High Courts20 Jan 2026Dismissed
Uttam Kumar Sinha, S/o Late Nandlal Sinha Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1875
Bhartiya Nyaya Sanhita, 2023- Section 61(2), 303(2), 317(5), 318(4), 338, 334(1), 340(2)
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 38 of 1,511
High Courts19 Jan 2026Allowed
Ram Kumar Vs State Of Jharkhand And Anr
Jharkhand High Court · (2026) 01 JH CK 1874
Negotiable Instruments Act , 1881- Section 138Jharkhand High Court Rules, 2001- Rule 159, 159(1)
High Courts19 Jan 2026Allowed
Santosh Kumar Mishra Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1873
Negotiable Instruments Act , 1881- Section 138Jharkhand High Court Rules, 2001- Rule 159
High Courts19 Jan 2026Allowed
Sangeeta Toppo Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1872
Constitution of India, 1950- Article 14, 16, 21
High Courts19 Jan 2026ii Vikas Kumar Mahto v. The State of Jharkhand & Ors." 2013 SCC OnLine Jhar 120
Navneet Kumar Shukla Vs State Of Jharkhand Through The Secretary Department Of Home
Jharkhand High Court · (2026) 01 JH CK 1871
High Courts19 Jan 2026Disposed Of
Management of M/s Neutral Publishing House Limited Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2026) 01 JH CK 1869
Constitution of India, 1950- Article 154Working Journalists Act, 1955- Section 17(1), 17(2), 17BIndustrial Disputes Act, 1947 Section 2A, 2(k), 3(1), 11
High Courts19 Jan 2026Dismissed
Sarfaraz Ansari, s/o. Ashraf Ali Vs C.M.D., C.C.L., Darbhanga House, Ranchi
Jharkhand High Court · (2026) 01 JH CK 1868
Constitution of India, 1950- Article 226
High Courts19 Jan 2026Dismissed
Ashutosh Manda Vs Central Coalfields Limited through its Chairman cum Managing Director
Jharkhand High Court · (2026) 01 JH CK 1867
High Courts19 Jan 2026Allowed
Ranjan Chandra Vs Bank Of India through General Manager
Jharkhand High Court · (2026) 01 JH CK 1866
Constitution of India, 1950- Article 14
High Courts19 Jan 2026Dismissed
Kameshwar Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1865
Constitution of India, 1950- Article 226Jharkhand State Universities Act, 2000- Section 4(1)(14)
High Courts19 Jan 2026Disposed Of
Surabhi Kumari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1864
Indian Penal Code, 1860- Section 120(B), 407, 408, 409
High Courts19 Jan 2026Disposed Of
Elizabeth Hembrom, wife of late Kiran Soren Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1863
High Courts19 Jan 2026Partly Allowed
Dilmohan Mahato, son of late Sanatan Mahato Vs M/s. Tata Steel Long Produce Limited (now Tata Steel Limited)
Jharkhand High Court · (2026) 01 JH CK 1862
Industrial Disputes Act, 1947- Section 2A(2)
High Courts19 Jan 2026Dismissed
Vikash Kumar @ Vikash Raj Vs Regional Manager, State Bank of India
Jharkhand High Court · (2026) 01 JH CK 1861
High Courts19 Jan 2026Disposed Of
Rajesh Kumar Mishra Vs State Of Jharkhand Through The Executive Magistrate
Jharkhand High Court · (2026) 01 JH CK 1860
Constitution of India, 1950- Article 226Bhartiya Nagrik Suraksha Sanhita, 2023- Section 166
High Courts19 Jan 2026Allowed
Shashi Sekhar Giri @ Shashi Goswami Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1859
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bhartiya Nyaya Sanhita, 2023- Section 3(5), 308(6)
High Courts19 Jan 2026Dismissed
Kamleshwar Kumar Bharti Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1858
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 183, 528Code of Criminal Procedure, 1973- Section 482Bhartiya Nyaya Sanhita, 2023- Section 64(2)(b), 74, 75(2), 79, 115(2), 351(2)
High Courts19 Jan 2026Dismissed
Rajesh Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1857
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 497, 528Code of Criminal Procedure, 1973- Section 482
High Courts19 Jan 2026Dismissed
Harish Chandra Pandey Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1856
Constitution of India, 1950- Article 21, 22, 226, 227Code of Criminal Procedure, 1973- Section 162, 173 (2), 482Indian Penal Code, 1860- Section 120B, 406, 420, 467, 468, 471
High Courts19 Jan 2026Allowed
Mrs. Neelima Singh @ Neelima Kumari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1855
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 120B, 406, 420