High Courts10 Aug 2026Disposed Of
Sona Saw Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3731
Police Manual-Rule 660(C)
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 21 of 1,511
High Courts10 Aug 2026Dismissed
Sri Shiv Kumar Agarwal Vs Md. Sultan
Jharkhand High Court · (2026) 08 JH CK 3732
Motor Vehicles Act, 1988-166, S. 171Code of Civil Procedure-Order XLI Rule 33
High Courts10 Aug 2026Allowed
Ramji Prasad Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3733
Constitution of India-Article 226Excise Act, 1915-Section 42, 42F, 22
High Courts10 Aug 2026Allowed
Rama Bhuiyan & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3734
Indian Penal Code-sections 302/34, 201/34, 302/201/34Cr.P.C.-Section 313
High Courts10 Aug 2026Disposed Of
Deepak Kumar Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3735
High Courts10 Aug 2026Dismissed
Manoj Kumar Sahu Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3736
IPC-sections 366, 376, 366A, 366A and 376, 366 and 376Cr.P.C.-Section 164
High Courts10 Aug 2026Disposed Of
Rajeev Ranjan & Anr. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3737
High Courts10 Aug 2026Allowed
Heera Lal Mahto & Anr. Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3738
BNS, 2023-Section 318(4)Copyright Act, 1957-Sections 63/65Trade Marks Acxt, 1999-Sections 103/104
High Courts10 Aug 2026Disposed Of
M/s Tata Iron & Steel Company (Collieries) Vs Kalsi Devi & Anr.
Jharkhand High Court · (2026) 08 JH CK 3739
Constitution of India-Article 227Code of Civil Procedure-Order XXI Rule 17, Section 151, XXI Rule 48, 60
High Courts10 Aug 2026Petition dismissed
M/s City Alloys Private Limited Vs M/s Hari Om & Co.
Jharkhand High Court
Constitution of India-Article 227Code of Civil Procedure-Order XIX Rule 6(b), Order XIX Rule 6Commercial Courts Act, 2015-Rule 10 (6)
High Courts07 Aug 2026Allowed
Rani Parween Vs Md. Mubarak Ansari
Jharkhand High Court · (2026) 08 JH CK 3713
Family Courts Act, 1984-Section 19(1), 19, 14Code of Civil Procedure-Section 96Indian Evidence Act, 1872
High Courts07 Aug 2026Allowed
Md. Shamshad @ Guddu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3715
Arms Act-Section 25(1-A)
High Courts07 Aug 2026Disposed Of
Sarwar Ansari @ Chotu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3719
BNSS, 2023-Section 430(1)IPC-Sections 363/ 366A and 34, 363 /34, 366A /34
High Courts06 Aug 2026Allowed
Laxman Sahu Vs Sri Krishna Ram Sahu & Ors.
Jharkhand High Court · (2026) 08 JH CK 3678
Constitution of India-Article 227Code of Civil Procedure-Order XVIII Rule 3A, Section 151
High Courts06 Aug 2026
Amit Kumar Ray @ Amit Kumar Rai Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3679
BNS, 2023-Section 318(2), 316(2)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Naresh Ganjhu & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3680
Indian Forest Act, 1927-Section 33(1)(C)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Rajesh Kumar @ Rajesh Bharti & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3681
Indian Forest Act, 1927-Section 33(1)(C)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Amanat Khan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3682
BNS, 2023-Section 126(2), 115(2), 117(2), 109(1), 351(2), 352, 3/5Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Naresh Kumar Dalmia @ Naresh Dalmiya Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3683
Code of Criminal Procedure-Section 482Indian Penal Code-Section 405, 406
High Courts06 Aug 2026Partly Allowed
Geeta Devi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3684
B.N.S.S., 2023-Section 528B.N.S., 2023-Section 109IPC