JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 770 of 61,517

High Courts24 Aug 2026Disposed Of

The All India Backward (SC/ST/OBC) And Minorities Communities Employee's Federation (BAMCEF), Karolbagh, New Delhi And Another Vs State Of Odisha And Others

Orissa High Court · (2026) 08 OHC CK 1082

Constitution of India-Article 19, 19(1)(a), 19(1)(b)

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High Courts24 Aug 2026Dismissed

Bajaj Allianz General Insurance Company Ltd. Vs Ruby Prasad, Vartika Jasmine, Rishi Raj, Aadish Raj, Shiv Narayan Bhagat

Jharkhand High Court · (2026) 08 JH CK 0991

Constitution of India-Article 227Code of Civil Procedure-Order XVI Rule 1 & 2, Section 151

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High Courts24 Aug 2026Disposed Of

Shaiqua Zarin Vs Irshad Alam

Jharkhand High Court · 2025 INSC 43

Family Courts Act, 1984-Section 19(1), 7Mulla’s Principles of Mohammedan Law-Section 281Limitation Act, 1963-Section 5

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High Courts24 Aug 2026Partly Allowed

Superintendent Of Police, Dumka, P.O., P.S. And District Dumka Vs Bhanu Pratap Singh, Son Of Baleshwar Narayan Singh, Resident Of School Para, Dumka, P.O. Dumka, P.S. Dumka (Town), District – Dumka.

Jharkhand High Court · 2026 INSC 656

Motor Vehicles Act-Section 166, 171Code of Civil Procedure, 1908-Order XLI Rule 22, XLI Rule 33, 41 Rule 33Limitation Act, 1963-Section 5

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High Courts24 Aug 2026Dismissed

Bhuneshwar Prasad Gupta Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1014

I.P.C.-Sections 409 and 420, 409 & 420, 409, 405

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High Courts24 Aug 2026Dismissed

Babu Ram Hansdah Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1013

I.P.C.-Sections 304 Part-II, 341 and 323, 307, 323, 341 and 304

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High Courts24 Aug 2026Dismissed

Shankar Bhuiyan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1012

Indian Penal Code-Sections 304B/34, 304B, 30, 304-BDowry Prohibition Act, 1961-Section 2Indian Evidence Act-Section 113B

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High Courts24 Aug 2026Disposed Of

Veena Saha, W/o Late Raj Kamal (Proprietor M/s Raj Kamal), R/o Main Road, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh Vs 1. The State Of Jharkhand. 2. District Agriculture Officer, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh. 3. The Executive Engineer, Building Division, Hazaribagh, P.O. Head Post Office, P.S. Sader, District Hazaribagh.

Jharkhand High Court · (2026) 08 JH CK 1011

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High Courts24 Aug 2026Allowed

Awantika Kumari Vs Central Coalfields Ltd. (A Subsidiary Of Coal India Ltd.)

Jharkhand High Court · (2026) 08 JH CK 1010

Registration of Births & Deaths Act, 1969-Section 12/17Chhattisgarh Registration of Birth & Deaths Rule, 2001-Rule 8/13

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High Courts24 Aug 2026Disposed Of

Arjun Lohra Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1009

Constitution of India-Article 226

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High Courts24 Aug 2026Allowed

Md. Tanwir Rabbani Vs The Jharkhand Academic Council

Jharkhand High Court · (2026) 08 JH CK 1008

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High Courts24 Aug 2026Disposed Of

Anjani Kumar And Pushpa Prasad Vs Central Board of Secondary Education And Central Board of Secondary Education And The Pentecostal Assembly School

Jharkhand High Court · (2026) 08 JH CK 1007

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High Courts24 Aug 2026Dismissed

Shiva Kant Srivastava @ S.K. Srivastava Vs Union Of India Through Central Bureau Of Investigation (CBI)

Jharkhand High Court · 1979 INSC 192

Constitution of India-Article 14, 226

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High Courts24 Aug 2026Dismissed

Shiva Kant Srivastava @ S.K. Srivastava Vs Union Of India Through Central Bureau Of Investigation (CBI)

Jharkhand High Court · 1979 INSC 192

Constitution of India-Article 14, 226

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High Courts24 Aug 2026Disposed Of

Ranjan Kumar Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1002

Food Safety and Standards Act, 2006-Section 52, 46(4), 51Constitution of India-Article 226

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High Courts24 Aug 2026Disposed Of

Ranjan Kumar Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1000

Food Safety and Standards Act, 2006-Section 52, 46(4), 51Constitution of India-Article 226

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High Courts24 Aug 2026Disposed Of

Prakash Chandra Yadav Vs State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 0999

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High Courts24 Aug 2026Partly Allowed

Superintendent Of Police, Dumka, P.O., P.S. And District Dumka Vs Bhanu Pratap Singh

Jharkhand High Court · 2026 INSC 656

Motor Vehicles Act-Section 166, 171Code of Civil Procedure, 1908-Order XLI Rule 22, XLI Rule 33, 41 Rule 33Limitation Act, 1963-Section 5

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High Courts24 Aug 2026Allowed

Sri Digambar Jain Panchayat, Hazaribagh, A Religious Trust Registered Under The Provisions Of Jharkhand Board Of Digambar Jain Religious Trust Bearing Registration No.T-27, Through Its President Sri Raj Kumar Jain, Son Of Late Ratan Lal Jain, Resident Of Malviya Marg, Boddom Bazar, PO And PS + District- Hazaribagh Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 0997

Constitution of India-Article 226Bihar Hindu Religious Trust Act, 1950Bihar Re-organization Act, 2000

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High Courts24 Aug 2026Allowed

Dhoni Yadav Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 0996

BNSS, 2023-Section 528BNS, 2023-Sections 108 & 3(5)Code of Criminal Procedure-Section 482, 320

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