts09 Sept 2026

Kapil Kumar Choubey & Anr. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 09 JH CK 1922

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 353, 323Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3, 3 (1) (r), 3 (1) (s)

High Courts09 Sept 2026Dismissed

Jashim Mian @ Jasim Mian & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 1916

Indian Penal Code-148, 325, 149, 341, 504, 34, 147, 323, 307Probation of Offenders Act, 1958-Section 4

High Courts09 Sept 2026

Niraj Kumar Vs M/s. Bharat Coking Coal Limited & Ors.

Jharkhand High Court · (2026) 09 JH CK 1930

High Courts08 Sept 2026

ICICI Lombard General Insurance Company Limited Vs Gayatri Kuar & Ors.

Jharkhand High Court · 2026 INSC 653

MV Act-Section 149(2), 134(c), 149, 66, 66(3), 67(1), 140

High Courts08 Sept 2026

ICICI Lombard General Insurance Company Limited Vs Gayatri Kuar & Ors.

Jharkhand High Court · 2026 INSC 653

Motor Vehicles Act-Section 66, 66(3), 67(1), 134(c), 140, 149, 149(2), Rule 180

High Courts07 Sept 2026Dismissed

Doman Yadav Vs The State of Jharkhand

Jharkhand High Court · 2026:JHHC:26860

Protection of Children from Sexual Offences Act, 2012-Section 4, 8Indian Penal Code, 1860-Section 376, 511

High Courts07 Sept 2026

Narayan Sahu Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 1910

Arms Act-Sections 25(1-B)(a), 26(1), 35Explosive Substance Act-Sections 3, 4

High Courts07 Sept 2026

Dr. Sangeeta Vishwakarma @ Sangeeta Vishwakarma Vs Rahul Ranjan

Jharkhand High Court · (2026) 09 JH CK 1912

Family Courts Act, 1984-Section 19(1)Guardians and Wards Act, 1890-Sections 12, 7, 25Hindu Minority and Guardianship Act, 1956-Sections 2, 6(a), 13

High Courts07 Sept 2026

Shagufta Yasmin Vs Md. Amir Khan

Jharkhand High Court · 2025 INSC 43

Family Court Act, 1984-Section 19(1)Guardians and Wards Act, 1890-Sections 7, 25, 17I.P.C.-Section 498 A