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Jharkhand High Court judgments, 2026

987 judgments · page 49 of 50

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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High Courts05 Jan 2026Dismissed

Moin Ansari Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1699

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 34, 295A, 323, 341, 366(A), 376, 504, 506Protection of Children from Sexual Offences Act, 2012- Section 4
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High Courts05 Jan 2026Dismissed

Sanjay Kumar Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1698

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 34, 413, 414Bihar Coal Mining Area Development Authority Act, 1986-Section 30(ii)
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