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Jharkhand High Court judgments

30,152 judgments · page 9 of 1,508

High Courts27 Aug 2026Disposed Of

Surbhe Shaw Vs Ajit Kumar

Jharkhand High Court · (2026) 08 JH CK 1041

Family Court Act, 1984-Section 19(i)Code of Civil Procedure-Order VII Rule 11, 10, 7 Rule 12, clauses (a) and (d) of Rule 11 Order 7, (a) and (d) of Order VII Rule 11Hindu Minority and Guardianship Act, 1956-Section 13 (6 & 7), 10, 13(6) and (7)
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High Courts27 Aug 2026Dismissed

Ganesh Kumar Singh Vs Smt. Anita Devi

Jharkhand High Court · (2026) 08 JH CK 1040

Family Courts Act, 1984-Section 19(1), 7, 7(1), 19Hindu Marriage Act, 1955-Section 13 (1) (i-a), (i-b), 13(i) (ia)(ib), 25, 13(1) (i-a) and (i-b), 27, 9, 13(1) (i-a), 13, 13 (1), 23 (i)(d), 13(1)(ib)Cr.P.C.-Section 107, 307, 207
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High Courts27 Aug 2026Allowed

Baban Sharma Vs Union Of India

Jharkhand High Court · (2026) 08 JH CK 1034

Constitution of India-Article 226, 323-A, 323-B, 227, 32, 311(2), 311, 136Railway Servants (Discipline and Appeal) Rules, 1968-Rule 9, 6, 10, 11Public Servants (Inquiries) Act, 1850
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High Courts25 Aug 2026Allowed

Employers In Relation To The Management Of TISCO At P.O. Jamadoba District – Dhanbad Through Ms. Meena Lall Wife Of Mr. Behari Lall, R/o No.: 2, Officers Flats, Park Enclave, Northern Town, P.O. & P.S. Bistupur, Town Jamshedpur, District – Singhbhum (East) Vs Dharam Singh, S/o Sri. C. Singh, Concerned Workman, R/o – Malkhera Adarsh Nagar, P.O. And P.S. Rampur, District - Dhanbad.

Jharkhand High Court · (2026) 08 JH CK 1025

Industrial Disputes Act, 1947-Section 11A, 11-A, 17-B, 11 (A), 17B, 17(B), 11Indian Evidence ActConstitution of India-Article 226, 227, 226/227
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High Courts25 Aug 2026Dismissed

Kayum Ansari Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1024

Constitution of India-Article 226, Clause 1 of Article 342Chhotanagpur Tenancy Act, 1908-Section 46(4), 46(4-A)(a), 6, 46, Sub Section 3 of Section 46, 46(4)(A), 46(1), 6(1), 46(3), 71A, 72Constitution (Scheduled Tribes) Order, 1950
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