High Courts11 Apr 2025Dismissed
Sukhdeo Gope, S/o late Ogra Gope Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1299
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 84 of 1,511
High Courts09 Apr 2025Dismissed
Smt. Lakshmi Mishra wife of Dr. R.P. Mishra Lt. Col. Vs Vikas Bajpai Son Of Late Basant Bajpai Having Its Office At 21
Jharkhand High Court · (2025) 04 JH CK 1305
High Courts09 Apr 2025Allowed
Maneer Khan Vs Md. Ismile Haidar son of Late M.H. Haider
Jharkhand High Court · (2025) 04 JH CK 1304
Motor Vehicle Act, 1988 - Section 166
High Courts09 Apr 2025Partly Allowed
New India Assurance Company Limited Vs Shamsher Alam, S/o Late Mahboob Raza
Jharkhand High Court · (2025) 04 JH CK 1303
Motor Vehicle Act, 1988 - Section 166
High Courts09 Apr 2025Dismissed
Rajeshwar Mehta @ Rajeshwar Mahto Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1301
Code of Criminal Procedure, 1973 - Section 161
High Courts09 Apr 2025Dismissed
State Of Jharkhand, Rural Development Department (Rural Works Affairs) Vs M/s Modi Project Limited
Jharkhand High Court · (2025) 04 JH CK 1300
Arbitration and Conciliation Act, 1996 - Section 34
High Courts08 Apr 2025Allowed
Sabina Khatoon Vs National Insurance Company Limited
Jharkhand High Court · (2025) 04 JH CK 1316
Motor Vehicle Act, 1988 - Section 166, 171
High Courts08 Apr 2025Dismissed
National Insurance Company Limited Vs Mst. Kamal Mukhi Devi
Jharkhand High Court · (2025) 04 JH CK 1315
Motor Vehicle Act, 1988 - Section 149, 166
High Courts08 Apr 2025Allowed
Harendra Tiwari Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1312
Bihar and Orissa Public Demand Recover Act, 1914 - Section 4, 5, 6, 7, 9, 11, 63
High Courts08 Apr 2025Disposed Of
Dinesh Kumar Pal Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1311
Constitution of India, 1950 - Article 226Santhal Pargana Regulation, 1872 - Section 5
High Courts08 Apr 2025Allowed
Chandan Singh Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1310
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 31, 33, 64
High Courts08 Apr 2025Disposed Of
Mallika Asher Vs Jamshedpur Notified Area Committee
Jharkhand High Court · (2025) 04 JH CK 1309
Constitution of India, 1950 - Article 243QJharkhand Municipal Act, 2011 - Section 387
High Courts08 Apr 2025Disposed Of
Surendra Mishra @ Surendra Kumar Vs Damodar Valley Corporation, through its Chairman
Jharkhand High Court · (2025) 04 JH CK 1308
High Courts08 Apr 2025Allowed
Sunil Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1307
Constitution of India, 1950 - Article 226, 341, 342, 366(24), 366(25)Indian Penal Code, 1860 - Section 323, 341, 354, 504, 506Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 2(c), 2(1)(r), 3(1)(r), 3(1)(s)
High Courts08 Apr 2025
Kaila Mahli Vs Kariwa Mahli
Jharkhand High Court · (2025) 04 JH CK 1306
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 115
High Courts07 Apr 2025Allowed
Sanjeev Kumar Keshri Vs Saraswati Devi
Jharkhand High Court · (2025) 04 JH CK 1324
Indian Penal Code, 1860 - Section 279, 304A, 337, 338Motor Vehicle Act, 1988 - Section 166, 166(2)
High Courts07 Apr 2025Allowed
New India Assurance Company Ltd Vs Pankaj Kumar son of Tarkeshwar Prasad Agarwal
Jharkhand High Court · (2025) 04 JH CK 1323
Motor Vehicle Act, 1988 - Section 166
High Courts07 Apr 2025Dismissed
Raj Kumar Bhagat @ Rajkumar Bhagat Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1322
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 302, 326, 332, 333, 353, 379, 396, 427National Investigation Agency Act, 2008 - Section 21(4)Arms Act, 1959 - Section 27
High Courts07 Apr 2025Allowed
Md. Waqar Alam Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1320
Code of Criminal Procedure, 1973 - Section 154, 156, 162, 173(2), 173(8), 482Indian Penal Code, 1860 - Section 379
High Courts07 Apr 2025Disposed Of
Lakshmi Hansda Vs State Of Jharkhand
Jharkhand High Court · (2025) 04 JH CK 1319
Constitution of India, 1950 - Article 226