High Courts06 Aug 2026Disposed Of
Dilip Kumar Singh & Anr. Vs Ranchi Municipal Corporation, Ranchi & Ors.
Jharkhand High Court · (2026) 08 JH CK 3685
Constitution of India-Articles 14, 19, (1) (g) and 300A
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 22 of 1,511
High Courts06 Aug 2026Dismissed
Khagen Rajwar Vs The State Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3686
Code of Criminal Procedure-Sections 374 (2), 313Indian Penal Code-Section 302, 341, 323, 307, 498 (A), 304 (B)Evidence Act, 1872-Section 32, Clause (1) of Section 32
High Courts06 Aug 2026Allowed
Lalu Ram @ Laloo Ram Vs State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3687
Code of Criminal Procedure-Section 374 (2), 161IPC-Section 302
High Courts06 Aug 2026Disposed Of
Dhanbad Bar Association Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3688
High Courts06 Aug 2026Disposed Of
The State Of Jharkhand & Ors. Vs Krishnajee Rai
Jharkhand High Court · (2026) 08 JH CK 3689
Limitation Act, 1963-Section 5
High Courts06 Aug 2026Dismissed
The State Of Jharkhand & Ors. Vs Abhijeet Kumar Sinha & Ors.
Jharkhand High Court · (2026) 08 JH CK 3690
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order XXILetters Patent-Clause 10
High Courts06 Aug 2026Dismissed
Birendra Kumar Singh Vs Pratima Devi
Jharkhand High Court · (2026) 08 JH CK 3694
Hindu Marriage Act, 1955-Section 13(1)(i-a)(i-b), 13(1)(ia), (ib), 13(1)(i-a), (1-b), Explanation to Section 13 (1), Explanation part of Section 13, 13(1)(ib), (i-b)Cr.P.C-Section 125
High Courts06 Aug 2026Disposed Of
Anjali Kumari @ Anjali Devi Vs Sunil Kumar Paswan & Anr.
Jharkhand High Court · (2026) 08 JH CK 3700
Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(ia), 25, 25(1), Sub-section (2) of Section 25, Sub-section (3) of Section 25, 24Criminal Procedure Code, 1973-Section 125
High Courts06 Aug 2026Disposed Of
Rinky Singh Vs Deepak Singh Ari & Anr.
Jharkhand High Court · (2026) 08 JH CK 3701
Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 9, 12, 13(1)(i-a), 13(1)(i-b), 13(1)B, 13(B), 24, 25, 25(1), 25(2), 25(3), 26IPC-Sections 498A/34, 323, 341, 342, 379, 504, 506 read with Section 34
High Courts05 Aug 2026
Chhotu Paswan @ Shubham Paswan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3691
IPC-Section 147, 148, 341, 323, 379, 307, 324, 504, 506, 149Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Hemnarayan Mehta & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3692
IPC-Section 414Mines and Minerals (Development and Regulation) Act, 1957-Section 4 and 21Jharkhand Mines and Minerals Concessions Rules, 2004-Rule 54
High Courts05 Aug 2026Allowed
Arbind Saw @ Arvind Saw & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3693
IPC-Section 341, 323, 307, 325, 448, 504, 506, 427, 34Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Prince Choudhary @ Prince Kumar Choudhary & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3695
BNS, 2023-Section 80(2) and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Sanjay Kisku Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3696
BNS, 2023-sections 81, 89, 303(2), 115(2), 318(4) and 352Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Himanshu Kumar Yadav @ Himanshu Yadav & Anr. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3697
B.N.S.S., 2023-Section 528B.N.S., 2023-Sections 126(2), 115(2), 117(2), 304(2) and 3(5)Code of Criminal Procedure-Section 482, 320
High Courts05 Aug 2026
Tribhuwan Verma & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3698
BNS, 2023-Section 126(2), 115(2), 118(2), 109(1), 304(2), 76, 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Ajit Choudhary Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3699
BNSS, 2023-Section 528Indian Penal Code-Sections 406, 419, 420, 120 BSC/ST (Prevention of Atrocities Act)-Section 3(1)(s)
High Courts05 Aug 2026Allowed
Bhola Singh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3702
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 82
High Courts05 Aug 2026Partly Allowed
Ramu Tudu Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3703
I.P.C.-Section 493, 376 & 493
High Courts04 Aug 2026
Hiriya Devi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3704
BNS, 2023-Section 109, 76, 303(2), 352, 351(2), 126(2), 127(2), 115(2) and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)