High Courts28 Jan 2026Disposed Of
Bimal Kumar Verma Vs Central Coalfields Ltd. through its Chairman cum Managing Director
Jharkhand High Court · (2026) 01 JH CK 1939
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 33 of 1,511
High Courts28 Jan 2026Allowed
Rajesh Saw Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1938
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
High Courts28 Jan 2026Disposed Of
Lachho Oraon Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1937
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts28 Jan 2026Dismissed
Arup Chatterjee Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1936
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 147, 148, 149, 323, 341, 427, 448, 506
High Courts28 Jan 2026Allowed
Tarkeshwar Tiwary Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1935
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 406, 420
High Courts28 Jan 2026Allowed
Shyam Narayan Lal Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1934
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bhartiya Nyaya Sanhita, 2023- Section 3(5), 85, 115(2), 126(1), 351(3)
High Courts28 Jan 2026Allowed
Manoj Agarwalla @ Manoj Kumar Agarwalla Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1933
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 120B, 323, 341, 403, 406, 417, 421, 423, 424, 465
High Courts28 Jan 2026Dismissed
Sarita Devi, wife of Ashok Mahto Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1932
High Courts28 Jan 2026Allowed
Satyendra Kumar Sinha Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1931
Code of Criminal Procedure, 1973- Section 156(3), 482Indian Penal Code, 1860- Section 34, 415, 418, 420
High Courts28 Jan 2026Allowed
Arshadi Akhter Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1930
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 120B, 405, 406, 420
High Courts28 Jan 2026Allowed
X Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1929
Bhartiya Nyaya Sanhita, 2023- Section 64(2), 69, 78(2), 83, 88, 89
High Courts28 Jan 2026Dismissed
HavaldarRajgrihi Ram @ Raj Grahi Ram, S/o Late Sabhapati Ram Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1928
Indian Penal Code, 1860- Section 409, 420
High Courts28 Jan 2026Allowed
Vishal Lohra, S/o Chhotu Lohra Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1927
Bhartiya Nyaya Sanhita, 2023- Section 61(2), 111, 137(2)
High Courts27 Jan 2026Dismissed
Sunil Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1926
Code of Criminal Procedure, 1973- Section 317, 482Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 20, 22
High Courts27 Jan 2026Allowed
Sunil Kumar Sharma Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1925
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 182, 211, 420
High Courts27 Jan 2026Allowed
Prosenjeet Ghosh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1924
Code of Criminal Procedure, 1973- Section 482Mediation Act, 2023- Section 22(3)
High Courts27 Jan 2026Dismissed
Babi Devi @ Baby Kumari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1923
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 498A
High Courts27 Jan 2026Dismissed
Deo Jaiswal @ Vikki Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1922
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 272, 273, 419, 420Food Safety and Standards Act, 2006- Section 31, 37(2), 41, 42, 52, 59, 63
High Courts27 Jan 2026Dismissed
Ashok Mandal Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1921
Code of Criminal Procedure, 1973- Section 197, 482
High Courts27 Jan 2026Dismissed
Rajkumar Paul Vs Mamta Kumari
Jharkhand High Court · (2026) 01 JH CK 1920
Hindu Marriage Act, 1955- Section 9, 10, 13(1)(ia), 13(1)(ib)