High Courts17 Dec 2025Disposed Of
Sukra Munda son of Arjun Munda Vs State Of Bihar
Jharkhand High Court · (2025) 12 JH CK 1879
Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 34, 201, 302
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 49 of 1,511
High Courts17 Dec 2025Allowed
Tinku Vishwakarma Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1878
Indian Penal Code, 1860- Section 354
High Courts17 Dec 2025Allowed
Dr. Shipra Sarkar Vs State of Jharkhand through the Secretary of Home, Department of Home
Jharkhand High Court · (2025) 12 JH CK 1877
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 88, 304A, 338, 420, 468
High Courts17 Dec 2025Allowed
State Of Jharkhand through the Deputy Commissioner Vs Prabhat Singhania
Jharkhand High Court · (2025) 12 JH CK 1876
Code of Civil Procedure, 1908- Section 151, Order 1 Rule 10(2)
High Courts17 Dec 2025Dismissed
Yasomati Devi Vs Kiran Kumari
Jharkhand High Court · (2025) 12 JH CK 1875
Code of Civil Procedure, 1908- Order 16Indian Penal Code, 1860- Section 120B, 406, 420, 467, 468, 471Evidence Act., 1872- Section 45
High Courts17 Dec 2025Allowed
Neeraj Kumar, S/o Sri Bisheshwar Singh Vs Laxmi Nath Gope
Jharkhand High Court · (2025) 12 JH CK 1874
Code of Civil Procedure, 1908- Order 9 Rule 13, Order 43 Rule 1(d)
High Courts17 Dec 2025Allowed
Ashok Modi Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1873
Code of Criminal Procedure, 1973- Section 428Indian Penal Code, 1860- Section 417
High Courts17 Dec 2025Allowed
Md. Irfan, S/o Md. Israil Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1872
Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 357Negotiable Instrument Act, 1881- Section 138, 147
High Courts17 Dec 2025Allowed
Md. Minhaz Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1871
Constitution of India, 1950- Article 142Negotiable Instrument Act, 1881- Section 138, 147
High Courts16 Dec 2025Partly Allowed
Nanhki Devi, W/o Late Bal Krishna Prasad Mandal@ Bal Kishan Pd Vs Manohar Singh, S/o Sri Nand Kishore Singh
Jharkhand High Court · (2025) 12 JH CK 1898
Employee's Compensation Act, 1923- Section 2(m), 4A(3)(a), 4A(3)(b), 30(1)(a)
High Courts16 Dec 2025Dismissed
Sweta Kumari, daughter of Manikant Pathak Vs Prakash Kumar, son of Babulal Jee
Jharkhand High Court · (2025) 12 JH CK 1900
Family Courts Act, 1984- Section 19(1)Special Marriage Act, 1954- Section 4, 4(a), 4(b), 4(c), 4(d), 4(e), 5, 7, 11, 12(2), 13, 25(i), 25(iii)Contract Act, 1872- Section 17
High Courts16 Dec 2025Dismissed
Rakesh Shukla Vs Putul Devi Upadhyay
Jharkhand High Court · (2025) 12 JH CK 1899
Family Court Act, 1984- Section 19(1)Guardians and Wards Act, 1890- Section 10Hindu Minority and Guardianship Act, 1956- Section 4, 6, 6(a), 9, 13
High Courts16 Dec 2025Disposed Of
Oriental Insurance Company Ltd Vs Sanjhli Marandi, W/o Late Siram Marandi
Jharkhand High Court · (2025) 12 JH CK 1897
Motor Vehicle Act, 1988- Section 166
High Courts16 Dec 2025Allowed
Akida Khatoon, W/o Late Md. Basir Ansari @ Wasim Ansari Vs Md. Hasmuddin Ansari, S/o Md. Mojim Miyan
Jharkhand High Court · (2025) 12 JH CK 1896
Motor Vehicle Act, 1988- Section 166
High Courts16 Dec 2025Allowed
Pradhan Oraon, son of Sri Ranjit Oraon Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1895
Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 498A
High Courts16 Dec 2025Allowed
Sandeep Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1894
Code of Criminal Procedure, 1973- Section 436AArms Act, 1959- Section 25(1b)a, 26, 35
High Courts16 Dec 2025Allowed
Kinkari Pandey Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1893
Code of Criminal Procedure, 1973- Section 436ARailway Property (Unlawful Possession) Act, 1966- Section 3(a)
High Courts16 Dec 2025Allowed
Sanjay Mishra Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1892
Negotiable Instrument Act, 1881- Section 138
High Courts16 Dec 2025Allowed
Kailash Kumar Gupta Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1891
Constitution of India, 1950- Article 142Negotiable Instrument Act, 1881- Section 138, 147
High Courts16 Dec 2025Disposed Of
Bullu Devi wife of Suresh Prasad Kushwaha Vs Babulal Ram, son of Late Banwari Ram
Jharkhand High Court · (2025) 12 JH CK 1890