High Courts06 Jan 2026Allowed
Jasbir Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1712
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 120B, 406, 420
COURT ARCHIVE
Jharkhand High Court judgments, 2026
924 judgments · page 46 of 47
High Courts06 Jan 2026Allowed
Ajit Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1711
Code of Criminal Procedure, 1973 - Section 482
High Courts06 Jan 2026Allowed
Vijay Ram @ Vijay Bhuian Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1710
Indian Penal Code, 1860- Section 34, 302, 506
High Courts06 Jan 2026Allowed
Manish Yadav, S/o Umesh Yadav Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1709
Bharatiya Nyaya Sanhita, 2023 -Section 61(2), 111(3), 111(4), 317(5)Arms Act, 1959- Section 25(1B)a, 26, 35
High Courts06 Jan 2026Allowed
Vivek Bhagat @ Vivek Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1708
Bharatiya Nyaya Sanhita, 2023 -Section 3(5), 64(1), 82(1), 115(2), 351(2)
High Courts06 Jan 2026Dismissed
Masum Ansari @ Md. Masoom Anasari, S/o Ekbal Ansari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1707
Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 17, 18
High Courts06 Jan 2026Allowed
Phani Bhushan Mahato @ Phani Bhusan Mahato Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1706
Indian Penal Code, 1860- Section 34, 417, 420, 465, 467, 468, 471
High Courts05 Jan 2026Allowed
Ravi Bhushan Rana, son of Late Hira Lal Vs State Of Jharkhand through the Chief Secretary
Jharkhand High Court · (2026) 01 JH CK 1705
High Courts05 Jan 2026Disposed Of
Hedaytullah, son of Ahmed Hussain Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1704
High Courts05 Jan 2026Disposed Of
Putul Kumari, W/o Abhishek Kumar and D/o Shri Rabindra Nath Dubey Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1703
Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 147, 379, 461, 411Code of Criminal Procedure, 1973 - Section 125
High Courts05 Jan 2026Disposed Of
Angoori Khatoon @ Anguri Khatoon, D/o Ahetesmul Haque @ Md. Ehatesham Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1702
Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 163, 164
High Courts05 Jan 2026Allowed
Nageshwar Prasad Verma Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1701
Code of Criminal Procedure, 1973 - Section 156(3), 482Indian Penal Code, 1860- Section 34, 405, 406, 420
High Courts05 Jan 2026Dismissed
Kailash Khandelwal Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1700
Drugs and Cosmetics Act, 1940- Section 27(d)
High Courts05 Jan 2026Dismissed
Moin Ansari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1699
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 34, 295A, 323, 341, 366(A), 376, 504, 506Protection of Children from Sexual Offences Act, 2012- Section 4
High Courts05 Jan 2026Dismissed
Sanjay Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1698
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 34, 413, 414Bihar Coal Mining Area Development Authority Act, 1986-Section 30(ii)
High Courts05 Jan 2026Allowed
Ravi Vaswani Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1697
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 405, 406, 420
High Courts05 Jan 2026Dismissed
Ramakant Singh @ Munna Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1696
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973 - Section 151(2), 482Indian Penal Code, 1860- Section 34, 120B, 171E, 171F, 351, 353
High Courts05 Jan 2026Allowed
Mithilesh Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1695
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 414Mines And Minerals (Development And Regulation) Act, 1957- Section 21
High Courts05 Jan 2026Allowed
Binod Chandra JhaVs State Of Jharkhand, through Anti Corruption Bureau
Jharkhand High Court · (2026) 01 JH CK 1694
Indian Penal Code, 1860- Section 120B, 409, 420, 467, 469, 471Prevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2)
High Courts05 Jan 2026Dismissed
Ram Shrestha Paswan @ Ram Shrashth Paswan Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1693
Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 15, 18, 22, 27, 27A, 29