High Courts05 May 2025Dismissed
Ramdhyan Yadav Vs Babulal Yadav
Jharkhand High Court · (2025) 05 JH CK 1181
Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 79 of 1,511
High Courts05 May 2025Dismissed
Renuka Khalkho Vs Mahendra Kumar Toppo
Jharkhand High Court · (2025) 05 JH CK 1180
Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 9 Rule 4, Order 22 Rule 4
High Courts05 May 2025Allowed
Ashok Kumar Singh Vs Mamta Devi
Jharkhand High Court · (2025) 05 JH CK 1179
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, 283(c), 295, Order 1 Rule 10
High Courts02 May 2025Dismissed
Haponmay Murmu Vs Commissioner, Santhal Pargana Division, Dumka, P.O., P.S. And District Dumka
Jharkhand High Court · (2025) 05 JH CK 1138
Santhal Parganas Tenancy Act 1949 - Section 3, 4, 15, 42Chota Nagpur Tenancy Act, 1908 - Section 46, 71AAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 - Section 50B(ii), 50B(4)
High Courts02 May 2025Dismissed
Hasimuddin Ansari Vs State Of Bihar
Jharkhand High Court · (2025) 05 JH CK 1137
Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 34, 299, 300, 300(1), 300(2), 300(3), 300(4), 302, 304I, 304II, 307, 411
High Courts02 May 2025Dismissed
Santosh Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1136
Code of Criminal Procedure, 1973 - Section 313, 374(2)Indian Penal Code, 1860 - Section 34, 302, 304B, 498AEvidence Act, 1872 - Section 106, 118
High Courts02 May 2025Allowed
National Insurance Company Limited Vs Saraswati Mahapatro
Jharkhand High Court · (2025) 05 JH CK 1135
Constitution of India, 1950 - Article 226Motor Vehicle Act, 1988 - Section 149(2)
High Courts02 May 2025Disposed Of
Ram Narayan Bhagat Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1134
Constitution of India, 1950 - Article 226
High Courts02 May 2025Allowed
Kuddus Sk. @ Kudus Shekh Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1133
High Courts02 May 2025Disposed Of
M/s Bharat Coking Coal Limited Vs M/s U.V. Engineers
Jharkhand High Court · (2025) 05 JH CK 1132
Code of Civil Procedure, 1908 - Order 17 Rule 2Arbitration Act, 1940 - Section 2A, 15, 19. 30, 30(a), 31, 33, 34, 35, 37, 39, 39(1)Indian Partnership Act, 1932 - Section 19, 69
High Courts01 May 2025Dismissed
Zakarias Hansda @ Jyoti Anthony Vs Sanjay Bhagat
Jharkhand High Court · (2025) 05 JH CK 1144
Code of Civil Procedure, 1908 - Section 151, Order 1 Rule 3, Order 1 Rule 10
High Courts01 May 2025Allowed
Hemant Bhagat Vs Ranjit Kumar and Others
Jharkhand High Court · (2025) 05 JH CK 1143
High Courts01 May 2025Allowed
Sanjay Kumar Mandal @ Ajay Kumar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1142
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 125(a), 125(b), 281Jharkhand Motor Accidents Claims Tribunal Rules, 2019 - Rule 6, 6(1), 6(2)
High Courts01 May 2025Allowed
Manmohan Prasad Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1141
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 161, 233, 233(3), 313
High Courts01 May 2025Allowed
Jamil Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1140
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 498A
High Courts01 May 2025Allowed
Yashoda Devi Vs State Of Jharkhand
Jharkhand High Court · (2025) 05 JH CK 1139
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 482, 484Indian Penal Code, 1860 - Section 34, 120B, 420, 467, 468, 471
High Courts30 Apr 2025Disposed Of
Pabitra Mahato Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1393
High Courts30 Apr 2025Disposed Of
Vijay Sharma Vs M/s Bharat Coking Coal Limited
Jharkhand High Court · (2025) 04 JH CK 1392
High Courts30 Apr 2025Allowed
Imtiyaz Ansari @ Imteyaz Ansari Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 34, 323, 341
High Courts30 Apr 2025Allowed
Manoj Lal Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1390
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 320, 482Code of Criminal Procedure, 1973 - Section 34, 420, 468