High Courts04 Aug 2026
Birendra Choudhary Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3707
BNS, 2023-Section 126(2), 115(2), 351(2), 351(3), 352, 69Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
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Jharkhand High Court judgments
30,203 judgments · page 23 of 1,511
High Courts04 Aug 2026Allowed
Bijay Yadav & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3708
Bharatiya Nyaya Sanhita-Sections 127(1), 127(2), 115(2), 117(2), 109, 351(3), 352, 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts04 Aug 2026Allowed
Usman Shekh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3711
BNS, 2023-Section 115(2), 117(2), 109(1), 126(2), 85, 89Dowry Prohibition Act-sections 3 and 4Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts04 Aug 2026Allowed
Suryanshu Mahajan Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3712
BNSS, 2023-Section 528BNS, 2023-Sections 69, 89, 115(2), 351(4), 352 & 3(5)Code of Criminal Procedure-Section 482, 320
High Courts04 Aug 2026Allowed
Ishtiyaq Ansari @ Ishteyakh Ansari Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3716
B.N.S.S., 2023-Section 528B.N.S.-Section 69Code of Criminal Procedure-Section 482, 320
High Courts04 Aug 2026Allowed
Joint Secretary-Cum-Public Information Officer, Jharkhand Academic Council, Ranchi Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3718
Constitution of India-Article 226Right To Information (RTI) Act-Section 20(1), 8, 9
High Courts04 Aug 2026Allowed
M/S Mangalam Ispat Vs Damodar Valley Corporation & Ors.
Jharkhand High Court · (2026) 08 JH CK 3720
Electricity Act, 2003-Section 43, 56, 50, 181Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015-Clause 6.10(a), 5.3.3, 6.10Electricity Act, 1910-Section 24, 2(c)
High Courts04 Aug 2026Disposed Of
Sangram Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3722
Cr.P.C.-Section 107Limitation Act-Section 5, 14
High Courts04 Aug 2026Disposed Of
Radha Rani & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3724
Constitution of India-Article 226bye-laws of the Ranchi Regional Development Authority-Clause 5.4
High Courts04 Aug 2026Partly Allowed
Mantu Mahto @ Mukesh Mahto & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3726
IPC-Section 323, 341, 326, 307 and 34, 324, 307 read with 34Probation of Offenders Act-Section 3 or 4, 3Probation of Offenders Act of 1958-Section 3
High Courts04 Aug 2026Partly Allowed
Chandrika Paswan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3727
Arms Act-Sections 25(1-B)a / 35, 26/ 35, 25(1-B)a/35, 26/35, 25(1-AA), 26, 29, 35, 29/35, 26 / 35Code of Criminal Procedure, 1973-Section 313
High Courts04 Aug 2026Dismissed
Deepak Mandal Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3728
I.P.C.-Section 376
High Courts03 Aug 2026Allowed
Nitesh Kumar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3705
BNS, 2023-Section 108Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Akhilesh Kumar Pandy @ Akhilesh Pandey Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3706
BNS, 2023-Section 317(2)/3(5)Coal Mines Act-Section 30(ii)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Ranjeet Kumar Ram & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3709
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 147, 149, 342, 323, 324, 307, 386, 379, 504 and 506Code of Criminal Procedure-Section 482, 320
High Courts03 Aug 2026Allowed
Rajesh Murmu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3710
Excise Act-Section 47(A)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Sudesh Rakesh Tirkey Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2026 INSC 772
B.N.S.S., 2023-Section 528, 262Indian Penal Code-Sections 406, 420, 405Cr.P.C.-Section 156 (3), 239
High Courts03 Aug 2026Allowed
Naresh Kumar Mehta @ Naresh Mehta Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3717
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 82, 83
High Courts03 Aug 2026Allowed
Md. Shahil Ansari Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3721
B.N.S.S., 2023-Section 528B.N.S. 2023-Sections 111(2)(ii), 317(2), 318(4), 319(2), 336(3), 338, 340(2), 3(5)Information Technology Act, 2000-Sections 66(B)(C)(D)
High Courts03 Aug 2026Partly Allowed
Nand Kishore Mahto @ Kishori Mahto & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3723
IPC-Section 307/149, 324/149, 325/149, 147, 148, 149, 448, 323, 324, 325, 326, 379, 307, 307 IPCProbation of Offenders Act, 1958-Section 4