High Courts12 Jun 2025Allowed
Bhola Sao Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0860
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 302
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 75 of 1,511
High Courts12 Jun 2025Allowed
Birendra Choubey Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0859
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 304BEvidence Act, 1872 - Section 106
High Courts12 Jun 2025Allowed
Madho Mahto Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0858
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 120B, 149, 302, 323
High Courts12 Jun 2025Allowed
Mukund Mandal Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0857
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 201, 302, 498A
High Courts12 Jun 2025Disposed Of
Sugandha Singh Vs Dinesh Prasad Singh
Jharkhand High Court · (2025) 06 JH CK 0856
Limitation Act, 1963 - Section 5Code of Civil Procedure, 1908 - Order 5 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 20, Order 41 Rule 11
High Courts12 Jun 2025Disposed Of
Ratan Sao Vs Central Coalfields Limited through its Chairman cum Managing Director
Jharkhand High Court · (2025) 06 JH CK 0855
Constitution of India, 1950 - Article 226
High Courts11 Jun 2025Allowed
Prabal Lakra Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2025) 06 JH CK 0871
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 302
High Courts11 Jun 2025Allowed
Dablu Gorai Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0870
Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 118(1), 127(1), 191(2), 191(3), 303(2), 329(4), 351(2), 352Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3, 4
High Courts11 Jun 2025Disposed Of
Jawahar Lal Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0869
High Courts11 Jun 2025Dismissed
Lal Chand Gope Vs Employers in relation to the Management of Kusunda Area
Jharkhand High Court · (2025) 06 JH CK 0868
Indian Penal Code, 1860 - Section 379, 411Industrial Disputes Act, 1947 - Section 11A
High Courts11 Jun 2025Dismissed
Manorma Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0867
Constitution of India, 1950 - Article 226
High Courts11 Jun 2025Disposed Of
Fulo Devi wife of Biraj Sahu Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0866
High Courts11 Jun 2025Dismissed
Diwakar Singh Vs State Of Jharkhand through the Chief Secretary
Jharkhand High Court · (2025) 06 JH CK 0865
High Courts11 Jun 2025Allowed
Dhaneshwar Ramani Vs Eastern Coalfield Limited through the General Manager
Jharkhand High Court · (2025) 06 JH CK 0864
Industrial Disputes Act, 1947 - Section 12(3)
High Courts11 Jun 2025Disposed Of
Mangal Soren s/o Late Mirja Soren Vs Uranium Corporation of India Limited
Jharkhand High Court · (2025) 06 JH CK 0863
High Courts11 Jun 2025Disposed Of
Shambhu Nath Sharma Vs Central Coalfields Limited through its C.M.D
Jharkhand High Court · (2025) 06 JH CK 0862
High Courts11 Jun 2025Dismissed
Marsella Ekka @ Marcela Toppo Vs Sukhmani Devi @ Sukhmani Orain
Jharkhand High Court · (2025) 06 JH CK 0861
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 26 Rule 9, Order 26 Rule 10Chota Nagpur Tenancy Act, 1908 - Section 46
High Courts10 Jun 2025Disposed Of
Bijay Bahadur Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 06 JH CK 0880
High Courts10 Jun 2025Disposed Of
Damien Social Welfare Centre Vs State Of Jharkhand through the Secretary
Jharkhand High Court · (2025) 06 JH CK 0879
Constitution of India, 1950 - Article 226
High Courts10 Jun 2025Disposed Of
Arati Devi wife of Late Shobhnath Mahto Vs Life Insurance Corporation of India, through its Chairman
Jharkhand High Court · (2025) 06 JH CK 0878
Constitution of India, 1950 - Article 226Life Insurance Corporation of India (Agents) Regulations, 1972 - Regulation 7(2)