High Courts09 Jan 2026Dismissed
Ravi Oraon, s/o Mangaldeo Oraon Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1773
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
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Jharkhand High Court judgments
30,203 judgments · page 43 of 1,511
High Courts09 Jan 2026Disposed Of
Beena Devi @ Beena Tiwari Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1772
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 385, 387
High Courts09 Jan 2026Allowed
Balmicky Kumar @ Balmicky Yadav Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1771
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 181, 528Bharatiya Nyaya Sanhita, 2023- Section190, 191(2), 191(3), 324(5), 326
High Courts09 Jan 2026Disposed Of
Chandrashekhar Choudhary Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1770
Code of Criminal Procedure, 1973- Section 482
High Courts09 Jan 2026Dismissed
Akhilesh Kumar @ Mukesh Choudhary Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1769
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 277, 323, 427, 504
High Courts09 Jan 2026Allowed
Pammi Kumari, S/o-Late Dinu Nagesiya Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1768
Bharatiya Nyaya Sanhita, 2023- Section 101, 103(1), 238Indian Penal Code, 1860- Section 304II
High Courts09 Jan 2026Dismissed
Manjit Kumar, S/o Arvind Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1767
Bharatiya Nyaya Sanhita, 2023- Section 316(2), 318(2)
High Courts09 Jan 2026Allowed
Rahat Ansari, S/o Samsu Ali Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1766
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 183Bharatiya Nyaya Sanhita, 2023- Section 69, 87
High Courts09 Jan 2026Dismissed
Bharat Rai @ Bharat Roy Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1764
High Courts09 Jan 2026Dismissed
Pramod Kumar Agrawal, son of Laxmi Prasad Agrawal Vs The Directorate General of Goods and Services Tax Intelligence
Jharkhand High Court · (2026) 01 JH CK 1763
Constitution of India, 1950- Article 21, 22, 22(1), 32, 226Code of Criminal Procedure, 1973- Section 55ACentral Goods & Services Tax Act, 2017- Section 67(2), 69, 70, 132, 132(1)(a), 132(a)(f), 132(1)(i)
High Courts09 Jan 2026Dismissed
Waris Buildcon (I), Private Limited Vs State Of Jharkhand, through the Secretary
Jharkhand High Court · (2026) 01 JH CK 1753
Constitution of India, 1950- Article 14, 226
High Courts08 Jan 2026Dismissed
State Of Jharkhand through the Deputy Commissioner Vs Krishna Singh @ Dr. Sri Krishna Singh
Jharkhand High Court · (2026) 01 JH CK 1776
Code of Civil Procedure, 1908- Section 4, 5, 5(2), 9, 80, Order 7 Rule 11Chotanagpur Tenancy Act, 1908- Section 84, 87, 87(1), 87(2), 230, 230A, 231, 265Limitation Act, 1963- Section 2(1), 3, 5, 29
High Courts08 Jan 2026Allowed
Raj Kumar Sah, S/o Ashok Kumar Sah Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1762
Bharatiya Nyaya Sanhita, 2023- Section 69
High Courts08 Jan 2026Allowed
Rajendra Yadav @ Raju Yadav, S/o Chandrika Garain Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1761
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 76, 109, 115(2), 117(2), 126(2), 303(2), 352
High Courts08 Jan 2026Dismissed
Nidhi Pareshbhai Patel @ Nidhi Patel Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1760
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 323, 494, 498A, 506
High Courts08 Jan 2026Allowed
Sudha Devi Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1759
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 156(3), 200, 482Indian Penal Code, 1860- Section 498A
High Courts08 Jan 2026Allowed
Saddam Hussain Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1758
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 498A
High Courts08 Jan 2026Allowed
Dr. Smita Kumari Gupta Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1757
Constitution of India, 1950- Article 14
High Courts08 Jan 2026Allowed
Amrendra Kumar Singh, son of Rama Nand Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1756
Indian Penal Code, 1860- Section 419, 420
High Courts08 Jan 2026Allowed
Sapan Kumar Bera, S/o Sri Vrindavan Bera Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2026) 01 JH CK 1755