High Courts14 Jul 2025Disposed Of
Deena Nath Prasad, S/o Late Chani Prasad Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1283
Constitution of India, 1950 - Article 226Chhotanagpur Tenancy Act, 1908 - Section 46
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 67 of 1,511
High Courts14 Jul 2025Disposed Of
Biplab Dutta & OrsVs State of Jharkhand through the Principal Secretary
Jharkhand High Court · (2025) 07 JH CK 1282
Right of Children to Free and Compulsory Education Act, 2009 - Section 23(1), 23(2)
High Courts14 Jul 2025Allowed
Reeshma Ramesan Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1281
Bharatiya Nyaya Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 73, 73(2), 78, 82, 83Indian Penal Code, 1860 - Section 34, 174, 302, 307, 465
High Courts14 Jul 2025Allowed
Sandip Layek Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1280
Bharatiya Nyaya Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 406, 418
High Courts14 Jul 2025Allowed
Goutam Kumar @ Goutam Rout Vs M/s Mihijam Vanaspati Ltd
Jharkhand High Court · (2025) 07 JH CK 1279
Constitution of India, 1950 - Article 227Limitation Act 1963 - Section 5
High Courts14 Jul 2025Allowed
Mangra Uron Vs Commissioner, South Chotanagpur Division at Ranchi
Jharkhand High Court · (2025) 07 JH CK 1278
Chhotanagpur Tenancy Act, 1908 - Section 46, 46(1), 71A
High Courts11 Jul 2025Dismissed
Devendra Nath Pramanick (Thakur) son of late Chhatu Thakur Vs Ramesh Chandra Pramanick, son of Chhatu Lal Pramanick Thakur
Jharkhand High Court · (2025) 07 JH CK 1204
Code of Civil Procedure, 1908 - Section 152
High Courts10 Jul 2025Disposed Of
Rajiya Khatoon Vs Union Of India through General Manager
Jharkhand High Court · (2025) 07 JH CK 1213
High Courts10 Jul 2025Dismissed
Suresh Chaurasia Vs Chandra Shekhar Burnwal
Jharkhand High Court · (2025) 07 JH CK 1212
Code of Civil Procedure, 1908 - Section 115Bihar Buildings (Lease Rent and Eviction) Control Act, 1982 - Section 11C, 14, 14(8)
High Courts10 Jul 2025Disposed Of
Gondauri Devi W/o late Dibru Oraon Vs Mangra Oraon
Jharkhand High Court · (2025) 07 JH CK 1211
High Courts10 Jul 2025Dismissed
Bhubneshwar Mahto Vs Kumari Namia, D/o Bhukhlal Mahto
Jharkhand High Court · (2025) 07 JH CK 1210
Hindu Adoption and Maintenance Act, 1956 - Section 16
High Courts10 Jul 2025Dismissed
Madan Kumar Sahu Vs State Of Jharkhand through Principal Secretary
Jharkhand High Court · (2025) 07 JH CK 1207
High Courts10 Jul 2025Dismissed
Chhoto Murmu Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1206
Santhal Pargana Tenancy Act, 1949 - Section 5, 6, 59
High Courts09 Jul 2025Dismissed
Bharti Singh wife of Rahul Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1220
Code of Criminal Procedure, 1973 - Section 294, 294(3), 313, 374(2)Indian Penal Code, 1860 - Section 34, 120B, 302, 394, 411, 449Evidence Act, 1872 - Section 8, 25, 26, 27, 106
High Courts09 Jul 2025Disposed Of
Ram Lakhan Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1219
High Courts09 Jul 2025Disposed Of
Basant Kumar Mahalka Vs State Of Jharkhand through Secretary
Jharkhand High Court · (2025) 07 JH CK 1218
Chota Nagpur Tenancy Act, 1908 - Section 87
High Courts09 Jul 2025Allowed
Raj Kishore Prasad, S/o Late Yamuna Prasad Vs Jharkhand State Information Commissioner through its Secretary
Jharkhand High Court · (2025) 07 JH CK 1217
High Courts09 Jul 2025Dismissed
Ajit Kulshreshtha Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1216
Constitution of India, 1950 - Article 32, 226
High Courts09 Jul 2025Dismissed
Anirudh Pathak Vs Quraisha Bibi, Wife of Late Akhtar Khan
Jharkhand High Court · (2025) 07 JH CK 1215
Chota Nagpur Tenancy Act, 1908 - Section 64, 67A(a), 67A(b), 84(3), 92, 180(2), 258Specific Relief Act, 1963 - Section 34
High Courts09 Jul 2025Dismissed
Lalita Devi, W/o Jay Prakash Narayn Deo Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1214
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14, 17