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Jharkhand High Court judgments, 2026

924 judgments · page 45 of 47

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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High Courts06 Jan 2026Dismissed

Bipin Bihari Singh @ Dipu Singh Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1720

Indian Penal Code, 1860- Section 34, 414Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 8, 20(b)(ii)(c), 22 (c), 25, 29Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances, 1988- Section 2(e), 3, 3(1), 6, 8, 9, 9(f), 10, 10(2) 11
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High Courts06 Jan 2026Dismissed

Prakash Pandey Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1714

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973 - Section 41A, 82, 482Indian Penal Code, 1860- Section 34, 304
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High Courts06 Jan 2026Allowed

Richa Goyal Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1713

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973 - Section 320, 482Bharatiya Nyaya Sanhita, 2023 -Section 3(5), 316(4), 316(5), 318(4),
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