High Courts30 Jun 2025Allowed
Sunita Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0969
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 71 of 1,511
High Courts30 Jun 2025Allowed
Krishna Kant Tiwary, S/o Late Basudev Tiwary Vs Mritunjay Malviya
Jharkhand High Court · (2025) 06 JH CK 0968
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts26 Jun 2025
Shaiyada Parveen Vs Md. Afsar Ali
Jharkhand High Court · (2025) 06 JH CK 0933
Code of Civil Procedure, 1908 - Order 41 Rule 27Jharkhand Building (Lease, Rent and Eviction) Control Act, 2000 - Section 11(d), 14(8)
High Courts26 Jun 2025Dismissed
National Highway Authority of India through its Project Director Mr. Prabhat Kumar, S/o Shri C.P. Roy Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0932
Arbitration and Conciliation Act, 1996 - Section 34National Highways Act, 1956 - Section 3A, 3(7)(a)
High Courts26 Jun 2025Disposed Of
Cholamandalam Investment & Finance Company Ltd Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 06 JH CK 0931
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 14, 14(1)
High Courts26 Jun 2025
Santosh Kujur Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0930
High Courts25 Jun 2025Dismissed
Ravishankar Yadav Vs Neha Kumari
Jharkhand High Court · (2025) 06 JH CK 0941
Indian Penal Code, 1860 - Section 315, 498ADowry Prohibition Act, 1961 - Section 3, 4Hindu Marriage Act, 1955 - Section 13, 13(1)(ia)
High Courts25 Jun 2025Dismissed
Mrityunjay Tripathy Vs State Of Bihar (Now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0940
Code of Criminal Procedure, 1973 - Section 313, 374(2)Indian Penal Code, 1860 - Section 34, 299, 300, 302, 304II, 323
High Courts25 Jun 2025Dismissed
DVC Pensioner's Forum Chandra Unit (having registration no.2716) through its Joint Secretary Vs Damodar Valley Corporation through its Chairman
Jharkhand High Court · (2025) 06 JH CK 0938
High Courts25 Jun 2025Disposed Of
Santosh Sharma Vs State Of Jharkhand through the Chief Secretary
Jharkhand High Court · (2025) 06 JH CK 0937
High Courts25 Jun 2025Allowed
Sangita Kumari @ Sangeeta Kumari Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0936
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 120B, 406
High Courts25 Jun 2025Allowed
Jitu Rabidas @ Jitu Ravidas Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0935
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 318(4), 319(2) 338, 340Information Technology Act, 2000 - Section 66C, 66DTelecommunications Act, 2023 - Section 42(3)(e)
High Courts25 Jun 2025Disposed Of
Dhananjay Mandal, S/o Fuleshwar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0934
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 147, 148, 149, 307, 323, 341, 379, 504
High Courts24 Jun 2025xii A. Jayachandra v. Aneel Kaur" (2005) 2 SCC 22"
Smt. Rima Das Vs Pradeep Kumar Das
Jharkhand High Court · (2025) 06 JH CK 0948
Code of Civil Procedure, 1908 - Section 96Hindu Marriage Act, 1955 - Section 13Family Court Act, 1984 - Section 7, 7(1), 19(1)
High Courts24 Jun 2025Dismissed
Nageshwar Rana @ Nageshwar Mistry Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0947
High Courts24 Jun 2025Disposed Of
Umesh Chandra Mahato Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0946
High Courts24 Jun 2025Disposed Of
Shiv Prasad Mehta Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0945
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17, 17(2)(xii), 89, 89(4)
High Courts24 Jun 2025Dismissed
Birendra Singh Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 06 JH CK 0944
High Courts24 Jun 2025Allowed
Abid Hussain, S/o Sahid Khan Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0943
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 376, 420
High Courts24 Jun 2025Dismissed
Prabodh Kumar Tiwary (Adopted), Son of Sahdeo Tiwary Vs Rakesh Kumar Tiwari (Adopted), Son of Late Malti Devi
Jharkhand High Court · (2025) 06 JH CK 0942
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 6 Rule 18, Order 9 Rule 13