High Courts16 Dec 2025Allowed
Emrencia Kerketta, W/o Late Astik Munda Vs State Of Jharkhand, through the Secretary
Jharkhand High Court · (2025) 12 JH CK 1889
Indian Succession Act, 1925- Section 372
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 50 of 1,511
High Courts16 Dec 2025Dismissed
Md. Fajlu Rahman Ansari, S/o Abdul Majid Ansari Vs Eastern Coalfields Limited, through its Chairman cum Managing Director
Jharkhand High Court · (2025) 12 JH CK 1888
High Courts16 Dec 2025Dismissed
Dobair Ahmad Siddique @ Dobair Ahamad Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1887
Code of Criminal Procedure, 1973- Section 173(2), 190(1)(a), 190(1)(b), 200, 202, 482Indian Penal Code, 1860- Section 34, 304B, 306, 498A
High Courts16 Dec 2025Allowed
Raju Modak Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1886
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
High Courts16 Dec 2025Allowed
Sheo Nandan Mahto Vs Bikash Mahto, S/o Late Parsuram Mahto
Jharkhand High Court · (2025) 12 JH CK 1885
Code of Civil Procedure, 1908- Order 7 Rule 14, Order 7 Rule 14(1), Order 7Rule 14(2), Order 7 Rule 14(3), Order 8 Rule 1A, Order 8 Rule 3Evidence Act, 1872- Section 45, 47, 74, 79, 90
High Courts16 Dec 2025Allowed
Jayant Kumar Chauhan Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1884
Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 357(3)Negotiable Instrument Act, 1881- Section 138, 147
High Courts16 Dec 2025Allowed
Anil Mahto @ Anil Kumar Mahto @ Anil Mahato Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1883
Constitution of India, 1950- Article 142Negotiable Instrument Act, 1881- Section 138, 147
High Courts15 Dec 2025Allowed
Mahindra @ Mahindra Financial Services Ltd Vs Sunita Prasad, wife of Late Sushil Prasad
Jharkhand High Court · (2025) 12 JH CK 1914
Code of Civil Procedure, 1908- Section 96(2), Order 9 Rule 13, Order 43 Rule 1(d)
High Courts15 Dec 2025Allowed
Arun Rajak Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1913
Code of Criminal Procedure, 1973- Section 436AIndian Penal Code, 1860- Section 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts15 Dec 2025Allowed
Birendra Goswami Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1912
Code of Criminal Procedure, 1973- Section 313, 436AIndian Penal Code, 1860- Section 411
High Courts15 Dec 2025Allowed
Vinay Kumar Singh @ Binay Kumar Sinha Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1911
Code of Criminal Procedure, 1973- Section 436AIndian Penal Code, 1860- Section 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts15 Dec 2025Allowed
Shashi Kumar Sharma Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1910
Code of Criminal Procedure, 1973- Section 436AArms Act, 1959- Section 26(1), 27
High Courts15 Dec 2025Allowed
Kedar Prasad Vs Churaman Das Bhadani (dead and substituted vide order dated 20.11.2019)
Jharkhand High Court · (2025) 12 JH CK 1909
High Courts15 Dec 2025Dismissed
Abhay Singh Vs Ajoy Jaisawal
Jharkhand High Court · (2025) 12 JH CK 1907
Code of Civil Procedure, 1908- Order 41 Rule 27Code of Criminal Procedure, 1973- Section 107, 144, 145
High Courts15 Dec 2025Allowed
Daleshwar Prajapati Vs Central Coalfields Limited
Jharkhand High Court · (2025) 12 JH CK 1906
High Courts15 Dec 2025Allowed
Sujit Yadav @ Gola Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1905
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 84, 528Code of Criminal Procedure, 1973- Section 82
High Courts15 Dec 2025Allowed
Jay Prakash Roy @ Jai Prakash Rai @ Paltu Rai Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1904
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
High Courts15 Dec 2025Allowed
Ramesh Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 12 JH CK 1903
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 406, 409, 420
High Courts15 Dec 2025Dismissed
Pramod Kumar Singh Vs Tata Iron and Steel Co. Ltd
Jharkhand High Court · (2025) 12 JH CK 1902
Code of Civil Procedure, 1908- Section 47,Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 41 Rule 97
High Courts15 Dec 2025Allowed
Achintya Kumar Sarkar Vs Mahesh Singh
Jharkhand High Court · (2025) 12 JH CK 1901
Code of Civil Procedure, 1908- Section 151, Order 6 Rule 17