High Courts08 Jan 2026Allowed
Management of Usha Martin Limited Vs Dharmendra Kumar, son of Chandrika Singh
Jharkhand High Court · (2026) 01 JH CK 1754
Constitution of India, 1950- Article 226
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 44 of 1,511
High Courts08 Jan 2026vi Shri Digvijay Woollen Mills Ltd. v. Mahendra Prataprai Buch [(1980) 4 SCC 106 : 1980 SCC (L&S) 513 : (1981) 1 SCR 64 : (1980) 2 LLJ 252]
Signode India Limited Vs State Of Jharkhand, through Labour Commissioner
Jharkhand High Court · (2026) 01 JH CK 1752
Constitution of India, 1950- Article 226Payment of Gratuity Act, 1972- Section 2(e), 2(a)(i)(b), 4, 4(2)
High Courts08 Jan 2026ii Arulvelu and Anr. vs. State [Represented by the Public Prosecutor] and Anr.
Ranthi Kumari Devi Vs Suresh Kumar Sahu
Jharkhand High Court · (2026) 01 JH CK 1751
Code of Civil Procedure, 1908- Section 96Code of Criminal Procedure, 1973- Section 125Indian Penal Code, 1860- Section 498A
High Courts08 Jan 2026Disposed Of
Indu Kumari Vs Pramod Kumar Barnwal
Jharkhand High Court · (2026) 01 JH CK 1750
Indian Penal Code, 1860- Section 323, 498AHindu Marriage Act, 1955- Section 13(1)(ia), 13(1)(ib)Family Courts Act, 1984- Section 19(1)
High Courts07 Jan 2026Disposed Of
Sushma Devi Vs Raj Kumar Prasad
Jharkhand High Court · (2026) 01 JH CK 1749
Code of Criminal Procedure, 1973- Section 125Hindu Marriage Act, 1955- Section 13(1), 13(1)(ia), 24, 25, 25(1), 25(2), 25(3)Special Marriage Act, 1954- Section 27
High Courts07 Jan 2026Allowed
Debleena Dutta Vs Suman Kumar Ruj
Jharkhand High Court · (2026) 01 JH CK 1748
Code of Civil Procedure, 1908- Section 96Hindu Marriage Act, 1955- Section 13(1)(ia)Family Court Act, 1984- Section 7, 7(1), 19(1)
High Courts07 Jan 2026Dismissed
Mahesh Mehra Vs Union of India through Directorate of Enforcement
Jharkhand High Court · (2026) 01 JH CK 1747
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 230, 250, 250(1), 250(2), 252, 262, 262(1), 262(2), 263, 269, 438, 442Code of Criminal Procedure, 1973- Section 173, 215, 227, 228, 239, 244, 245, 245(1), 245(2), 313, 464Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471
High Courts07 Jan 2026Disposed Of
Nand Deo Ram, son of late Ram Das Ram Vs State Of Jharkhand through its Chief Secretary
Jharkhand High Court · (2026) 01 JH CK 1746
Constitution of India, 1950- Article 12, 14, 16
High Courts07 Jan 2026Disposed Of
Shyamdeo Singh, S/o Late Bhagwan Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1745
High Courts07 Jan 2026Disposed Of
M/s Prabhat Udyog Vs The Employees Provident Fund Organization through its Central Provident Fund Commissioner
Jharkhand High Court · (2026) 01 JH CK 1744
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908 - Section 34Employees Provident Fund and Miscellaneous Provisions Act, 1952- Section 7A, 7(2), 8A
High Courts07 Jan 2026Disposed Of
Employer in relation to the Management of Mineral Exploration Corporation Ltd Vs Their Workmen represented through Shri Krishna Deo Prasad Yadav
Jharkhand High Court · (2026) 01 JH CK 1743
Industrial Disputes Act, 1947- Section 2(b),10(2A)(1)(d), 33(1)(a)
High Courts07 Jan 2026Dismissed
Sunil Gorai Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1742
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 420,406, 467, 468Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 14A
High Courts07 Jan 2026Dismissed
Krishna Kumar Saw @ Krishna Kumar Sao Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1741
Code of Criminal Procedure, 1973- Section 482
High Courts07 Jan 2026Allowed
Raushan Kumar Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1740
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 376
High Courts07 Jan 2026Dismissed
Laxmi Kumari Barnwal Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1739
Code of Criminal Procedure, 1973- Section 91, 439(2)Indian Penal Code, 1860- Section 34, 307, 323, 341, 354, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts07 Jan 2026Allowed
Anil Prasad Jaiswal Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1738
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 156(3), 200, 482Indian Penal Code, 1860- Section 406, 420
High Courts07 Jan 2026Allowed
Agamani Roy, wife of Late Nirmal Kumar Roy Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1737
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 109, 120B, 406, 418, 424Protection of Women from Domestic Violence Act, 2005- Section 2(q), 31
High Courts07 Jan 2026Disposed Of
Bharat Kumar Gupta Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1736
High Courts07 Jan 2026Allowed
Ram Binod Choudhary Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1734
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 120B, 406, 420, 506
High Courts07 Jan 2026Allowed
Shrvan Kumar Yadav @ Shrvan Yadav Vs State Of Jharkhand
Jharkhand High Court · (2026) 01 JH CK 1733
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Bharatiya Nyaya Sanhita, 2023- Section 109(1), 115(2), 118(2), 190, 191(2), 191(3), 308(3), 351(2), 352