High Courts20 Jun 2025Disposed Of
Md. Safder Imam, S/o Late Ali Imam Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0895
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 73 of 1,511
High Courts20 Jun 2025Disposed Of
Pinku Kumar son of Bhola Prasad Modi Vs State Of Jharkhand through the Chief Secretary
Jharkhand High Court · (2025) 06 JH CK 0894
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 163, 164
High Courts20 Jun 2025Allowed
Md. Kurban Khan @ Kurban Khan Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0893
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)Code of Criminal Procedure, 1973 - Section 438, 440Indian Penal Code, 1860 - Section 34, 406, 420, 506
High Courts20 Jun 2025Allowed
Sunil Mandal @ Sunil Mondal Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0892
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Forest Act, 1927 - Section 33
High Courts20 Jun 2025Dismissed
St. Joseph's College, situated at Torpa, P.O. and P.S. Torpa, District Khunti Vs Jharkhand State Information Commission, through Chief Information Commissioner
Jharkhand High Court · (2025) 06 JH CK 0891
Constitution of India, 1950 - Article 12, 21, 29, 30, 226Right to Information Act, 2005 - Section 2(h), 2(h)(a), 2(h)(d), 2(h)(d)(i), 2(h)(d)(ii), 2(h)(i), 8
High Courts19 Jun 2025Allowed
Susmita Prasad @ Susmita Saurav Vs Raju Prasad
Jharkhand High Court · (2025) 06 JH CK 0901
Code of Criminal Procedure, 1973 - Section 125Hindu Marriage Act, 1955 - Section 13, 24, 25, 25(1), 25(2), 25(3)Family Court Act, 1984 - Section 19(1)
High Courts19 Jun 2025Allowed
Pappu Shaw Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0900
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 302, 306, 498(A)
High Courts19 Jun 2025Dismissed
Md. Shakil Alam, S/o Md. Alam Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0899
Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 - Section 19, 37
High Courts19 Jun 2025Disposed Of
Vivekanand Kumar Vs State Of Jharkhand through its Principal Secretary
Jharkhand High Court · (2025) 06 JH CK 0898
Constitution of India, 1950 - Article 226
High Courts19 Jun 2025Disposed Of
Lato Das S/o Late Kewal Das Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0897
Land Acquisition Act, 1894 - Section 18, 28
High Courts18 Jun 2025Dismissed
Jaykant Jayhind Vs Jyoti Kumari
Jharkhand High Court · (2025) 06 JH CK 0906
Hindu Marriage Act, 1955 - Section 13(1)(i), 13(1)(ia), 13(1)(ib)Family Court Act, 1984 - Section 19(1)
High Courts18 Jun 2025Disposed Of
Sitaram Sharma, S/o Thakur Lal Sharma Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0905
Bihar Deed Writers Licensing Rules, 1996 - Rule 5, 7(d), 7(1)(d), 7(3)
High Courts18 Jun 2025Disposed Of
Gulshan Bediya, S/o Late Lakhan Bediya Vs State Of Jharkhand, through its Chief Secretary
Jharkhand High Court · (2025) 06 JH CK 0904
Jharkhand Public Land Encroachment Act, 2000 - Section 6, 6(2), 11
High Courts18 Jun 2025Disposed Of
M/s MHR Construction Private Limited Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 06 JH CK 0903
Jharkhand Public Land Encroachment Act, 2000 - Section 11
High Courts18 Jun 2025Disposed Of
Ram Lagan Sahu Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 06 JH CK 0902
Constitution of India, 1950 - Article 226
High Courts17 Jun 2025Dismissed
Dinesh Kumar Thakur Vs Sunila Thakur
Jharkhand High Court · (2025) 06 JH CK 0918
Hindu Marriage Act, 1955 - Section 13, 13(1)(ia)Family Court Act, 1984 - Section 19(1)
High Courts17 Jun 2025Dismissed
Mukesh Kumar Singh Vs Anchal Singh
Jharkhand High Court · (2025) 06 JH CK 0917
Indian Penal Code, 1860 - Section 498AFamily Court Act, 1984 - Section 19(1)Guardians and Wards Act, 1890 - Section 5
High Courts17 Jun 2025Allowed
Moti Ram (Age about 41 years) S/o Late Arjun Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0916
Constitution of India, 1950 - Article 12, 14, 162, 226
High Courts17 Jun 2025Dismissed
Pawan Kumar Mahto Vs Union Of India
Jharkhand High Court · (2025) 06 JH CK 0915
Constitution of India, 1950 - Article 14, 16, 32
High Courts17 Jun 2025v Vimal Chand Ghevarchand Jain Vs. Ramakant Eknath Jadoo" reported in (2009) 5 SCC 713"
Bhagwati Devi Vs Jinni Devi
Jharkhand High Court · (2025) 06 JH CK 0914
Code of Civil Procedure, 1908 - Order 7 Rule 3, Order 20 Rule 9Code of Criminal Procedure, 1973 - Section 144Indian Penal Code, 1860 - Section 34