High Courts08 Jul 2025Dismissed
Dinesh Kumar Vs Neelam Kumari
Jharkhand High Court · (2025) 07 JH CK 1232
Hindu Marriage Act, 1955 - Section 13(1)(i), 13(1)(ia), 13(1)(ib)Family Courts Act, 1984 - Section 19(1)
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 68 of 1,511
High Courts08 Jul 2025Dismissed
State of Jharkhand through the Secretary Vs Kishore Chandra
Jharkhand High Court · (2025) 07 JH CK 1231
Limitation Act, 1963 - Section 5
High Courts08 Jul 2025Dismissed
State Of Jharkhand Vs Ajit Kumar Deo
Jharkhand High Court · (2025) 07 JH CK 1230
High Courts08 Jul 2025Dismissed
Vimla Devi Vs State Of Jharkhand through Principal Secretary
Jharkhand High Court · (2025) 07 JH CK 1229
High Courts08 Jul 2025Allowed
Mina Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1228
Registration Act, 1908 - Section 22A
High Courts08 Jul 2025Dismissed
Zibrial Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1227
Indian Penal Code, 1860 - Section 120(B), 414Indian Forest (Bihar Amendment) Act, 1989 - Section 33, 52
High Courts08 Jul 2025Dismissed
Ravi Sinha Vs Mr. Rahul Kumar Sinha
Jharkhand High Court · (2025) 07 JH CK 1226
Code of Civil Procedure, 1908 - Order 1 Rule 10(2)Chhotanagpur Tenancy Act, 1908 - Section 46, 71A
High Courts08 Jul 2025Party Allowed
Prasanjit Panda @ Prasannjit Panda Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1225
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 316(5), 318(4), 319(2), 338
High Courts08 Jul 2025Dismissed
Tej Brat Sinha Vs Dy. Commissioner, Dhanbad
Jharkhand High Court · (2025) 07 JH CK 1224
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 1 Rule 10(2)
High Courts08 Jul 2025Dismissed
Ragini Devi Vs Sanjay Mishra
Jharkhand High Court · (2025) 07 JH CK 1223
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 26 Rule 9
High Courts08 Jul 2025Allowed
Debashis Mandal Vs Sushanta Mandal
Jharkhand High Court · (2025) 07 JH CK 1222
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 1 Rule 9, Order 9 Rule 5, Order 22(2), Order 22 Rule 4
High Courts07 Jul 2025Disposed Of
Bikas Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1242
High Courts07 Jul 2025Disposed Of
Ashalata Vs Union of India through the Principal Director of Commercial Audit and Ex-Officio Member
Jharkhand High Court · (2025) 07 JH CK 1241
High Courts07 Jul 2025Disposed Of
M/s Ranchi Gun House Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1240
Arms Rules, 1962 - Rule 73
High Courts07 Jul 2025Disposed Of
Swami Sahjanand Saraswati Trust (Jharkhand) Vs State Of Jharkhand through the Secretary/Principal Secretary
Jharkhand High Court · (2025) 07 JH CK 1239
High Courts07 Jul 2025Disposed Of
Basant Khoya Vs State Of Jharkhand & Others
Jharkhand High Court · (2025) 07 JH CK 1238
High Courts07 Jul 2025Allowed
Deepak Kumar Roy Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1237
Code of Civil Procedure, 1908 - Order 22 Rule 10A
High Courts07 Jul 2025Disposed Of
Nafisur Rahman Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1236
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14(i), 14(ii)
High Courts07 Jul 2025Dismissed
Ram Bharosa Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 07 JH CK 1235
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 504
High Courts07 Jul 2025Allowed
Roshan Jamil Ansari Vs Kriti Mahatha
Jharkhand High Court · (2025) 07 JH CK 1234
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 17Chhotanagpur Tenancy Act, 1908 - Section 87