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Jharkhand High Court judgments, 2025

1,097 judgments · page 8 of 55

High Courts24 Nov 2025Dismissed

Shree Kumar Lakhotia Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1991

Bharatiya Nagrik Suraksha Sanhita, 2023- Section 438, 438(3), 440, 442, 483, 528Code of Criminal Procedure, 1973- Section 397, 397(3), 399, 401, 439, 482Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471
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High Courts24 Nov 2025Dismissed

Basanti Tirkey Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1986

Constitution of India, 1950- Article 226Standards of Weight and Measures (Enforcement) Act, 1985- Section 65(2)Legal Services Authority Act, 1987- Section 19(2)
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High Courts24 Nov 2025Dismissed

Poonam Devi Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1981

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354A, 498ADowry Prohibition Act, 1961- Section 3, 4
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High Courts24 Nov 2025Allowed

Arvind Kumar & Ors Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1978

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 482(2)Bharatiya Nyaya Sanhita, 2023- Section 88, 91, 109(1), 118(2), 115(2), 121(1), 126(1), 190, 191(2), 191(3), 195, 218, 221, 223, 224, 132, 289, 336(3), 318(2), 351(3), 352Indian Medical Council Act, 1956- Section 15
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High Courts21 Nov 2025Allowed

Hemanti Devi Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1935

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482(2)Bharatiya Nyaya Sanhita, 2023- Section 109, 115(2), 117(2), 118(2), 190, 191(2), 303(2), 333, 352, 351(2)
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High Courts20 Nov 2025Allowed

Mathura Yadav Vs State Of Jharkhand

Jharkhand High Court · (2025) 11 JH CK 1942

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482(2)Bharatiya Nyaya Sanhita, 2023- Section 317(5)Prevention of Animal Cruelty Act, 1960- Section 11
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