COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 28 of 1,511

High Courts03 Feb 2026Dismissed

Hiralal Sankhwar @ Hiralal Mahato Vs Chandradeo Mahato, son of Sri Anand Mahato

Jharkhand High Court · (2026) 02 JH CK 1821

Constitution of India, 1950- Article 84, 102Code of Civil Procedure, 1908- Order 7 Rule 11, Order 7 Rule 11(a)Representation of People Act, 1951- Section 34(2), 80, 81, 81(1), 82, 83, 83(1)(a), 83(1b), 86(1), 100(1)(a), 100, 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 123(4), 133

High Courts03 Feb 2026Allowed

Raju Prasad, son of late Mohan Prasad Vs Damodar Valley Corporation, through its Chairman

Jharkhand High Court · (2026) 02 JH CK 1820

High Courts03 Feb 2026Disposed Of

M/s A. H. Wheeler & Co. (Pvt.) Ltd Vs Union Of India, Through Chairman Railway Board

Jharkhand High Court · (2026) 02 JH CK 1819

High Courts03 Feb 2026Disposed Of

Pradeep Kumar Roy, S/o Bhim Prasad Roy Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1818

Constitution of India, 1950- Article 226Industrial Disputes Act, 1947- Section 2(A), 2(A)(2)

High Courts03 Feb 2026Allowed

Employers in relation to the Management of M/s Central Coalfields Limited Vs Their Workman Dasrath Gope, son of Deonath Gope

Jharkhand High Court · (2026) 02 JH CK 1817

Industrial Disputes Act, 1947- Section 10(1)(d), 11A

High Courts03 Feb 2026Allowed

Pradip Prasad Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1816

Jharkhand Government Servants (classification, and Appeal) Rules 2016- Rule 58, 74

High Courts03 Feb 2026Disposed Of

Employers in relation to the management of Kathara Colliery of M/s. Central Coalfields Limited Vs Their Workmen being represented by the Area Secretary

Jharkhand High Court · (2026) 02 JH CK 1815

Industrial Disputes Act, 1947- Section 17B

High Courts03 Feb 2026Dismissed

Aman Singh @ Aman Shekhar Vs State Of Jharkhand through Chief Secretary

Jharkhand High Court · (2026) 02 JH CK 1814

Constitution of India, 1950- Article 22, 22(5), 226Indian Penal Code, 1860- Section 34, 120B, 147, 148, 149, 307, 323, 324, 326, 341, 354(kha), 356, 379, 384, 420, 427, 448, 452, 504, 506Jharkhand Control of Crimes Act,2002- Section 2(d), 2(d)(i), 12(1), 12(2), 17, 21(1), 22

High Courts03 Feb 2026Disposed Of

Saryu Paswan, S/o Shibu Paswan Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1813

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 82, 83Indian Penal Code, 1860- Section 34, 120B, 387, 419, 504, 506

High Courts03 Feb 2026Allowed

Rajendra Karamshi Chawda @ Raju Chhawra Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1812

Indian Penal Code, 1860- Section 34, 120B, 467, 468, 471

High Courts03 Feb 2026Allowed

ATC Telecom Infrastructure Private Limited Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1811

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 288, 406, 420, 464, 465, 503, 504, 506

High Courts03 Feb 2026Allowed

Rajesh Prasad Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1810

Code of Criminal Procedure, 1973- Section 257, 300, 482Indian Penal Code, 1860- Section 323, 341, 498ADowry Prohibition Act, 1961- Section 3, 4

High Courts03 Feb 2026Allowed

Madhu Singh Vs State Of Jharkhand through Central Bureau of Investigation

Jharkhand High Court · (2026) 02 JH CK 1809

Indian Penal Code, 1860- Section 120B, 409, 420, 423, 434, 465Prevention of Corruption Act, 1988- 7, 10, 11, 13Prevention of Money Laundering Act, 2002- Section 3, 4

High Courts03 Feb 2026Allowed

Angad Kumar Mishra Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1808

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 323, 504

High Courts03 Feb 2026Allowed

Reba Banerjee Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1807

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 405, 406, 420

High Courts03 Feb 2026Dismissed

Ganesh Kumar Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1806

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 323, 498A, 504Dowry Prohibition Act, 1961- Section 3, 4

High Courts03 Feb 2026Dismissed

Sahdeo Munda @ Sahdev Munda @ Mahbu Munda Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1805

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 498A

High Courts03 Feb 2026Dismissed

Suresh Mochi, S/o Lakhu Mochi Vs State Of Jharkhand

Jharkhand High Court · (2026) 02 JH CK 1804

Indian Penal Code, 1860- Section 406, 409, 420, 467, 468, 471

High Courts03 Feb 2026Disposed Of

M/s. Central Coal Fields Ltd Vs Dr. Jitendra Kumar Sharma, son of Late Dr. Ram Prasad Sharma

Jharkhand High Court · (2026) 02 JH CK 1803

Payment of Gratuity Act, 1972- Section 4(6), 7

High Courts03 Feb 2026Disposed Of

General Manager, East Central Railway Vs M/s Modi Projects Limited

Jharkhand High Court · (2026) 02 JH CK 1802

Arbitration and Conciliation Act, 1996- Section 34