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Jharkhand High Court judgments, 2025

1,097 judgments · page 49 of 55

High Courts04 Feb 2025Allowed

Sujay Gope @ Sujay Gope Vs State Of Jharkhand

Jharkhand High Court · (2025) 02 JH CK 1269

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482(2)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 111(2)(ii), 317(2), 318(4), 319(2), 336(3), 338, 340(2)Information Technology Act, 2000 - Section 66(B), 66(C), 66(D)
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High Courts04 Feb 2025Allowed

Bhukant Kumar Singh Vs State Of Jharkhand

Jharkhand High Court · (2025) 02 JH CK 1268

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482(2)Indian Penal Code, 1860 - Section 323, 341, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4
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High Courts04 Feb 2025Allowed

M/s MECON Limited Vs M/s K.C.S. Pvt. Ltd

Jharkhand High Court · (2025) 02 JH CK 1266

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 10Commercial Courts Act, 2015 - Section 8
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High Courts30 Jan 2025Disposed Of

M/s. Steel Authority of India Limited Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1785

Constitution of India, 1950 - Article 246A, 269A, 279AJharkhand Goods and Services Tax Act, 2017 - Section 18(5), 50, 73, 73(9), 74, 122, 132(1)(d), 140, 140(1), 140(2)Central Goods and Services Tax Rules, 2017 - Rule 121
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High Courts28 Jan 2025Partly Allowed

Umesh Pandey Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1799

Code of Criminal Procedure, 1973 - Section 164, 281Indian Penal Code, 1860 - Section 34, 366A, 375, 376, 420
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