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Jharkhand High Court judgments, 2026

873 judgments · page 11 of 44

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

Jugesh Yadav Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 0993

BNS, 2023-Section 303(2), 317(2) and 3(5)Mines and Minerals (Development and Regulation) Act, 1957-Section 4 and 21Jharkhand Minor Mineral Concession Rules, 2004-Rules 54
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