High Courts05 Oct 2026Allowed
Krishna Mohan Prasad Vs The State Of Jharkhand Through C.B.I.
Jharkhand High Court · (2026) 10 JH CK 0542
Prevention of Corruption Act, 1988-Section 7, 13(2) r/w Section 13(1)(d), 19, 20Cr.P.C.-Section 313
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Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 297 of 61,482
High Courts05 Oct 2026Dismissed
Santosh Kumar Sahay Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 0538
Prevention of Corruption Act, 1988-Section 7, 11, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 14, 20
High Courts05 Oct 2026
Sindhu S Nair Vs Secretary, General Education Department & Ors.
High Court Of Kerala · (2026) 10 KL CK 0529
Indian Penal Code-Section 294(b), 354Constitution of India
High Courts05 Oct 2026Allowed
Prof. Dr. Jagdish Prasad Mishra @ Jagdish Mishra Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0528
Constitution of India-Article 226, 39(a)Bihar State Universities Act-Section 4(14)
High Courts05 Oct 2026Disposed Of
Md. Wahid @ Md. Abdul Wahid @ Abdul Wahid Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 0524
Indian Penal Code-Sections 341, 342, 323, 324, 307POCSO Act-Section 8Witch Craft Prevention Act-Sections 3, 4
High Courts05 Oct 2026Disposed Of
Kumud Munda Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0519
High Courts05 Oct 2026Allowed
Shekhar Prasad Vs The State Of Jharkhand Through C.B.I.
Jharkhand High Court · (2026) 10 JH CK 0510
Indian Penal Code-Sections 420, 120B, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)Cr.P.C.-Section 164
High Courts05 Oct 2026Allowed
Dr. Sumeet Kumar Gupta Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0504
Jharkhand Raksha Shakti University, Act, 2016-Rule 33(1), Section 33JPSC Rules of Procedure, 2002-Clause 5(2) of Chapter-IV
High Courts05 Oct 2026Allowed
Chotu Mandal & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 0502
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 82
High Courts05 Oct 2026Dismissed
Beena Jha Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0501
Negotiable Instrument Act, 1881-Section 138, 141Criminal Procedure Code-Section 313, 397Security Contract of Regulation Act
High Courts05 Oct 2026Disposed Of
Lachman Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 0500
Narcotic Drugs and Psychotropic Substances Act (NDPS)-Section 20, 29HP Good Conduct (Prisoners Temporary Release) Act (Prisoners Act)-Section 3, 4, 6, 8(2), 8(3), 9, 2Prisoners Rules-Rule 3(2)
High Courts05 Oct 2026
Badre Alam @Badri Alam Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 0499
IPC-Section 498A
High Courts05 Oct 2026Allowed
Nilu Kumri & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0497
Jharkhand Government Secondary School Teaching and Non-Teaching Staff Appointment and Service Conditions Rules, 2015-Rule 9(1)(i)Constitution of India-Articles 14 and 16
High Courts05 Oct 2026
Ajay Sharma Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 0496
I.P.C.-Section 414, 410
High Courts05 Oct 2026Dismissed
Kaviraj Prasad Mehta Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0494
Constitution of India-Article 226Bihar and Orissa Public Demand Recovery Act, 1914-Section 7, 9, 10, 60, 60(5), 62, 63
High Courts05 Oct 2026Dismissed
Ishak Kachhap & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0491
High Courts05 Oct 2026Dismissed
Sudhir Kumar Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 0489
Constitution of India-Article 14, 16, 21, 226
High Courts05 Oct 2026Dismissed
Md. Sabir @ Bhola @ Md. Sabbir Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 0488
IPC-Section 365Indian Evidence Act-Section 106
High Courts05 Oct 2026Allowed
Ganesh Manjhi Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 0486
IPC-Section 302Prevention of Witch (Daain) Practices Act-Section 3/4
High Courts05 Oct 2026Disposed Of
Vimal Kumar Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 0479
Constitution of India-Articles 14, 16, 21GIA to PTA Rules, 2006