COURT ARCHIVE

Jharkhand High Court judgments

30,152 judgments · page 7 of 1,508

High Courts01 Sept 2026Allowed

Sanjay Kumar Tulsyan @ Sanjay Kumar @ Sanjay Kumar Tulsiyan And Shobha Tulsyan Vs The State Of Jharkhand And Ritu Diwan

Jharkhand High Court · (2026) 09 JH CK 0292

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 420, 406, 405

High Courts01 Sept 2026Dismissed

Manoj Kumar @ Manoj Prasad, Rajesh Prasad Vs The State Of Jharkhand, Kusum Devi

Jharkhand High Court · (2026) 09 JH CK 0291

Code of Criminal Procedure-Section 482, 156(3)Indian Penal Code-Sections 420/406/34, 498A, 420Dowry Prohibition Act-Section 3

High Courts01 Sept 2026Allowed

Sanjeev Kumar Gupta Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0293

B.N.S.S., 2023-Section 528B.N.S., 2023-Sections 316(2), 318(3) and 318(4), 318(2)Indian Penal Code-Section 420

High Courts01 Sept 2026Allowed

Sanjeev Kumar Gupta Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0290

B.N.S.S., 2023-Section 528B.N.S., 2023-Section 316(2), 318(3), 318(4), 318(2)Indian Penal Code-Section 420

High Courts01 Sept 2026Allowed

Yamuna Ganjhu @ Jamuna Ganjhu, Ajay Ganjhu @ Ajay Kumar, Ganjga Ganjhu @ Ganga Ganjhu @ Raman Ganjhu Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0289

NDPS Act-Section 15(c), 18(b), 22, 25, 29Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

High Courts01 Sept 2026Allowed

Bhavana Priya Vs The State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0288

BNS, 2023-Section 316(2), 318(4), 338, 336(3), 340(2), 351, 352 and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

High Courts01 Sept 2026Allowed

Nazish @ Khande @ Md. Ishaque Ali Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0287

Indian Penal Code-Sections 341, 302, 504, 506, 201, 120(B)Arms Act-27(3)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

High Courts01 Sept 2026Allowed

Meena Devi @ Mina Devi Vs The State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0286

BNS, 2023-Section 191(2), 191(3), 190, 115(2), 117(2), 109, 126(2), 352Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

High Courts31 Aug 2026Dismissed

Wasim Akhtar, Arshad Jamal, Nasim Ahmad Vs The State Bank Of India, Agricultural Marketing Yard Branch, Garhwa, Md. Murtaza Ali Ansari, Md. Shamim Ansari, Jubaida Bibi, Anish Ansari, Rayees Ansari, Khurshid Ansari, Rashid Ansari, Sayeed Hasan, Wahid Ansari, Hamid Ansari, Sabana Khatoon, Afsana Khatoon, Md. Husnain

Jharkhand High Court · (2026) 08 JH CK 1048

Constitution of India-Article 227C.P.C.-Order VI Rule 17

High Courts31 Aug 2026Allowed

Bipin Kumar Yadav @ Bipin Yadav Vs The State Of Jharkhand, Vikram Kumar Rajak

Jharkhand High Court · (2026) 08 JH CK 1047

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528B.N.S., 2023-Sections 126(2), 115(2), 109(1), 352 and 3(5)Arms act-Section 27

High Courts31 Aug 2026Partly Allowed

Oriental Insurance Co. Ltd. Ghatkopar Vs Kiran Kapoor

Jharkhand High Court · 2026 INSC 889

Motor Vehicles Act

High Courts31 Aug 2026Partly Allowed

Dilip Kumar Goyenka @ Dilip Goyenka Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1055

Code of Criminal Procedure-Section 482Food Safety and Standard Act, 2006-Section 3(1)(ZZ)(viii), 59

High Courts31 Aug 2026Disposed Of

Patras Barla Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1046

High Courts31 Aug 2026Disposed Of

Shankar Munda Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1045

Constitution of India-Article 226Right of Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

High Courts31 Aug 2026Dismissed

Dipti Priyanka Kujur Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1054

Constitution of India-Article 226

High Courts31 Aug 2026Dismissed

Simanta Char Vs 1. The State Of Jharkhand 2. Chitranjan Mitra

Jharkhand High Court · (2026) 08 JH CK 1053

Indian Penal Code-Sections 341/376/511/376, 376/511, 341, 376, 511 and 379, 341/376/511 and 379, 341 and 354, 354Cr.P.C-Section 313

High Courts31 Aug 2026Allowed

Bilokan Bara Vs The State of Jharkhand through C.B.I.

Jharkhand High Court · (2026) 08 JH CK 1052

Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 13(1), 13(2)(d), 20, 10, 11, 13, 15, 19, 12, 14, 13(1)(d)(i), 13(1)(d)(ii)Cr.P.C.-Section 313

High Courts31 Aug 2026Partly Allowed

Santosh Lohra Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1051

I.P.C.-Sections 402, 399, 402 & 414, 402 and 414, 414Arms Act-25(1-B)a & 26(1), Section 25(1-B)a, 26(1), 25(1-B)a/35, 25 (1-B)a, 26/35, 25(1-B)(a), 35, 25(1-B)(a)/35

High Courts31 Aug 2026Dismissed

Rajendra Chaudhary Vs 1. The State Of Jharkhand 2. Wakil Choudhary

Jharkhand High Court · (2026) 08 JH CK 1050

Indian Penal Code-Section 304B, 304B/34, 30, 304-BIndian Evidence Act-Section 113BDowry Prohibition Act, 1961-Section 2

High Courts31 Aug 2026Allowed

Chandra Mohan Chatomba @ Chandro Chatomba, Chumbru Chatomba @ Chamru Chatomba, Motura Birua @ Mathura Birua Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1049

Indian Penal Code-Section 341, 325/34, 504/34, 341/34, 504, 323, 307, 120B/34, 323/34