High Courts18 Mar 2025Allowed
Jhonga Guiya Vs Md. Aslam Ansari
Jharkhand High Court · (2025) 03 JH CK 1360
Motor Vehicle Act, 1988 - Section 166Indian Penal Code, 1860 - Section 279, 304A, 427
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 88 of 1,511
High Courts18 Mar 2025Allowed
Sister Mary Jacinta Kujur Vs Sister Rufina, D/o Joseph Kullu
Jharkhand High Court · (2025) 03 JH CK 1359
Motor Vehicle Act, 1988 - Section 2(30), 140, 166Soceities Registration Act, 1860 - Section 6
High Courts18 Mar 2025Allowed
Branch Manager through its Divisional Manager, United India Insurance Co.Ltd Vs Chandra Devi
Jharkhand High Court · (2025) 03 JH CK 1358
Motor Vehicle Act, 1988 - Section 166
High Courts18 Mar 2025Disposed Of
Indramani Choudhary Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1357
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 120B, 419, 420, 467, 468, 471
High Courts18 Mar 2025Disposed Of
Sushila Devi @ Sushila Kunwar Vs Anil Kumar Singh
Jharkhand High Court · (2025) 03 JH CK 1356
Constitution of India, 1950 - Article 227Indian Succession Act, 1925 - Section 276
High Courts18 Mar 2025Dismissed
Surya Kant Choudhary Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1355
Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts18 Mar 2025Dismissed
Hiralal Yadav Vs Birbal Bhokta
Jharkhand High Court · (2025) 03 JH CK 1354
High Courts17 Mar 2025Dismissed
Sahdeo Sonar Vs Kavita Devi
Jharkhand High Court · (2025) 03 JH CK 1366
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 47, Order 21 Rule 35(3)
High Courts17 Mar 2025Allowed
Nishi Agrawal Vs Rajendra Singh
Jharkhand High Court · (2025) 03 JH CK 1365
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 6 Rule 17
High Courts17 Mar 2025Dismissed
Mahesh Anand Sharma Vs Ajay Kumar Sharma
Jharkhand High Court · (2025) 03 JH CK 1364
Constitution of India, 1950 - Article 227
High Courts12 Mar 2025Disposed Of
Sanaujiya Devi Vs Union Of India
Jharkhand High Court · (2025) 03 JH CK 1339
High Courts12 Mar 2025Dismissed
Pawan Kumar Gupta Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1295
High Courts11 Mar 2025Allowed
Smt. Sunita Devi Vs Shakti Singh
Jharkhand High Court · (2025) 03 JH CK 1308
Motor Vehicle Act, 1988 - Section 166
High Courts11 Mar 2025Dismissed
Kundan Singh Vs State Of Bihar (now Jharkhand)
Jharkhand High Court · (2025) 03 JH CK 1307
Code of Criminal Procedure, 1973 - Section 174, 313Indian Penal Code, 1860 - Section 302
High Courts11 Mar 2025Allowed
Triloki Mahto Vs Most. Dewki
Jharkhand High Court · (2025) 03 JH CK 1306
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 149, 302
High Courts11 Mar 2025Allowed
Sunny Gope Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1305
High Courts11 Mar 2025Allowed
Gurucharan Koda @ Chamu Das Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1304
Code of Criminal Procedure, 1973 - Section 164, 313Indian Penal Code, 1860 - Section 34, 201, 302
High Courts11 Mar 2025Dismissed
Charan Hansda Vs State Of Jharkhand
Jharkhand High Court · (2025) 03 JH CK 1303
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 302
High Courts11 Mar 2025Allowed
Ram Khelawan Mallah @ Ram Khelawan Nishad Vs Basanti Devi
Jharkhand High Court · (2025) 03 JH CK 1302
Code of Criminal Procedure, 1973 - Section 144, 145Evidence Act, 1872 - Section 90, 91Chotanagpur Tenancy Act, 1908 - Section 87
High Courts11 Mar 2025Allowed
Employer in relation to the Management of M/s Hindustan Copper Limited Vs Ex employees' Coordination Committee, Mosabani, through its General Secretary Sri Sujit Kumar Shaw
Jharkhand High Court · (2025) 03 JH CK 1301