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Jharkhand High Court judgments, 2026

922 judgments · page 16 of 47

High Courts18 Aug 2026Allowed

Ganga Yadav Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2801

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act-Section 14(A)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 18, 3(1) (r) (s)BNS, 2023-Sections 126(2), 118(2), 329(4), 74, 303(2), 324(2) r/w 3/5
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High Courts18 Aug 2026Dismissed

Kumar Saurabh Vs Lata Sinha @ Lovely

Jharkhand High Court · (2026) 08 JH CK 2798

Family Courts Act, 1984-Section 19(1), 7, 7(1), Sub-section (1) to section 19, 19Hindu Marriage Act, 1955-Section 13(i-a)(i-b), 23, 13(1), 13(1) (i-a), Explanation to Section 13 (1), Explanation part of Section 13, Sec.13(1) (ib), 13(i-a), (i-b)Domestic Violence Act
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High Courts18 Aug 2026Allowed

Jaipal Lohar @ Jaypal Lohar Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2797

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act-Section 14-A, 18, 3(i)(ix), 3(1)(x), 3(1)(xi), 3(2)(v)Indian Penal Code-Sections 379, 354, 323, 341, 504, 506, 406, 420, 467, 468, 469 & 471
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High Courts18 Aug 2026Disposed Of

Kanak Kumari Gupta Vs Dinesh Kumar Gupta

Jharkhand High Court · (2026) 08 JH CK 2796

Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), (i-b), 13(1) (ia), 25, 25(1), 25(2), 25(3), 24IPC-u/s 498A
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High Courts17 Aug 2026Dismissed

Annu Pandey Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3802

Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 316(5), 318(4), 338, 336(3), 340(2), 61(2)I.T. Act-Section 66 read with 43(a)(b) (d) (g) (h) (i) (j), 66 (C)(D)
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