High Courts06 Aug 2026Dismissed
Dhanoop Vs Union Of India & Anr.
Delhi High Court · (2026) 08 DEL CK 4062
Constitution of India, 1950-Article 226
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 974 of 61,517
High Courts06 Aug 2026Dismissed
Delhi Transport Corporation Vs Ms. Sahab Kaur & Anr.
Delhi High Court · (2026) 08 DEL CK 4067
Industrial Disputes Act, 1947-Section 11A, 33(2)(b)Constitution of India-Article 226
High Courts06 Aug 2026
Suraj Bhan & Anr. Vs Land Acquasition Collector (Sw) & Ors.
Delhi High Court · (2026) 08 DEL CK 4083
High Courts06 Aug 2026Disposed Of
Archer And Angel Vs Director General Of Foreign Trade & Anr.
Delhi High Court · (2026) 08 DEL CK 4088
High Courts06 Aug 2026Allowed
Laxman Sahu Vs Sri Krishna Ram Sahu & Ors.
Jharkhand High Court · (2026) 08 JH CK 3678
Constitution of India-Article 227Code of Civil Procedure-Order XVIII Rule 3A, Section 151
High Courts06 Aug 2026
Amit Kumar Ray @ Amit Kumar Rai Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3679
BNS, 2023-Section 318(2), 316(2)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Naresh Ganjhu & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3680
Indian Forest Act, 1927-Section 33(1)(C)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Rajesh Kumar @ Rajesh Bharti & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3681
Indian Forest Act, 1927-Section 33(1)(C)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Amanat Khan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3682
BNS, 2023-Section 126(2), 115(2), 117(2), 109(1), 351(2), 352, 3/5Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts06 Aug 2026Allowed
Naresh Kumar Dalmia @ Naresh Dalmiya Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3683
Code of Criminal Procedure-Section 482Indian Penal Code-Section 405, 406
High Courts06 Aug 2026Partly Allowed
Geeta Devi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3684
B.N.S.S., 2023-Section 528B.N.S., 2023-Section 109IPC
High Courts06 Aug 2026Disposed Of
Dilip Kumar Singh & Anr. Vs Ranchi Municipal Corporation, Ranchi & Ors.
Jharkhand High Court · (2026) 08 JH CK 3685
Constitution of India-Articles 14, 19, (1) (g) and 300A
High Courts06 Aug 2026Dismissed
Khagen Rajwar Vs The State Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3686
Code of Criminal Procedure-Sections 374 (2), 313Indian Penal Code-Section 302, 341, 323, 307, 498 (A), 304 (B)Evidence Act, 1872-Section 32, Clause (1) of Section 32
High Courts06 Aug 2026Allowed
Lalu Ram @ Laloo Ram Vs State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3687
Code of Criminal Procedure-Section 374 (2), 161IPC-Section 302
High Courts06 Aug 2026Disposed Of
Dhanbad Bar Association Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3688
High Courts06 Aug 2026Disposed Of
The State Of Jharkhand & Ors. Vs Krishnajee Rai
Jharkhand High Court · (2026) 08 JH CK 3689
Limitation Act, 1963-Section 5
High Courts06 Aug 2026Dismissed
The State Of Jharkhand & Ors. Vs Abhijeet Kumar Sinha & Ors.
Jharkhand High Court · (2026) 08 JH CK 3690
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order XXILetters Patent-Clause 10
High Courts06 Aug 2026Dismissed
Birendra Kumar Singh Vs Pratima Devi
Jharkhand High Court · (2026) 08 JH CK 3694
Hindu Marriage Act, 1955-Section 13(1)(i-a)(i-b), 13(1)(ia), (ib), 13(1)(i-a), (1-b), Explanation to Section 13 (1), Explanation part of Section 13, 13(1)(ib), (i-b)Cr.P.C-Section 125
High Courts06 Aug 2026Disposed Of
Anjali Kumari @ Anjali Devi Vs Sunil Kumar Paswan & Anr.
Jharkhand High Court · (2026) 08 JH CK 3700
Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(ia), 25, 25(1), Sub-section (2) of Section 25, Sub-section (3) of Section 25, 24Criminal Procedure Code, 1973-Section 125
High Courts06 Aug 2026Disposed Of
Rinky Singh Vs Deepak Singh Ari & Anr.
Jharkhand High Court · (2026) 08 JH CK 3701
Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 9, 12, 13(1)(i-a), 13(1)(i-b), 13(1)B, 13(B), 24, 25, 25(1), 25(2), 25(3), 26IPC-Sections 498A/34, 323, 341, 342, 379, 504, 506 read with Section 34