COURT ARCHIVE

Jharkhand High Court judgments

30,203 judgments · page 60 of 1,511

High Courts04 Nov 2025Dismissed

Budhu Sardar Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1868

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Narcotic Drugs and Psychotropic Substances Act, 1985- Section 18(b)

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High Courts04 Nov 2025Dismissed

Pankaj Baraik Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1867

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 311, 482

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High Courts04 Nov 2025Allowed

Adarsh Laksh @ Adarsh Lakshya @ Bhaiya Ji Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1866

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 181, 528Code of Criminal Procedure, 1973- Section 154, 156, 162, 173(2), 173(8), 482

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High Courts04 Nov 2025Dismissed

Ujjwal Kumar Bit @ Ujjawal Bit, S/o Late Panchanan Bit Vs Subodh Kumar Das, S/o Late Hari Mohan Das

Jharkhand High Court · (2025) 11 JH CK 1865

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 22 Rule 2, Order 22 Rule 4(i), Order 22 Rule 9Limitation Act, 1963- Section 5

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High Courts04 Nov 2025Dismissed

Bablu Barnwal, S/o Late Jai Prakash Lal Vs Niranjan Singh S/o Brinda Singh

Jharkhand High Court · (2025) 11 JH CK 1864

Code of Civil Procedure, 1908- Section 47, Order 41 Rule 33

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High Courts03 Nov 2025Allowed

Suna Kharia S/o Late Cherruh Kharia Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1897

Indian Penal Code, 1860- Section304, 304II

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High Courts03 Nov 2025Allowed

Sunil Kumar Sultania Vs State Of Jharkhand, through the Principal Secretary

Jharkhand High Court · (2025) 11 JH CK 1896

Constitution of India, 1950- Article 14, 136Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016- Rule 14, 14(7), 14(8), 24

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High Courts03 Nov 2025Allowed

Mohan Kishore Mishra Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1895

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 415, 420

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High Courts03 Nov 2025Allowed

Aspire Techno Engineers represented through its Proprietor P. Arvind Kumar Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1894

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 120B, 406, 420Negotiable Instrument Act, 1881- Section 138

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High Courts03 Nov 2025Allowed

Sandeep Kumar Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1893

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Bharatiya Nyay Sanhita, 2023- Section 109, 115(2), 117(2), 126(2), 351(2), 352

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High Courts03 Nov 2025Allowed

Navin Kumar Verma Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1892

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 420Negotiable Instrument Act, 1881- Section 138

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High Courts03 Nov 2025Allowed

Raj Kumar Paswan Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1891

Indian Penal Code, 1860- Section 395, 412

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High Courts03 Nov 2025Allowed

Rajendra Singh, S/o Late Sardar Bhagwan Singh Vs Usha Rakheja W/o Late Dilip Kumar

Jharkhand High Court · (2025) 11 JH CK 1890

Code of Civil Procedure, 1908- Order 8 Rule 1

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High Courts03 Nov 2025Dismissed

Sri Nandal Sahu Vs Hiralal Sahu

Jharkhand High Court · (2025) 11 JH CK 1889

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 1 Rule 10 , Order 6 Rule 17

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High Courts03 Nov 2025Disposed Of

Mitra Lobanya Kar, W/o Tapan Karand Vs Suman Singh, S/o Brijmohan Singh

Jharkhand High Court · (2025) 11 JH CK 1888

Registration Act, 1908- Section 47

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High Courts31 Oct 2025Allowed

Smt. Rubi Rai Tirkey Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1319

Code of Civil Procedure, 1908 - Section 80Chotanagpur Tenancy Act, 1908 - Section 46, 83, 83(1), 83(2), 86, 87, 89, 96Limitation Act, 1963 - Section 58

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High Courts31 Oct 2025Allowed