COURT ARCHIVE

Jharkhand High Court judgments, 2026

873 judgments · page 40 of 44

High Courts12 Jan 2026Allowed

Ritik Nayak Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1783

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 180Bharatiya Nyaya Sanhita, 2023- Section 96, 137(2)Protection of Children from Sexual Offences Act, 2012- Section 4, 6

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High Courts12 Jan 2026Allowed

Chandan Kumar Saw @ Chandan Saw Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1782

Indian Penal Code, 1860- Section 384, 387

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High Courts12 Jan 2026Allowed

Suleman Mian Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1781

Indian Penal Code, 1860- Section 34, 201, 302

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High Courts12 Jan 2026Allowed

Milan Turi Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1780

Indian Penal Code, 1860- Section 34, 323, 341, 386, 387, 448, 504Arms Act, 1959- Section 27

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High Courts12 Jan 2026Allowed

Anil Kisku Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1779

Bharatiya Nyaya Sanhita, 2023- Section 103(1), 108, 238

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High Courts12 Jan 2026Allowed

Bisheshwar Mahto Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1778

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023- Section 482(2)Central Excise Act, 1944 - Section 47(a)

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High Courts12 Jan 2026Allowed

Shashi Agarwal Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1777

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 482(2)Indian Penal Code, 1860- Section 34, 120B, 409

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High Courts09 Jan 2026Allowed

Vijay Kumar Mitra Vs Chief Managing Director, Jharkhand Urja Vikas Nigam Limited

Jharkhand High Court · (2026) 01 JH CK 1775

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High Courts09 Jan 2026Allowed

Dipu Mandal @ Pradip Mandal @ Pradip Prasad Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1774

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 120B, 307, 387, 504, 506

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High Courts09 Jan 2026Dismissed

Ravi Oraon, s/o Mangaldeo Oraon Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1773

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82

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High Courts09 Jan 2026Disposed Of

Beena Devi @ Beena Tiwari Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1772

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 385, 387

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High Courts09 Jan 2026Allowed

Balmicky Kumar @ Balmicky Yadav Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1771

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 181, 528Bharatiya Nyaya Sanhita, 2023- Section190, 191(2), 191(3), 324(5), 326

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High Courts09 Jan 2026Disposed Of

Chandrashekhar Choudhary Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1770

Code of Criminal Procedure, 1973- Section 482

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High Courts09 Jan 2026Dismissed

Akhilesh Kumar @ Mukesh Choudhary Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1769

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 277, 323, 427, 504

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High Courts09 Jan 2026Allowed

Pammi Kumari, S/o-Late Dinu Nagesiya Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1768

Bharatiya Nyaya Sanhita, 2023- Section 101, 103(1), 238Indian Penal Code, 1860- Section 304II

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High Courts09 Jan 2026Dismissed

Manjit Kumar, S/o Arvind Kumar Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1767

Bharatiya Nyaya Sanhita, 2023- Section 316(2), 318(2)

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High Courts09 Jan 2026Allowed

Rahat Ansari, S/o Samsu Ali Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1766

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 183Bharatiya Nyaya Sanhita, 2023- Section 69, 87

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High Courts09 Jan 2026Dismissed

Bharat Rai @ Bharat Roy Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1764

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High Courts09 Jan 2026Dismissed

Pramod Kumar Agrawal, son of Laxmi Prasad Agrawal Vs The Directorate General of Goods and Services Tax Intelligence

Jharkhand High Court · (2026) 01 JH CK 1763

Constitution of India, 1950- Article 21, 22, 22(1), 32, 226Code of Criminal Procedure, 1973- Section 55ACentral Goods & Services Tax Act, 2017- Section 67(2), 69, 70, 132, 132(1)(a), 132(a)(f), 132(1)(i)

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High Courts09 Jan 2026Dismissed

Waris Buildcon (I), Private Limited Vs State Of Jharkhand, through the Secretary

Jharkhand High Court · (2026) 01 JH CK 1753

Constitution of India, 1950- Article 14, 226

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