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Jharkhand High Court judgments, 2026

873 judgments · page 42 of 44

High Courts07 Jan 2026Dismissed

Sunil Gorai Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1742

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 420,406, 467, 468Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 14A
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High Courts07 Jan 2026Dismissed

Laxmi Kumari Barnwal Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1739

Code of Criminal Procedure, 1973- Section 91, 439(2)Indian Penal Code, 1860- Section 34, 307, 323, 341, 354, 498ADowry Prohibition Act, 1961- Section 3, 4
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High Courts07 Jan 2026Allowed

Shrvan Kumar Yadav @ Shrvan Yadav Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1733

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Bharatiya Nyaya Sanhita, 2023- Section 109(1), 115(2), 118(2), 190, 191(2), 191(3), 308(3), 351(2), 352
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High Courts07 Jan 2026Allowed

Shah Faisal Equbal Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1731

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 316(2), 318(2)Indian Penal Code1860- Section 406, 420
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High Courts06 Jan 2026Dismissed

Vishwanath Prakash Vs Jayanti Kumari

Jharkhand High Court · (2026) 01 JH CK 1726

Hindu Marriage Act 1955- Section 13(1)(ia)Family Courts Act, 1984- Section 19(1)Special Marriage Act, 1954- Section 27(1)(d)
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High Courts06 Jan 2026Dismissed

Chandra Mani Devi Vs Ashok Bhagat

Jharkhand High Court · (2026) 01 JH CK 1723

Code of Criminal Procedure, 1973 - Section 145Specific Relief Act, 1963- Section 34Registration Act, 1908- Section 57, 57(5)
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