COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 17 of 1,511

High Courts17 Aug 2026Dismissed

Annu Pandey Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3802

Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 316(5), 318(4), 338, 336(3), 340(2), 61(2)I.T. Act-Section 66 read with 43(a)(b) (d) (g) (h) (i) (j), 66 (C)(D)

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High Courts17 Aug 2026Disposed Of

M/s Pritha Construction Pvt. Ltd. & Anr. Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3803

Constitution of India-Article 226

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High Courts17 Aug 2026Dismissed

Sarojini Lakra Vs The State Of Jharkhand & Anr.

Jharkhand High Court · 2026 INSC 362

Code of Criminal Procedure-Section 482Indian Penal Code-Sections 406, 420, 506, 120B

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High Courts17 Aug 2026Dismissed

Ranjeet Ram & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3805

Code of Criminal Procedure-Section 482Indian Penal Code-Sections 323, 147, 148, 506, 379, 147 read with Section 323

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High Courts17 Aug 2026Disposed Of

Mantu Prasad Mandal Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3806

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 163Constitution of India-Article 226

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High Courts17 Aug 2026Disposed Of

Krishna Mahto Vs State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3807

Jharkhand Public Land Encroachment (JPLE) ActCPC-Order XXXIX, Rule 1 & 2

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High Courts17 Aug 2026Disposed Of

Mahalaxmi Construction Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3808

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High Courts17 Aug 2026Allowed

Md. Mohsin Alam Warsi Vs Union Of India & Ors.

Jharkhand High Court · (2026) 08 JH CK 3809

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High Courts17 Aug 2026Allowed

Sajid @ Sajid Malik & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3810

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(1), 18, 3(i)(r)(s)B.N.S., 2023-Sections 324(4), 351(2), 352, 191(3) & 191(2)B.N.S.S., 2023-Section 482

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High Courts17 Aug 2026Allowed

Md. Irfan Khan & Anr. Vs The State of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3811

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(1), 18, 3(i)(r)(s)B.N.S., 2023-Sections 324(4), 351(2), 352, 191(3) & 191(2)B.N.S.S., 2023-Section 482

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High Courts17 Aug 2026Allowed

Krishna Rana Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3812

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 3(1)(s) & 3(1)(zc)Indian Penal Code-Sections 147, 149, 323, 341, 448, 504 and 506

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High Courts17 Aug 2026Dismissed