High Courts17 Jun 2025Allowed
Ghanshyam Patel Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0913
Jharkhand Buildings (Lease, Rent and Eviction) Control, Act 2011 - Section 2(b), 2(1)(b), 2(1)(d)
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 74 of 1,511
High Courts17 Jun 2025Disposed Of
Mayur Rice Mills Private Limited Vs Bank Of India, through its General Manager
Jharkhand High Court · (2025) 06 JH CK 0911
High Courts17 Jun 2025Dismissed
Tej Narayan Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0910
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Code of Criminal Procedure, 1973 - Section 41AIndian Penal Code, 1860 - Section 34, 498A
High Courts17 Jun 2025Disposed Of
Sharwan Prasad Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0909
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 115(2), 117(2), 352Dowry Prohibition Act, 1961 - Section 3, 4
High Courts17 Jun 2025Allowed
Md. Jubair Khan Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0908
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 484Indian Penal Code, 1860 - Section 363, 365, 366
High Courts17 Jun 2025Allowed
Ajay Kumar Verma Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0907
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 392
High Courts16 Jun 2025Dismissed
Shankar Mahto Vs State Of Bihar (Now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0929
Code of Criminal Procedure, 1973 - Section 161, 162(2), 374(2)Indian Penal Code, 1860 - Section 34, 302, 326, 498AEvidence Act, 1872 - Section 32, 32(1)
High Courts16 Jun 2025Dismissed
Dr. Sachin Midha Vs Sheetal Midha
Jharkhand High Court · (2025) 06 JH CK 0928
Code of Civil Procedure, 1908 - Order 22 Rule 9Limitation Act, 1963 - Section 5, 14
High Courts16 Jun 2025Allowed
Pawan Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0927
Right to Fair Compensation and Transparency under Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 37(2), 64
High Courts16 Jun 2025Dismissed
Shadat Hussain Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0926
Constitution of India, 1950 - Article 226
High Courts16 Jun 2025Disposed Of
Rajendra Saw Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0925
National Highway Act, 1956 - Section 3A, 3(G), 3G(5)
High Courts16 Jun 2025Disposed Of
Kashi Nath Saw Vs State Of Jharkhand through Chief Secretary
Jharkhand High Court · (2025) 06 JH CK 0924
High Courts16 Jun 2025Dismissed
Mohan Turi Vs State Of Jharkhand through Principal Secretary
Jharkhand High Court · (2025) 06 JH CK 0923
High Courts16 Jun 2025Dismissed
Arindam Ghosh Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0921
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 34, 379Explosive Substance Act, 1908 - Section 4, 5
High Courts16 Jun 2025Partly Allowed
Bibi Tahiran @ Tahiran Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0920
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 147, 148, 149, 307, 323, 341, 342, 504, 506
High Courts16 Jun 2025Disposed Of
Arif Ahmed Ansari Vs State Of Jharkhand through the Deputy Commissioner
Jharkhand High Court · (2025) 06 JH CK 0919
Chota Nagpur Tenancy Act, 1908 - Section 71
High Courts13 Jun 2025Disposed Of
Gobardhan Munda Vs Deputy Commissioner, Hazaribagh (now Ramgarh)
Jharkhand High Court · (2025) 06 JH CK 0854
High Courts13 Jun 2025Dismissed
Raman Bedia Vs Deputy Commissioner, Hazaribagh (now Ramgarh)
Jharkhand High Court · (2025) 06 JH CK 0853
High Courts13 Jun 2025Allowed
Sabir Khan Vs Union Of India through the General Manager
Jharkhand High Court · (2025) 06 JH CK 0852
Railways Act, 1989 - Section 123(c), 123(c)(2)