High Courts27 Jan 2026Allowed
Binay Prasad Vs State Of Jharkhand And Another
Jharkhand High Court · (2026) 01 JH CK 1919
Negotiable Instrument Act, 1881- Section 138
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 34 of 1,511
High Courts27 Jan 2026Dismissed
Ramai Pahan Vs Thakur Munda
Jharkhand High Court · (2026) 01 JH CK 1918
High Courts27 Jan 2026Disposed Of
Rajak Mian @ Rajak Ahmed Vs Jamil Ahmad
Jharkhand High Court · (2026) 01 JH CK 1917
High Courts27 Jan 2026Allowed
Bhutka Mian, S/o Latif Mian Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1916
Code of Criminal Procedure, 1973- Section 164, 313Indian Penal Code, 1860- Section 395, 397
High Courts27 Jan 2026Allowed
Savita Devi @ Sabita Devi Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1915
Indian Penal Code, 1860- Section 34, 120B, 406, 420, 467, 468 471
High Courts27 Jan 2026Allowed
Johar Mohli Vs Jitendra Mohli S/o late Sokhilal Mohli.
Jharkhand High Court · (2026) 01 JH CK 1914
Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts27 Jan 2026Dismissed
Bhola Prasad Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1913
Bhartiya Nyaya Sanhita, 2023- Section 3(5), 132, 308(2), 351(3), 352Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 2015- 3(i)(x)
High Courts27 Jan 2026Dismissed
Manoj Kumar, Son of Late Siya Sharan Prasad Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1912
High Courts27 Jan 2026Allowed
Shyam Deo Singh Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2026) 01 JH CK 1911
Central Civil Services (Pension) Rules, 1972- Rule 27, 28
High Courts27 Jan 2026Allowed
Ashok Sao Vs Central Coalfield Limited, a Government of India Company
Jharkhand High Court · (2026) 01 JH CK 1910
Constitution of India, 1950- Article 226Coal Bearing Area (Acquisition & Development) Act, 1957- Section 9, 10, 14
High Courts27 Jan 2026Dismissed
Mosabani Mines Labour Union Vs Hindustan Copper Limited, through its Chairman cum Managing Director
Jharkhand High Court · (2026) 01 JH CK 1909
Constitution of India, 1950- Article 14
High Courts27 Jan 2026Allowed
Shyam Das, son of Late Jagarnath Das Vs The Chairman-cum-Managing Director
Jharkhand High Court · (2026) 01 JH CK 1908
High Courts27 Jan 2026Allowed
Uttam Kumar, son of Late Ajit Bouri @ Ajit Kumar Bouri Vs M/s Bharat Coking Coal Limited, through its Chairman-cumManaging Director
Jharkhand High Court · (2026) 01 JH CK 1907
High Courts27 Jan 2026Allowed
Dilip Kumar Sinha Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1906
Bihar Industries Service Cadre Rules, 1987- Rule 11(c)
High Courts27 Jan 2026Dismissed
Central Bank Of India Vs Pradeep Mandal, S/o Late, Ram Mandal
Jharkhand High Court · (2026) 01 JH CK 1905
Constitution of India, 1950- Article 14, 226Industrial Disputes Act, 1947- Section 10(2A(i)(d)
High Courts27 Jan 2026Disposed Of
Sheikh Basarat Vs State Of Jharkhand, Through The Secretary
Jharkhand High Court · (2026) 01 JH CK 1904
Constitution of India, 1950- Article 166State University Act, 1976- Section 4(1)(14)
High Courts27 Jan 2026Allowed
Baijnath Chauhan Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1903
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
High Courts27 Jan 2026Allowed
Mukesh Sao @ Mukesh Shaw Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1902
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 405, 406, 415, 420
High Courts22 Jan 2026Dismissed
Ravi Kumar Vs Diwa Sinha wife of Ravi Kumar
Jharkhand High Court · (2026) 01 JH CK 1688
Hindu Marriage Act, 1955- Section 13(1), 13(1)(ia)Family Court Act, 1984- Section 19(1)
High Courts22 Jan 2026Dismissed
Kapoor Manjhi Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2026) 01 JH CK 1687
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 435Code of Criminal Procedure, 1973- Section 394Indian Penal Code, 1860- Section 34, 145, 146, 147, 148, 149, 302, 307, 323, 324, 325,