COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 52 of 1,511

High Courts01 Dec 2025Dismissed

State of Jharkhand through the Secretary/Principal Secretary Vs Sushil Kumar

Jharkhand High Court · (2025) 12 JH CK 1837

Limitation Act, 1963- Section 5Jharkhand Pension Rules, 2000- Rule 43(b)Jharkhand Government Servants (Classification, Control and Appeal) Rules, 2016- Rule 18(2)

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High Courts01 Dec 2025Dismissed

Churaman Mahto Vs Baso Devi, W/o-Churaman Mahto

Jharkhand High Court · (2025) 12 JH CK 1839

Hindu Marriage Act, 1955- Section 13, 13(1), 13(1)(ia), 13(1)(ib)Family Courts Act, 1984- Section 19(1)

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High Courts01 Dec 2025Dismissed

State of Jharkhand Vs Ashok Kumar Tiwary

Jharkhand High Court · (2025) 12 JH CK 1838

Constitution of India, 1950- Article 136, 226Industrial Disputes Act, 1947- Section 11ALimitation Act, 1908- Section 23

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High Courts01 Dec 2025Allowed

Nutan Kumari Vs Pankaj Kumar

Jharkhand High Court · (2025) 12 JH CK 1836

Indian Penal Code, 1860- Section 34, 498(A)Dowry Prohibition Act, 1961- Section 3, 4Hindu Marriage Act, 1955- Section 9, 1(1), 9(2), 10(l)(b), 13(1), 23(l)(a)

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High Courts01 Dec 2025Dismissed

Shankar Oraon Vs Manoj Kumar Bhagat

Jharkhand High Court · (2025) 12 JH CK 1835

Code of Criminal Procedure, 1973- Section 144, 145Chhota Nagpur Tenancy Act, 1908- Section 46, 48, 71ALimitation Act, 1963- Section 65

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High Courts01 Dec 2025Allowed

Alphonse Topno, son of John Topno Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1834

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High Courts01 Dec 2025Disposed Of

Food Corporation of India, through its General Manager (Region) Vs Mahesh Sharma, Son of Haridwar Sharma

Jharkhand High Court · (2025) 12 JH CK 1833

Industrial Disputes Act, 1947- Section 9A, 10, 25F, 33, 33A, 33(1), 33(1)(a), 33(1)(b), 33(2)(b), 33(3)(b), 33(2)

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High Courts01 Dec 2025Disposed Of

Employers in relation to the management of P.B. Area of M/s. Bharat Coking Coal Limited Vs Versus Their Workmen being represented by Vice President,

Jharkhand High Court · (2025) 12 JH CK 1944

Constitution of India, 1950- Article 14Industrial Disputes Act, 1947- Section 11, 18(3), 33C(2)

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High Courts01 Dec 2025Disposed Of

Shivendra Kumar Singh, S/o Rajendra Prasad Singh Vs State of Jharkhand, through the Secretary

Jharkhand High Court · (2025) 12 JH CK 1943

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High Courts01 Dec 2025Allowed

Krishna Kanhaiya, S/o Harun Sahu Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1942

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High Courts01 Dec 2025Allowed

Ravi Bhushan Prasad Amar, Son Of Late Bishwanath Prasad Amar Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1941

Constitution of India, 1950- Article 166

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High Courts01 Dec 2025Dismissed

Sukhdev Varnwal Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1940

Code of Criminal Procedure, 1973- Section 156(3), 468, 482Indian Penal Code, 1860- Section 323, 354, 379

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High Courts01 Dec 2025Allowed

Pradeep Mukul Lakra Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1939

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 420, 427, 506

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High Courts01 Dec 2025Allowed

Shidharth Bidh @ Sidharth Bidh @ Siddhu Bidh Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1938

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 307, 323, 341, 504, 506

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High Courts27 Nov 2025Dismissed