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Jharkhand High Court judgments, 2026

873 judgments · page 6 of 44

High Courts02 Sept 2026Disposed Of

1. Rakesh Kumar Singh. 2. Sanjay Kumar Singh. 3. Ajay Kumar Singh. 4. Arun Kumar Singh All Sons Of Deo Narayan Singh, R/O 5 Kusum Niwas, Vidyapati Nagar, P.O. Baridih, P.S. Sidhgora, District East Singhbhum. Vs 1. The State Of Jharkhand, Through Its Chief Secretary, Government Of Jharkhand, Project Bhawan, P.O. & P.S. Dhurwa, District Ranchi. 2. Commissioner, Kolhan Division, Chaibasa, P.O. & P.S. Chaibasa, District West Singhbhum. 3. Deputy Commissioner, East Singhbhum At Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum. 4. Circle Officer, Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum.

Jharkhand High Court · (2026) 09 JH CK 0274

Bihar Public Land Encroachment Act-Section 3
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High Courts02 Sept 2026Disposed Of

1. Rakesh Kumar Singh. 2. Sanjay Kumar Singh. 3. Ajay Kumar Singh. 4. Arun Kumar Singh Vs 1. The State Of Jharkhand, Through Its Chief Secretary, Government Of Jharkhand, Project Bhawan, P.O. & P.S. Dhurwa, District Ranchi. 2. Commissioner, Kolhan Division, Chaibasa, P.O. & P.S. Chaibasa, District West Singhbhum. 3. Deputy Commissioner, East Singhbhum At Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum. 4. Circle Officer, Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum.

Jharkhand High Court · (2026) 09 JH CK 0285

Bihar Public Land Encroachment Act-Section 3
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High Courts01 Sept 2026Disposed Of

Usha Devi Vs Vijay Kumar

Jharkhand High Court · 2025 INSC 43

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13 (1), 13(1)(i-a) (i-b), U/s 13(1)(1-a)(1-b), 13(1)The Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 10
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High Courts01 Sept 2026Dismissed

Prem Ram Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0271

Indian Penal Code-Section 302, 120B, u/s 307/326/120(B), 302/324/326/120(B), 302/120(B), u/s 307, 326/120B, u/s 302, 307, 326, 120-A, 120-BArms Act-Sections 25(1-B) a/35 and 27(1), 25(1-B) a/35, 27(1), 27, 25(1B)a/35, 26(1)/35 & 27, u/s 25(1-b) a, 26/35/27, 25(1-B) a / 27(1) / 35CrPC-Section 157
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High Courts01 Sept 2026Disposed Of

Governing Body Of Singhbhum Homeopathic Medical College And Hospital, Jamshedpur, Through Its Member Secretary, Sri Rajnish Kumar, Son Of Late Panna Lal Pankaj, P.O. Jamshedpur, P.S. Baridih, District East Singhbhum. 2. Dr. Kulwant Singh, Principal, Singhbhum Homeopathic Medical College And Hospital, Jamshedpur, P.O. Jamshedpur, P.S. Bistupur, District East Singhbhum Vs 1. The Chancellor Of Universities Of Jharkhand, Raj Bhawan, Bariatu Road, P.O. & P.S. Morabadi, District Ranchi, Through Officer On Special Duty (O.S.D.), Judicial To Chancellor Of Universities, Jharkhand, Ranchi. 2. Dr. Ram Niwas Sharma, Son Of Not Known, Resident Of B/A-160, Khuntadih, P.O. & P.S. Sonari, Jamshedpur, District East Singhbhum. 3. Vinoba Bhave University, Hazaribagh, Through Its Vice Chancellor

Jharkhand High Court · (2026) 09 JH CK 0279

Jharkhand State Universities Act
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High Courts01 Sept 2026Disposed Of

Anup Prakash Vs State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0277

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Constitution of India-Article 300ANational Highways Act-Section 3 H
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High Courts01 Sept 2026Disposed Of

Amar Mandal Vs Directorate Of Enforcement

Jharkhand High Court · 2025 INSC 2

Constitution of India-Section 226, Article 14, 21, 226Prevention of Money Laundering Act, 2002-Section 3, 4, 2(na), 2(1)(u), 8, 26, 42, 17(4), 8(1), 2(u), 2(x), 2(y), 5, 17, sub-section (5) of Section 8, sub-section (7) of Section 8, 58-B, sub-section (2-A) of Section 60, 16, 20, 18, sub-section (1-A) of Section 17, sub-section (6) of Section 8, 25, 66, 66(2), sub-section (1) of Section 17, sub-section (3) of Section 8, sub-section (4) of Section 17, 5(1)Indian Penal Code, 1860-Section 414, 120B
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High Courts01 Sept 2026Dismissed

Nishar Hassan @ Nishu Vs The State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0275

Constitution of India-Article 226, 22(5)Jharkhand Control of Crimes Act, 2002-Section 12(1) & 12(2), 12(1) & (2), 12, 12 (1) & (2), 12 (2), 12(2), 21(1), 22, 2(d), 12(1), 2(d)(i), 17, sub-clauses (ii), (iii) and (v) of Section 2(d), sub clauses (i) and (iv) of Section 2(d), sub-clause (i) of Section 2(d), subclause (iv) of Section 2(d), sub-clause (i), sub-clause (ii), sub-clause (iv), sub-clauses (i) to (v) of Section 2(d), sub-clause (iii), sub-clause (v), sub-clauses (i), (ii) and (iv)B.N.S-Sections 109(1), 3(5), 61(2)
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