High Courts16 Apr 2025Disposed Of
M/s The New India Assurance Company Limited Vs Jaspal Singh And Others
Jharkhand High Court · (2025) 04 JH CK 1346
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 83 of 1,511
High Courts16 Apr 2025Disposed Of
Reliance General Insurance Company Limited Vs Lilmuni Madaiyan @ Lilmuni Madyan
Jharkhand High Court · (2025) 04 JH CK 1345
Indian Penal Code, 1860 - Section 279, 337, 338
High Courts16 Apr 2025Disposed Of
Rashmi Rice Mill Vs State Of Jharkhand through its Secretary
Jharkhand High Court · (2025) 04 JH CK 1344
Indian Penal Code, 1860 - Section 120B, 406, 409, 419, 420
High Courts16 Apr 2025Dismissed
Mahesh Ram Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1343
High Courts16 Apr 2025Dismissed
Rakesh Prakash son of Madan Prasad Vs Union of India
Jharkhand High Court · (2025) 04 JH CK 1342
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, - Section 11(1)
High Courts16 Apr 2025Allowed
Kamlesh Kumar Yadav, son of Kartik Yadav Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1340
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120(B), 323, 341, 379, 498(A), 504, 506Dowry Prohibition Act, 1961 - Section 3, 4
High Courts16 Apr 2025Allowed
Dilip Mandal @ Dilip Kumar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1339
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 201, 302, 313, 323, 341, 354, 406, 498A
High Courts15 Apr 2025Allowed
Sitaram Goswami, S/o Late Trilochan Goswami Vs Shanti Devi, Widow of Late Lakhi Narain Goswami
Jharkhand High Court · (2025) 04 JH CK 1338
Indian Succession Act, 1925 - Section 63, 276Evidence Act, 1872 - Section 68
High Courts15 Apr 2025Dismissed
State Of Jharkhand through its Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand Vs State of Jharkhand through its Secretary, Department of Scheduled Tribe, Scheduled Caste, Minority and Backward Class Welfare
Jharkhand High Court · (2025) 04 JH CK 1337
Constitution of India, 1950 - Article 342, 342(1)
High Courts15 Apr 2025Dismissed
Hira Lal Mahato Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1336
Constitution of India, 1950 - Article 227Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 16(3), 16(3)(1)
High Courts15 Apr 2025Dismissed
Lilmuni Tudu Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1335
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 316(5), 318(4), 336(3), 340(2), 351(2), 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(p), 3(1)(s)
High Courts15 Apr 2025Dismissed
Saiyad Amir Saheb @ Sd. Amir Saheb @ Aamir Shaheb Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1334
Indian Penal Code, 1860 - Section 34, 120B, 307, 323, 341, 354, 385
High Courts15 Apr 2025Dismissed
Rahul Agarwal Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1333
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 175(3)Code of Criminal Procedure, 1973 - Section 41, 41A
High Courts15 Apr 2025Allowed
Gopal Poddar Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1332
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 418, 468
High Courts15 Apr 2025Allowed
Suraj Mahto @ Suraj Kushwaha Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1331
Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 406, 420
High Courts15 Apr 2025Dismissed
Dr. Ashish Kumar @ Dr. Aashish Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1330
Code of Criminal Procedure, 1973 - Section 164, 482Indian Penal Code, 1860 - Section 376, 417
High Courts15 Apr 2025Dismissed
Bhola Choudhary, son of Chandradeo Chaudhary Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1329
Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 109(1), 115(2), 121(1), 127(2), 132, 190, 191(2), 191(3), 309(5), 326(f), 326(g)Prevention of Damage to Public Property Act, 1984 - Section 3, 4
High Courts15 Apr 2025Allowed
Saddam Hussain @ Md. Saddam Hussian Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1328
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 85Dowry Prohibition Act, 1961 - Section 3, 4
High Courts15 Apr 2025Disposed Of
Sanu Vs Anita Devi
Jharkhand High Court · (2025) 04 JH CK 1326
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 1 Rule 10
High Courts15 Apr 2025Partly Allowed
Bishnu Kumar Aikat Vs State Of Jharkhand through the Deputy Commissioner
Jharkhand High Court · (2025) 04 JH CK 1276
Code of Civil Procedure, 1908 - Section 80Transfer of Property Act, 1882 - Section 111