High Courts26 Nov 2025Disposed Of
Mritunjay Upadhyay Vs Union Of India
Jharkhand High Court · (2025) 11 JH CK 2018
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 53 of 1,511
High Courts26 Nov 2025Dismissed
Sharmila Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2017
High Courts26 Nov 2025Disposed Of
Meera Devi, wife of Nand Kishore Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2016
High Courts26 Nov 2025Disposed Of
Anil Kumar Upadhyay Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2015
High Courts26 Nov 2025Dismissed
Manoj Kumar Sarkar Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2013
Code of Criminal Procedure, 1973- 482Indian Penal Code, 1860- Section 498ADowry Prohibition Act, 1961 - Section 4
High Courts26 Nov 2025Allowed
Md. Yushuph @ Md. Yusuf Miyan Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2012
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- 320, 482Indian Penal Code, 1860- Section 34, 498A
High Courts26 Nov 2025Allowed
Basudeb Gorain Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2011
Bharatiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 216, 216(1)Indian Penal Code, 1860- Section 34, 304B, 307, 323, 325, 341, 504, 506
High Courts26 Nov 2025Allowed
Shankar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2010
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Bharatiya Nyaya Sanhita, 2023- Section 318(4), 336(3)
High Courts26 Nov 2025Allowed
Anjan Lakra @ A Lakra Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2009
Bharatiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 307
High Courts26 Nov 2025Dismissed
Sushmita Bose @ Sushmita Bose Mallik Vs Dr. Samiran Mallik, son of Late Hemendra Chandra Mallik
Jharkhand High Court · (2025) 11 JH CK 2008
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 23 Rule 1A
High Courts26 Nov 2025Allowed
M/s Bharat Coking Coal Ltd Vs Krishna Devi
Jharkhand High Court · (2025) 11 JH CK 2007
Constitution of India, 1950- Article 227Land Acquisition Act, 1894- Section 6Public Premises (Eviction of Unauthorized Occupants) Act, 1971- Section 9
High Courts25 Nov 2025Dismissed
Dhrubendra Pandey Vs Priya Pandey
Jharkhand High Court · (2025) 11 JH CK 2006
Indian Penal Code, 1860- Section498AHindu Marriage Act, 1955- Section 13, 13(1), 13(1)(ia), 13(1)(ib)Family Court Act, 1984- Section 19(1)
High Courts25 Nov 2025Dismissed
Sonu Ravidas @ Sonu Rabidas Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2005
Code of Criminal Procedure, 1973- Section 227Indian Penal Code, 1860- Section 34, 376, 377, 420, 417, 506
High Courts25 Nov 2025Dismissed
Yugal Kisku Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2004
Code of Criminal Procedure, 1973- Section 125
High Courts25 Nov 2025Disposed Of
Santosh Mahta Vs State Of Jharkhand and Anr
Jharkhand High Court · (2025) 11 JH CK 2003
Negotiable Instruments Act, 1881- Section 138
High Courts25 Nov 2025Disposed Of
Sunil Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 2002
Code of Criminal Procedure, 1973- Section 125, 127(2)
High Courts25 Nov 2025Allowed
Ajay Kumar Verma Vs Margaret Ane Roy, widow of Late Dilip Kumar Roy
Jharkhand High Court · (2025) 11 JH CK 2001
Code of Civil Procedure, 1908- Section 151,Order 41 Rule 2, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 27(2)
High Courts25 Nov 2025Allowed
Deo Nandan Gope Vs Suraj Narayan Gope (dead and substituted vide order dated 11/07/24)
Jharkhand High Court · (2025) 11 JH CK 2000
Constitution of India, 1950- Article 212Hindu Succession Act, 1956- Section 4, 18Chota Nagpur Tenancy Act, 1908 - Section 84
High Courts25 Nov 2025Dismissed
Naresh Sahu, son of late Jagarnath Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1999
Constitution of India, 1950- Article 226Jharkhand Audit Cadre Rule 2011- Rule 13
High Courts25 Nov 2025Disposed Of
Raees Ahamad, son of Abdul Rajak Khan Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1998