High Courts11 Aug 2025Dismissed
Murari Ram Vs Suraj Singh
Jharkhand High Court · (2025) 08 JH CK 0817
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 41 Rule 19
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 65 of 1,511
High Courts11 Aug 2025Dismissed
Ashok Kumar Gupta Vs Tripti Lakkhan
Jharkhand High Court · (2025) 08 JH CK 0816
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 17, Order 21 Rule 97, Order 21 Rule 99
High Courts11 Aug 2025Dismissed
Kaili Devi Vs Prasad Yadav
Jharkhand High Court · (2025) 08 JH CK 0815
Code of Civil Procedure, 1908 - Order 1 Rule 10(2)
High Courts11 Aug 2025Dismissed
Jagdish Pandey Vs Urmila Pandey, W/o late Ramji Pandey
Jharkhand High Court · (2025) 08 JH CK 0814
Code of Civil Procedure, 1908 - Order 8 Rule 1, Order 8 Rule 10
High Courts11 Aug 2025Dismissed
Serophina Tigga Vs Tapendra Mullick
Jharkhand High Court · (2025) 08 JH CK 0813
Code of Civil Procedure, 1908 - Order 1 Rule 10(2)
High Courts18 Jul 2025Dismissed
Nirmal Bhengra Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1250
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 201, 302, 364, 376
High Courts18 Jul 2025Disposed Of
Sheo Prasad Sahu Vs Shanti Devi wife of Vijay Nandan Singh @ Vijay Kumar Singh @ Vijay Singh
Jharkhand High Court · (2025) 07 JH CK 1249
Hindu Succession Act, 1956 - Section 8
High Courts18 Jul 2025Disposed Of
M/s Sky Enterprizes, a Proprietorship Firm through its Proprietor Mohammad Akhtar Khan Vs Authorized Officer, Canara Bank, Regional Office
Jharkhand High Court · (2025) 07 JH CK 1248
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
High Courts18 Jul 2025Allowed
Turiya Oraon, S/o Mangra Oraon Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1247
High Courts18 Jul 2025Dismissed
Nageshwar Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1246
Indian Penal Code, 1860 - Section 34, 120B, 201, 302Arms Act, 1959 - Section 25(1B)
High Courts18 Jul 2025Allowed
Md. Asif @ Maya @ Nirmal Singh Pawar @ Iqbal Azad Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1245
Indian Penal Code, 1860 - Section 395, 397
High Courts18 Jul 2025Disposed Of
M/s. National Printers Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 07 JH CK 1244
Constitution of India, 1950 - Article 226High Court of Jharkhand Rules, 2001 - Rule 264, 265
High Courts17 Jul 2025Dismissed
Lal Bihari Kumhar Vs Dhanmati Devi, wife of Late Chiranji Ram
Jharkhand High Court · (2025) 07 JH CK 1258
Specific Relief Act, 1963 - Section 34Limitation Act, 1963 - Article 65Chhotanagpur Tenancy Act, 1908 - Section 46(1)(a)
High Courts17 Jul 2025Dismissed
Industries & Commerce Association Vs Union Of India
Jharkhand High Court · (2025) 07 JH CK 1257
Constitution of India, 1950 - Article 14, 19(1)(g), 39(b), 77, 226Code of Civil Procedure, 1908 - Section 114, 151, Order 47 Rule 1Companies Act, 1956 - Section 25
High Courts17 Jul 2025Dismissed
Basant Das alias Basant Kumar Das son of Jagdish Das Vs State Of Bihar
Jharkhand High Court · (2025) 07 JH CK 1256
Code of Criminal Procedure, 1973 - Section 164, 222, 374(2)Indian Penal Code, 1860 - Section 149, 361, 363, 366A, 376Evidence Act, 1872 - Section 114(b), 118
High Courts17 Jul 2025Dismissed
NCC Ltd Vs Bharat Coking Coal Ltd
Jharkhand High Court · (2025) 07 JH CK 1255
High Courts17 Jul 2025Disposed Of
Rekha Devi, W/o Anuj Kumar Vs State Of Jharkhand through Secretary
Jharkhand High Court · (2025) 07 JH CK 1254
National Highway Act, 1956 - Section 3H(4)
High Courts17 Jul 2025Disposed Of
Santosh Kumar Mishra, S/o Late Sitaram Mishra Vs Chief Executive Officer, Bank of India
Jharkhand High Court · (2025) 07 JH CK 1253
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(8)Security Interest (Enforcement) Rule, 2002 - Rule 8(6), 9(1)
High Courts17 Jul 2025Disposed Of
Shanti Toppo Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1252
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17Chotanagpur Tenancy Act, 1908 - Section 46
High Courts17 Jul 2025Dismissed
Mongia Steel Limited Vs Saluja Steel and Power Private Limited
Jharkhand High Court · (2025) 07 JH CK 1251
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 11, Order 6 Rule 17, Order 23 Rule 1(3)Commercial Courts Act, 2015 - Section 13Copyright Act, 1957 - Section 51, 62