High Courts13 Aug 2025Disposed Of
Ishwar Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0801
Indian Penal Code, 1860 - Section 34, 302, 304I, 307, 323, 341
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 64 of 1,511
High Courts13 Aug 2025Disposed Of
Neerja Kujur Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0800
Constitution of India, 1950 - Article 226
High Courts13 Aug 2025vii Directorate of Enforcement vs. Bibhu Prasad Acharya
Sanjeev Kumar Lal Vs Directorate of Enforcement
Jharkhand High Court · (2025) 08 JH CK 0799
Constitution of India, 1950 - Article 20(3), 14, 21Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483, 484Code of Criminal Procedure, 1973 - Section 160, 162, 313, 438, 439
High Courts13 Aug 2025Dismissed
Neelkanth Yadav Vs Dilip Yadav
Jharkhand High Court · (2025) 08 JH CK 0798
Constitution of India, 1950 - Article 227
High Courts12 Aug 2025Dismissed
Snehalata Chaurasia, Widow of Late Jairaj Chaurasia Vs Prabha Chaurasia
Jharkhand High Court · (2025) 08 JH CK 0812
Indian Succession Act, 1925 - Section 299
High Courts12 Aug 2025Allowed
Juvenile "X" through his father Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0811
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 317(5)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12Arms Act, 1959 - Section 25(1B)a, 26, 35
High Courts12 Aug 2025Dismissed
J.K. Yadav Vs Coal India Ltd.
Jharkhand High Court · (2025) 08 JH CK 0810
High Courts12 Aug 2025Disposed Of
Lal Govind Manjhi Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0809
High Courts12 Aug 2025Disposed Of
Triveni Prasad Shahi Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0808
High Courts12 Aug 2025Dismissed
Indrajit Kumar Yadav Vs Rima Shree, wife of Late Ramraj Sharma
Jharkhand High Court · (2025) 08 JH CK 0807
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 1 Rule 10
High Courts12 Aug 2025Dismissed
Rakesh Jain @ Rakesh Jain Patodi S/o Late Birajmal Jain Vs Sumer Chand Jain, S/o Late Sugan Chand Jain
Jharkhand High Court · (2025) 08 JH CK 0806
Code of Civil Procedure, 1908 - Order 18 Rule 17Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 15(3)
High Courts12 Aug 2025Dismissed
Satyan Tirkey Vs Sukra Oraon
Jharkhand High Court · (2025) 08 JH CK 0805
Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 11, Order 7 Rule 11(a)(d)
High Courts12 Aug 2025Dismissed
Baila @ Baldeo Oraon Vs Sarswati Orain
Jharkhand High Court · (2025) 08 JH CK 0804
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 17
High Courts12 Aug 2025Disposed Of
Ram Kishun Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0803
Code of Civil Procedure, 1908 - Order 41 Rule 5
High Courts11 Aug 2025Dismissed
Braj Shankar Prasad Sinha Vs State Of Jharkhand through the Chief Secretary
Jharkhand High Court · (2025) 08 JH CK 0796
Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 55
High Courts11 Aug 2025Allowed
Amal Kant Sinha Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0822
High Courts11 Aug 2025Allowed
Nazir Mirdha Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0821
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 354BPrevention Of Witch Practices Act, 1999 - Section 3, 4
High Courts11 Aug 2025Allowed
Shri Prakash Agrawal Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0820
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 405, 406, 420Negotiable Instruments Act, 1881 - Section 138
High Courts11 Aug 2025Allowed
Krishna Murari Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0819
Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 2(vii), 3(1)(R), 3(1)(S)
High Courts11 Aug 2025Dismissed
Mrs. Anju Das, W/o. Sri Manoj Kumar Das Vs State Of Jharkhand
Jharkhand High Court · (2025) 08 JH CK 0818
Code of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 138