COURT ARCHIVE

Jharkhand High Court judgments, 2026

987 judgments · page 50 of 50

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

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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)

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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

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High Courts05 Jan 2026Dismissed

Balram Rajwar @ Bhola Ram, S/o Manthan Rajwar Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1692

Bhartiya Nyaya Sanhita, 2023- Section 103(1), 115(2), 117(2), 118(2), 126(2)

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High Courts05 Jan 2026Allowed

Deepak Giri Vs Central Bureau of Investigation

Jharkhand High Court · (2026) 01 JH CK 1691

Prevention of Corruption (Amendment) Act, 2018- Section 7

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High Courts05 Jan 2026Allowed

Sunil Kumar Paswan @ Sunil Paswan @ Sunil Jee Vs State Of Jharkhand, through ACB (Vigilance)

Jharkhand High Court · (2026) 01 JH CK 1690

Prevention of Corruption (Amendment) Act, 2018- Section 7(a)

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High Courts05 Jan 2026Allowed

Akhtar Parwez Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1689

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482(2)Indian Penal Code, 1860- Section 34, 120B, 420, 467, 468, 471

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